| 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 by an anonymous communication, or having taken precaution to conceal the name or abode of the person from whom the threat comes, shall be punished with imprisonment of either description for a term which may extend to two years, in addition to the punishment provided for the offence by the last preceding section.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Criminal intimidation by anonymous communication or having taken precaution to conceal whence the threat comes | Imprisonment for 2 years, in addition to the punishment under above section | Non-Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| 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 |
