Report No. 78
Appendix 1
List of Offences under the Indian Penal Code which are Non Bailable at Present and which Should be Made Bailable According to the Recommendations in the Report
Section |
Offence |
Punishment |
161 |
Being or expecting to be a public servant and taking a gratification other than legal remuneration in respect of an official act. | Imprisonment for three years or fine or both. |
162 |
Taking a gratification in order by corrupt or illegal means,to influence a public servant | Imprisonment for three years or fine or both. |
163 |
Taking a gratification for the exercise of personal influence with a public servant. | Simple imprisonment for one year or fine or both. |
164 |
Abetment by public servant of the offences defined in sections 162 and 163 with reference to himself. | Imprisonment for three years or fine or both. |
165 |
Public servant obtaining any valuable thing, without consideration, from a person concerned in any proceeding or transaction by such public servant. | Imprisonment for three years or fine or both. |
65A |
Abetment of offences punishable under section 161 or 165. | Imprisonment for three years or fine or both. |
170 |
Personating a public servant. | Imprisonment for two years or fine or both. |
233 |
Making, buying or selling instrument for the purpose of counterfeiting coins. | Imprisonment for three years and fine. |
235 |
Possession of instrument or material for the purpose of using first the same for counterfeiting coin (not being Indian coin). para | Imprisonment for three years and fine. |
237 |
Import or export of counterfeit coin, knowing the same to be counterfeit. | Imprisonment for three years and fine. |
241 |
Knowingly delivering to another any counterfeit coin as genuine which when first possessed the deliverer did not know to be counterfeit. | Imprisonment for two years or fine or 10 times the value of the coins counterfeited or both. |
242 |
Possession of counterfeit coin by a person who knew it to be counterfeit when he becomes possessed thereof. | Imprisonment for three years and fine. |
246 |
Fraudulently diminishing the weight or altering the composition of any coin. | Imprisonment for three years and fine. |
248 |
Altering appearance of any coin with intent that it shall pass as coin of a different description. | Imprisonment for three years and fine. |
252 |
Possession of altered coin by a person who knew it to be altered when he became possessed thereof. | Imprisonment for three years and fine. |
254 |
Delivery to another of coin as genuine which, when first possessed the deliverer did not know to be altered. | Imprisonment for two years or fine or ten times the value of the coin. |
267 |
Making or selling false weights or measures for fraudulent use. | Imprisonment for one year or fine or both. |
308 |
Attempt to commit culpable homicide (where no hurt caused). 1st para | Imprisonment for three years or fine or both. |
406 |
Criminal breach of trust. | Imprisonment for three years or fine or both. |
411 |
Dishonestly receiving stolen property knowing it to be stolen. | Imprisonment for three years or fine or both. |
414 |
Assisting in concealment or disposal of stolen property, knowing it to be stolen. | Imprisonment for three years or fine or both. |
461 |
Dishonestly breaking open or unfastening any closed receptacle containing or supposed to contain property. | Imprisonment for two years or fine or both. |
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