Section 316(c) in Police Regulations, Bengal , 1943
(c)"Police custody" includes custody on the authority of the police ; every person who is kept in attendance to answer a 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.
