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State of Karnataka - Section

Section 121 in The Karnataka Police Act, 1963.

121. Penalty for vexatious delay in forwarding a person arrested.—

Any Police Officer who veraciously and unnecessarily delays forwarding any person arrested to a Judicial Magistrate or to any other authority to whom he is legally bound to forward such person, shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.