PRAJWALA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Taken-up Public Interest Litigation relates to matters touching the unfortunate state of affairs of the care and protection of children through empowered streams of governance.

(2.) We have heard Sri D. Prakash Reddy, learned Senior Counsel as amicus curiae, on different aspects touching the spectrum of Juvenile Justice Management in India in the light of the judicial precedents touching the subject. We have also heard Sri K. Lakshman, learned Assistant Solicitor General, learned Advocates General for the State of Telangana and the State of Andhra Pradesh.

(3.) Having regard to the nature of the facts and circumstances of the case, the Telangana State Legal Services Authority and the Andhra Pradesh State Legal Services Authority, are hereby suo motu impleaded in this Taken-up Public Interest Litigation. Sri Jukanti Anil Kumar, learned Standing Counsel for Legal Services Authority for both States, takes notice and appears for them.