Section 352(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Notwithstanding anything contained in sub-section (1), the inquiry into and trial of rape or an offence under [section 376, section 376A, section 376AB, section 376B, section 376C, section 376D, section DA, section DB and section 376E] [Section 352 renumbered as sub-section (1) thereof and after (1), as so re-numbered (2) and (3) inserted by Act XXVI of 1988, Section 9.] of the Ranbir Penal Code shall be conducted in camera :Provided that the presiding Judge may, if he thinks fit, or on an application made by either of the parties, allow any particular person to have access to, or be or remain or the room or building used by the Court.
