Section 151, Cr. P. C. Before the Coming into Force of the Criminal Procedure Code, 1973. Section 151 A police officer knowing of a design to commit any cognizable offence may arrest, without orders from a Magistrate and without a warrant, the person so designing. If it appears to such officer that the commission of the offence cannot be otherwise prevented. After coming into force of the Code of Criminal Procedure, 1973 sub-section (2) is added which runs as under: (2) No person arrested under sub-s. (1) shall be detained in custody for a period exceeding twenty-four hours from the time of his arrest unless his further detention is required or authorised under any provisions of this Code or of any other law for the time being in force. Now with the enforcement of Maharashtra Prevention of Communal, Antisocial and other Dangerous Activities Ordinance, 1980, Section 151, Cr. P. C. is amended in its applic ....