AIR 2011 SUPREME COURT 3361 ::2011 AIR SCW 5169 ::AIR 2012 SC( Cri) 158 ::2011 (6) AIR Bom R 358 ::(2012) 134 FacLR 963 ::2011 (2) SCC (Cri) 504 ::(2012) 2 RecCriR 312 ::(2011) 4 Scale 769 ::AIR 2011 SC (Civ) 2388 ::(2011) 4 All WC 4188 ::2011 (2) KLT SN 99 (SC) ::(2011) 5 Mad LJ 352 ::2011 (5) SCC 1 ::2011 (104) AIC (SOC) 7 (SC)

Supreme Court Of India

Hon'ble Judge(s): Dalveer Bhandari, A. K. Patnaik , JJ

Constitution of India , Art.21A— Child exploitation - Children working @page-SC3362in circuses - Central Govt. directed to issue suitable notifications prohibiting employment of children in circuses within two months - Union of India directed to conduct simultaneous raids in all circuses to liberate children and check violation of fundamental rights of children - Rescued children be kept in Care and Protective Homes till they attain the age of 18 years - Also directed to talk to parents of children and in case they are willing to take their children back to their homes, they may be directed to do so after proper verification - Proper scheme of rehabilitation of rescued children from circuses directed to be framed. (Para 68)