Section 110 in The Code of Criminal Procedure, 1989 (1933 A. D.)
110. Security for good behaviour from habitual offenders.
- Whenever a District Magistrate or Sub-Divisional Magistrate or an [Executive Magistrate of the first class] [Substituted by Act XI of 1966.] specially empowered in this behalf by the [Government] [Substituted by Act XV of 2004 for 'High Court'.] receives information that any person within the local limits of his jurisdiction-(a)is by habit a robber, house-breaker, thief or forger, or(b)is by habit a receiver of stolen property knowing the same to have been stolen, or(c)habitually protects or harbours thieves or aids in the concealment or disposal of stolen property, or(d)[ habitually commits, or attempts to commit, or abets the commission of, the offence of kidnapping, abduction, extortion, cheating or mischief, or any offence punishable under Chapter XII of the Ranbir Penal Code, or under section 489-A, section 489- B, Section 489-C or section 489-D of that Code, or] [Clause (d) substituted by Notification 14-L 183, published in Government Gazette dated 20th Bhadon, 1983.].(e)habitually commits, or attempts to commit, or abets the commission of, offences involving a breach of the peace, or(ee)[ habitually commits, or attempts to commit, or abets the commission of- [Clause (ee) inserted by Act XXXVII of 1978, Section 17.](i)any offence under one or more of the following Acts, namely-(a)the Jammu and Kashmir Employees Provident Funds Act, 1961 ;(b)the Drugs and Cosmetics Act, 1940 ;(c)the Foreign Exchange Regulation Act, 1973 ;(d)the Prevention of Food Adulteration Act, 1954 ;(e)the Essential Commodities Act, 1955 :(f)the Protection of Civil Rights Act, 1955 ;(g)the Customs Act, 1962 ;(ii)any offence punishable under any other law providing for the prevention of hoarding or profiteering or of adulteration of food or drugs or of corruption, or](f)is so desperate and dangerous as to render his being at large without security hazardous to the community.Such Magistrate may, in manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bond, with sureties, for his good behaviour for such period, not exceeding three years, as the Magistrate thinks fit to fix.
