Section 332, Voluntarily causing hurt to deter public servant from his duty

The Indian Penal Code,... Section 332 0

Section Background:

Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

CRA-D-323-2026, Shokeen, State of Haryana, Bail, UAPA Act, Nuh riots,...

Shokeen Vs. State of Haryana

Punjab & Haryana High Court 06-May-2026

Himachal Pradesh High Court, Criminal Appeal, Acquittal, Identification Parade, Witness...

Swaran Singh & another Vs. State of...

Himachal Pradesh High Court 20-Mar-2026

Motor accident, compensation, insurance company, negligence, permanent disability, future prospects,...

New India Assurance Co. Ltd. Vs. Saleem...

Delhi High Court 03-Mar-2026

Gurmeet Singh@ Meeta Vs. State of HP

Himachal Pradesh High Court 01-Jan-2026

criminal law case, Union of India, prosecution

Union of India and Others Vs. Shishu...

Supreme Court Of India 23-Jul-2024

criminal law, Karnataka case, conviction appeal, Supreme Court India

Simon and Ors. Vs. State of Karnataka

Supreme Court Of India 29-Jan-2004

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu

💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.