Section 128(b) in Police Regulations, Calcutta, 1968
(b)"Police Custody" includes custody on the authority of the police; every person who is kept in attendance to answer charge in such a way that he is practically deprived of his freedom shall be considered as in custody. A police officer who, without himself arresting a person, directs some of the neighbours to take charge of him, shall be responsible in the same way as if he had made the arrest himself. Requiring a person's attendance by letter and deputing a constable to accompany him with orders to prevent him from speaking to any one amounts to an arrest.
