- (1.) THE contempt proceedings, which have been initiated by the Petitioner, are dropped
(2.) LET this matter be listed again after three months.
(3.) THIS matter has been listed pursuant to the direction given on 26th April, 2013, when the contempt petition filed in the writ petition by the Petitioner, complaining of the manner in which a complaint made regarding a missing child was sought to be handled by the concerned police station, was being considered. It has also come up on account of the other directions which had been given for implementing the various provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000, as amended in 2006 ['Juvenile Act', for short]. On 17th January, 2013, when this matter came up for consideration, we had given an interim direction that in case a complaint with regard to any missing children was made in a police station, the same should be reduced into a First Information Report and appropriate steps should be taken to see that follow up investigation was taken up immediately thereafter.;