LexThe Chhattisgarh tonahi Pratadna Nivaran Act, 2005
Chhattisgarh · state statute
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THE CHHATTISGARH TONAHI PRATADNA NIVARAN ACT, 2005
(No. 17 of 2005)
Be it enact<;<! by the Chhattisgarh Legislature in the Fifty-sixth year of the Republic of India as follows :-, .
Short title, extent and
commencement.
Definitions.
1. (I) This Act may be called the Chhattisgarh Tonahi Pratadna Nivaran Adhiniyam,
2005.
(2) It extands to the whole State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official Gazette.
2. In this Act, unless the context otherwise requires,-
(!) "Tonahi" means person indicated by any person or persons that he will harm or
possesses power to harm or thereby he intends to hann any other person or
persons or society or animal or living things by black magic, evil eye or by any
other means, whether known as Dayan, Tonaha or by any other names.
(2) "Identifier" means person who indicates any person as Tonahi or induces other
person to indicate or by his deed: words, gesture or behaviour helps to indicate
or knowingly does anything so, thereby on the basis of such indicati9n that
person may be harmed or apprehended to be harmed or his security and honour·
. may be adversely affe&d. · ·
(3) "Ojha" may he be known by any other name what so ever, means person who
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claims to posses power to control, cure, treat Tonahi or any person·,or animal or cl'.,
Act not in derogation of
any other law.
Punishment for Identify
Ing TonahL
Punishment ror harass
ment.
3.
4.
living things alleged to be affected by Tonahi and make him powerless, by
jharphook, totka, tantra-mantra or by any means'. ·
(4) "Damage" includes physical, mental and economic harm and harm to reputa
tion.
(5) "Code" means the C:ode of Criminal Procedure, 1973 (No. 2 of 1974),
The Provision of this Act shall.be in addition to and not in ~erogation of-any other law
· for the time being in force.
Whoever identifies any person as tonahi by any means shall be punished with rigorous
imprisonment for a tenn which may extend to 3 years and also with fine.
5. Whoever causes physical or mental harassment or damage to any person identified by
him or any person as tonahi shall be punished .with rigorous imprisonment for a term
which· may extend to 5 years and also with fine.
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\9\fiWI~ w;m, ~ 30 ~ 2005
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6 .. Whoever does any act of jhar-phook, totka, use of tantra-mantra or anything as Ojha
upon any person indicated as a tonahi or any other person or animal or living thing
alleged to be affected by such tonahi, under any claim of treatment or control shall be
punished with rigorous imprisonment for a term which may extend to 5 years and also
with fine.
7.
8.
9.
JO.
Whoever claims lo have power to harm any person or animal or living things by black
magic, evil eye or by any other means and publicizes it and tries to disturb the public
tranquility or peace or causes annoyance or harms others shall be' punished with
rigorous imprisonment for a term which may extend to one year and also with fine.
Whoever attempts to commit any offence punishable under this Act or to cause such
offence to be committed and in such attempt does any Act towards the commission of
the offence shall be punished with the punishment provided for the offence.
Every off~nce under this Act shall be triable by the Judicial Magistrate First Class.
Notwithstanding anything contained in the Code of Criminal Procedure; I 973 (No. 2 .
of 1974),-
(a) every offence punishaple under this Act shall be. cognizable and nonbailable.
(b) no person ace.used of an offence punishable under this Act shall be released on
bail or on his own bond unless, the public prosecutor has been given an oppor
runity to oppose the application for such release.
11. Nothing contained in section 360 of the Code of Criminal Procedure, 1973 (No. 2 of
1974) or in the Probation of Offenders Act, 19a8 (No. 20 of I 958) shall apply to a
person convicted of an offence· under this Act unless such person is under eighteen
years of age.
12. Where a sentence of fine is imposed under Sections 4, 5 and 6, the court in fixing the
amount of the fine sh~ll take into consideration the physical and menta! damage caused
to victim including any cost of treatment.
13. When a court imposes sentence of fine, the court shall when passing judgment, order
the whole or part of the fine recovered to be awarded as compensation to the victim.
14. No Civil court shall entertain any suit or proceeding against any decision made or
order passed by any officer or authority under this Act or any rule made thereunder.
15. No suit, prosecution or other legal proceeding shall lie against the State Government
or any officer of the State Government or any other person exercising any power or
discharging any function or performing any duty under this Act, for anything done in
good faith or intended to be done under this Act or any rule made thereunder.
16. The State Government may, by notification make the rules to carry out the provisions
of this Act.
Every rule,, ade under this Act by the state government shall be laid, as soon
as may be after it i, . nade, before the state-legislature.
500 (3)
Punishment for alleged
curing.
Punishment for claiming
to be tonahi.
Punishment for attempt
to commit offence.
Trial of offences under
the Act.
Offences to he cognizable
and nonbailable.
Application of Section
JoOofthe Code of Crimi•
nal Proredure, 1973 and
of the Probation of Of
fenders Act. J 958.
Matters to be taken into
consideration for fixing
fine.
Order for Compensa.
tion.
Bar of Jurisdic~on.
Protection of Aclion
taken in good failh.
Power to make Rule.
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