District & Sessions Court, Bundi

ABOUT DISTRICT COURT

The Hadoti region in which Bundi stands takes is named for the Hada Rajputs, an offshoot of the Chauhan clan. The Hadas settled in the region in the 12th century and dominated the area for several centuries thereafter. Bundi was conquered by them in 1241 and nearby Kota in 1264. At one time, the Hada-ruled state of Bundi encompassed the present-day districts of Baran, Bundi, Kota, and Jhalawar. The importance of Bundi state diminished over the years: as early as in 1579, it was deprived of the region which became Kota state; the alienated area included all of what later became Jhalawar state in 1838. However, Bundi state did remain an independent entity, if only nominally, up to and during the British Raj. After the independence of India in 1947, it became part of the Dominion of India (later the Union of India). The judiciary of the state of Bundi evolved and changed according to the contemporary needs of society.The detailed description is as follows:

• Earlier phase (before 1898 A.D.)

One of the main characteristics of the legal administration of Bundi was that as early as 1880 A.D. law was codified. One of the oldest codified law[...]