Section 384(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)If the offence is under section 267 of the Bharatiya Nyaya Sanhita, 2023, the record shall show the nature and stage of the judicial proceeding in which the Court interrupted or insulted was sitting, and the nature of the interruption or insult.[Similar to Section 345 from Old CrPC-Also Refer]
