LexThe Bombay Habitual Offenders Act, 1959.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1959 : Bom. LXI] 1
THE BOMBAY HABITUAL OFFENDERS
ACT, 1959
[Text as on 4th April 2024]
—————
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
REGISTRATION OF HABITUAL OFFENDERS AND RESTRICTION OF THEIR MOVEMENTS
3. Power of State Government to direct registration of habitual offenders.
4. Procedure for preparing a register of habitual offenders.
5. Charge of register and alterations therein.
6. Power to take finger and palm impressions, foot-prints and photographs at any time.
7. Registered offenders to notify change of residence and to report themselves.
8. Procedure by District Magistrates on change of residence of habitual offender to other
district.
9. Duration of registration and re-registration of habitual offenders.
10. Right to make representations against re-registration, etc.
11. Power to restrict movements of registered offenders.
12. Power to cancel or alter restrictions of movements.
13. Powers under sections 11 and 12 also exercisable by certain Magistrates.
CHAPTER III
CORRECTIVE TRAINING OF HABITUAL OFFENDERS
14. Establishment of corrective settlements.
15. Power to direct habitual offenders to receive corrective training.
16. Power to transfer or discharge from corrective settlement.
CHAPTER IV
PENALTIES AND PROCEDURE
17. Penalty for failure to comply with certain provisions of the Act.
18. Arrest of persons found outside restriction area or corrective settlement.
19. Enhanced punishment for certain previously convicted persons.
2 The Bombay Habitual Offenders Act, 1959 [1959 : Bom. LXI
20. Punishment for certain registered offenders found under suspicious circumstances.
21. Penalty for failure to arrest a habitual offender.
CHAPTER V
MISCELLANEOUS
22. Bar of jurisdiction.
23. Bar of legal proceedings.
24. Power to delegate.
25. Power to make rules.
26. Savings.
27. Repeal and savings.
SCHEDULE
1959 : Bom. LXI] The Bombay Habitual Offenders Act, 1959 3
LIST OF AMENDMENT ACTS
1. Amended by Mah. 14 of 1960
2. Amended by Mah. 35 of 1965
3. Adapted and modified by the Maharashtra Adaptation of Laws (State and Concurrent
Subjects) Order, 1960.
4 The Bombay Habitual Offenders Act, 1959 [1959 : Bom. LXI
1959 : Bom. LXI] The Bombay Habitual Offenders Act, 1959 5
BOMBAY ACT No. LXI OF 19591
[THE BOMBAY HABITUAL OFFENDERS ACT, 1959.]
[This Act received the assent of the President on the 17th October 1959; assent
was first published in Bombay Government Gazette, Part IV, Extraordinary,
on the 26th October 1959.]
An Act to make better provision for the treatment and training of habitual
offenders and for certain other matters.
WHEREAS it is expedient to make better provision for the treatment and training of habitual
offenders and for certain other matters; It is hereby enacted in the Tenth Year of the Republic of India
as follows :—
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.— (1) This Act may be called the Bombay Habitual
Offenders Act, 1959.
(2) It extends to the whole of the2 [State of Maharashtra].
(3) It sha ll come into force on such date 3 as the State Government may, by notification in the
Official Gazette, appoint.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “Code” means the Code of Criminal Procedure, 18984 (V of 1898);
(b) “corrective settlement” means any place established, approved or certified as a
corrective settlement under section 14;
(c) “district” includes Greater Bombay;
(d) “District Magistrate”,—
(i) in Greater Bombay, means the Commissioner of Police,
5 * * * *
(e) “habitual offender” means any person who, since his attaining the age of eighteen
years,—
(i) during any consecutive period (whether before or after the commencement of this
Act or partly before and partly after such commencement) of five years, has be en sentenced
on conviction on not less than three occasions, to a substantive term of imprisonment for
one or more of the scheduled offences committed on separate occasions, being offences
which are not so connected together as to form parts of the same transaction and
(ii) such sentence has not been reversed in appeal or revision:
Provided that in computing the consecutive period of five years aforesaid, any period spent
in jail either under a sentence of imprisonment or under detention shall not be taken into account;
(f) “prescribed” means prescribed by rules made under this Act;
(g) “registered offender” means a habitual offender registered or re -registered under this
Act;
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1959, Part-V, page 347.
2 These words w ere substituted for the words “ State of Bombay” by the Maharashtra Adaptation of Laws (State and
Concurrent Subjects) Order, 1960.
3 1st day of January 1961 (vide G.N., H.D., No. BOH. 1059/19607-IV, dated the 26th December 1960).
