Section 5 in Criminal Rules of Practice and Circular Orders, 1990
5. Judicial Work to be done in Court House:
(1)Judicial work, in so far as it relates to inquiries and trials, shall be done in Court Houses.(2)Magistrates appointed to Mobile Courts may hold their sittings at any place within their territorial jurisdiction.(3)Cases relating to Juvenile Offenders and Women may be tried in camera.(4)Urgent bail applications presented out of Court hours may be disposed of at the residence of the Magistrate but no order shall be passed in the case of Non-Bailable Offences without notice to the prosecution.
