Code of Criminal Procedure Act, 1973
187.Power to issue summons or warrant for offence committed beyond local jurisdiction.-
(1) When a Magistrate of the first class sees
reason to believe that any person within his local jurisdiction has committed
outside such jurisdiction (whether within or outside India) an offence which
cannot, under the provisions of sections 177 to 185 (both inclusive), or any
other law for the time being in force, be inquired into or tried within such
jurisdiction but is under some law for the time being in force triable in
India, such Magistrate may inquire into the offence as if it had been committed
within such local jurisdiction and compel such person in the manner hereinbefore
provided to appear before him, and send such person to the Magistrate having
jurisdiction to inquire into or try such offence, or, if such offence is not
punishable with death or imprisonment for life and such person is ready and
willing to give bail to the satisfaction of the Magistrate acting under this
section, take a bond with or without sureties for his appearance before the
Magistrate having such jurisdiction.
(2) When there are more Magistrates than one having such jurisdiction and the
Magistrate acting under this section cannot satisfy himself as to the
Magistrate to or before whom such person should be sent or bound to appear, the
case shall be reported for the orders of the High Court.