Section 199 in The Code of Criminal Procedure, 1989 (1933 A. D.)
199. Prosecution for adultery or enticing a married woman.
- No Court shall take cognizance of an offence under section 497 or section 498 of the Ranbir Penal Code, except upon a complaint made by the husband of the woman, or, in his absence, made, with the leave of the Court, by some person who had care of such woman on his behalf at the time when such offence was committed :Provided that where such husband is under the age of eighteen years, or is an idiot or lunatic, or is from sickness or infirmity unable to make a complaint, some other person may, with the leave of the Court, make a complaint on his behalf :[Provided further that where such husband is serving in any of [the Armed Forces of Indian Union] [Further proviso to section 199 added by Act VIII of 2001.] [X X X] [Words 'or His Highness armed forces' deleted by Act X of 2010.] under conditions which are certified by his Commanding Officer as precluding him from obtaining leave of absence to enable him to make a complaint in person, and where for any reason no complaint has been made by a person having care of the woman as aforesaid, some other person authorised by the husband in accordance with the provisions of sub-section (1) of section 199-B may, with the leave of the Court, make a complaint on his behalf].
