Section 2 in Indian Penal Code (Haryana Amendment) Act, 2014
2. Insertion of Section 379-A and 379-B in Central Act 45 of 1860.
- In the Indian Penal Code, 1860 in its application to the State of Haryana, after Section 379, the following sections shall be inserted, namely:-"379A. Snatching. - (1) Whoever, with the intention to commit theft, suddenly or quickly or forcibly seizes or secures or grabs or takes away from any person or from his possession any moveable property, and makes or attempts to make escape with such property, is said to commit snatching.(2)Whoever, commits snatching, shall be punished with rigorous imprisonment for a term, which shall not be less than five years but which may extend to ten years, and shall also be liable to fine of rupees twenty five thousand.