4 Now See Code of Criminal Procedure, 1973 (2 of 1974).
5 Sub-clause (ii) was deleted by Mah. 14 of 1960, s. 2(2), Sch.
6 The Bombay Habitual Offenders Act, 1959 [1959 : Bom. LXI
(h) “scheduled offence” means an offence specified in the Schedule or an offence analogous
thereto ;
(i) “Superintendent of Police” in Greater Bombay means an officer appointed by the State
Government to perform the duties of a Superintendent of Police under this Act.
CHAPTER II
REGISTRATION OF HABITUAL OFFENDERS AND RESTRICTION OF THEIR MOVEMENTS
3. Power of State Government to direct registration of habitual offenders. — The State
Government may direct the District Magistrate to make a register of habitual offenders within his
district, by entering therein the names and other prescribed particulars of such offenders.
4. Procedure for preparing a register of habitual offenders.— For the purpose of carrying out
the direction given under section 3, the District Magistrate or any officer appointed by him in this
behalf shall, by notice in the prescribed form to be served in the prescribed manner, call upon every
habitual offender in the district—
(a) to appear before him at a time and place specified in the notice ;
(b) to furnish such information as may be necessary to enable h im to enter the name and
other prescribed particulars of the habitual offender in the register; and
(c) to allow the finger and palm impressions, foot -prints and photographs of the habitual
offender to be taken:
Provided that the name and other prescribe d particulars of habitual offender shall not be entered
in the register, unless he has been given reasonable opportunity of showing cause why such entry
should not be made.
5. Charge of register and alterations therein.— (1) The register shall be placed in the keeping
of the Superintendent of Police of the district who shall, from time to time, report to the District
Magistrate any alterations which ought, in his opinion, to be made therein.
(2) After the register has been placed in the keeping of the Sup erintendent of Police, no fresh
entry shall be made in the register, nor shall any entry be cancelled except by or under, an order in
writing of the District Magistrate.
6. Power to take finger and palm impressions, foot -prints and photographs at any tim e.—
The District Magistrate or any officer appointed by him in this behalf, may at any time order the finger
and palm impressions, foot-prints and photographs, of any registered offender to be taken.
7. Registered offenders to notify change of residence and to report themselves. — (1) Every
registered offender shall notify to such authority, and in such manner, as may be prescribed, any
change or intended change of his ordinary residence :
Provided that where such offender changes, or intends to change, h is ordinary residence to
another district (whether within the State or not) he shall notify the change or intended change to the
District Magistrate.
(2) The District Magistrate may, by order in writing, direct that any registered offender shall—
(a) report himself once in each month, or where the District Magistrate for reasons specified
in the order so directs, more frequently, to such authority, and in such manner, as may be
specified in the order, and
(b) notify any absence or intended absence from h is ordinary residence to the aforesaid
authority :
Provided that the District Magistrate may exempt any such offender from notifying any absence
or intended absence from his ordinary residence for such period, and under such conditions, as to him
appear reasonable.
1959 : Bom. LXI] The Bombay Habitual Offenders Act, 1959 7
8. Procedure by District Magistrates on change of residence of habitual offender to other
district.— (1) Where any registered offender changes his ordinary residence to another district within
the State, the District Magistrate of the district in which the offender is registered shall inform th e
District Magistrate of the other district of such change, and at the same time furnish him with the name
and other particulars relating to the registered offender in the register.
(2) On the receipt of such information, the District Magistrate of the ot her district shall enter in
his register the name and other particulars of the registered offender furnished to him, and inform the
District Magistrate of the first district of such registration, and thereupon such District Magistrate shall
cancel from his register the entry relating to the offender:
Provided that where a registered offender changes his ordinary residence to another district
outside the State, the District Magistrate of the first district shall, while furnishing the District
Magistrate of t he other district with the name and other particulars of the registered offender, make a
request to that District Magistrate that he may be informed of the steps, if any, which may have been
taken in relation to the offender under any law for the time bein g in force in that other district, and
upon the receipt of such information the District Magistrate of the first district shall cancel from his
register the entry relating to that offender.
(3) Upon the entry of the name and other particulars of a registered offender in any register in the
State under sub-section (2), the provisions of this Act and the rules made thereunder shall apply to him
as if he has been registered, in pursuance of a direction given under section 3, in the register of the
district to which he has changed his ordinary residence.
