Section 124 in The Himachal Pradesh Police Act, 2007
124. Prosecution of Police Officers.
(1)No court shall take cognizance of any offence under this Act, when the accused person is a Police Officer, except on a report in writing, of the appointing or disciplinary authority.(2)No court below that of a Judicial Magistrate of the First Class shall try any offence under this Act, when any of the accused persons is a Police Officer.(3)No suit or legal proceedings shall lie against a Police Officer for any act or omission done in good faith in the bona-fide discharge of his duties.
