Page 145 - ANNUAL REPORT 2025

JUVENILE JUSTICE

The Juvenile Justice Committee of the High Court of Andhra Pradesh functions in
accordance with the directions of the Hon'ble Supreme Court issued in Sampurna Behrua vs. Union

of India, Writ Petition (Civil) No. 473 of 2005, dated 09 February 2018.
The Committee is presently chaired by Hon'ble Sri Justice Ravi Nath Tilhari, with Hon'ble

Smt. Justice V. Sujatha, Hon'ble Dr. Justice Venkata Jyothirmai Pratapa, Hon'ble Smt. Justice
Kiranmayee Mandava, and Hon'ble Sri Justice Challa Gunaranjan serving as its esteemed
Members.

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On 14 September 2025, acting on the guidance of the Juvenile Justice Committee of the
Hon'ble Supreme Court, the Committee of the High Court of Andhra Pradesh organized a landmark

State Level Conference titled “The State Level Stakeholders Consultation, 2025.” Supported by
the Department for Women, Children, Differently-abled and Senior Citizens, Government of
Andhra Pradesh, the conference centred on the theme “Safeguarding the Girl Child: Towards a

Safer and Enabling Environment for Her in India.” Hon'ble Smt. Justice Revati Mohite Dere, Judge,
High Court of Bombay, graced the occasion as the Special Guest, adding depth and perspective to
the deliberations.

The Conference brought together senior officials and key stakeholders from across the

State. Presentations were delivered by the Secretary, WCDA & SC Department; the Secretary,
Social Welfare and Tribal Welfare; the Commissioner, Panchayat and Rural Development; the

Member Secretary, A.P. Legal Services Authority; the Inspector General of Police; the
Commissioner, Health, Medical & Family Welfare; the State Project Director, Samagra Shiksha; Sri

Sony Kutty George from UNICEF; the Principal District & Sessions Judge and Chairperson, DLSA,
East Godavari; the Presiding Officer, POCSO Court, Bhimavaram; the Presiding Officer, Juvenile

Justice Board, Vizianagaram; and the Chairperson, Child Welfare Committee, Srikakulam.

129 Annual Report 2025