District & Sessions Court, Ratlam

ABOUT DISTRICT COURT

The State of Ratlam has been an independent state since independence. The District and Sessions Court has been working continuously since the year 1920. For the supervisor, the 12 states of the Malwa region had got a high court which used to rotate and listen to all the places. The judge of the said court was called a "puny judge". Those whose seats were in Darbar Hall, but the cases were heard in the Moti Mahal. Here, one of the chief judges of the High Court of that time, Mr. Ratan Lal is remembered, who was from the state of Dhar.The rules were made separately for the hearing of criminal conspiracy and other cases at that time, of which there is a book named "Ain Civil". In this book various rules have been written for the hearing of the above cases, on which the cases were heard. At the time of the princely state, the building of the District Court was used in the building of "Shrimali Vas", which was in the form of a small corridor. After that the building was used as a government school. At present, the said building has fallen completely and the new building is[...]