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Welcome to High Court Juvenile Justice Committee Portal

Juvenile justice involves special treatment, child friendly approach, restoration, rehabilitative measures and protection to children in conflict with law and those who are in need of care and protection. This was a much neglected area, the focus upon which has been made by Hon'ble Supreme Court which resulted in passing of the legislation namely Juvenile Justice (Care & Protection of Children) Act to protect and promote the right of children in conflict with law and children in need of care and protection.

The Chief Justices' Conference, 2013 resolved to set up the Juvenile Justice Committees in all the High Courts to monitor the implementation of the Act in its true spirit. In terms thereof, the Juvenile Justice Committee has been set up in Allahabad High Court in the year 2014. It functions through the Secretariat to supervise and monitor the functioning of the statutory bodies set up under the Act i.e. the Juvenile Justice Board, Child Welfare Committee and various other support structures alongwith proactive participation of the UNICEF and the Department of Women and Child Development.

The High Court Juvenile Justice Committee comprises of Hon'ble Mr. Justice Ajay Bhanot as the Chairperson and Hon'ble Mrs. Justice Manju Rani Chauhan, Hon'ble Mr. Justice Manish Mathur, Hon'ble Mr. Justice Harvir Singh as the Members.