Section 11 in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
11. Functions of Special Judicial Magistrates.
- (i) Unless the High Court directs otherwise, all petty offences as assigned by the Chief Judicial Magistrates shall be tried by the Special Judicial Magistrates in accordance with Law.(ii)All petty offences shall be tried in a summary way as per the procedure laid down in section 260 of the Code.(iii)When in the. course of summary trials, it appears to the Special Judicial Magistrate that the nature of the case is such that it is not desirable to try it summarily, he shall refer the case to the Chief Judicial Magistrate who may either try the same himself or assign it to any other Special Judicial Magistrate of competent jurisdiction.
