Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter V	Arrest Of Persons
57	Person arrested not to be detained more than twenty-four hours
Description	No police officer shall detail in custody a person arrested without warrant for a longer period than under all the circumstances of the case is reasonable, and such period shall not, in the absence of a special order of a Magistrate under section 167, exceed twenty-four hours exclusive of the time necessary for the journey from the place of arrest to the Magistrate's Court.