Indian Penal Code, 1860

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Sections	Particulars
Chapter XI	Of False Evidence And Offences Against Public Justice
225A	Omission to apprehend, or sufferance of escape, on part of public servant, in cases not otherwise, provided for
Description	Whoever, being a public servant legally bound as such public servant to apprehend, or to keep in confinement, any person in any case not provided for in section 221, section 222 or section 223, or in any other law for the time being in force, omits to apprehend that person or suffers him to escape from confinement, shall be punished- (a) if he does so intentionally, with imprisonment of either description for a term which may extend to three years, or with fine, or with both; and (b) if he does so negligently, with simple imprisonment for a term which may extend to two years, or with fine, or with both.