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[Cites 0, Cited by 916] [Section 320] [Entire Act]

Union of India - Subsection

Section 320(9) in The Code of Criminal Procedure, 1973

(9)No offence shall be compounded except as provided by this section.
ANDHRA PRADESH.- In its application to the State of Andhra Pradesh, in Section 320, in sub-section (2), the Table and in the column thereof; after item, -{|
"(1). (2). (3)
"Marrying again during the lifetime of a husband or wife. 494. The husband or wife of the person so marrying".
insert the following item entries relating thereto. namely:-
"Husband or relative or husband of a woman subjecting her to cruelty. 498-A. The women subjected to cruelty : Provided that a minimum period of date of request or application for compromise before a Court and the Court can accept a request for compounding an offence under section 498-A of the Indian Pena Code.. 1860.. provided none of the parties withdraw the case in the intervening period." - Andhra Pradesh Act 11 of 2003..Section 2(w.e.f. 1.8.2003.)
     
MADHYA PRADESH.- In its applications to the State of Madhya Pradesh in the table below sub-section (2) of Section 320 of the Principal Act, -
(i)in column first, second and third before Section 324 and entries relating thereto, the following Sections and entries relating thereto shall be inserted, namely, -
"(1) (2) (3)
Rioting 147 The person against whom the force or violence is used at the time of committing an offence :Provided that the accused is not charged with other offence which is not compoundable.
Rioting armed with deadly weapon 148 The person against whom the force or violence is used at the time of committing an offence :Provided that the accused is not charged with other offence which is not compoundable.
Obscene acts or use of obscene words 294 The person against whom obscene acts were done or obscene words were used.";
(ii)in column first second and third after Section 500 and
entries relating thereto the following Section and entries relating theretoshall be inserted namely :-
"(1) (2) (3)
Criminal intimidation if threat to cause death or grievous hurt etc Part II of Section 506 The person against whom the offence of Criminal Intimidation was committed."- Madhya Pradesh Act 17 of 1999 section 3 (w.e.f.21.5.1999).
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