Section 10 in The Karnataka Control Of Organized Crimes Acts, 2000.
10. Trial by Special courts to have precedence.–
The trial of any offence under this Act by special court shall have precedence over the trial of any other case against the accused in any other court (not being a special court) and shall be concluded in preference to the trial of such other case and accordingly the trial of such other case shall remain in abeyance.
