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[Cites 0, Cited by 0] [Section 259A(1)] [Section 259A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 259A(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)the trial of cases relating to offences under sections 152, 153-A, [153-B, 295, 295-A, 296, 297, 298, 435, 436 and 505] of the State Ranbir Penal Code shall be conducted by a Special Judge who shall be a person who is District and Sessions Judge and appointed by the Government in consultation with the High Court, and if the Special Judge is satisfied that it is expedient in the interests of the public safety or public order so to do, he may direct that throughout or during any part of the proceedings such person or lass of persons as he may determine shall be excluded ;