Section 368 in The Jammu and Kashmir State Ranbir Penal Code, 1989
368. Wrongfully concealing or keeping in confinement kidnapped or abducted person.
- Whoever, knowing that any person has been kidnapped or has been abducted, wrongfully conceals or confines such person, shall be punished in the same manner as if he had kidnapped or abducted such person with the same intention or knowledge, or for the same purpose, as that with or for which he conceals or detains such person in confinement.
