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On
22.02.1915 the area falling on the other side of the river Yamuna (now known as Trans Yamuna)
was also included in the newly created |
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CIVIL COURTS During the year 1913, the Delhi
Judiciary consisted of :
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Two Courts of Sub-Judges were added in 1920. These Courts
continue to function, although due to exigencies some temporary measures were
adopted to clear back logs etc. In 1948, one more post of Sub-Judge was
created to enforce the Rent Control Act. Thereafter six temporary Courts of
Sub-Judges were created in 1953. In 1959, the strength of the Sub-Judges went
upto 21. At that time there was one District &
Sessions Judge and four Additional District & Sessions Judges. Till 1966
the District Courts of Delhi remained under the administrative control of
Punjab High Court when Delhi High Court was established. |
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Criminal Courts |
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According to Delhi District Gazetteer
(1912), the District Magistrate was responsible for the administration of criminal
Justice, being Chief Magistrate and Supervisor of the police, as far as their
duties related to crime. The staff in
1910 consisted of: |
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Types of
Magistrates |
Stipendary |
Honorary |
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First Class Magistrates |
08 |
11 |
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Second Class Magistrates |
04 |
14 |
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Third Class Magistrates |
03 |
01 |
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One of the first-class magistrates
had always the powers of District Magistrate to enable him to try serious
cases, and thus the District Magistrate and Section Judges were relieved of undesirable
strain. The honorary magistrates were all but two located in |
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A bench consisting of a Hindu and a
Mohammedan, with Second-Class powers, was constituted for Raisina
( |
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During 1926, there were two First-Class and one Second-Class
Honorary Magistrates at |
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Type of
Court |
1951 |
1961 |
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District Magistrate |
01 |
01 |
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Addl. District Magistrate |
01 |
03 |
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Stipendary Magistrates |
13 |
24 |
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Honorary Magistrates |
11 |
27 |
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The institution of honorary
magistrates was abolished in |
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Separation
of Executive and Judiciary
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The Judiciary of the Union Territory
of Delhi was separated from the Executive in October 1969 under the |
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Prior to the separation of judicial and executive functions, the
entire Magistracy used to function under the direct control of the District
Magistrate of Delhi. Under the new
setup, The Judicial Magistrates were placed under the direct control of the
High Court. The Chief Judicial
Magistrate exercised most of the powers under the Criminal Procedure Code
previously exercisable by the District Magistrate. |
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For the proper implementation of the
scheme of separation, Section 5 of the Criminal Procedure Code 1898 (as
amended by Act 19 of 1969) streamlined the sphere of duties of both the Judicial
and Executive Magistrates. The
Judicial Magistrates were to deal with the matters which involved the
appreciation of sifting of evidence or the formulation of any decision which
exposes any person to any punishment or penalty or detention in custody
pending investigation, inquiry or trial or would have the effect of sending
him for trial before any court. But
where such functions related to matters that are administrative or executive
in nature, such as the grant of licence,
sanctioning a prosecution or withdrawing from a prosecution, they fell within
the purview of an Executive Magistrate.
In brief, and Executive Magistrate was to
deal with matters concerning law and order and with preventive measures while
offences, under IPC, special or local laws, including petty offences came to
be tried by Judicial Magistrates. |
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The new
Code of Criminal Procedure 1973 (Act No 2 of 1974) came into force on 1st of
April 1974. The Code specifically
provided for two types of Magistrates viz. Judicial Magistrates and Executive
Magistrates. The towns having population exceeding one million could be
declared as Metropolitan Areas. With
effect from 1st April 1974 Delhi was declared the Metropolitan Area by a
notification under Section 8 (1) of Criminal Procedure Code, 1973 being
notification No. 155 dated 28th March 1974 of the Ministry of Home Affairs,
New Delhi, published in Gazette of India (Extra) Part II Section 3 (ii). |
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Accordingly the designation of Judicial Magistrate First-Class or
Judicial Magistrate Second-Class came to an end. The Judicial Magistrates functioning in
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1. Metropolitan Magistrates |
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2. Chief Metropolitan Magistrate
/Additional Chief Metropolitan Magistrates |
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3. The Sessions Judge / Additional
Sessions Judges |
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The entire judicial district of
Delhi, which is now National Capital Territory of Delhi, is comprised in one
Sessions Division. It is headed by one Sessions Judge. It has one
chief Metropolitan Magistrate and four Additional Chief Metropolitan
Magistrates. The number of the courts
of the Sessions and Courts of Metropolitan Magistrates varies from time to
time depending upon the quantity of work and the number of officers available
at a time for presiding over these courts. |
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Separate Judicial Services
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On 27th
August 1970 two judicial services were created for Delhi, namely
Delhi Higher Judicial Service
and
Delhi Judicial Service.
The
strength of these two services has continuously increased. Now the sanctioned
strength of Delhi Higher Judicial Service is 187. The Delhi Judicial Service
has 283 posts. |
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COURT
BUILDINGS
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Originally,
District Courts were located in the house of Mrs. Forster, where only eight courts
could be accommodated. In 1899 few more rooms were rented in |
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Construction of Tis Hazari Courts Building started in 1953. It
was raised at a cost of Rs.85.00 Lacs. The same was inaugurated on |
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A smaller number of criminal courts were functioning at
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The building of
Rohini Courts Complex was completed in the year 2005. The Courts at Rohini Courts Complex deals with Civil, Criminal,
Rent and Motor Accident Claims cases pertaining to West and North-West Districts. The building of Dwarka Courts Complex
completed in the year 2008 and was inaugurated by Hon'ble Chief Justice of
India Sh. K.G. Balakrishanan
on Saket Court Complex
started functioning with effect from |
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