Juvenile Justice Committee, High Court of Madhya Pradesh

         In the Chief Justice's Conference held on 9th and 10th March, 2006 in the Supreme Court of India, vide Item No. 22 of the Agenda under the heading "The plight of Juvenile Delinquents" the following resolution was passed:-

         "That High Courts will impress upon the State Governments to set up Juvenile Justice Boards, wherever not set-up. The Chief Justices may nominate a High Court Judge to oversee the condition and functioning of the remand/observation homes established under Juvenile Justice (Care and Protection of Children) Act, 2000".         

          On 03.05.2006, the Hon’ble Chief Justice of Madhya Pradesh has nominated Hon’ble Shri Justice R.S. Jha to oversee the condition and functioning of the remand/observation homes established under Juvenile Justice (Care & Protection of Children) Act, 2000.

Resolutions adopted in the Chief Justices' Conference, 2016 for strengthening the juvenile justice system:

The Conference had noted the necessity for ensuring institutional support for juveniles in conflict of law and children in need of care and protection and resolved that:

1. cases pending for a period in excess of one year be disposed of on priority by the JJBs; 
2. Juvenile Justice Committees of the High Court shall monitor the pendency and disposal of adoption cases and applications for declaring children free for adoption on a priority basis.
3. steps be taken to ensure that every district is equipped with a Child Protection Unit, Special Juvenile Police Unit, Observation Homes and Children Homes;
4. pending cases of orphaned, abandoned and surrendered children be monitored
5. training and refresher training be imparted to judicial officers;
6. vacancies in juvenile justice institutions be filled up on a mission mode basis in three months; and
7. State Legal Services Authorities should actively discharge their role.

• Constitution of First Juvenile Justice Committee of Madhya Pradesh High Court: The Juvenile Justice Committee, High Court of Madhya Pradesh was constituted by an order dated 06.02.2013 consisting of Hon’ble Shri Justice R.S. Jha & Hon’ble Smt. Justice Vimla Jain by Hon’ble The Chief Justice of High Court of Madhya Pradesh.