SC Frees Man Accused Of Sodomizing A Minor Allowing His Juvenility Claim
SC Frees Man Accused Of Sodomizing A Minor Allowing His Juvenility Claim [Read Order] LIVELAW NEWS NETWORK 29 Feb 2020 5:46 PM The Supreme Court has directed to release a…
A Child In Conflict With Law Cannot Be Kept In Jail Or Police Lockup At Any Circumstances: SC HELD “We make it clear that the Juvenile Justice Boards are not meant to be silent spectators and pass orders only when a matter comes before them. They can take note of the factual situation if it comes to the knowledge of the JJBs
A Child In Conflict With Law Cannot Be Kept In Jail Or Police Lockup At Any Circumstances: SC [Read Order] Akshita Saxena 12 Feb 2020 5:13 PM “We make it…
Nirbhaya Case : The plea of juvenility raised by Pawan Kumar Gupta, one of the four death row convicts HELD that the same claim was earlier rejected by the Court after due consideration. The bench held that Delhi High Court had rightly rejected the plea.
SUPREME COURT OF INDIA FULL BENCH PAWAN KUMAR GUPTA — Appellant Vs. STATE OF NCT OF DELHI — Respondent ( Before : R. Banumathi and Ashok Bhushan and A.S. Bopanna,…
Juvenile Justice (Care and Protection of Children) Act, 2015 – Section 2(33) – Penal Code, 1860 (IPC) – Section 304 – Juvenile Justice (Care and Protection of Children) Act, 2000 – Sections 2(k), 2(l), and 15 – Juvenile Justice Act, 1986 – Section 2(h) – Offences Prescribing Max Sentence Of More Than 7 Years But Not Providing Minimum Sentence Are Not ‘Heinous Offences’, But ‘Serious Offences’
SUPREME COURT OF INDIA DIVISION BENCH SHILPA MITTAL — Appellant Vs. STATE OF NCT OF DELHI AND ANOTHER — Respondent ( Before : Deepak Gupta and Aniruddha Bose, JJ.…