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Supreme Court Of India

Hon'ble Judge(s): R. M. Lodha, Tirath S. Thakur, Anil R. Dave , JJJ

(A) Juvenile Justice (Care and Protection of Children) Act (56 of 2000) , S.7A— Juvenile Justice (Care and Protection of Children) Rules (2007) , R.12— @page-SC1021Juvenility - Claim of - Can be raised for first time before Supreme Court - Words 'any court' - Wide enough to include Supreme Court. The expression, 'any court' in Section 7A is too wide and comprehensive; it includes Supreme Court. Supreme Court Rules do not limit the operation of Section 7A to the Courts other than Supreme Court where the plea of juvenility is raised for first time after disposal of case.(Para 35) (B) Juvenile Justice (Care and Protection of Children) Act (56 of 2000) , S.7A— Juvenile Justice (Care and Protection of Children) Rules (2007) , R.12— Juvenility - Claim of - Stage at which it can be raised - Claim raised after conviction - Material that would satisfy Court to direct enquiry - Affidavit of parents - Whether sufficient to trigger enquiry. Per R. M. Lodha, J. : (for himself and on behalf of Anil R. Dave, J.). For making a claim with regard to juvenility after conviction, the claimant must produce some material which may prima facie satisfy the Court that an inquiry into the claim of juvenility is necessary. Initial burden has to be discharged by the per....