Code of Criminal Procedure Act, 1973
178.Place of inquiry or trial.-
(a) When it is uncertain in which of several
local areas an offence was committed, or
(b) where an offence is committed partly in
one local area and partly in another, or
(c) where an offence is a continuing one, and
continues to be committed in more local areas than one, or
(d) where it consists of several acts done in
different local areas.
it may be inquired into or tried by a Court
having jurisdiction over any of such local areas.