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Ou vs The State Of Maharashtra And ... on 15 March, 2013
Dr. B.L. Wadhera vs Govt. Of Nct Of Delhi And Ors. on 23 August, 2004
In Re: Doraiswami Aiyar vs Unknown on 18 November, 1924
In Re: Doraisamy Aiyar vs Unknown on 18 November, 1924
Doraswamy Ayyar vs King-Emperok on 18 November, 1924

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[I.P.C.]
Central Government Act
Section 507 in The Indian Penal Code, 1860
507. Criminal intimidation by an anonymous communication.-- Whoever commits the offence of criminal intimidation by an anonymous communication, or having taken precaution to conceal the name or abode of the person from whom the threat comes, shall be punished with imprisonment of either description for a term which may extend to two years, in addition to the punishment provided for the offence by the last preceding section.