Section 196(2) in The Code of Criminal Procedure, 1973
(2)No Court shall take cognizance of the offence of any criminal conspiracy punishable under section 120-B of the Indian Penal Code (45 of 1860), other than a criminal conspiracy to commit [an offence] [Substituted by Act 45 of 1978, Section 16, for "a Cognisable offence" (w.e.f. 18-12-1978).] punishable with death, imprisonment for life or rigorous imprisonment for a term of two years or upwards, unless the State Government or the District Magistrate has consented in writing to the initiation of the proceedings :Provided that where the criminal conspiracy is one to which the provisions of section 195 apply, no such consent shall be necessary.
