Section 345 — Wrongful confinement of person for whose liberation writ has been issued.

Indian Penal Code, 1860
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.
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