The Protection of Women from Domestic Violence Act, 2005

32. Cognizance and proof.-

1.   Notwithstanding anything contained in the   Code of Criminal Procedure, 1973  (2 of 1974), the offence under sub-section (1) of section 31 shall be cognizable and non-bailable.

2.  Upon the sole testimony of the aggrieved person, the court may conclude that an offence under sub-section (1) of section 31 has been committed by the accused.