Supreme Court of India Judgements

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Category: Juvenile Justice

Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7-A — Claim of juvenility can be raised at any stage, even after final disposal of the case. If found to be a juvenile, the court shall forward the person to the Board, and any sentence passed shall be deemed to have no effect — This provision applies retrospectively.

Oct 11, 2025 sclaw

2025 INSC 1211 SUPREME COURT OF INDIA DIVISION BENCH HANSRAJ Vs. STATE OF U.P. ( Before : Dipankar Datta and Augustine George Masih, JJ. ) Writ Petition (Crl.) No. 340…

Evidence Act Juvenile Justice

Evidence Act, 1872 — Section 35 — Relevancy of entries in public records — Entries made by public servants in discharge of official duty or by other persons in performance of a duty enjoined by law are relevant facts. — Family Register maintained under the U.P. Panchayat Raj Act, 1947, and Voters’ List are considered public records and public documents. — School records from a private, though government-recognized, school are not public documents, and the headmaster is not a public servant for the purposes of Section 35.

Aug 5, 2025 sclaw

2025 INSC 918 SUPREME COURT OF INDIA DIVISION BENCH SURESH Vs. STATE OF UTTAR PRADESH AND ANOTHER ( Before : Pankaj Mithal and Ahsanuddin Amanullah, JJ. ) Criminal Appeal No.…

Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2000 — Applicability — Plea of juvenility raised for the first time before the Supreme Court — Permissible at any stage, even after disposal of the case, as held in various judgments of the Supreme Court.-— Determination of Age — Inquiry report confirmed the appellant was a juvenile (16 years, 2 months, 3 days) at the time of the commission of the offence.

Jul 28, 2025 sclaw

2025 INSC 887 SUPREME COURT OF INDIA DIVISION BENCH SUA Vs. THE STATE OF RAJASTHAN ( Before : B.R. Gavai, CJI. and Augustine George Masih, J. ) Criminal Appeal No.2695…

Juvenile Justice

Penal Code, 1860 (IPC) – Sections 302, 363,342 and 201 – Juvenile Justice(Care and Protection of Children) Act, 2015 – Sections 2(13) and 6 –The Court analyzed relevant provisions of the JJ Act, emphasizing the mandatory nature of preliminary assessments for CICLs accused of heinous offences – The Court quashed the impugned judgment and ordered the appellant’s release, noting that the proceedings against him were vitiated due to the violation of the JJ Act.

Mar 26, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THIRUMOORTHY — Appellant Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Criminal…

Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2015 – Section 94 – Juvenile – Determination of Age – In the order of priorities, the date of birth certificate from the school stands at the highest pedestal whereas ossification test has been kept at the last rung to be considered, only in the absence of the criteria Nos. 1 and 2, i.e. in absence of both certificate from school and birth certificate issued by a Corporation/Municipal Authority/Panchayat.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINOD KATARA — Appellant Vs. STATE OF U.P. — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Writ Petition (Criminal) No(s).…

Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2000 – Section 16 – Juvenile Justice (Care and Protection of Children) Act, 2015 – Section 25 – Juvenile Justice (Care and Protection of Children) Rules, 2007 – Rule 12 – Penal Code, 1860 (IPC) – Sections 302 and 307 read with Section 34 – Murder – – the conviction of the appellant under Sections 302 and 307 IPC read with Section 34 IPC, but all the sentences which have been awarded to him are hereby quashed as such sentences cannot be given to a juvenile, in view of Section 16 of the Juvenile Justice Act, 2000 – The appeal is partially allowed concerning the issue of juvenility – The High Court’s order is modified accordingly.

Nov 25, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PAWAN KUMAR — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and Sudhanshu Dhulia, JJ. )…

Acquittal Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2015 – Section 9 (2) – a casual or cavalier approach should not be taken in determining the age of the accused or convict on his plea of juvenility, but a decision against determination of juvenility ought not to be taken solely for the reason that offence involved is heinous or grave HELD Going by that certificate, his age at the time of commission of offence was 12 years and 6 months. Thus, he was a child/juvenile on the date of commission of offence for which he has been convicted

Mar 28, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH NARAYAN CHETANRAM CHAUDHARY @APPLELLANT Vs. THE STATE OF MAHARASHTRA — Respondent ( Before : K.M. Joseph, Aniruddha Bose and Hrishikesh Roy, JJ. ) Criminal…

Juvenile Justice

Kathua Gang Rape and Murder Case – – Respondent accused was not a juvenile at the time of commission of the offence and should be tried the way other co-accused were tried – Impugned order passed by Chief Judicial Magistrate and the High Court which held that one of the accused was a juvenile is set aside – Appeal allowed.

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF JAMMU AND KASHMIR (NOW U.T. OF JAMMU AND KASHMIR) AND OTHERS — Appellant Vs. SHUBAM SANGRA — Respondent ( Before :…

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Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 451 & 457 — Release of Seized Property — Trial Court rejecting release application for iron ore on grounds of applicant’s failure to substantiate ownership — High Court setting aside trial court’s order without examining correctness of its finding on ownership — High Court should have either agreed with trial court’s finding on ownership or recorded reasons for disagreeing — Failure to do so warrants interference and remand.

Oct 12, 2025 sclaw
Evidence Act

Evidence Act, 1872 — Section 50 — Opinion as to relationship, when relevant — Opinion expressed by conduct of person with special knowledge on relationship is relevant — Essentials are court’s opinion, expression through conduct, and person having special knowledge — Conduct alone is not proof but an intermediate step to infer opinion — Opinion must be proved by direct evidence — Court needs to weigh evidence to form its own conclusion; Trial Court erred in treating opinion of witnesses as fact rather than evidence to be weighed and failed to independently assess credibility.

Oct 12, 2025 sclaw
Anticipatory Bail Corruption

Criminal Procedure Code, 1973 — Bail — Anticipatory Bail — Supreme Court granted leave to appeal against High Court’s rejection of bail in anticipation of arrest — Custodial interrogation not required — Appellant may be admitted to bail in anticipation of arrest upon arrest, subject to terms and conditions fixed by the trial court — Appellant directed not to dissuade witnesses from disclosing facts to authorities.

Oct 12, 2025 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 366 — Death Sentence Reference — Sentencing Procedure — Conviction and death penalty were pronounced on the same day without a proper inquiry into aggravating and mitigating circumstances, psychological evaluation, or jail conduct report. This haste violated established sentencing principles and vitiated the death sentence.

Oct 12, 2025 sclaw