The Juvenile Justice Board in Budaun, UP has closed an eight-year-old case against a teenage girl by advising her to stay away from crime in the future, instead of imposing any punishment, officials said on Tuesday.
As part of the resolution, the board took a pledge from her to engage in positive actions & contribute to the society.
Board member Arvind Kishore Gupta explained that the case dates back to 2017 when the girl, who was then seven years & eleven months old, was accused of assault & verbal abuse under relevant sections of the erstwhile Indian Penal Code.
Now in her teenage years, the board reconsidered her case with a rehabilitative approach, he said.
A judicial bench comprising Principal Magistrate Rohini Upadhyay & members Arvind Kishore Gupta & Pramila Gupta unanimously decided to focus on the girl’s future rather than imposing a punitive action.
“The board encouraged her to engage in social & national service & cautioned her against any wrongdoing in the future,” Gupta said.
Before the verdict, the girl expressed her desire to lead a meaningful life dedicated to society & the nation. The board acknowledged her sentiments with empathy & chose to motivate her toward positive endeavors rather than imposing a sentence.
The decision was well received by lawyers & her guardians, who welcomed the board’s approach. They also extended Holi greetings to the girl & wished her a bright future.
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