Penal Code (Haryana Amendment) Act, 20141
| [Haryana Act No. 18 of 2015] | [3rd September, 2015] |
An Act further to amend the Indian Penal Code, 1860, 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 Indian Penal Code (Haryana Amendment) Act, 2014.
2. Insertion of Sections 379-A and 379-B in Central Act 45 of 1860.- In the Indian Penal Code, 1860, in its application to the State of Haryana, after Section 379, the following sections shall be inserted, namely-
"379-A. Snatching.- (1) Whoever, with the intention to commit theft, suddenly or quickly or forcibly seizes or secures or grabs or taken away from any person or from his possession any moveable property, and makes or attempts to make escape with such property, is said to commit snatching.
(2) Whoever, commits snatching, shall be punished with rigorous imprisonment for a term, which shall not be less than five years but which may extend to ten years, and shall also be liable to fine of Rupees Twenty-five thousand.
379-B. Snatching with hurt, wrongful restraint or fear of hurt. Whoever, in order to commit snatching, or in committing the snatching, causes hurt or wrongful restraint or fear of hurt; or after committing the offence of snatching, causes hurt or wrongful restraint or fear of hurt in order to effect his escape, shall be punished with rigorous imprisonment which shall not be less than ten years but which may extend to fourteen years, and shall also be liable to fine of Rupees Twenty-five thousand.".