9. Duration of registration and re -registration of habitual offenders. — (1) Subject to the
provision of sub -section (3), the registration of a habitual offender under this Act shall, unless earlier
cancelled, cease to be in force on the expiry of five years from the date of such registration, and on
such cancellation of expiry the habitual offender shall cease to be a registered offender.
(2) Notwithstanding the cancellation, or expiry of duration, of registration a habitual offender
may be re-registered in accordance with the provisions of this Act relating to registration, as often as he
is convicted of one or more of the scheduled offences at any time after such cancellation, or expiry; and
subject to the provisions of sub -section (3), the re -registration shall, unless earlier cancelled, cease to
be in force on the expiry of five years from the date of such re-registration.
(3) Where a registered offender is, during the period of registration or re-registration, convicted of
one or more of the scheduled offences and sentenced to a substantive term of imprisonment, the
duration of registration or re -registration shall be extended for a period of five years from the date of
his release from such imprisonment.
10. Right to make representations against re-registration, etc.— (1) Any person aggrieved by
the registration or re-registration of his name under section 4, or as the case may be, section 9 or by an
order under sub-section (2) of section 7, may within the prescribed period make a representation to the
State Government against such registration, re-registration or order.
(2) The State Government shall, after considering the representation, and giving the aggrieved
person an opportunity of being heard, either confirm or cancel the registration, re -registration or order,
as the case may be, and shall in the case of confirmation record a brief statement of the reasons
therefor.
11. Power to restrict movements of registered offenders. — (1) If in the o pinion of the State
Government it is necessary or expedient in the interest of the general public so to do, the State
Government may, subject to the provisions of sub -section ( 4), by order direct that any registered
offender shall be restricted in his move ments to such area, and for such period not exceeding three
years, as may be specified in the order.
(2) Before making any such order the State Government shall take into consideration the
following matters, that is to say,—
(a) the nature of the offence s of which the registered offender has been convicted, and the
circumstances in which the offences were committed;
8 The Bombay Habitual Offenders Act, 1959 [1959 : Bom. LXI
(b) whether the registered offender follows any lawful occupation, and whether such
occupation is conducive to an honest and settled way of life and is not merely a pretence for the
purpose of facilitating the commission of crime;
(c) the suitability of the area to which his movements are to be restricted; and
(d) the manner in which the registered offender may earn his living within the restriction
area, and the adequacy of arrangements, which are or are likely to be, available therefor.
(3) A copy of the order shall be served on the registered offender in the prescribed manner.
(4) The period specified in an order under sub -section ( 1) shall in no case extend beyond the
period of registration or re-registration, as the case may be, referred to in section 9.
12. Power to cancel or alter restrictions of movements. — The State Government may, by
order, cancel any order made under section 11 or alter any area specified in an order under that
section :
Provided that before making such order, the State Government sha ll consider the matters referred
to in sub-section (2) of section 11 in so far as they may be applicable.
13. Powers under sections 11 and 12 also exercisable by certain Magistrates. — (1) Subject
to the provisions of sub-section (3), the powers of the State Government under sections 11 and 12 may
be exercised also by a Magistrate having power to act under section 110 of the Code, but without
prejudice to the exercise of his powers under that section of the Code.
(2) A Magistrate acting under section 11 o r 12 shall follow, as nearly as may be, the procedure
laid down in sections 112, 113, 114, 115 and 117 of the Code for an order requiring security for good
behaviour:
Provided that the order in writing referred to in section 112 of the Code shall, in addition to
setting forth the substance of the information received, state the term, not exceeding three years, during
which the order of restriction shall be in force.
(3) Where the State Government has already made an o rder under section 11 in respect of a
habitual offender, the Magistrate shall not exercise any powers conferred by this section in respect of
the same habitual offender, during any period in which the order of the State Government is in force.
CHAPTER III
CORRECTIVE TRAINING OF HABITUAL OFFENDERS
14. Establishment of corrective settlements. — (1) For the purpose of placing therein such
habitual offenders as are directed to receive corrective training under this Act, the State Governments
may, by notification in the Official Gazette , establish and maintain in the State as many corrective
settlements as it thinks fit.
(2) The State Government may also approve or certify any privately managed institution (whether
known as a settlement or otherwise) as a corrective settlement for the purposes of this Act.
15. Power to direct habitual offenders to r eceive corrective training. — (1) Where the State
Government is satisfied from the report of the District Magistrate or otherwise, that it is expedient with
a view to the reformation of a registered offender and the prevention of crime, that the registered
offender should receive training of a corrective character for a substantial period, the State Government
may by order in writing direct that the registered offender shall receive training of a corrective
character for such period, not exceeding the durati on of his registration or re -registration, as may be
specified in the order.
