V BALACHANDAR Vs. SUPERINTENDENT

JUDGEMENT

(1.) THE petitioner has come forward with the present writ petition for Mandamus directing the respondent to release the juveniles, who have been detained for more than three years in the Special Home for Boys, Vellore.

(2.) THE short facts which led to the filing of the present writ petition are as follows:-

(3.) SINCE several facts have not been disputed by the respondent in their counter, we are not dealing with each one of the contentions raised by the petitioner. But, however, for better appreciation of the facts, it would be more appropriate to extract the provision of the Juvenile Justice (Care and Protection of Children) Act, 1986 and more so, Section 21 of the said Act, which reads as follows:-