Category of Bare Act | Name of the Act | Year of Promulgation |
---|---|---|
Criminal Laws | Indian Penal Code | 1860 |
Act Number | Enactment Date | Chapter Number |
45 | 06.10.1860 | 10 |
Chapter Title | Sub-Chapter | Legislated by |
Of Contempts Of The lawful Authority Of Public Servants | - | Parliament of India |
Whoever voluntarily obstructs any public servant in the discharge of his public functions, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.
[Vide A.P.G.O. Ms. No. 732, dated 5th December, 1991]
Offence Description | Punishment provided | Cognizable/Non-Cognizable |
---|---|---|
Obstructing public servant in discharge of his public functions. | Imprisonment for 3 months, or fine of 500 rupees, or both | Non-Cognizable |
Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
Bailable | Any Magistrate | Non-Compoundable |
Compoundable by Whom | Concerned Ministry | Concerned Department |
Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |