Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XIII	Jurisdiction Of The Criminal Courts In Inquiries And Trials
186	High Court to decide, in case of doubt, district where inquiry or trial shall take place
Description	Where two or more Courts have taken cognizance of the same offence and a question arises as to which of them ought to inquire into or try that offence, the question shall be decided – (a) if the Courts are subordinate to the same High Court, by that High Court; (b) if the Courts are not subordinate to the same High Court, by the High Court within the local limits of whose appellate criminal jurisdiction the proceedings were first commenced, and thereupon all other proceedings in respect of that offence shall be discontinued.