Section 597(11) in Criminal Courts - Rules and Orders
(11)Both in State cases and in complaint cases duration shall be calculated from the date of the apprehension of the accused or from the date of his appearance in Court, whichever is earlier. When a case which has not been disposed of within the meaning of sub-rule (1) is received by another Court, duration shall be calculated from the date of apprehension or appearance in the first Court. In cases having more accused persons than one, duration shall be calculated from the earliest date on which any accused appeared in court or was apprehended.
