This is meant to be a very short article setting out the grounds for what is urged in the caption above. The gazette notification in question reads thus : “In exercise of the powers conferred by Section 10 of the Criminal Law Amendment of 1932 (XXIII of 1932) and in supersesson of Government of Notification, Home Department (Political) No. S. D. 7753, dated 27th December, 1932, the Government of Maharshtra hereby declares that the offence of crimial intimidation punishable under : “Section 506 of the Indian Penal Code (XLV of 1860) when the threat is to (cause) death or grievous hurt, or to cause the destruction of any property by fire or to cause an offence punishable with death or imprisonment for life, or imprisonment for a term which may extend to seven years, or to impute unchastity to a woman (emphasis added) when committed in Greater Bombay shall, notwithstanding anything contained in the Code of Criminal Procedure 1898 (V of 1898), be cogn ....