| 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 | 11 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of False Evidence and Offences Against Public Justice | - | Parliament of India |
Whoever intentionally offers any resistance or illegal obstruction to the lawful apprehension of himself for any offence with which he is charged or of which he has been convicted, or escapes or attempts to escape from custody in which he is lawfully detained for any such offence, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Resistance or obstruction by a person to his lawful apprehension. | Imprisonment for 2 years or fine or both | 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 |
