District and Sessions Court, Bharatpur

ABOUT DISTRICT COURT

Before year 1855 there were no regular courts in the State of Bharatpur. In year 1855 Sir Henry Lawrence, the Resident of Rajputana visited Bharatpur and appointed Major Morrison as Political Agent with full administrative powers. Consequently, judicial and revenue departments were created and tehsils and police stations were also established in State of Bharatpur. For the first time, magistrates at Deeg and Bharatpur city were appointed. Till the end of 19th century the State of Bharatpur for the purpose of judicial administration was divided into two districts viz., Deeg and Bharatpur, each in charge of a Nazim. British India procedure and laws were generally and gradually followed in judicial administration.

The number of courts in the State apart from the Council, which used to be the highest judicial body were: Sessions Judge Court at Bharatpur; Nizamat Courts at Bharatpur, Deeg and Bayana; Honorary Magistracy at Bharatpur; Tehsil Courts at Bharatpur, Nadbai, Bayana Rupbas Deeg and Kaman; Sub-Tahsil Courts at Kumher, Wer, Nagar and Pahari.

During the year 1935-36 apart from the above mentioned courts, two separate courts of Munsifs also functioned at Bharatpur and Deeg. A court of Munsif at Bayana was also created in November 1935.[...]