• The Piracy Bill, 2012 was introduced in Lok Sabha on April 24, 2012 by the Minister of External Affairs, Shri S.M. Krishna.

• According to the statement of objects and reasons, piracy as a crime is not included in the Indian Penal Code (IPC). This has led to problems in prosecution of pirates presently in the custody of Indian police authorities.  The Piracy Bill intends to fill this gap and provide clarity in the law.

• The Bill prescribes that its provisions shall also extend to the Exclusive Economic Zone of India.
  

  Image Source: sainiksamachar.nic.in

• The Bill defines ‘piracy’ as any illegal act of violence or detention for private ends by the crew or passengers of a private ship or aircraft on high seas or at a place outside the jurisdiction of any State.  It also prescribes that any act which is held to be ‘piratical’ under international law shall be included in the above definition.

• The Bill seeks to punish piracy with imprisonment for life.  In cases where piracy leads to death, it may be punished with death.  The Bill also lays down punishments for attempts to commit and abet piracy.   Such acts shall be punishable with imprisonment up to 14 years and a fine.

• The Bill provides that if arms/ ammunition are recovered from the possession of the accused, or if there is evidence of threat of violence, the burden of proof for proving innocence shall shift to the accused.

• The Bill empowers the government to set up designated courts for speedy trial of offences and authorizes the court to prosecute the accused regardless of his/ her nationality. It also provides for extradition.

Rohit Kumar
May 01, 2012

DISCLAIMER: This document is being furnished to you for your information. You may choose to reproduce or redistribute this report for noncommercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”). The opinions expressed herein are entirely those of the author(s). PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete. PRS is an independent, not-for-profit group. This document has been prepared without regard to the objectives or opinions of those who may receive it.