District Court Madhepura

ABOUT DISTRICT COURT

According to Saharsa Gazetteer, 1965, Saharsa formed part of Bhagalpur District till 1954, Madhepura was a sub-division in the jurisdiction of Bhagalpur district then it came under jurisdiction of the historical background of criminal justice will be found in the re-written District Gazetteer of Bhagalpur. There is no sub-ordinate judgeship formed in Madhepura District, but one is in the offing. The civil and criminal courts of this place were still within the Bhagalpur judgeship till 1954, the authority to exercise general control over the civil court along with establishment as to inspect the proceedings of the court of Bhagalpur.
The civil court of this district sub-ordinate to the District Judge of Bhagalpur comprised of one permanent Munsif court at Madhepura. The civil courts at Madhepura had jurisdiction over the entire area of Saharsa and Madhepura till 1954.
The exact year when the Munsif Court started functioning could not be ascertained. It may be inferred that the court might have started functioning soon after 1845 when Madhepura sub-division was formed. It transpires from the perusal of old records that the court of Munsif was previously functioning at Kishanganj and the Lieutenant Governor Ordered the transfer of the Kishanganj Munsif[...]