Section 121 in The Himachal Pradesh Police Act, 2007
121. Making a false or misleading statement.
- Whoever knowingly makes a false statement or a statement which is misleading in material particulars to a Police Officer for the purpose of obtaining undue benefit or for the purpose of causing intentional harm to any person shall, on conviction, be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees.
