Section 259A(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Notwithstanding anything contained in this Code,-(a)the trial of cases relating to offences under sections 152, 153-A, [153-B, 295, 295-A, 296, 297, 298, 435, 436 and 505] of the State Ranbir Penal Code shall be conducted by a Special Judge who shall be a person who is District and Sessions Judge and appointed by the Government in consultation with the High Court, and if the Special Judge is satisfied that it is expedient in the interests of the public safety or public order so to do, he may direct that throughout or during any part of the proceedings such person or lass of persons as he may determine shall be excluded ;(b)the trial of aforesaid offences shall commence within one week from the date of the presentation of the police report under section 173 of this Code and shall as far as possible be completed within a period of three months. The proceedings of the Court shall be held from day-to-day ;(c)the witnesses of the prosecution shall be bound down by the investigating officer to appear before the Court on the date fixed for the hearing of police report ;(d)the list of witnesses shall be submitted within two days of the close of prosecution evidence and statement of the accused, if any. These witnesses shall be summoned and served, by the Court:Provided that the Court may at the request of the defence summon witnesses other than those included in the list for reasons to be recorded-
