Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter IV	Powers Of Superior Officers Of Police
37	Public when to assist Magistrates and police
Description	Every person is bound to assist a Magistrate or police officer reasonably demanding his aid- (a) in the taking or preventing the escape of any other person whom such Magistrate or police officer is authorized to arrest; or (b) in the prevention or suppression of a breach of the peace; or (c) in the prevention of any injury attempted to be committed to any railway, canal, telegraph or public property.