Section 145(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Proceedings under section 144 may be taken against any person in any district-(a) where he is; or(b) where he or his wife resides; or(c) where he last resided with his wife, or as the case may be, with the mother of the illegitimate child; or(d) where his father or mother resides.
