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A Child Who hasn't Committed Heinous Crime, can’t be Tried at Children’s Court: Bombay HC - (27 Dec 2018)

Bombay High Court has held that a ‘child’, as is defined under Section 2(12) of the Juvenile Justice (Care and Protection of Children) Act, 2000, who has not committed a heinous offence, cannot be tried at a Children’s Court.

Tags : BOMBAY HIGH COURT   CHILDREN'S COURT  

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