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] [Substituted by Act 13 of 1965 w.e.f 1.10.1965.] 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.
