Section 32 in The Protection of Women from Domestic Violence Act, 2005
32. Cognizance and proof
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the offence under sub-section (1) of section 31 shall be cognisable and non-bailable.(2)Upon the sole testimony of the aggrieved person, the Court may conclude that an offence under sub-section (1) of section 31 has been committed by the accused.
