(2)In taking a decision to claim an offender for trial by a Force Court an officer referred to in section 102 may take into account all or any of the following factors, namely,-(a)the offender is on active duty or has been warned for active duty and it is felt that he is trying to avoid such duty;(b)the offender is a young person undergoing training and the offence is not a serious one and the trial of the offender by a criminal court would materially affect his training;(c)the offender can, in view of the nature of the case, be dealt with summarily under the Act.
