Code of Criminal Procedure Act, 1973

Back

Sections	Particulars
Chapter V	Arrest Of Persons
56	Person arrested to be taken before Magistrate or officer in charge of police station
Description	A police officer making an arrest without warrant shall, without unnecessary delay and subject to the provisions herein contained as to bail, take or send the person arrested before a Magistrate having jurisdiction in the case, or before the officer in charge of a police station.