Section 175(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)A police officer proceeding under section 174 may, by order in writing, summon two or more persons as aforesaid for the purpose of the said investigation, and any other person who appears to be acquitted with the facts of the case. Every person so summoned shall be found to attend and to answer truly all questions other than questions the answers to which would have a tendency to expose him to a criminal charge, or to a penalty or forfeiture.
