Section 57 in Bharatiya Nagarik Suraksha Sanhita, 2023
57. Person arrested to be taken before Magistrate or officer in charge of police station.
A police officer making an arrest without warrant shall, without unnecessary delay and subject to the provisions herein contained as to bail, take or send the person arrested before a Magistrate having jurisdiction in the case, or before the officer in charge of a police station.[Similar to Section 56 from Old CrPC-Also Refer]
