- (1.) The application for exemption from filing O.T. is allowed.
(2.) We are informed by learned counsel appearing for the Ministry of Women and Child Development, Government of India that a Committee has been set up on 24th February, 2016 for drafting a manual similar to the Prison Manual for considering issues pertaining to juveniles who are in custody either in Observation Homes or Special Homes or Place of Safety in terms of the Juvenile Justice (Care and Protection of Children) Act, 2015.
(3.) Ms. Shama Parveen Khan, Member Secretary of the Committee is present in Court. She has informed us that the Committee is expected to submit its report by 31st May, 2016. She is personally of the opinion that the time given is too short. After hearing her, we are in agreement with the view expressed by her. Though the matter is urgent yet there is no need to show undue haste in the preparation of the manual or produce a half baked document.;