Section 339 in The Jammu and Kashmir State Ranbir Penal Code, 1989
339. Wrongful restraint.
- Whoever voluntarily obstructs any person so as to prevent that person from proceeding in any direction in which that person has a right to proceed , is said wrongfully to restrain that person.Exception. - The obstruction of a private way over land or water which a person in good faith believes himself to have a lawful right to obstruct, is not an offence within the meaning of this section.IllustrationA obstructs a path along which Z has a right to pass, A not believing in good faith that he has a right to stop the path. Z is hereby prevented from passing. A wrongfully restrains Z.
