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, 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 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 six months and shall be liable to fine of Rs. 5,000/-.
