Section 223 in The Jammu and Kashmir State Ranbir Penal Code, 1989
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 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.
