Section 116(2) in The Jammu and Kashmir Electricity Act, 2010
(2)Where it appears to any court in the course of any inquiry or trial that an offence punishable under sections 95 to 100 and section 110 in respect of any offence that the case is one which is triable by a Special Court constituted under the Act for the area in which such case has arisen, if shall transfer such case to such Special Court, wherever constituted for the area and thereupon such case shall be tried and disposed off by such Special Court in accordance with the provisions of the Act :Provided that it shall be lawful for such Special Court to act on the evidence, if any, recorded by any court in the case of presence of the accused before the transfer of the case to any Special Court :Provided further that if such Special Court is of opinion that further examination, cross-examination and re-examination of any of the witness whose evidence has already been recorded, is required in the interest of justice, it may re-summon any such witness and after such further examination, cross-examination or re-examination, if any, as it may permit, the witness shall be discharged.
