Code of Criminal Procedure 1973 , Section 37

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 authorizes 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.