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Through a suo moto case, In Re Contagion Of COVID-19 Virus In Children Protection Homes, a bench of the Telangana High Court comprising of Justice L. Nageswara Rao and Justice Deepak Gupta directed the Juvenile Justice Boards and Children Courts across the country to consider releasing all children alleged to be in conflict with law on temporary bail, unless there are clear and valid reasons for the application of the proviso to Section 12, Juvenile Justice Act of 2015.
Regarding measures to be taken to protect children in conflict with law, the High Court of Telangana requested all the Juvenile Justice Boards and Children Courts in the state to file a status report in terms of the Apex Court order.
Further, the Court had issued detailed directions to prevent the spread of Coronavirus amongst children living in Child Care Institutions.
Directing compliance with the same, the High Court has issued an Office Order asking the Unit Heads of all the Juvenile Justice Boards and Children Courts in the State to file a status report by 14th April.
The above mentioned order requests all the Principal District Judges, Chief Judge, City Civil Court, Hyderabad and Metropolitan Sessions Judge, Hyderabad to forward the order copy of the Supreme Court to all the Principal Magistrates presiding over the JJBs and Presiding Officers of the CCs for compliance of the directions of the Hon'ble Court in letter and spirit. The Unit Heads are also requested to call for the status report in terms of the order in the reference cited from the JJBs and CCs in their respective Units and submit the same by 14.4.2020.
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