Section 15(6) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(6)When charges are framed under section 31of the.Act or in respect of offences under section 498-A of the Ranbir Penal Code, Samvat 1989, or any other offence not summarily triable, the Magistrate may separate the proceedings for such offences to be tried in the manner prescribed under Code of Criminal Procedure, Samvat 1989 and proceed to summarily try the offence of the breach of protection order under section 31 of the Act, in accordance with the provisions of Chapter XXII of the Code of Criminal Procedure, Samvat 1989.
