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Devayatbhai Bhimbhai Khachar And ... vs State Of Gujarat on 20 March, 2002
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[I.P.C.]
Central Government Act
Section 365 in The Indian Penal Code, 1860
365. Kidnapping or abducting with intent secretly and wrongfully to confine person.-- Whoever kidnaps or abducts any person with intent to cause that person to be secretly and wrongfully confined, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.