Section 366 in The Jammu and Kashmir State Ranbir Penal Code, 1989
366. Kidnapping or abducting any woman to compel her marriage, etc.
- Whoever kidnaps or abducts any woman with intent that she may be compelled or knowing it to be likely that she will be compelled, to marry any person against her will, or in order that she may be forced or seduced to illicit intercourse, or knowing it to be likely that she will be forced or seduced to illicit intercourse, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine;[and whoever, by means of criminal intimidation as defined in this Code, or of abuse of authority, or any other method of compulsion, induces any woman to go from any place with intent that she may be, or knowing that it is likely that she will be forced or seduced to illicit intercourse with another person, shall also be punishable as aforesaid.] [Para to section 366 added by Notification No. I3-L/83 dated 30th August, 1926, published in the Government Gazette No. 22 of 1983 (Assuj).]
