120. Vexatious entry, search, arrest, etc., by a Police Officer.
- Any Police Officer who,-(a)without lawful authority or reasonable cause enters or searches, or causes to be entered or searched, any building, room, enclosure, vehicle, vessel, tent or place; or(b)vexatiously and unnecessarily seizes the property of any person; or(c)vexatiously and unnecessarily detains, searches or arrests any person; or(d)offers any unnecessary personal violence to any person in his custody; or(e)holds out any threat or promise not warranted by law, shall for every such offence, 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.
