SUNIL OJHA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition raises the question of whether a juvenile in conflict with law would be entitled to set-off of the period of detention undergone by him during inquiry against the period of confinement consequent upon an order passed under Section 15 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the said Act').

(2.) On 20-12-2006, inter alia, the following order was passed by this Court :-

(3.) The admitted facts are that by an order dated 16-5-2006, the Juvenile Justice Board was satisfied that the petitioner, who is a juvenile in conflict with law, had committed an offence under Section 302/392/ 397/34, I. P. C. in respect of the FIR No. 359/1999 registered at P. S. Hazrat Nizamuddin, Delhi. By its order on sentence passed on 16-5-2006, the Juvenile Justice Board directed as under:-