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Additionally, Chairpersons of all District Legal Services Authorities, Presiding Officers of

POCSO Courts and Juvenile Justice Boards, and representatives of Child Welfare Committees
from every district of Andhra Pradesh participated actively, underscoring the State's collective
commitment to child protection.

The Juvenile Justice Committee maintains an unwavering vigil over issues affecting

children. It proactively examines newspaper reports on incidents of child sexual abuse and
violation of juvenile rights, and initiates prompt inquiries, and issues appropriate directions to
authorities to ensure corrective action. The Committee's interventions help to strengthen

institutional responses, guarantee that offenders are not left unpunished, and reinforce the
message that the protection of children is a paramount social responsibility.

In 2025 alone, the Committee took up more than 38 cases concerning the rights and safety

of children. Through sustained follow-up and coordination with concerned agencies, it ensured
that perpetrators were brought before the courts and that each case progressed to its logical
conclusion.

With its vigilant oversight, timely interventions, and collaborative approach, the Juvenile
Justice Committee of the High Court of Andhra Pradesh continues to stand as a pillar of protection

and justice for the children of the State.

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