Section 106(2) in The Code of Criminal Procedure, 1973
(2)The offences referred to in sub-section (1) are -(a)any offence punishable under Chapter VIII of the Indian Penal Code (45 of 1860), other than an offence punishable under section l53-A or section 153-B or section 154 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.
