42. Vexatious entry, search, arrest, etc., by police officers.
- Any police officer who -(a)without lawful authority or reasonable cause, enters or searches, or causes to be entered or searched any building, vessel, tent or place;(b)vexatiously and unnecessarily seizes the property of any person;(c)vexatiously and unnecessarily detains, searches or arrests any person; .(d)vexatiously and unnecessarily delays forwarding any person arrested to a Magistrate or to any other authority to whom he is legally bound to forward such person; .(e)offers any unnecessary personal violence to any person in his custody;(f)holds out any threat or promise not warranted by law to an accused person;(g)maliciously and without probable cause prefers any false, vexatious or frivolous charge or information against any individual; or(h)knowingly and wilfully and with evil intent exceeds his powers;shall on conviction for every such offence 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.
