2008 AIR SCW 4259 ::AIR 2009 SC (Supp) 450 ::(2008) 2 CriLR(Raj) 629 ::2008 (2) RajCriC 535 ::(2008) 151 DLT 310 ::(2008) 3 DLT(CRL) 446 ::(2009) 1 CivilCourtC 188 ::2008 (3) AllCriR 2805 ::2008 CriLR(SC&MP) 629 ::(2008) 3 CurCriR 294 ::2009 (3) SCC (Cri) 790 ::2008 (15) SCC 216 ::2008 (3) RecCriR 274 ::(2008) 8 Scale 608 ::2008 CriLR(SC MAH GUJ) 629 ::2008 (3) AndhLT(Cri) 242 SC ::(2008) 3 AndhLT(Cri) 242 ::(2008) 2 ALD(CRL) 17 ::2008 (3) AllCriLR 557 ::(2008) 3 ChandCriC 266 ::(2008) 3 JCC 311 (DEL) ::(2008) 2 JCC 1399 (SC) ::2008 (2) RajLW 1785 ::2008 All MR(CRI) 1743 ::(2008) 67 AllIndCas 267 (SC) ::(2008) 62 AllCriC 264 ::(2008) ILR(ker) 3 SC 235

Supreme Court Of India

(From : 2007 (143) Delhi L. T. 603)

Hon'ble Judge(s): S. B. Sinha, Lokeshwar Singh Panta , JJ

(A) Juvenile Justice (Care and Protection of Children) Act (56 of 2000) , S.15— Juvenile in delinquency - Age of - Must be determined as and when an application is filed - Relevant date for determination is date on which incident happened. 2005 AIR SCW 3088, Relied on. (Para 11) (B) Juvenile Justice (Care and Protection of Children) Act (56 of 2000) , S.15— Criminal P.C. (2 of 1974) , S.472— Age of 'juvenile in delinquency' - Determination of - Kidnapping for ransom and murder - Informant, father of kidnapped boy, had been getting calls for ransom even after killing of boy - In view of 'continuing offence', age of juvenile will have to be determined with reference to date on which offence is committed and continues - Determina tion of age having regard to date when missing report was filed - Improper. 2007 (143) Delhi LT 603, Reversed.2005 AIR SCW 3088; 2006 AIR SCW 2648; 2006 AIR SCW 2319; 2008 AIR SCW 1985; 2008 AIR SCW 1456; 2007 AIR SCW 733, Relied on. (Para 12 17) .....