Section 13 in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000
13. Procedure and powers of Special Court regarding offenses.
(1)The Special Court may take cognizance of the offense without the accused being committed to it for trial and in trying the accused person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973 (No. 2 of 1974) for the trial of the warrant cases by the Magistrate of the First Class.(2)The provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) shall, so far as may be apply to the proceedings before a Special Court and for the purpose of the said provisions a Special Court shall be deemed to be a Court of Magistrate of the First Class.
