Section 217 in The Jammu and Kashmir State Ranbir Penal Code, 1989
217. Public servant disobeying direction of law with intent to save person from punishment or property from forfeiture.
- Whoever, being public servant, knowingly disobeyes any direction of the law as to the way in which he is to conduct himself as such public servant, intending thereby to save, or knowing it to be likely that he will thereby save, any person from legal punishment, or subject him to a less punishment than that to which he is liable, or with intent to save, or knowing that he is likely thereby to save, any property from forfeiture or any charge to which it is liable by law, shall be punished with imprisonment of either description for a term which may extend to two year, or will fine, or with both.
