Section 6(a) in The M.P. Rajya Suraksha Adhiniyam, 1990
(a)of an offence,-(i)under Chapter XII, XVI or XVII or under Section 506 or 509 of the Indian Penal Code, 1860 (45 of I860); or(ii)under the Protection of Civil Rights Act, 1955 (22 of 1955); or
