ABOUT DISTRICT COURT
In Motihari, the Courts of Munsif started functioning in the year 1832 under the Judgeship of Saran at District Chhapra. In the year 1921, the functioning of the Courts of Sub-Judge started at Motihari under the Judgeship of Muzaffarpur District. The Judgeship Champaran District eatablished in the year 1945 and West Champaran bifurcated and notified as a separate Judeship in the year 1977.
In the year 1974 the Courts of Chief Judicial Magistrate, Sub-Divisional Judicial Magistrate, Motihari, Sadar and Sikarahana at Motihari were established with effect from 01.04.1974. The Courts of Sub-Divisional Judicial Magistrate, Raxaul at Motihari was established on 18.04.1994. The special Court dealing with the cases relating to S.C./S.T. Act has started functioning from 24.11.1990. Permanent Lok Adalt was set up at Motihari on April 9th, 2000 with Sri Jaleshwar Nath Verma, Retd. Additional District & Sessions Judge as first presiding Officer. Family Court has been established on 20th August 2005 at Motihari.
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- Order dated 04.11.2020 Passed in Cri.Appeal-730 of 2020 (arising out of SLP(Cri.) 9503 of 2018) titled Rajesh Vs. Neha and Anr.
- Notification regarding functioning of the Courts of Motihari judgeship for hearing of the urgent matters through video conferencing
- The Mobile Number and Email id of Pleaders and Proscution Officer of the Judgeship of Motihari
- List of Prosecution officer district-East Champaran(Motihari)
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CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
