Section 200 in Bharatiya Nagarik Suraksha Sanhita, 2023
200. Place of trial where act is an offence by reason of relation to other offence.
When an act is an offence by reason of its relation to any other act which is also an offence or which would be an offence if the doer were capable of committing an offence, the first-mentioned offence may be inquired into or tried by a Court within whose local jurisdiction either act was done.[Similar to Section 180 from Old CrPC-Also Refer]
