Important Judgments | Juvenile Justice Committee, High Court of Madhya Pradesh

COVID-19
IN RE CONTAGION OF COVID 19 VIRUS IN CHILDREN PROTECTION HOMES SUO MOTO WRIT PETITION (CIVIL) NO. 4 OF 2020
Juvenile Justice
Age Inquiry
Ashwani Kumar Saxena vs State of MP (Criminal Appeal No. 1403 of 2012)
Jarnail Singh vs State of Haryana (Criminal Appeal No. 1209 of 2010)
Lalita Kumari vs Govt of UP and Ors (Writ Petition (Criminal) No. 68 of 2008)
Ms. Eera Through Dr. Manjula Krippendroff Vs. State (Govt. of NCT of Delhi) & Anr. (CRIMINAL APPEAL NOS.12171219 OF 2017)
Rajendran vs State (Crl. A. No. 483 of 2016)
Bail
A.C vs. State of NCT Delhi (BAIL APPLN. 657 of 2019)
Babloo vs State of UP and Ors (Criminal Revision No. 708 of 2017)
Happy vs State of Haryana (CRM-M No. 3049 of 2018)
Mangesh Rajbhar vs State of UP_and Ors (Criminal Revision No. 4009 of 2017)
Ronak vs State of Haryana (Crl. Revn. No. 1418 of 2016)
Vigneshwaran v. State (Crl.O.P.(MD).No.14115 of 2016)
Yash Anand vs State of UP and Ors (Crl. Revision No. 3283 of 2017)
Classification of Offences
Bijender Vs. State of Haryana (CRR-1615-2018)
Rajiv Kumar vs The State of Bihar (Criminal Appeal (SJ) No. 1716 of 2018)_HEINOUS OFFENCE
Saurabh Jalinder Vs state of Maharastra (CRIMINAL WRIT PETITION NO. 4044 OF 2018)
X MINOR Vs. STATE OF NCT OF DELHI (CRL.REV.P. 351 of 2019 & Crl.M.A. 6252 of 2019)_Civil Lines Mercedes Hit Run Case
Dispositional Order
Pardeep vs State of Haryana (CRM No. 28207 of 2016 inand CRR No. 3248 of 2016)
Vijay_Singh_vs_State_of_Delhi (Criminal Appeal No. 1322 of 2012)_Supreme Court on Sentencing
Nature and Object of JJ
Subramanian Swamy and Ors. Vs. Raju Thr. Member Juvenile Justice Board and Ors. (Criminal Appeal No. 695 of 2014)
Preliminary Assessment
Bholu Vs. Central Bureau of Investigation (Crl. Rev. No.2366 of 2018)
Durga Vs. State of Rajasthan (Criminal Appeal No. 27 of 2019)
Navinbhai Bijalbhai Dharmani v. State of Gujurat (R-CRIMINAL REVISION APPLICATION NO. 374 of 2019)
Other Issues
Compilation of Important Cases on Juvenile Justice by MPSJA
CRIMINAL APPEAL NO.950/2022 (arising out of SLP (Crl.) No.10123 of 2018) BARUN CHANDRA THAKUR VS. MASTER BHOLU & ANR. WITH CRIMINAL APPEAL NO.951/2022 (arising out of SLP(Crl.) No. 6347 of 2022 @Diary No.25451 of 2019) CBI VS. BHOLU
(Determination of Age) RISHIPAL SINGH SOLANKI VS.STATE OF UTTAR PRADESH ORS. (CR. APPEAL NO.1240 OF 2021)
Satya Deo @ Bhoorey Versus State of Uttar Pradesh (CRIMINAL APPEAL NO. 860 OF 2019)
Shilpa Mittal Appellant(S) Versus State of NCT Of Delhi & Anr. Criminal Appeal No. 34 Of 2020 (Arising Out of Special Leave Petition (Crl.) No. 7678 Of 2019)
Lalu Kumar @ Lal Babu @ Lallu Versus The State of Bihar (CRIMINAL APPEAL (SJ) No.2117 of 2019)
Sanjeev Kumar Gupta Versus The State of Uttar Pradesh and Anr. Criminal Appeal No 1081 of 2019 (Arising out of SLP(Crl)No 156 of 2019)
Sampurna Behura Versus Union of India & Ors (WRIT PETITION (CIVIL) NO. 473 OF 2005)(09.02.2018)
Re: Exploitation of Children in Orphanages in the State of Tamil Nadu versus Union of India & Ors.(WRIT PETITION (CRIMINAL) NO. 102 OF 2007)(05-May-2017)
Dr. Subramanian Swamy & Ors. Vs Raju Thr. Member Juvenile Justice Board & Anr. (CRIMINAL APPEAL NO. 695 OF 2014 (Arising Out of SLP (Crl.) No.1953 of 2013) With W.P. (Crl.) No.204 of 2013 (28.03.2014)
Jitendra Singh @ Babboo Singh vs State of UP, Supreme Court of India Cr. Appl. 763 of 2003 (July 10, 2013)
Parag Bhati (Juvenile) through Legal Guardian - Smt. Rajni Bhati Vs. State of Uttar Pradesh Anr. (Crl. No. 5839 of 2013) (24-05-2013)
Sampurna Behura Versus Union of India & Ors (WRIT PETITION (CIVIL) NO. 473 OF 2005)(12.10.2011)
Sheela Barse & Anr. vs. Union of India & Ors. (05.08.1986)
Mahadeo Vs. State of Maharashtra & Anr. on 23 July 2013
State of M.P. Vs. Anoop Singh on 3 July 2015
State of M.P. Vs. Praveen Vashishth on 21.01.2020
Ankesh Gujjar @ Ankit Gujjar Vs State of M.P.
