(1)No Court shall take cognizance of any offence under this Act when the accused person or any one of the accused persons is a police officer, except on a report in writing of the facts constituting such offence by, or with the previous sanction of, an officer authorised by the Government in this behalf.(2)No Court below that of a Magistrate of the first class shall try any offence under this Act when the accused person or any one of the accused persons is a police officer.
