113. No Court to take cognizance of case or suits taken cognizance of by a bench of the Gram Katchahry.
(1)Notwithstanding anything contained in any law for the time being in force, no Court shall take cognizance of any case or suit which is cognizable under the Act by a bench of the Gram Katchahry.(2)Every information relating to the commission of an offence triable by a bench of the Gram Katchahry given to an Officer-in-Charge of a police station shall be reported within fifteen days of the receipt of the information to the bench of the Gram Katchahry in the jurisdiction of which the offence has been committed.(3)When a case relating to any offence triable by a bench of the Gram Katchahry is pending before such bench and a charge sheet is submitted by Police Officer, or a complaint is made to any Magistrate in respect of the same offence, such Police Officer or the complainant shall mention in the charge-sheet or the complaint petition, as the case may be, that such a case is so pending and in such circumstances the concerned Magistrate shall direct the bench of the Gram Katchahry to proceed with the trial of the case.
