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Citedby 195 docs - [View All]
Muneshwara Nand vs State on 30 March, 1960
Baburali Sardar And Ors. vs Kala Chand Bepari And Ors. on 9 February, 1939
Jagir Singh vs Gram Panchayat And Ors. on 22 July, 1982
State vs Mohan And Ors. on 5 July, 1967
Sholapur Municipal Corporation ... vs Ramkrishna V. Relekar And Anr. on 15 February, 1968

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[I.P.C.]
Central Government Act
Section 345 in The Indian Penal Code, 1860
345. Wrongful confinement of person for whose liberation writ has been issued.-- 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.