Section 198(7) in The Code of Criminal Procedure, 1973
(7)The provisions of this section apply to the abetment of, or attempt to commit, an offence as they apply to the offence.[198-A. Prosecution of offences under section 498-A of the Indian penal Code. [Inserted by Act 46 of 1983, Section 5(w.e.f. 25-12-1983).]- No Court shall take cognizance of an offence punishable under section 498-A of the Indian Penal Code (45 of 1860) 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.]
