January 22, 2019:

 On Monday, in a unique order, the JJB, Gurugram has directed the concerned CWC to keep a juvenile convict under three-month supervision to “teach him to respect women”.

The juvenile was found to be guilty of sexually harassing and assaulting a woman cop in 2015.

The committee will submit a report after the period is over on the basis of which the board will decide the quantum of punishment, if any.

JJB (Gurugram) principal magistrate Manglesh Kumar Choubey gave the order in a hearing on Saturday.

He directed the CWC to keep the now 17-yr-old juvenile at a place (not specified) where the convict “can learn to respect women”.

In its order, the board observed, “Teaching the juvenile to respect women is important, as it will help him in changing his behavior and will prevent him from committing similar offences in the future”.

The minor is expected to be sent to the juvenile correction home in Faridabad, where he is likely to get regular counselling on respecting women from the committee.

In Oct 2015, the juvenile sexually harassed the woman cop, who was in civilian clothes, at Gurugram bus stand. When she objected to his actions, he assaulted her and issued threats. Police were informed and a team tried to catch the accused, but he managed to escape.

Unnerved by the incident, the woman cop filed a complaint with Women’s police station, following which an FIR was registered against him under Section 354A (sexual harassment), Section 506 (criminal intimidation), Section 323 (voluntarily causing hurt) and Section 341 (wrongful restraint) of the IPC.

Within a few days of the filing of the FIR, the accused was nabbed and found to be a minor. He was produced before the JJB, which sent him to a correction home.

The minor was granted bail after he spent a few months there. Trial in the case began in July 2017. After one and a half years, the board on Saturday held the juvenile guilty on the basis of a police investigation and passed the order.

Welcoming the JJB order, advocate Neeta Sinha said the rising rate of juvenile crimes is a matter of conern.

Although the Govt. has laid various legislation and rules to stop incidents of such crimes, it has not been able to create a deterrent effect on juveniles, she said.

Sinha said, "Along with punishment, efforts should be taken to change juveniles’ behavior and mindset. The board should pass such orders regularly."

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