JUVENILE X Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is a juvenile, who is alleged to have committed offences under Ss. 376 and 506 of the Indian Penal Code, 1860, read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012. He was denied bail by the High Court, vide the impugned order dtd. 28/8/2024, constraining him to approach this Court.

(3.) By order dtd. 10/9/2025, this Court directed release of the appellant on terms and conditions to be fixed by the Juvenile Justice Board concerned, considering the fact that he was himself a fifteen-year-old boy. This Court also reiterated its direction to the State of Uttar Pradesh, in the order dtd. 12/8/2025, to file an additional affidavit informing the Court as to how sex education is provided as a part of the curriculum in higher secondary schools within the State of Uttar Pradesh, so that young adolescents are made aware of the hormonal changes that come with puberty and the consequences that may flow therefrom.