Security for good behaviour from habitual offenders
1Security for good behaviour from habitual offenders.
129. When an Executive Magistrate receives information that there is within his local jurisdiction a person who—
| (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 X of the Bharatiya Nyaya Sanhita, 2023, or under section 178, section 179, section 180 or section 181 of that Sanhita; or | |
| (e) | habitually commits, or attempts to commit, or abets the commission of, offences, involving a breach of the peace; or | |
| (f) | habitually commits, or attempts to commit, or abets the commission of— |
| (i) | any offence under one or more of the following Acts, namely:— |
| (a) | the Drugs and Cosmetics Act, 1940 (23 of 1940); | |
| (b) | the Foreigners Act, 1946 (31 of 1946); | |
| (c) | the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952); | |
| (d) | the Essential Commodities Act, 1955 (10 of 1955); | |
| (e) | the Protection of Civil Rights Act, 1955 (22 of 1955); | |
| (f) | the Customs Act, 1962 (52 of 1962); | |
| (g) | the Food Safety and Standards Act, 2006 (34 of 2006); or |
| (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 |
| (g) | is so desperate and dangerous as to render his being at large without security hazardous to the community, |
such Magistrate may, in the manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bail bond, for his good behaviour for such period, not exceeding three years, as the Magistrate thinks fit.