Section 166A in The Jammu and Kashmir State Ranbir Penal Code, 1989
166A. [ Public servant disobeying direction under law. [Inserted by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]
- Whoever, being a public servant,-(a)knowingly disobeys any direction of the law which prohibits him from requiring the attendance at any place of any person for the purpose of investigation into an offence or any other matter; or(b)knowingly disobeys, to the prejudice of any person, any other direction of the law regulating the manner in which he shall conduct such investigation; or(c)fails to record any information given to him under sub- section (1) of section 154 of the Code of Criminal Procedure, Samvat 1989 (1933 A.D.) in relation to cognizable offence punishable under section 326A, section 326B, section 354, section 354B, section 370, section 370A, section 376, section 376A, [section 376AB, section 376B, section 376C, section 376D, section 376DA, section 376DB,], section 376E or section 509;shall be punished with imprisonment for a term which may extend to one year and with fine.
