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SC: Time Limit u/s 14(3) of JJ Act to Ascertain Physical & Mental Health of Juvenile is Directory - (08 May 2024)

CRIMINAL

SC has held that time limit to prescribe physical and mental health of juvenile so provided in Section 14(3) of the Juvenile Justice Act, 2015 cannot be held to be mandatory, as no consequences of failure have been provided as in case of enquiry into petty offences under Section 14(4) of the Act.

Tags : SUPREME COURT   SECTION 14(3) OF JJ ACT   JUVENILE  

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