Fatehpur

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News			न्यायालय आदेश :
Message from Hon'ble Chief Justice CORONA-Helpline Committee ebooks_of DoJ  A long leap towards ICT enabled justice delivery डिजिटाइजेशन न्याय क्षेत्र की क्रांति: न्यायमूर्ति जस्टिस मदन बी लोकुर Proceedings of the Conference on National Initiative to Reduce to Reduce Pendency and Delay in Judicial System 2018 Case_Management_through_CIS Management_Manual_IEEE_Stds ebooks_circulation1   National Vision & Mission Report -2015-2020 Modified Assessment of Judge Strength in district courts based on Unit System Methodology(5-03-2019)			दुष्कर्म के आरोपी को दस वर्ष की कैद(28-8-17) कातिलाना हमले के चार आरोपियों को दस वर्ष की कैद अदालत ने विवाहिता की दहेज को लेकर ससुरालीजनों द्वारा मौत के घाट उतारने के मामले की सुनवाई की और सबूतों पर हत्यारोपी पति एवं ससुर को उम्रकैद सुना दी (5-8-17) पोस्टमार्टम प्रभारी के मुख्य हत्यारोपी की जमानत खारिज(4-8-17) अगवा युवक की हत्या पर तीन को उम्रकैद(28-7-17) माता, पिता बोले कि आज उन्हें अदालत से न्याय मिल गया है(28-7-17) हत्यारोपी पति की जमानत खारिज(22-7-17) न्यायालय से संविदा कर्मी को मिला न्याय(17-7-17) दुष्कर्म के आरोपी युवक की जमानत खारिज (14-7-17)

atehpur district for the purpose administration of justice was under the District & Session Courts,Kanpur. The records also reveal that it was on 18 December ,1926 that a new judgeship was created for Fatehpur. Subsequently under the provisions of different legislative enactments like the Guardian & Wards ct,1890; Indian Succession Act 1925, necessary judicial power were extended to the Fatehpur Judgeship. Finally through notification no. 420/7-ka-2-507/56 dated 18.10.1967 a separate Sessions Division was created for Fatehpur . In furtherance of the notification of October 18,1967 vide notification on December 08,1967 Sri Mirza Mohammad Murtaza Hussain was appointed as the first District Judge of Fatehpur. it appears that earlier a judicial officer designated as Civil & Session Judge was carrying out the Judicial functions at Fatehpur. Therefore e in  all probability before the creation of Session Judge, Fatehpur which post was kept in abeyance after the taking over of charge by the District Judge,Fatehpur.

                From the record of previous judgments are available , it can be said for sure , that a court of the Munsif , Fathpur was functional in the year 1858, as also at the time when India won independence in the year 1947.

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