PARVEEN @ FATTEY Vs. STATE OF HARYANA

JUDGEMENT

(1.) PARVEEN alias Fateh is a juvenile and is before the Juvenile Justice Board, Sonepat where an enquiry against him is in progress. He was last produced before the Board in custody on September 5, 2005 and was directed to be produced again on September 19, 2005. During the interim period he was kept in protective custody.

(2.) THE juvenile in this case is said to have committed offences under Sections 392, 397, 412, 120-B I.P.C. in respect of which F.I.R. No. 223 dated September 29, 2004 was registered at Police Station City, Bahadurgarh, District Jhajjar. The case relates to robbery of Rs. 2.42 lacs in cash from Ram Chander after executive HC Kamal Singh, who was accompanying Ram Chander, was disabled when chilly power was thrown in his eyes.

(3.) PROVISO to Section 14 of the Juvenile Justice (Care and Protection of the Children) Act, 2000 states that enquiry under Section 14 shall be completed within a four months unless the period is extended, having regard to the circumstances of the case and after recording reasons in writing for such extension. There appears to be no special reason which may require the inquiry to carry on for longer than four months. Therefore, the enquiry must be completed expeditiously not later October 31, 2005.