ALAIN ESTEVE Vs. N R

JUDGEMENT

(1.) ON 1st August, 1990 this Honble Court issued a notice to the learned Advocate General of Maharashtra seeking his assistance to determine the question as to whether the Bombay Children Act, 1948 has stood repealed on coming into force of the Juvenile Justice Act, 1986. This question is now being determined after hearing submissions of the learned Advocate General and all the learned Counsel appearing for the petitioner.

(2.) FOR the purpose of consideration of the above question, it is necessary to refer to the legislative history of the two Acts and, briefly, to their respective provisions.

(3.) ON 1st December, 1986 the Juvenile Justice Act, 1986 (Act No. 53 of 1986) received the assent of the President. The said Act is a Parliamentary Statute enacted to provide for the care, protection, treatment, development and rehabilitation of neglected or delinquent juveniles and for the adjudication of certain matters relating to, and disposition of, delinquent juveniles.