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Raj HC: ‘Right to Be Forgotten’ Absolute Right of Juvenile if Benefits Under Sec. 24 JJ Act Extended - (19 Feb 2024)

CONSTITUTION

Rajasthan High Court has held that if the benefits under Section 24 of the Juvenile Justice (Care & Protection of Children) Act, 2015 (JJ Act) have been extended to the juvenile then ‘Right to be Forgotten’ becomes an absolute right of the juvenile for destruction of juvenile delinquency records.

Tags :   RAJASTHAN HIGH COURT  S. 24 OF JJ ACT  RIGHT TO BE FORGOTTEN

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