19. Vexatious search, arrest, etc., by Police Officer
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 any person who has been arrested;(e)inflicts unnecessary 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.
