Section 198 in Bharatiya Nagarik Suraksha Sanhita, 2023
198. 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.[Similar to Section 178 from Old CrPC-Also Refer]
