Section 61 in The Code of Criminal Procedure, 1989 (1933 A. D.)
61. Persons arrested not to be detained more than twenty-four hours.
- No police-officer shall detain in custody a person arrested without warrant for a longer period than under all the circumstances of the case is reasonable, and such period shall not, in the absence of a special order of a Magistrate under section 167, exceed twenty-four hours exclusive of the time necessary for the journey from the place of arrest to the Magistrate's Court.
