Report No. 152

3.14. Code of Criminal Procedure, 1973: Section 41: Arrest.-

The power of arrest is conferred on any police officer by section 41 of the Code of Criminal Procedure, 1973. For the present purpose; section 41(a) is the most important provision, as under this provision a police officer may, without an order from the Magistrate and without a warrant arrest any person-

"(a) who has been concerned in any cognizable offence, or against whom a reasonable complaint has been made, or credible information has been received, or a reasonable suspicion exists, of his having been so concerned."