Juvenile Justice Committee
Patron-in-chief
Hon'ble Sri Justice Dhiraj Singh Thakur
Chief Justice, High Court of Andhra Pradesh
Hon'ble Sri Justice Dhiraj Singh Thakur
Chief Justice, High Court of Andhra Pradesh
Chairperson
Hon'ble Sri Justice G.Narendar
Judge,High Court of Andhra Pradesh
Hon'ble Sri Justice G.Narendar
Judge,High Court of Andhra Pradesh
Member
Smt. Justice Vaddiboyana Sujatha
Judge,High Court of Andhra Pradesh
Smt. Justice Vaddiboyana Sujatha
Judge,High Court of Andhra Pradesh
Member
Hon'ble Sri Justice Dr. V.R.K. Krupa Sagar
Judge,High Court of Andhra Pradesh
Hon'ble Sri Justice Dr. V.R.K. Krupa Sagar
Judge,High Court of Andhra Pradesh
Member
Hon'ble Smt. Justice Venkata Jyothirmai Pratapa
Judge,High Court of Andhra Pradesh
Hon'ble Smt. Justice Venkata Jyothirmai Pratapa
Judge,High Court of Andhra Pradesh
Member
Hon'ble Smt. Justice Kiranmayee Mandava
Judge,High Court of Andhra Pradesh
Hon'ble Smt. Justice Kiranmayee Mandava
Judge,High Court of Andhra Pradesh
UNDER CONSTRUCTION
Acts & Rules
- The Juvenile Justice (Care And Protection of Children) Amendment Act, 2021
- The Juvenile Justice (Care And Protection of Children) Act, 2015 (No. 2 of 2016)
- The Juvenile Justice (Care and Protection of Children) Amendment Act, 2006 (NO.-33 OF 2006)
- The Juvenile Justice (Care and Protection of Children) Act, 2000 (NO.-56 of 2000)
- The Protection of Children From Sexual Offences (Amendment) Act, 2019
- The Protection of Children From Sexual Offences Act, 2012 (NO.-32 OF 2012)
- Juvenile Justice (Care and Protection of Children) Model Rules, 2016
- Juvenile Justice (Care and Protection of Children) Model Amendment Rules, 2022.
Guidelines
- Guidelines on the PM Cares for Children Scheme
- Guiding Framework for Juvenile Justice Committees of High Courts.
- Juvenile Justice Act, 2015 (A Handbook for Field Administrators)
- POCSO Guidelines
- Guidelines for Action on Children in the Criminal Justice System Recommended by Economic and Social Council resolution 1997/30 of 21 July 1997
- Bench Book For Adoption
- Guidelines Issued by National Legal Services Authority (NALSA) for Legal Services in Juvenile Justice Institutions in connection with the compliance of the order dated 19.08.2011 of Hon’ble Supreme Court of India in Sampurna Behrua v. Union of India & Ors. W.P.No. (C) No. 473/2005 to establish legal aid centres attached to JJBs.
Circulars and Orders
Schemes
UNDER CONSTRUCTION
Important Judgements
- IN RE CONTAGION OF COVID 19 VIRUS IN CHILDREN PROTECTION HOMES SUO MOTO WRIT PETITION (CIVIL) NO. 4 OF 2020
- CRIMINAL APPEAL NO.950/2022 (arising out of SLP (Crl.) No.10123 of 2018) BARUN CHANDRA THAKUR VS. MASTER BHOLU & ANR. WITH CRIMINAL APPEAL NO.951/2022 (arising out of SLP(Crl.) No. 6347 of 2022 @Diary No.25451 of 2019) CBI VS. BHOLU
- (Determination of Age) RISHIPAL SINGH SOLANKI VS.STATE OF UTTAR PRADESH ORS. (CR. APPEAL NO.1240 OF 2021)
- Satya Deo @ Bhoorey Versus State of Uttar Pradesh (CRIMINAL APPEAL NO. 860 OF 2019)
- Lalu Kumar @ Lal Babu @ Lallu Versus The State of Bihar (CRIMINAL APPEAL (SJ) No.2117 of 2019)
- Sampurna Behura Versus Union of India & Ors (WRIT PETITION (CIVIL) NO. 473 OF 2005)(09.02.2018)