Museum Of High Court Of Madhya Pradesh

A museum is a “ permanent institution in the service of society and its development, open to the public, which acquires, conserves,   researches, communicates and exhibits,  for purposes of study, education, enjoyment, the tangible and intangible evidence of people and their environment”.

 
Vision & Mission

The vision and mission of a court museum is preserving and showcasing the rich heritage, history, and functioning of the judicial system.

Vision:

To be a center of excellence in preserving and promoting the legacy, traditions, and significance of the judicial system in Madhya Pradesh, providing an immersive and educational experience for visitors.

Mission:

  1. Preserve History: To collect, preserve, and exhibit artifacts, documents, law books and materials that highlight the history, evolution, and achievements of the High Court of Madhya Pradesh and the judicial system in the region.
  2. Education and Outreach: To create engaging and informative exhibitions, displays, and programs that educate the public about the importance of the judiciary, legal processes, and the rule of law.
  3. Research and Documentation: To facilitate research and scholarship related to the judiciary, legal history, and landmark cases, providing a valuable resource for scholars, students, and legal professionals.
  4. Access and Inclusivity: To ensure that the museum is accessible to a wide range of audiences through online as well as offline, promoting inclusivity, and providing opportunities for visitors to engage with the exhibits and learn about the legal system.