Indian Penal Code, 1860

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Sections	Particulars
Chapter XVI	Of Offences Affecting The Human Body
345	Wrongful confinement of person for whose liberation writ has been issued
Description	Whoever keeps any person in wrongful confinement, knowing that a writ for the liberation of that person has been duly issued, shall be punished with imprisonment of either description for a term which may extend to two years in addition to any term of imprisonment to which he may be liable under any other section of this Chapter.