Section 177 — Ordinary place of inquiry and trial.

Code of Criminal Procedure, 1973
Every offence shall ordinarily be inquired into and tried by a Court within whose local jurisdiction it was committed.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.