Report No. 172

7.3.8. Insertion of new section 198B of the Code of Criminal Procedure, 1973.-

After section 198A of the Code of Criminal Procedure, 1973, the following new section 198B shall be inserted:

"Prosecution of offences under sub-sections (2) and (3) of section 376E of the Indian Penal Code

No court shall take cognizance of an offence punishable under sub-sections (2) and (3) of section 376E 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 his/her father, mother, brother, sister or by his/her father's or mother's brother or sister or, by any other person related to him/her by blood or adoption, if so permitted by the court".

(paragraph 4.9, supra)