Section 261 — Escape from confinement or custody negligently suffered by public servant.

Bharatiya Nyaya Sanhita, 2023
Whoever, being a public servant legally bound as such public servant to keep in confinement any person charged with or convicted of any offence or lawfully committed to custody, negligently suffers such person to escape from confinement, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.

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