SHASHANK SHEKHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nothing worth the name has been done by the State Government to implement the Juvenile Justices Act, 2000, which is a re-enacted Act. Even the Rules which were contemplated under the 1986 Act were not framed by the State of Bihar all through the 14 years of the life of the 1986 Act. Section 68 of the 2000 Act, obliged the State of Bihar to frame the Rules. Nothing has been done under the new Act either.

(2.) Learned Counsel on behalf of the State has been instructed to State that files apparently are shuttling between the Social Welfare Department, Law Department and the Advocate Genreal'a Secretariat. This will not work the Act. Much more has to be done to place the machinery under this Act. If the State Government only reads the Statement of Objects and Reasons on the content of planning to make this Act functional, then, it will be well advised to see the Statement of Objects reporduced below:

(3.) The statement of objects and reasons of the 1986 Act are also relevant. They read :