LexSection 221 — Cognizance of offence.
Bharatiya Nagarik Suraksha Sanhita, 2023
No Court shall take cognizance of an offence punishable under section 67 of the Bharatiya Nyaya Sanhita, 2023 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.Open in Lexace · Ask the AI about this section