Section 198D in The Code of Criminal Procedure, 1989 (1933 A. D.)
198D. [ Cognizance of offence under section 376B of Ranbir Penal Code. [Inserted by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]
- 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.]
