Neemuch History

History of Neemuch:- Neemuch is a city in the Malwa region of Madhya Pradesh state of India. The district shares its northeastern border with the state of Rajasthan and is also the administrative headquarters of Neemuch district. Formerly a large British cantonment of the princely state of Gwalior in 1822, it became the headquarters of the joint Rajputana-Malwa Political Agency and the Malwa Agency in 1895. The British cantonment was disbanded in 1932, after which it was maintained by the British Municipal Board. This city was a palace in Ajmer district. Originally a part of the region of Malwa, it was given to the Rana in 1768 to pay off a debt incurred by the Rana (King) of Mewar. Subsequently it became a British cantonment of the princely state of Gwalior, except for short periods in 1794 and 1844 and 1865. Neemuch Cantonment played an important role in the Indian Rebellion of 1857 and was a major center of unrest in Malwa. In 1857, Neemuch was the most remote place where the rebellion spread. A contingent of native Bengal troops was stationed at Neemuch, then mutinied and marched to Delhi. The Europeans defended the city until the Malwa region was relieved by force. Since 1895, Neemuch in Malwa has been the headquarters of a political agent of the British Central India Agency.

Economy:- Neemuch is known for its agricultural produce market. This is the main source of livelihood for the residents and another attraction is the Central Reserve Police Force (CRPF). The Central Reserve Police Force (CRPF) was born in Neemuch in 1939 and is a large-scale recruitment center for the organisation. CRPF still forms part of the British military cantonment of Neemuch, which was the first of its kind in India. Neemuch is known as the eye city of India because it has the highest per capita eye donation rate. Asia’s largest government opium and alkaloid factory is located in Neemuch, whose name is – “Opium and Alkaloid Works”. This is the main place for distribution of agricultural products. Handloom weaving is the main industry here. The local economy of Neemuch is mainly based on agricultural produce market. Neemuch district is one of the largest producers of opium in the country. Neemuch is one of only two opium factories in India. The climate of Neemuch district is suitable for opium production and thus opium trade is one of the major cultivated crops in the region. Other major agricultural products are oranges, lemons, red and pink roses and many herbs.

Major attractions of Neemuch:- 1. Neemuch Station, Ratlam Chittorgarh meter gauge railway section built in 1880. 2. On June 16, 2007, the gauge was changed to broad gauge. 3. Birthplace of Central Reserve Police Force – Established on 01 August 1968

Nearby Tourist Places and Distance:- 1. Bhadwamata Temple 22 km. 2. CRPF 1.1 Km. 3. Kileshwar Mahadev Temple 1 Km. 4. Morvan Dam 38 km. 5.Gandhi Sagar Dam 97 km.

Information regarding District Court Neemuch:- 01. After the establishment of Madhya Pradesh State and Madhya Pradesh High Court, M.P. After the formation of revenue district “Neemuch” in the year 1996 on the recommendations of Justice Dubey Commission constituted by the government, the judicial district came into existence on 30.03.2002. 02. Before the year 1957, Neemuch was the Tehsil Court of Ratlam Judicial District. At that time, the then District and Sessions Judge of Ratlam used to come to Neemuch on camp for 15 days in a month. At that time, there were courts of Civil Judge Class-1 and Civil Judge Class-2 in the old tehsil courtyard located in the court mohalla of Neemuch city, which is currently known as Neemuch City. At that time, Civil Judge Class-1 Neemuch was given the privilege to hear the small talk appeals of Javad and Manasa. 03. The Neemuch Court building was earlier constructed by the Gwalior State which was located in Neemuch City. The work on the building of the present Neemuch Court started in 1955-56 and the present building was completed in 1958. Before 1957, Neemuch Court was a court under Ratlam Judicial District. Neemuch District Court was established by the Order No. 1498/19-154/98 dated 06.04.2002 of the Honorable High Court. Presently a new court building for 20 court rooms is being constructed near Mhow-Nasirabad Road, District Panchayat, which is moving towards completion. 04. After the formation of Neemuch District Court, Shri H.K. Dubey was appointed the first acting District and Sessions Judge by the Honorable High Court. At present Shri Sushant Ji Huddar is posted as Principal District and Sessions Judge and 01 Special Judge-Atro., 02 District Judge, Chief Judicial Magistrate, 2 Civil Judge Senior Division and 2 Civil Judge Junior Division are working at the headquarter Neemuch and 02 Trainee judges are also receiving training.
Important decision of Neemuch Court: The oldest decision of Neemuch based Civil Judge Class-1 was passed on 19.01.51 in case number 120/1950. The said conduct suit was presented for declaration and injunction. The then Civil Judge Class-1, finding the plaint certified, declared the title in favor of the plaintiff in respect of house number 827 B located in Banke Cantonment, Neemuch and granted a permanent injunction against the defendant to the effect that the defendant interferes in the possession of the plaintiff. Don’t do it. The said decision was upheld by the Honorable High Court. A perusal of the said plaint showed that the stamps of Gwalior State were in circulation in ancient times.
Civil Court Javad:- 01. The court has been established in Tehsil Headquarters Javad since the time of Gwalior State before independence. Javad Court Building was constructed in the year 1936. Tehsil building and court building were jointly constructed in Javad. Earlier, only one judge, Civil Judge Class-2, was posted in Javad. At present, 02 District Judges and 02 Civil Judges of Junior Division are working in Javad Court.

Civil Court Manasa:- 01. M.P. Manasa is an old city of Neemuch district. Before 1944, the court was held in Tehsil Bhawan in Manasa Tehsil of Neemuch. The said Tehsil building was constructed in the year 1906. The building where the Manasa court is currently located was constructed in 1944. About 27 years ago, the Additional District Court was established as a link court in Manasa city, which was later made permanent. At present, in addition to 01 District Judge, 03 Civil Judges of Junior Division are working in Manasa Court. Manasa city is known as the city of temples. A big temple of Badri Vishal is situated here.

Important decision of Manasa Court: In the case of murder of 6 members of his own family, accused Jagdish was sentenced to death under section 302 of Indian Penal Code by the Additional Sessions Court in Manasa. In the case, the accused was accused of killing his wife Amribai and daughters Karubai, Vidyabai, Rajubai and Rachna and one year old son Dilkhush, aged 16 years, 12 years, 8 years and 6 years respectively, with a knife. The Additional Sessions Judge awarded death sentence to the accused Jagdish, which was given by the Honorable High Court and the Honorable Supreme Court in Jagdish v. M.P. Upheld in State 2010 (1) JLJ 135.