19. Vexatious search, arrest, etc by Police officers.
- Any Police officer who,-(a)without lawful authority or reasonable cause enters or searches or allows any person to enter or search any place, building, tent or vessel;(b)vexatiously and unnecessarily seizes any property belonging to any person;(c)vexatiously and unnecessarily detains or arrests or searches any person;(d)vexatiously and unnecessarily delays in producing before a Magistrate or any other officer before whom he is bound to produce him, any person who has been arrested;(e)inflicts unnecessary physical pain upon any person in his custody;(f)unlawfully induces or threatens any accused;shall for every such offence be punished with imprisonment for a term which may extend to six months or with fine which may extend to 500 rupees or with both.
