72. When Police Officer may arrest without warrant.
- Any Police Officer may, without any order from a Magistrate and without a warrant, arrest-(1)any person who has been concerned in an offence punishable under section 121 or against whom reasonable complaint has been made or credible information has been received or a reasonable suspicion exists, of his having been concerned in such offence;(2)any person who contravenes a rule or order under clause (x) of sub-section (1) of Section 33 or an order or notification under sections 36, 37, 56, [57, or 63AA;] [These figures, words and letters were substituted for the word and figures 'or 57' by Bombay 1 of 1956, section 11.].(2A)[ any person who contravenes any order made under sub-section (1) of section 63A;] [Clause (2A) was inserted by Bombay 20 of 1953, Section 8.](3)any person who commits an offence punishable under section 122 or section 136.
