Section 222, Intentional omission to apprehend on the part of public servant bound to apprehend person under sentence or lawfullycommitted
The Indian Penal Code, 1860 Section 222 0
Section Background:

Playlists in this Section

Latest Uploaded Cases

election law, constitutional governance, public office, Supreme Court India
R. Sai Bharathi Vs. J. Jayalalitha...
Supreme Court Of India 24-Nov-2003