Section 10(1) in Criminal Courts - Rules and Orders
(1)Subject to the instructions in the preceding rules, State cases ready for hearing at the commencement of the day should ordinarily have precedence over other cases except those which are actually in progress of trial and are standing over from the previous day. State cases received during the day should, as far as possible, be given precedence, but presiding officer should not break off a trial in which he is actually engaged at the time in order to take up a state case. Subject to the above directions, Courts, in deciding what cases should have precedence in the day's procedure, should consider the advisability of giving precedence to cases in which parties and witnesses come from a distance.