Independent thought Vs. Union of India dated 11-Oct-2017
IN RE ALARMING RISE IN THE NUMBER OF REPORTED CHILD RAPE INCIDENTS - 25.07.2019
Om Prakash Vs. State of Rajasthan
Attorney General for India Vs. Satish and Another on 18 November 2021
Tukaram & Anr. Vs. State of Maharashtra_ The case whose aftermath introduced misandry in IPC
Union Of India vs Ramesh Bishnoi on 29 November, 2019
Arnit Das v. State of Bihar, (2000) 5 SCC 488
Babloo Pasi v. State of Jharkhand, AIR 2009 SC 314
Bhola Bhagat And Ors. vs State Of Bihar on 27 October, 1997
C. Doddanarayan Reddy v C Jayaram Reddy, (2020) 4 SCC 659
Dharambir v. State (NCT of Delhi) and Anr. (2010) 5 SCC 344
Gaurav Kumar @ Monu v State of Haryana, (January, 2024)
Hari Ram v State of Rajasthan, (2009) 13 SCC 211
Hariom Singh v. State of M.P. ILR (2018) MP 1007
Indra Singh v. State of M.P., order dated 15.03.2017 passed in Criminal Revision No. 793/2016
Manoj @ Monu v State of Haryana, [Criminal Appeal No. 207 of 2022] (15.02.2022)
Mukarrabandors. v. State of U.P., (2017) 2 SCC 210
Nanlabhai Kukabhai Rathwa vs State Of Gujarat on 1 December 2004
Narpat Singh v State of Madhya Pradesh, order dated 16-09-2019 passed in Criminal Revision No. 4376-2019
Pawan Kr Gupta v State (NCT of Delhi), (2020) 2 SCC 803
Puneet S. vs. State of Karnataka (2019)
Rajak Mohd. v State of H.P., (2018) 9 SCC 248
Union of India and Others Vs. Ramesh Bishnoi (Civil Appeal No.9109 Of 2019)_Removal of Disqualification
Rishipal Singh Solanki v. State of Uttar Pradesh and ors., 2021
Sagar Behara v State of W.B., (2022) 3 SCC 526
Sanjeev Kumar Gupta v. State of Uttar Pradesh, (2019)
Shri Ganseh v State of T.N., (2017)
STATE OF MADHYA PRADESH - MUNNA
Vinod Katara v State of U.P. (12.09.2022)
Compilation_JJB Orders
Adoption
Seva Bharti Matruchhaya, Durg Versus xxx and ors
Master Divyansh Arora minor through his next friend Raj Kumar Arora versus Union of India & Ors. (C.M. No.14403/2015 in CM (M) 579/2015) (14-Nov-2017)
Vishist Duttak Grahan Shansthan Versus Kuljinder Singh Khaila & Ors (CIVIL MISC. No.395 of 2017) (04-April-2017)
The Tibetan Children’s Village School versus Karma Lama & Anr (CM(M) 579/2015 & C.M. Nos.11006/2015, 31084/2015, 31085/2015, 2550/2016 & 29897/2016) (18-Nov-2016)
The Tibetan Children’s Village School versus Karma Lama & Anr (C.M. No.14403/2015 in CM (M) 579/2015) (26-Aug-2015)
Shabnam Hashmi vs Union of India Ors. (WRIT PETITION (CIVIL) NO. 470 OF 2005) (19-02-2014)
Lakshmi Kant Pandey vs Union of India (6-Feb-1984)
POCSO
Child Testimony
B.C. Deva @ Dyava Vs. State of Karnataka (Appeal (crl.) 205 of 2001)
Firoz Abdul Latif Ghaswala & Anr. Vs. State Govt. of NCT of Delhi (Crl.A. 1411 of 2010)
Lokesh vs State (Crl. A. 487 of 2016)
Md.Ali @ Guddu v. State of U.P (CRIMINAL APPEAL NO. 2238 OF 2010)
Ranjeet Kumar v. State of Bihar (CRIMINAL APPEAL NO.1831 OF 2011)
Sanjay Kumar Valmiki v. State of NCT of Delhi (CRL.A. 773 of 2015)
State NCT Delhi v. Samay Chand (CRL.A. 474 of 2018)
