Section 198B in The Code of Criminal Procedure, 1973
198B. [ Cognizance of Offence. [Inserted by Criminal Law (Amendment) Act, 2013 ]
- No Court shall take cognizance of an offence punishable under section 376B of the Indian Penal Code where the persons are in a marital relationship, except upon prima facie satisfaction of the facts which constitute the offence upon a complaint having been filed or made by the wife against the husband.]
