Report No. 268

5. Substitution of new section for section 58.-

For section 58 of the Code of Criminal Procedure, the following section shall be substituted, namely:-

"58. Police to report apprehensions.-

The officers in charge of police station shall report to the District Magistrate, or, if he so directs, to the Sub-divisional Magistrate, the cases of all persons arrested without warrant along with reasons for making such arrest in accordance with section 41 (1) (b), within the limits of his station, even if such persons have been admitted to bail.".