Report No. 64
5.56. Offences of wrongful confinement discussed.-
No doubt, even in the absence of a provision on the subject, a Police officer who delays production of the girl would be guilty of the offence of wrongful confinement under the Indian Penal Code1, because the justification for arrest and detention which is provided by the statutory power under sections 15, 16 and 17 of the Act would not be available if it is established that the detention of the girl is made to extend beyond the limit indicated by the provision for production "forthwith" before the specified Magistrate, as contained in these sections.
1. Section 340, Indian Penal Code.
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