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Citedby 280 docs - [View All]
Girja Shankar Sahay And Anr. vs State Of Bihar on 15 December, 1971
Ashwin vs State on 31 July, 2008
Benoari Lal Sarma And Ors. vs Emperor on 21 April, 1943
Antaryami @ Antarjyami Patra And ... vs State on 23 August, 1985
Adnan Bilal Mulla vs The State Of Maharashtra on 6 October, 2005

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[I.P.C.]
Central Government Act
Section 223 in The Indian Penal Code, 1860
223. Escape from confinement or custody negligently suffered by public servant.-- Whoever, being a public servant legally bound as such public servant to keep in confinement any person charged with or convicted of any offence 2[ or lawfully committed to custody], negligently suffers such person to escape from confinement, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.