| 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 holds out any threat of injury to any person for the purpose of inducing that person to refrain or desist from making a legal application for protection against any injury to any public servant legally empowered as such to give such protection, or to cause such protection to be given, shall be punished with imprisonment of either description for a term which may extend to one year, 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 |
|---|---|---|
| Threatening any person to induce him to refrain from making a legal application for protection from injury. | Imprisonment for 1 year, or fine, 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 |
