Section 72 in The National Security Guard Rules, 1987
72. Application for separate trial.
(1)Where two or more accused are charged jointly, any one of the accused may, before pleading to the charge, apply to the Court to be tried separately on the ground that he would be prejudiced in his defence if he were not tried separately.(2)where the accused makes such an application, the prosecutor may address the Court in answer thereto and the accused may reply to the prosecutor's address.(3)Where the Court is of the opinion that the interests of justice so require it shall allow the application and try separately the accused who made it.
