Nagaon District Judiciary

ABOUT DISTRICT COURT

The Judicial activity in Nagaon district has long since been playing a significant role in administering justice in the district. The district judiciary is divided into two co-related divisions with two separate heads. The divisions are known as the "Judges' Court" and "CJM's Court". The first court, where both Civil and Criminal matters are judged and decided is headed by the District & Sessions Judge while the second court, where criminal cases only are decided is headed by the Chief Judicial Magistrate. Both these two divisions comprise the district judiciary that is subordinate to the Hon'ble "The Gauhati High Court" at Guwahati and the District & Sessions Judge is empowered as the head of the district judiciary as well as sessions division.

The Nagaon Judiciary is enriched with glorious history. At first, two Civil Courts namely- the Court of the Munsiff and the Court of the Sub- Judge (Mafasal) were established in the district. The latter had to administer Justice in the then undivided Nagaon district (later divided into Nagaon and Morigaon districts) and in some parts of Karbi-Anglong and Sonitpur districts and thereby accomplished a Herculean task indeed. The Munsiff Court decided the cases of Civil matters. Both the[...]