Section 198C in The Code of Criminal Procedure, 1989 (1933 A. D.)
198C. [ Prosecution of offences under section 498-A of the State Ranbir Penal Code. [Inserted by Act XXVI of 1988, Section 8.]
- No Court shall take cognizance of an offence punishable under section 498-A of the Ranbir Penal Code, Samvat 1989, except upon a police report of facts which constitute such offence or upon a complaint made by the person aggrieved by the offence or by her father, mother, brother, sister or by her father's or mother's, brother or sister or with the leave of the Court, any other person related to her by blood, marriage or option].
