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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Sikkim - Subsection

Section 63(2) in The Sikkim Police Act, 2008

(2)In making an arrest or keeping an arrested person in custody, only that amount of force shall be used as may be reasonably required to ensure that there is no possibility to escape. Handcuffing of a person arrested or in lawful police custody shall be resorted to only where there is a reasonable apprehension that such a person may turn violent, attempt suicide, escape or be forcibly released from arrest or detention.