(2) Where a habitual offender, who is not more than forty years of age,—
(a) is convicted of any offence punishable with imprisonment, or
(b) is required in pursuance of section 110 of the Code to execute a bond for his good
behaviour, and the Court or the Magistrate is satisfied from the evidence in the case and other
1959 : Bom. LXI] The Bombay Habitual Offenders Act, 1959 9
materials on record that it is expedient with a view to his reformation and the prevention of crime,
that he should receive training of a corrective character for a substantial period, the Court or the
Magistrate may, in lieu of sentencing him for such offence or, as the case may be, requiring him
to execute such bond, direct that he shall receive corrective training for such term of not less than
two or more than five years, as the Court or the Magistrate may determine.
(3) Before giving any direction under sub-section (1) or sub-section (2) the State Government, the
Court or the Magistrate, as the case may be, shall—
(a) consult the officer prescribed on the capacity of the corrective settlements to receive the
habitual offender,
(b) take into consideration the physical and mental condition of the offender and his
suitability for receiving corrective training in a corrective settlement, and
(c) give a reasonable opportunity to the offender to show cause why such direction should
not be given.
(4) A habitual offender, in respect of whom a direction to receive corrective trainin g has been
made, shall be placed in a corrective settlement for the term of his training, and while in such
settlement shall be treated in such manner and receive such training as may be prescribed.
16. Power to transfer or discharge from corrective sett lement.— The State Government or
any officer authorised by it in this behalf, may at any time by order in writing direct any habitual
offender who may be in a corrective settlement to be transferred to another corrective settlement or to
be discharged thereform; and accordingly he shall be so transferred or as the case may be, discharged.
CHAPTER IV
PENALTIES AND PROCEDURE
17. Penalty for failure to comply with certain provisions of the Act. — A habitual offender
who without lawful excuse, the burden of proving which shall lie upon him,—
(a) fails to appear in compliance with a notice issued under section 4, or
(b) intentionally omits to furnish any information required under that section or furnishes as
true any information which he knows, or has reason to believe, to be false or does not believe to
be true, or
(c) refuses to allow his finger and palm impressions, foot-prints and photographs to be taken
by any person acting under an order passed under section 6, or
(d) fails to comply with the provisions of sub-section (1) of section 7 or with an order of the
District Magistrate under sub-section (2) thereof or with an order under section 11,
may be arrested without warrant and shall be punished—
(i) on first conviction, with imprisonment for a term which may extend to six months
or with fine which may extend to two hundred rupees, or with both, and
(ii) on a second or subsequent conviction, with imprisonment for a term which may
extend to one year or with fine which may extend to five hundred rupees, or with both;
Provided that, if the court, after taking into consideration the offender’s age and physical and
mental condition and his suitability for receiving training of a corrective character in a corrective
settlement, is satisfied that it is expedient with a view to his reformation and the prevention of crime,
that he should receive training of a corrective character for a substantial period the court may, in lieu of
sentencing the offender to any punishment under this section, direct, after giving him an opportunity of
showing cause (and after consulting the officer prescribed on the capacity of the corrective settlements
to receive him) that he shall receive corrective training in a corrective s ettlement for such term not
exceeding three years, as it may determine.
10 The Bombay Habitual Offenders Act, 1959 [1959 : Bom. LXI
18. Arrest of persons found outside restriction area or corrective settlement. — If any
person—
(a) is found outside the area to which his movements have been restricted in contraven tion
of the conditions under which he is permitted to leave such area, or
(b) escapes from any corrective settlement in which he is placed,
he may be arrested without warrant by a police officer, police patil or village watchman and taken
before a Magist rate who, on proof of the facts, may order him to be removed to such area or to
such corrective settlement, there to be dealt with in accordance with this Act and the rules made
thereunder.
19. Enhanced punishment for certain previously convicted persons .— (1) Whoever, being a
person in respect of whom a direction has been made under section 11 or section 15, and having been
convicted of any of the scheduled offences falling under Part -I of the Schedule, is convicted of the
same or of any other scheduled offence falling in that Part shall, on conviction, be punished with
imprisonment for life or with imprisonment for a term which may extend to ten years.
(2) Nothing in this section shall affect the liability of such person to any further or other
punishment to which he may be liable under the Indian Penal Code (XLV of 1860) or any other law.
