Indian Penal Code, 1860

Back

Sections	Particulars
Chapter X	Of Contempts Of The Lawful Authority Of Public Servants
189	Threat of injury to public servant
Description	Whoever holds out any threat of injury to any public servant, or to any person in whom he believes that public servant to be interested, for the purpose of inducing that public servant to do any act, or to forbear or delay to do any act, connected with the exercise of the public functions of such public servant, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.