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Rameshwar S/O Ramaji Rewatkar And ... vs Dilip S/O Tulsiram Rewatkar And ... on 13 July, 2006
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Women Lawyers' Association vs Government Of Tamil Nadu on 29 October, 2009
Women Lawyers' Association vs Government Of Tamil Nadu on 29 October, 2009

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[I.P.C.]
Central Government Act
Section 129 in The Indian Penal Code, 1860
129. Public servant negligently suffering such prisoner to escape.-- Whoever, being a public servant and having the custody of any State prisoner or prisoner of war, negligently suffers such prisoner to escape from any place of confinement in which such prisoner is confined, shall be punished with simple imprisonment for a term which may extend to three years, and shall also be liable to fine.