Section 1C in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
1C.
Criminal trials are broadly classified as under:Track 1. - In this category, will fall the cases involving Capital punishment, rape, sexual offences, dowry deaths.Track 2. - In this category, will fall all cases where the accused in not granted bail and he is in Jail.Track 3. - In this category, will fall cases which effect large number of persons such as Mass cheating, economic offences, illicit liquor tragedy and food adulteration cases etc.Track 4. - In this category, will fall cases involving offences which are tried by special courts such as POTA, TADA, NDPS, Prevention of Corruption Act, etc.Track 5. - In this category, will fall cases involving all other offences.All efforts will be taken to complete the trial of Track 1 cases within a period of nine months. Track 2 and Track 3 cases within twelve months and Track 4 within fifteen months. Track 5 may be completed at the earliest depending upon the nature of the offence.
