Section 86(5) in The Code of Civil Procedure, 1908
(5)[ The following persons shall not be arrested under this Code, namely:-(a)any Ruler of a foreign State;(b)any Ambassador or Envoy of a foreign State;(c)any High Commissioner of a Commonwealth country;(d)any such member of the staff of the foreign State or the staff or retinue of the Ruler, Ambassador or Envoy of a foreign State or of the High Commissioner of a Commonwealth country, as the Central Government may, by general or special order, specify in this behalf.
