District Court Jind

ABOUT DISTRICT COURT

1. HISTORY OF DISTRICT COURTS, JIND

Prior to the independence of our country, Jind was ruled by Maharaja of Jind. He was the head of Judicial System and appointed Nizam (Magistrate). The said Nizam used to visit the place of occurrence and had to decide the case at the spot.
Courts at Jind had been shifted in the present Judicial Complex on 01.07.1983 and prior to that same were functioning in the historical building of court which was constructed by Maharaja Gajpat Singh in the year 1775. The Britishers had acquired /occupied the said building from the Maharaja but onwards from the year 1803, Rajas gave help to the Britishers with man, money and material as and when required. It may be added here that old buildings at Narwana and Safidon where courts were functioning earlier have no historical importance.
After independence, in the beginning, one court of the Sub Judge was set up at Jind in the year 1952 under Sangrur Sessions Division. During the reorganization of Punjab state in the year 1966, Sangrur District was bifurcated and Jind and Narwana Tehsils were allocated to Haryana and were constituted into[...]