Section 225 in The Jammu and Kashmir State Ranbir Penal Code, 1989
225. Resistance or obstruction to lawful apprehension of another person.
- Whoever intentionally offers any resistance or illegal obstruction to the lawful apprehension of any other person for an offence, or rescues or attempts or rescue any other person from any custody in which that person is lawfully detained for an offence, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.or, if the person to be apprehended, or the person rescued, or attempted to be rescued, is charged with or liable to be apprehended for an offence punishable with imprisonment for life or imprisonment for a term which may extend to ten years, and shall be punished with imprisonment of either description for a term which may extend to three years and shall also be liable to fine;or, if the person to be apprehended rescued, or attempted to be rescued, is liable under the sentence of a Court of Justice, or by virtue of a commutation, of such sentence, to imprisonment for life, or imprisonment for a term of ten years or upwards, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine;or, if the person to be apprehended or rescued, or attempted to be rescued, is under sentence of death, shall be punished with imprisonment for life or imprisonment of either description for a term not exceeding ten years, and shall also be liable to fine.
