Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 14 docs - [View All]
Robustaa (Hyglow Cafe) vs The Commissioner on 1 August, 2011
Banwari Ram Ors vs State Of Up on 10 December, 1997
Krishna Gopal Singh And Ors. vs State Of U.P. on 9 February, 1999
Khem Raj vs State Of J. And K. on 30 September, 2005
Debi Prasad Dhundhania And Ors. vs Kusum Kumari And Ors. on 9 April, 1930

Loading...
User Queries
[Section 6] [I.P.C.]
Central Government Act
Section 6(b) in The Indian Penal Code, 1860
(b) A, a police- officer, without warrant, apprehends Z who has committed murder. Here A is not guilty of the offence of wrongful confinement; for he was bound by law to apprehend Z, and therefore the case falls within the general exception which provides that" nothing is an offence which is done by a person who is bound by law to do it".