Section 198B(6) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(6)If in any case instituted under this section; the Court of Session by which the case is heard discharges or acquits all or any of the accused, and is of opinion that the accusation against them or any of them was false and either frivolous or vexatious, the Court of session may, by its order of discharge or acquittal, direct the person against whom the offence was alleged to have been committed (other than the President, Vice-President,) [or the Governor of the State or of any other State in India] [Substituted by Act XX of 1967.] to show cause why he should not pay compensation to such accused or to each or any of such accused, where there are more than one.
