Code of Criminal Procedure (Haryana Amendment) Act, 20141
| [Haryana Act No. 19 of 2015] | [3rd September, 2015] |
An Act further to amend the Code of Criminal Procedure, 1973, in its application to the State of Haryana
Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows-
1 Received the assent of the President on September 3, 2015.
1. Short title.- This Act may be called the Code of Criminal Procedure (Haryana Amendment) Act, 2014.
2. Amendment of First Schedule to Central Act 2 of 1974.- In the Code of Criminal Procedure, 1973, in its application to the State of Haryana, in the First Schedule, in the table, after Section 379, the following entries shall be inserted, namely-
| 1 | 2 | 3 | 4 | 5 | 6 |
| "379-A | Snatching | Rigorous Imprisonment for a term which shall not be less than five years but which may extend to ten years, and fine of Rs 25,000 | Cognizable | Non-bailable | Court of Session |
| 379-B | Snatching with hurt or wrongful restraint or fear of hurt. | Rigorous imprisonment for a term which shall not be less than ten years and which may extend to fourteen years, and fine of Rs 25,000 | Ditto | Ditto | Ditto". |