Report No. 177

1.6 Large number of persons arrested under sections 107 to 110, CrPC.-

There is yet another category viz., sections 107 to 110 of the Code of Criminal Procedure. These sections empower the Magistrate to call upon a person, in situations/circumstances stated therein, to execute a bond to keep peace or to be on good behaviour. These provisions do not empower a police officer to arrest such persons. Yet, the fact remains (a fact borne out by the facts and figures referred to hereinafter) that large number of persons are arrested under these provisions as well. And we are speaking of vast discretion not in a civil service officer but in a member of armed force though technically speaking, it is also a civil service.