HANSRAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) This Court's extraordinary writ jurisdiction under Article 32 of the Constitution has been invoked by the petitioner, who is a murder convict. As per the custody certificate issued on 14/8/2025, the petitioner is in custody for a period of 3 years 10 months 28 days. Relief that is claimed in this writ petition reads as follows:

(2.) Incidents having a bearing on our decision are summarised hereunder:

(3.) The question that we are tasked to decide is whether the petitioner is entitled to the benefit of the Juvenile Justice (Care and Protection of Children) Act, 2000 [the JJ Act, 2000], as amended by Act 33 of 2006 whereby Sec. 7-A was inserted with effect from 22/8/2006. Sec. 7-A reads as follows: