Section 125(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)The offences referred to in sub-section (1) are-(a) any offence punishable under Chapter XI of the Bharatiya Nyaya Sanhita, 2023, other than an offence punishable under sub-section (1) of section 193 or section 196 or section 197 thereof;(b) any offence which consists of, or includes, assault or using criminal force or committing mischief;(c) any offence of criminal intimidation;(d) any other offence which caused, or was intended or known to be likely to cause, a breach of the peace.
