History

History of Subordinate Courts of Sikkim

Local Jurisdiction in relation to a Court or a Judge or a Magistrate means the local area within which the Court or the Judge or the Magistrate may exercise all or any of its or his/her powers under the Code of Criminal Procedures. Such local area may comprise the whole of the State or any part of the state, as the State Government may, by notification, specify. [Under Section 2(j) Cr. P.C. , 1973 (as amended till date).

The State Government of Sikkim vide notification no. 54(103)Home/93/38 dated 5th July, 1994 divided the whole of Sikkim in two Sessions Divisions, one for East & North Districts and the other for South & West Districts of Sikkim with their headquarters at Gangtok.

The first Sessions Judge (East & North) was appointed vide notification no. 22/HCS dated 19th July, 1994. The local jurisdiction of the Ld. District & Sessions Judge (East & North) covered the whole of East and North revenue districts of Sikkim.
The local jurisdiction of the Ld. Chief Judicial Magistrate (East & North) comprised the whole of East & North districts of Sikkim.

The local jurisdiction of the Ld. Judicial Magistrate (East) comprised the East district of Sikkim and the local jurisdiction of the Ld. Judicial Magistrate (North) comprised the North district of Sikkim.

Civil Side

As per the provisions laid down in Section 2 & 3 of the Sikkim Civil Courts Act, 1978 and vide notification no. 22/HCS dated 19th July, 1994 of the Hon’ble High Court of Sikkim, the District Court (East & North) was established.
The first District Judge (East & North) was appointed on 19th July, 1994.
The Ld. District Judge (East & North) exercised all or any of his/her powers as per the provisions laid down in the C.P.C., 1908 (as amended till date) and the Sikkim Civil Courts Act, 1978 (as amended till date) in his/her local jurisdiction which comprised of the whole of the East & North revenue districts of Sikkim.
The jurisdiction of Civil Courts of Sikkim is described in Section 15 and 16 of the Sikkim Civil Courts Act, 1978 (as amended till date) .

Re-organization of Districts:- ,

The Government of Sikkim through a gazette notification bearing notification No.26/L&PAD/2021 dated 13.12.2021 published “The Sikkim (Re-organization of Districts) Act, 2021 wherein, the existing fours districts of Sikkim [i.e. East, North, South & West] were renamed as Gangtok, Pakyong, Gyalshing, Soreng, Mangan & Namchi.
The Boundaries of Gangtok district are bounded as follows:
East : R.F Assam/ Tak-chen chu
West : River Teesta
North : Bagey Khola
South : Rani Khola

The District Courts Complex, Gangtok:

The District Courts Complex is housed in a building inaugurated on 4th November, 1998 at Indira Bye Pass, Sichey, Gangtok and has six (06) different Courts functioning from the Complex.
This District Court Complex has also recently added a Vulnerable Witness Deposition Center [VWDC] and a eSewa Kendra as extension to the existing Court facility.
The district Court has a single window filing facility from the Judicial Service Center, where cases can be physically filed and also has provision for online filing of cases and online payment of Court fee & fines [portal can be accessed through the website of the Hon’ble High Court of Sikkim].