Report No. 177

3.6 No arrest should be made under sections 107 to 110, CrPC and under similar provisions.-

So far as proceedings under sections 107 to 110 CrPC are concerned, no arrests should be made. Police must be empowered to take if necessary a personal interim bond to keep peace/for good behaviour from such persons. This should be extended to all similar offences under the local Police Acts. We are not proposing for the present any change in section 151 of Code of Criminal Procedure.