Section 132(2) in The Code of Criminal Procedure, 1973
(2)(a)no Executive Magistrate or police officer acting under any of the said sections in good faith;(b)no person doing any act in good faith in compliance with a requisition under section 129 or section 130;(c)no officer of the armed forces acting under section 131 in good faith;(d)no member of the armed forces doing any act in obedience to any order which he was bound to obey, shall be deemed to have thereby committed an offence.
