Section 198B(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Notwithstanding anything contained in this Code, when any offence falling under Chapter XXI of the Ranbir Penal Code, 1989 [* * *] is alleged to have been committed against the President or the Vice-President [or the Governor of the State, or of any other State in India] [Substituted by Act XX of 1967.] or a Minister, or any other public servant employed in connection with the affairs of the Union or of a State in respect of his conduct in the discharge of his public functions, a Court of Session may take cognizance of such offence without the accused being committed to it for trial, upon a complaint in writing made by the Public Prosecutor.
