IN RE : EFFECTIVE IMPLEMENTATION OF JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015 Vs. IN RE : EFFECTIVE IMPLEMENTATION OF JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015

JUDGEMENT

(1.) Status report with regard to implementation of the directions of the Hon'ble Supreme Court in respect of Juvenile Justice (Care and Protection of Children) Act, 2015, has been filed on behalf of the concerned State respondents. Perusing the same, it appears that although several steps have been taken by the State in order to implement the directions of the Hon'ble Supreme Court, there are many steps which are yet to be taken, one of which is with regard to direction No. 6, which reads as follows:

(2.) Learned Additional Advocate General of the State of Sikkim, who is appearing in this matter, assures this Court that he will take up the issue with the concerned authority so that the studies with regard to various issues as deemed appropriate under the relevant provisions of the Juvenile Justice (Care and Protection of Children) Act, 2015, are completed as expeditiously as possible, preferably within a period of four months, but not later than six months from date.

(3.) So far as the other directions of the Hon'ble Supreme Court -which remain not fully complied -the learned Additional Advocate General assures this Court that all effective steps will be taken within a reasonable timeframe in order to render full compliance.