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iDraf
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Decision
Sanat Kumar Sinha
v.
State Of Bihar
(High Court Of Judicature At Patna)
Criminal Writ Jurisdiction Case No. 49 Of 1986 | 30-03-1989
S.S. HASAN & S.H.S. ABIDI, JJ.
(1.) The Registrar of this High Court is directed to obtain the list of cases from all the District Judges of Bihar pending in their district under Section 27(3) of the Juvenile Justice Act, 1986 including the list of accused persons in the case with their ages. The information should be sought within two months. The report should be submitted to this Court. Let this case be placed in my chamber if we are not sitting together on receipt of the report. He should also direct all the District Judges in the light of the Supreme Court decision reported in AIR 1986 SC 1773 to get all cases disposed of by courts under his jurisdiction arising out of Juvenile Justice Act within three months from the date of receipt of this communication. Let a copy of this order be handed over to the counsel for the petitioner and also the State for informing the appropriate department to take steps at the prosecution level to see that the trial should not be delayed. Decided accordingly.
(1.) The Registrar of this High Court is directed to obtain the list of cases from all the District Judges of Bihar pending in their district under Section 27(3) of the Juvenile Justice Act, 1986 including the list of accused persons in the case with their ages. The information should be sought within two months. The report should be submitted to this Court. Let this case be placed in my chamber if we are not sitting together on receipt of the report. He should also direct all the District Judges in the light of the Supreme Court decision reported in AIR 1986 SC 1773 to get all cases disposed of by courts under his jurisdiction arising out of Juvenile Justice Act within three months from the date of receipt of this communication. Let a copy of this order be handed over to the counsel for the petitioner and also the State for informing the appropriate department to take steps at the prosecution level to see that the trial should not be delayed. Decided accordingly.
Advocates List
For the Appearing Parties -------
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE S.S. HASAN
HON'BLE MR. JUSTICE S.H.S. ABIDI
Eq Citation
1989 PLJR 507
LQ/PatHC/1989/121
HeadNote
Juvenile Justice Act, 1986 — S. 27(3) — Pending cases under — Registrar of High Court directed to obtain list of cases from all District Judges of State pending in their district under S. 27(3) including list of accused persons in the case with their ages — Direction also to District Judges to get all cases disposed of by courts under their jurisdiction arising out of Juvenile Justice Act within three months from date of receipt of communication — Constitution of India, Art. 226
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