SHUBHAM SURANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This judgment is a work of collaboration between my brother Mr. Justice Biswaroop Chowdhury and myself.

(2.) These applications under Sec. 482 of the Criminal Procedure Code were heard out, dispensing with all formalities. As common questions of fact and law are concerned they are disposed of by this composite judgment and order.

(3.) The preamble to the Juvenile Justice (Care and Protection of Children) Act, 2000 (the 2000 Act) made it explicit that it was being enacted to consolidate and amend the law relating to juveniles in conflict with law. It was repealed and replaced by the Juvenile Justice (Care and Protection of Children) Act, 2015 (the 2015 Act) on 15/1/2016.