Section 217(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)No Court shall take cognizance of the offence of any criminal conspiracy punishable under sub-section (2) of section 61 of the Bharatiya Nyaya Sanhita, 2023, other than a criminal conspiracy to commit an offence punishable with death, imprisonment for life or rigorous imprisonment for a term of two years or upwards, unless the State Government or the District Magistrate has consented in writing to the initiation of the proceedings:Provided that where the criminal conspiracy is one to which the provisions of section 215 apply, no such consent shall be necessary.
