Section 41(1)(b) in The Code of Criminal Procedure, 1973

[Cites 0, Cited by 185] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(b) in The Code of Criminal Procedure, 1973

(b)against whom a reasonable complaint has been made, or credible information has been received, or a reasonable suspicion exists that he has committed a cognisable offence punishable with imprisonment for a term which may be less than seven years or which may extend to seven years whether with or without fine, if the following conditions are satisfied, namely :-

(i)the police has reason to believe on the basis of such complaint, information, or suspicion that such person has committed the said offence;

(ii)the police officer is satisfied that such arrest is necessary -

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Union of India - Subsection

Section 41(1)(b) in The Code of Criminal Procedure, 1973