Section 8 in THE KARNATAKA POLICE (AMENDMENT) ACT, 2021
8. Insertion of section 128A.-After section 128 the Principal Act the following shall be inserted, namely:-
“128A.Certain offences to be Cognizable, Non-bailable,-(1)All offences under chapter VII except section 87; and all offences under section 90, 108, 113, 114 and 123 under chapter VIII shall be cognizable and non-bailable;(2)Offences under section 87 shall be cognizable and bailable .”
