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	22
Chapter Title	Sub-Chapter	Legislated by
Criminal Intimidation, Insult and Annoyance	-	Parliament of India

Whoever commits, the offence of criminal intimidation shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both;

If threat be to cause death or grievous hurt, etc.-And if the threat be to cause death or grievous hurt, or to cause the destruction of any property by fire, or to cause an offence punishable with death or ¹[imprisonment for life], or with imprisonment for a term which may extend to seven years, or to impute, unchastity to a woman, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.

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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation” (w.e.f. 1-1-1956).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Criminal intimidiation If threat be to cause death or grievous hurt, etc	Imprisonment for 2 years, or fine or both Imprisonment for 7 years, or fine, or both	Non-Cognizable Ditto
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Bailable Ditto	Any Magistrate Magistrate of the first class	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security