Section 220 in Bharatiya Nagarik Suraksha Sanhita, 2023
220. Prosecution of offences under section 85 of Bharatiya Nyaya Sanhita, 2023.
No Court shall take cognizance of an offence punishable under section 85 of the Bharatiya Nyaya Sanhita, 2023 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, by any other person related to her by blood, marriage or adoption.[Similar to Section 198A from Old CrPC-Also Refer]
