- (1.) Delinquent juveniles need to be dealt with differently from adults. International covenants and domestic laws in various countries have prescribed minimum standards for delinquent juveniles and juveniles in conflict with law. These standards provide what orders may be passed regarding delinquent juveniles and the orders that may not be passed against them. This group of matters raises the question of when should a claim of juvenility be recognised and sent for determination when it is raised for the first time in appeal or before this Court or raised in trial and appeal but not pressed and then pressed for the first time before this Court or even raised for the first time after final disposal of the case.
(2.) It so happened that when criminal appeal preferred by Abuzar Hossain @ Gulam Hossain came up for consideration before a two-Judge Bench (Harjit Singh Bedi and J.M. Panchal, JJ) on 10.11.2009, on behalf of the appellant, a plea of juvenility on the date of incident was raised. In support of the contention that the appellant was juvenile on the date of incident and as such he could not have been tried in a normal criminal court, reliance was placed on a decision of this Court in Gopinath Ghosh v. State of West Bengal, 1984 Supp1 SCC 228. On the other hand, on behalf of the respondent, State of West Bengal, in opposition to that plea, reliance was placed on a later decision of this Court in Akbar Sheikh and others v. State of West Bengal, 2009 7 SCC 415. The Bench found that there was substantial discordance in the approach of the matter on the question of juvenility in Gopinath Ghosh1 on the one hand and the two decisions of this Court in Akbar Sheikh and Hari Ram v. State of Rajasthan and Another, 2009 13 SCC 211. The Bench was of the opinion that as the issue would arise in a very large number of cases, it was required to be referred to a larger Bench as the judgment in Akbar Sheikh2 and Gopinath Ghosh1 had been rendered by co-ordinate Benches of this Court. This is how these matters have come up before us.
(3.) The Parliament felt it necessary that uniform juvenile justice system should be available throughout the country which should make adequate provision for dealing with all aspects in the changing social, cultural and economic situation in the country and there was also need for larger involvement of informal systems and community based welfare agencies in the care, protection, treatment, development and rehabilitation of such juveniles and with these objectives in mind, it enacted Juvenile Justice Act, 1986 (for short, '1986 Act').;