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Juvenile Justice Act, 2015 effective 15 January 2015 - (13 Jan 2016)

Criminal

The Ministry of Women and Child Development notified 15th January, 2015 as the date on which the Juvenile Justice (Care and Protection of Children) Act , 2015 came into force. The Act is attracted in situations where a person, not having completed 18 years of age at the time of commission of offence, comes into conflict with the law. It lays down procedure for processing such persons, while offering certain protections such as not being placed in police lockup or lodged in jail. In instances of heinous crimes, offenders aged between 16 and 18 years of age may be tried as an adult before the Children’s Court.

Tags : JUVENILE JUSTICE 2015 IN FORCE DATE

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