History

Phek is a district in the South-Eastern part of Nagaland, bounded by Myanmar in the East, Zunheboto and Tuensang districts in the North, district of Ukhrul and Senapati of Manipur State in the South and Kohima district in the West. Earlier it was known as Eastern Angami which was part of Kohima district. However,a seperate Phek district was decleared on 21st December 1973. It is inhabited by mostly Chakhesang and Pochury tribes with Phek as the District Head Quarter.
          The District Court Phek was established in the year 1973 and initially Office was functioning under DC Office as ADC (Judicial). The first Court Building was constructed in the late 1990s. Then the present new Court Building Complex was constructed and occupied in the month of May 2016. At present there is District and Sessions Court and Judicial Magistrate First Class Court with supporting Staff establishment. The District Sessions Court is also designated as Special Judge NDPS, PC Act, Member, MACT, Human Rights Court, President District Redressal Consumer Forum and Principal Judge Family Court Phek.
          The established Court functions as per Code of Criminal Procedure 1973 and Civil Code Procedure 1908. By the State Government notification dated 17th April 2008 the provisions of Articles 233,234,235 and 236 was made to apply with regards to the Judicial Officers of the State. Further the Judicial Officers were placed under the administrative control of the Hon’ble Gauhati High Court. Again, by order dated 22nd May 2008 the State in exercise of power conferred by Article 309 of the constitution of India, read with Clause 3 of Schedule A of the Nagaland Judicial Service Rules, 2006. The nomenclature DC (Judicial) and ADC (Judicial) were changed to District and Sessions Judge, Additional District and Sessions Judge, Chief Judicial Magistrate/Civil Judge Senior and Junior Judge Civil Division respectively.
          We have Public Prosecutor, Prosecutor Inspector along with the supporting Staffs, DLSA Office which provides Legal Aids to the needy. At present there are 4 Panel Lawyers, 13 PLVs, 1 Retainer Lawyer. Legal Aid Clinics are also located at District Jails Phek, Meluri, Pfutsero and Chetheba. Till date as many as 60 Legal Aid Services has been already extended by Phek DLSA. Additionally, e-SEWA KENDRA is available for providing all kinds of information about Court cases, as well as the Bar of practising lawyers.

Currently Shri Neiko Akami(NJS) is Presiding the District and Sessions Court and Smti Holika Sukhalu is holding the Additional charge for the Court of Civil Judge (Jr. Div)/JMFC, Phek.