Section 6(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)A, Police officer, without warrant apprehends Z who has committed murder. Here A is not guilty of the offence of wrongful confinement for he was bound by law to apprehend Z, and therefore the case falls within the general exception [Section 76 R.P.C.] [Inserted by Act III of 1967.] which provides that "nothing is an offence which is done by a person who is bound by law to do it".
