Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XIII	Jurisdiction Of The Criminal Courts In Inquiries And Trials
183	Offence committed on journey or voyage
Description	When an offence is committed whilst the person by or against whom, or the thing in respect of which, the offence is committed is in the course of performing a journey or voyage, the offence may be inquired into or tried by a Court through or into whose local jurisdiction that person or thing passed in the course of that journey or voyage.