LEELA Vs. STATE OF KERALA

JUDGEMENT

(1.) Children are the greatest gift to the humanity. Neglecting the children means loss to the society as a whole ( Bandhua Mukti Morcha v. Union of India : AIR 1997 SC 2218).

(2.) Article 39(f) of the Constitution of India provides that the State shall, in particular, direct its policy towards securing the children opportunities and facilities to develop in a healthy manner and in conditions of freedom and dignity and that childhood and youth are protected against exploitation and against moral and material abandonment.

(3.) The Juvenile Justice (Care and Protection of Children) Act , 2015 (hereinafter referred to as 'the Act') has been enacted with a view to ensure proper care, protection, development, treatment and social re-integration of children in difficult circumstances by adopting a child-friendly approach keeping in view the best interest of the child in mind.