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SC: Children's Court Cannot Try Child as Adult Without Passing a Reasoned Order under JJ Act - (14 Jul 2026)

CRIMINAL

Supreme Court held that a Children's Court must pass a reasoned order under Section 19(1) of the Juvenile Justice Act before trying a child as an adult. Declaring this mandatory, it set aside a murder conviction after finding the trial invalid due to non-compliance with the statutory procedure.

Tags : CHILD; ADULT; MURDER  

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