Indian Penal Code (IPC)

 

Section 498. Enticing or taking away or detaining with criminal intent a married woman

 

Whoever takes or entices away any woman who is and whom he knows or has reason to believe to be the wife of any other man, from that man, or from any person having the care of her on behalf of that man, with intent that she may have illicit intercourse with any person, or conceals or detains with that intent any such woman, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.

 

CLASSIFICATION OF OFFENCE

 

Punishment—Imprisonment for 2 years, or fine, or both—Non-cogniz­able—Bailable—Triable by any Magistrate—Compoundable by the person with whom the offender has contracted.

 

 

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Indian Penal Code (IPC)

 

Indian Laws -Bare Acts