Section 37 in The Code of Criminal Procedure, 1973
37. Public when to assist Magistrates and police.
- Every person is bound to assist a Magistrate or police officer reasonably demanding his aid -(a)in the taking or preventing the escape of any other person whom such Magistrate or police officer is authorised to arrest; or(b)in the prevention or suppression of a breach of the peace; or(c)in the prevention of any injury attempted to be committed to any railway, canal, telegraph or public property.