State of Haryana v. Basti Ram (CRIMINAL APPEAL NO. 352 OF 2006)
State of U.P. and Anr. Vs. Sanjai Pratap Gupta @ Pappu and Ors. (Appeal (crl.) 1040 of 2004)
Vijay @Chinee v. State of Madhya Pradesh (CRIMINAL APPEAL NO. 660 of 2008)
Wahid Khan V. State of Madhya Pradesh (CRIMINAL APPEAL NO.1798 OF 2008)
Yogesh Singh v. Mahabeer singh and Ors (CRIMINAL APPEAL NO. 1482 OF 2013)
Compensation
Court on its own motion v. Union of India (W.P. (C) No. 7927 of 2012)
Suresh and Anr. v. State of Haryana (CRIMINAL APPEAL NO. 420 OF 2012)
Consent
Independent Thought vs Union of India UOI and Ors (Writ Petition (Civil) No. 382 of 2013)
State v. Suresh Kumar_Patiala House New Delhi
State Vs. Suman Dass Age of consent Love Affair Body is not property of state
Delay in FIR
Dinesh Kumar Maurya vs. State of U.P (CA No. 2073 of 2014)
Lakhi Ram Takbi vs State of Sikkim (Crl. Appeal No. 15 of 2017)
State of Himachal Pradesh vs Prem Singh (Criminal Appeal No. 44 of 2002)
FSL Report
Prahlad vs. State of Rajasthan (CA No. 1794-1796 of 2017)
Ravishankar @ Baba Vishwakarma vs. State of Madhya Pradesh (CA No. 1523-1524 of 2019)
Shambhu Yadav vs. State [2019 (175) DRJ 678 (DB)]
State of H.P Vs. Suresh Kumar (CA No. 841 of 2002)
State of NCT of Delhi vs. Dharmender (CA No. 1184 of 2017)
State of NCT of Delhi vs. Sumit Kumar (CA No. 223 of 2018)
State vs. Bittu Mandal (CA No. 366 of 2018)
State vs. Rahul (CA No. 496 of 2015)
Viral Gyanlal Rajput vs. The State of Maharashtra (CA No. 1558-1559 of 2018)
Medical Examination and Jurisprudence
Abdul Sayeed v. State of MP (CRIMINAL APPEAL NO. 1243 OF 2007)
Mukesh v. State of Chattisgarsh (CRIMINAL APPEAL NO. 1114 of 2011)
Prem Rai v. State of Sikkim (Criminal Appeal No. 40 of 2017)
State of Assam v. Shri Somnath Sutradhar (Special POCSO Case No. 51 of 2017)
State of Karnataka v. Wasim Pasha (Special POCSO Case No. 51 of 2017)
State v. Rehan @ Mohd. Wazid (Crl.L.P. 68 of 2020)
Representation of Victim
Smt Lavanya Anirudh Verma Vs. State of NCT of Delhi (Crl.M.C. 301 of 2017)
Compiled POCSO Reading Material by MPSJA
Nipun Saxena & Anr. Versus Union Of India & Ors. (Writ Petition (CIVIL) No. 565 of 2012) (December 11, 2018)
Bambam Rao @ Bambam Rawat Versus The State of Bihar (CR. MISC. NO.23870 OF 2014)(16-Sep-2014)
Veekesh Kalawat Vs. The State Of Madhya Pradesh 28 February 2023
Child Labour
Bachpan Bachao Andolan vs. Union Of India Ors on 18 April 2011
Bandhua Mukti Morcha vs Union Of India Others on 16 December 1983
Labourers Working On Salal vs State Of Jammu And Kashmir on 25 April 1984
M C Mehta vs State Of Tamil Nadu And Others on 10 December 1996
People's Union For Democratic vs Union Of India Others on 18 September 1982
Child Marriage
Court On Its Own Motion Lajja vs State on 27 July 2012
Hardev Singh vs Harpreet Kaur on 7 November 2019
T Sivakumar vs The Inspector Of Police on 3 October 2011

Juvenile Justice Committee, High Court of Madhya Pradesh

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