20. Punishment for certain registered offenders found under suspicious circumstances. —
Whoever, being a person in respect of whom a direction has been made under sec tion 11 or section 15,
is found in any place under such circumstances as to satisfy the court—
(a) that he was about to commit or aid in the commission, of, theft or robbery, or
(b) that he was making preparation for committing theft or robbery, shall, on conviction, be
punished with imprisonment for a term which may extend to three years, and shall also be liable
to a fine which may extend to one thousand rupees.
21. Penalty for failure to arrest a habitual offender. — If a police patil or a village watchman
having an opportunity to arrest any person under section 18, fails to arrest him in circumstances which
are not beyond his control, he shall on conviction be punished with simple imp risonment for a term
which may extend to one month or with fine which may extend to five hundred rupees, or with both.
CHAPTER V
MISCELLANEOUS
22. Bar of jurisdiction. — No court shall question the validity of any direction or order issued
under this Act.
23. Bar of legal proceedings.— No suit, prosecution or other legal proceedings shall lie against
the State Government or any person for anything which is in good faith done or intended to be done
under this Act.
24. Power to delegate. — The State Government may, by notification in the Official Gazette,
direct that any power exercisable by it under this Act except the power under section 25 may also be
exercised subject to such conditions (if any) as may be specified in the notification, by such officer not
below the rank of a District Magistrate as may be specified therein.
25. Power to make rules. — (1) The State Governmen t may, by notification in the Official
Gazette, make rules for carrying out the purposes of this Act,
(2) In partic ular, and without prejudice to the generality, or of the foregoing power such rules
may provide for all or any of the following matters, namely :—
(a) the form of notice under section 4 and the manner in which such notice may be served;
(b) the form of the register of habitual offenders and the particulars to be entered therein;
1959 : Bom. LXI] The Bombay Habitual Offenders Act, 1959 11
(c) the authority to whom and the manner in which any change or intended change of
ordinary residence shall be notified under sub-section (1) of section 7;
(d) the nature of restrictions to be observed by registered offenders whose movements have
been restricted;
(e) the grant of certificate of identity to registered offenders and inspection of such
certificates;
(f) the conditions under which the offenders may be permitted to leave the area to which
their movements have been restricted or the corrective settlements in which they have been
placed;
(g) the terms upon which offenders may be discharged from corrective settlements;
(h) the working, management, contro l and supervision of corrective settlements including
the discipline and conduct of persons placed therein;
(i) the conditions for, and the manner of, approving or certifying privately managed
settlements;
(j) the appointment of non-official visitors for corrective settlement;
(k) the conditions and circumstances under which members of the family of a habitual
offender may be permitted to stay with him in a corrective settlement;
(l) the periodical review of the cases of all persons whose movements have been restricted
or who are placed in corrective settlements under this Act;
(m) any other matter which is to be or may be prescribed under this Act.
(3) In making rules under this Act the State Government may pro vide that a contravention of any
of the rules shall be punishable with fine which may extend to one hundred rupees.
1[(4) Every rule made under this section shall be laid, as soon as may be, after it is made, before
each House of the State Legislature while it is in session for a total period of thirty days which may be
comprised in one session or in two successive sessions, and if, before the expiry of the session in which
it is so laid or the session immediately following, both Houses agree in making any modification in the
rule or both Houses agree that the rule should not be made, and notify such decision in the Official
Gazette, the rule shall, from the date of publication of such notification, have effect only in such
modified form or be of no effect, as the case may be ; so however, that any such modification or
annulment shall be without prejudice to the validity of anything previously done or omitted to be done
under that rule.]
26. Savings.— Nothing in this Act shall affect the powers of any Competent Authority under any
other law for the time being in force to make an order of restriction or detention and any order passed
or direction made under this Act in so far as it conflicts with any order made by a Competent Authority
under such law shall be deemed to be inoperative while the order under such law remains in force.
27. Repeal and savings. — On the commencement of this Act, the following Acts, that is to
say,—
(1) the Bombay Habitual Offenders Restriction Act, 1947 (Bom. LI of 1947),
(2) the Hyderabad Habitual Offenders (Restriction and Settlement) Act, 1954 (Hyd. XXII of
1954), and
(3) the Saurashtra Habitual Offenders Restriction Act, 1951 (Sau. XXXI of 1951 ), shall
stand repealed;
Provided that such repeal shall not affect—
(a) the previous operation of any Act so repealed or anything duly done or suffered
thereunder;
