Section 182(2) in The Code of Criminal Procedure, 1973
(2)Any offence punishable under section 494 or section 495 of the Indian Penal Code (45 of 1860) may be inquired into or tried by a Court within whose local jurisdiction the offence was committed or the offender last resided with his or her spouse by the first marriage, [or the wife by the first marriage has taken up permanent residence after the commission of the offence.] [Inserted by Act 45 of 1978, Section 15 (w.e.f. 18-12-1978).]
