Section 179(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(c)A is put in fear of injury within the local limits of the jurisdiction of Court X, and is thereby induced, within the local limits of the jurisdiction of Court Y, to deliver property to the reason who put him in fear. The offence of extortion committed on A may be inquired into or tried either by X or Y.