1 Sub-section (4) was substituted for the original by Mah. 35 of 1965, s.2.
12 The Bombay Habitual Offenders Act, 1959 [1959 : Bom. LXI
(b) any right, privilege, obligation or liability acquired, accrued or incurred under any
Act so repealed;
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed
against any Act so repealed;
(d) any investigation, legal proceeding or remedy in respect of any such right,
privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceeding or remedy may be instituted, continued or
enforced and any such penalty, forfeiture or punishment may be imposed, as if this Act had
not been passed :
Provided further that, subject to the preceding proviso, anything done or any action taken
(including orders or rules made, notices issued and settlements established or approved) under any Act
so repealed shall, in so far as it is not inconsistent with th e provisions of this Act, be deemed to have
been done or taken under the corresponding provisions of this Act, and shall continue in force
accordingly unless and until superseded by anything done or any action taken under this Act.
THE SCHEDULE
[See section 2(h)]
I
XLV of 1860. Offences under the Indian Penal Code.
CHAPTER XII
Sections.
231 Counterfeiting coin.
232 Counterfeiting Indian coin.
233 Making or selling instrument for counterfeiting coin.
234 Making or selling instrument for counterfeiting Indian coin.
235 Possession of instrument or material for the purpose of using the same for
counterfeiting.
239 Delivery of coin possessed with knowledge that it is counterfeit.
240 Delivery of Indian coin possessed with knowledge that it is counterfeit.
242 Possession of counterfeit coin by person who knew it to be counterfeit when he
became possessed thereof.
243 Possession of Indian coin by person who knew it to be counterfeit when he became
possessed thereof.
CHAPTER XVI
304 Culpable homicide not amounting to murder.
307 Attempt to murder.
308 Attempt to commit culpable homicide.
311 Being a thug.
324 Voluntarily causing hurt by dangerous weapons or means.
325 Voluntarily causing grievous hurt.
326 Voluntarily causing grievous hurt by dangerous weapons or means.
327 Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act.
328 Causing hurt by means of poison, etc., with intent to commit an offence.
1959 : Bom. LXI] The Bombay Habitual Offenders Act, 1959 13
329 Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act.
332 Voluntarily causing hurt to deter public servant from his duty.
333 Voluntarily causing grievous hurt to deter public servant from his duty.
347 Wrongful confinement to extort property or constrain to illegal act.
365 Kidnapping or abducting with intent secretly and wrongfully to confine person.
366-A Procuration of minor girl.
366-B Importation of girl from foreign country.
368 Wrongfully concealing or keeping in confinement, kidnapped or abducted person.
369 Kidnapping or abducting child under ten years with intent to steal from its person.
CHAPTER XVII
Sections.
379 Theft.
380 Theft in dwelling house, etc.
382 Theft after preparation made for causing death, hurt or restraint in order to the
committing of the theft.
384 Extortion.
385 Putting person in fear of injury in order to commit extortion.
386 Extortion by putting a person in fear of death or grievous hurt.
387 Putting a person in fear of death or of grievous hurt, in order to commit extortion.
392 Robbery.
393 Attempt to commit robbery.
394 Voluntarily causing hurt in committing robbery.
395 Dacoity.
397 Robbery or dacoity, with attempt to cause death or grievous hurt.
398 Attempt to commit robbery or dacoity when armed with deadly weapon.
399 Making preparation to commit dacoity.
400 Belonging to a gang of dacoits.
401 Belonging to a gang of thieves.
402 Assembling for purpose of committing dacoity.
411 Dishonestly receiving stolen property.
414 Assisting in concealment of stolen property.
451 House-trespass in order to commit offence punishable with imprisonment.
452 House-trespass after preparation for hurt, assault or wrongful restraint.
453 Lurking house-trespass or house-breaking.
454 Lurking house-trespass or house-breaking in order to commit offence punishable with
imprisonment.
455 Lurking house -trespass or house -breaking after preparation for hurt, assault or
wrongful restraint.
456 Lurking house trespass or house breaking by night.
14 The Bombay Habitual Offenders Act, 1959 [1959 : Bom. LXI
457 Lurking house -trespass or house -breaking by night in order to commit offence
punishable with imprisonment.
458 Lurking house-trespass or house-breaking by night after preparation for hurt, assault or
wrongful restraint.
459 Grievous hurt caused whilst committing lurking house-trespass or house-breaking.
460 All persons jointly concerned in lurking house -trespass or house -breaking by night
punishable where death or grievous hurt caused by one of them.
II
CIV of 1956 . . Offence under the Suppression of Immoral Traffic in Women and Girls Act, 1956.
Section.
4 Living on the earnings of prostitution.