Section 60 in The Code of Criminal Procedure, 1989 (1933 A. D.)
60. 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.
