District and Sessions Court Sehore

ABOUT DISTRICT COURT

District Sehore merged with the Union of India on June 1, 1950, before which the district Sehore was the Principal of Bhopal Nawab. The district of Sehore was established in two parts, in which Tehsil Huzur was in Bhopal in eastern district and in the western districts there were sehore, Asha, Nasrullaganj, Berasia tehsils. There were two districts of Sehore and Raisen in the state of Bhopal.

Sehore District, which was part of the Bhopal Princely State, before the merger of the Union of India, there was a court of Munshifi Court and Sabzaj in the district headquarters at Sehore. Munshif courts were established at all these places in Tehsil Astha, Nasrallaganj and Berasia of Sehore district. Criminal and civil cases were extremely low in these courts, revenue problems were also resolved from Bhopal Land Revenue. Munsif courts were working on the tehsils. The municipal judges were appointed by the Bhopal judicial commissioner. Appeal of Munsif and Subjudge Courts was held in Bhopal District and Sessions Court. In Bhopal, the appeals of the District and Sessions Court were held here in the Bhopal High Court (Judicial Commissioner). Judicial work was done in Urdu.

Munsifi and Subjudgi courts were working in[...]