POCSO conviction
Case BriefsSupreme Court

Supreme Court highlighted that the fact of accused being a child in conflict with law was known to the Investigating Officer, prosecution as well as the Trial Court from the very inception of proceedings.

Delhi High Court
Case BriefsHigh Courts

Delhi High Court highlighted the commitment to upholding the principles of juvenile justice and protecting individuals from undue repercussions for offenses committed during their minority.

allahabad high court
Case BriefsHigh Courts

Allahabad High Court directed the State Government to undertake an exercise for admission of the children in reputed schools in the vicinity of the homes.

delhi high court
Case BriefsHigh Courts

“Wherever the dispute with respect to the age of a person arises in the context of her or him being a victim under the Protection of Children Against Sexual Offences Act, 2012, the courts have to take recourse to the steps indicated in Section 94 of the Juvenile Justice (Care and Protection of Children) Act, 2015.”

madras high court
Case BriefsHigh Courts

If consensual relationship cases are segregated from the pending cases, it will be easy to deal with them and in appropriate cases, the Court can also exercise its jurisdiction and quash the proceedings, if the proceedings are ultimately going to be against the interest and future of the children involved in those cases and it is found to be an abuse of process of Court.

bombay high court
Case BriefsHigh Courts

Bombay High Court explained that trying a child below 18 years before Juvenile Justice Board is a rule and trying a child above 16 years as an adult before Regular Court is an exception.

kerala high court
Case BriefsHigh Courts

Kerala High Court expressed that this happened because of the lack of knowledge about the safe sex. Minor children are in front of ‘internet’ and ‘google search’. There is no guidance for the children.

Madhya Pradesh High Court
Case BriefsHigh Courts

JJ Act, 2015 and JJ Rules, 2012 are mandatory and have overreaching effect over any other provision.

juvenile offender
Case BriefsSupreme Court

Supreme Court said that the degree or dimension of the offence should not be the direct approach of the Court in its inquiry into juvenility of an accused or convict.

Case BriefsHigh Courts

    Bombay High Court: In a case relating to an article published by Mid-Day, pursuant to the order of the instant

Case BriefsSupreme Court

Supreme Court: In the Kathua Rape and murder case where one of the accused was found to be taking the statutory shelter

Case BriefsSupreme Court

“A casual or cavalier approach while recording as to whether an accused is a juvenile or not cannot be permitted as the courts are enjoined upon to perform their duties with the object of protecting the confidence of a common man in the institution entrusted with the administration of justice.”

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court: In a criminal revision petition filed under Section 102 of the Juvenile Justice Act challenging the order passed by

Case BriefsSupreme Court

Supreme Court: The bench of Dinesh Maheshwari and JB Pardiwala*, JJ has observed that the plea of juvenility can be allowed to

Central Government Notification
Legislation UpdatesRules & Regulations

On 1-09-2022, the Ministry of Women and Child Development notified amendments to the Juvenile Justice (Care and Protection of Children) Model Rules,

Case BriefsSupreme Court

“A child with average intelligence/IQ will have the intellectual knowledge of the consequences of his actions. But whether or not he is able to control himself or his actions will depend on his level of emotional competence.”

Case BriefsHigh Courts

Uttaranchal High Court: Ravindra Maithani, J. dismissed an application for anticipatory bail in regards to an ongoing trial under Sections 376, 323,

Case BriefsHigh Courts

Orissa High Court: Savitri Ratho J. released the appellant on interim bail for a period of four months to the satisfaction of

Case BriefsSupreme Court

“The ossification test can be said to be relevant for determining the approximate age of a person in conflict with law. However, when the person is around 40-55 years of age, the structure of bones cannot be helpful in determining the age.”

Case BriefsSupreme Court

Supreme Court: In a bid to clear the air over the applicability of and the Juvenile Justice (Care and Protection of Children)