District & Sessions Court Gwalior

ABOUT DISTRICT COURT

The State of Gwalior had established court in the line of British India and powers had been conferred upon the Magistrate to impose sentence and Civil Judges had been appointed to decide Civil cases. Judicial Work, both civil & criminal, was under the control of the District Judge posted in District. The system was different from other part of India which was under the control of the British. The District Magistrate was the head of the police in the District and was in-charge of Criminal cases, while the District Judge was dealing Civil matters only. The Darbar emphasized on the quick disposal of cases and serious concerned was expressed towards delay in the disposal of cases.

Since 1956 till January 1998 the District Court and the Bench of High Court together were housed in the same old building situated at Jayendraganj, Gwalior. In the said building on ground floor and in part of 1st floor, District court was accommodated and other part of 1st floor and 2nd floor, High court was accommodated. After January 1998 the District and Sessions Court Gwalior is the sole occupant of the building and High Court was shifted to the new building situated at City[...]