139. Arrest, search, seizure and violence, Whoever, being a police officer.
(1)without lawful authority or reasonable cause enters or searches, or causes to be entered or searched, any building, vessel, tent or place; or(2)unlawfully and without reasonable cause seizes the property of any person; or(3)unlawfully and without reasonable cause detains, searches, or arrests a person; or(4)unlawfully and without reasonable cause delays the forwarding of any person arrested to a Magistrate or to any other authority to whom he is legally bound to forward such person; or(5)subjects any person in her/his custody or with whom he may come into contact in the course of duty, to torture or to any kind of inhuman or unlawful personal violence or gross misbehaviour; or(6)holds out any threat or promise not warranted by law; shall, on conviction, be punished with imprisonment for a term which may extend to one year and shall be liable to fine.
