Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

R.K. Tarun v. Union of India and Ors. - (High Court of Delhi) (19 Nov 2015)

Delhi Juvenile Justice Rules not unconstitutional

MANU/DE/3552/2015

Miscellaneous

The Delhi High Court rejected a petition calling the procedure for determining juvenility of an accused unconstitutional and in conflict with the law. Despite there being a difference between the Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009 and the Model Rules, the Court directed authorities to follow the State rules. It determined that though State rules gave a different priority to documents produced in evidence of the age of an accused, and different courts followed different procedures, such did not render them unjustified. Further, unless the Rules were shown to be contrary to Article 14 of the Constitution of India, arbitrary or unreasonable, a court could not “sit in judgment over [Parliament’s] wisdom”.

Relevant : Ashwini Kumar Saxena v. State of Madhya Pradesh, MANU/SC/0753/2012 Section 49 Juvenile Justice (Care and Protection of Children) Act, 2000 Act

Tags : JUVENILE   PRIORITY   PROOF   RULES   VARIATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved