Section 21 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
21. Insertion of section 198D, Act XXIII of 1989.
- After section 198C of the Code of Criminal Procedure, the following section shall be inserted, namely:-"198D. Cognizance of offence under section 376B of Ranbir Penal Code. - No Court shall take cognizance of an offence under section 376B of the Ranbir Penal Code where the person are in a marital relationship, except upon prima facie satisfaction of the facts which constitute the offence upon a compliant having been filed or made by the wife against the accused husband."
