Section 7 in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
7. Jurisdiction of Special Court.—
Notwithstanding anything contained in any other law, any prosecution in respect of any offence referred to in sub-section (2) of section 3 shall be instituted only in the Special Court and any prosecution in respect of such offence pending in any court shall stand transferred to the Special Court.
