Indian Penal Code, 1860
223. Escape from confinement or custody negligently suffered by public servant
Whoever, being a public servant legally bound as such public servant to keep in confinement any person charged with or convicted of any offence 120[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.
