Section 54 in The Code of Criminal Procedure, 1989 (1933 A. D.)
54. When police may arrest without warrant.
- Any police-officer may, without an order from a Magistrate and without a warrant, arrest -first, any person who has been concerned in any cognizable offence or against whom a reasonable complaint has been made, or creditable information has been received, or a reasonable suspicion exists of his having been so concerned ;secondly, any person having in his possession without lawful excuse, the burden of proving which excuse shall lie on such person, any implement of house-breaking ;thirdly, any person who has, been proclaimed as an offender either this Code or by order of a Government ;fourthly, any person in whose possession anything is found which may reasonably be suspected to be stolen property and who may reasonably be suspected of having committed an offence with reference to such thing ;fifthly, any person who obstructs a police which in the execution of his duty, or who has escaped, or attempts to escape, from lawful custody ;sixthly, any person reasonably suspected of being a deserted [x x x x] [Words from 'His Highness Army or' deleted by Act X of 2010.] from [any of the Armed Forces of the Union] [Substituted by Act XXXVII of 1978, Section 9.] [xxxx] [Certain words deleted by A.L.O. 2008.] ;seventhly, any person who has been concerned in, or against whom a reasonable complaint has been made or credible information has been received or a reasonable suspicion exists of his having been concerned in, any act committed at any place out of Jammu and Kashmir State which, if committed in Jammu and Kashmir State would have been punishable as an offence, and for which he is, under any law relating to extradition, or otherwise liable to be apprehended or detained in custody in Jammu and Kashmir State ;eighthly, any released convict committing a breach of any rule made under section 565, sub-section (3) ; andninthly, any person for whose arrest a requisition has been received from another police officer, provided that the requisition specifies the person to be arrested and the offence or other cause for which the arrest is to be made and it appears therefrom that the person might lawfully be arrested without a warrant by the officer who issued the requisition.
