| 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 | |
| Chapter Title | Sub-Chapter | Legislated by |
| - | Parliament of India |
Whoever holds out any threat of injury to any public servant, or to any person in whom he believes that public servant to be interested, for the purpose of inducing that public servant to do any act, or to forbear or delay to do any act, connected with the exercise of the public functions of such public servant, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
[Vide A.P.G.O. Ms. No. 732, dated 5th December, 1991]
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Compoundable | ||
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
