MASTER SALIM IKRAMUDDIN ANSARI Vs. OFFICER IN CHARGE

JUDGEMENT

(1.) THIS is a classic case of violation of human rights, fundamental rights under Article 21 of the Constitution and the Juvenile Justice (Care and Protection of Children) Act, 2000 ("the Act", for short ).

(2.) THE brief facts of this case are recapitulated as under:-Petitioner No. 1, Salim Ikramuddin Ansari, aged about 15 years at the time of his arrest, has moved this petition with a prayer to declare his incarceration in Mumbai Central Prison unlawful and in violation of the Act.

(3.) THE first petitioner has also prayed that the second respondent be directed to produce him before the Juvenile Justice Board. The further prayer is to shift him from Mumbai Central Prison to the observation Home at Umerkhadi.