District Court Sangrur

ABOUT DISTRICT COURT

SESSIONS DIVISION SANGRUR

Brief History
Before 1773, Sangrur town was part of the Nabha state. In 1773–74, it came under the control of the Jind State following a quarrel between the two states. The region that now forms Sangrur district was historically divided among the princely states of Kaithal, Nabha, Jind, and Patiala. Until 1843, the parganas of Ghabdan and Khadial were part of Kaithal State. After Kaithal was annexed by the British, a few villages from the Mahalan Ghabdan area were transferred to Jind State as part of an exchange. During the British era, Sangrur, Badrukha, and 43 nearby villages (now in sangrur and sunam tehsil) were part of Jind State. However, the majority of the territory that now forms Sangrur district belonged to Patiala State, including areas like Sunam, Dhuri, Dirba, Moonak, Longowal, & Bhawanigarh with some areas also belonging to Nabha State.
In 1948, after the end of princely rule, the modern Sangrur district was created from territories of Nabha, Jind, and Patiala states and formed part of PEPSU. In 1953, the Barnala district was abolished, and its tehsils—Dhuri, Malerkotla, Barnala, and part of Phul—were merged into Sangrur. There is an ancient Temple[...]