Section 498 in The Jammu and Kashmir State Ranbir Penal Code, 1989
498. Enticing or taking away or detaining with criminal intent a married woman.
- Whoever takes or entices away any woman who is and whom he knows or has reason to believe to be the wife of any other man, from that man, or from any person having the care of her on behalf of that man, with intent that she may have illicit intercourse with any person, or conceals or detains with that intent any such woman, shall be punished with imprisonment of either description for a term which may extend to [five years] [Substituted for 'two years' by Notification No. 13-L/83 30th August, 1926. (Government Gazette No. 22 of 1983).], or with fine, or with both. In such case the woman shall be liable to be punished as an abettor.[Chapter-XX-A] [Inserted by Act XXVI of 1988, section 4, w.e.f. 5-9-1986.] Of Cruelty by husband or relative of husband
