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	15
Chapter Title	Sub-Chapter	Legislated by
Of Offences Relating to Religion	-	Parliament of India

1[295A. Deliberate and malicious acts, intended to outrage religious feelings or any class by insulting its religion or religious beliefs.- Whoever, with deliberate and malicious intention of outraging the religious feelings of any class of 2[citizens of India], 3[by words, either spoken or written, or by signs or by visible representations or otherwise], insults or attempts to insult the religion or the religious beliefs of that class, shall be punished with imprisonment of either description for a term which may extend to 4[three years], or with fine, or with both.]

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1. Ins. by Act 25 of 1927, s. 2.

2. Subs. by the A. O. 1950, for “His Majesty’s subjects”.

3. Subs. by Act 41 of 1961, s. 3, for certain words.

4. Subs. by s. 3, ibid., for “two years”.

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Maliciously insulting the religion or the religious beliefs of any class.	Imprisonment for 3 years, or fine, or both.	Cognizable
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Non-Bailable	Magistrate of the first class.	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security