Supreme Court: The 3-judge bench of NV Ramana, SK Kaul and BR Gavai, JJ has asked the Central Government to extend the order passed in In Re Contagion of COVID-19 Virus in Children Protection Homes, to Nari Niketans also, if feasable.
The Court had, on 03.04.2020, the bench of L. Nageswara Rao and Deepak Gupta, JJ issued extensive directions to various authorities after taking sup motu cognizance of the issue involving protection of children who fall within the ambit of Juvenile Justice (Care and Protection of Children) Act, 2015 from the spread of Coronavirus that is sweeping the world.
[Rishad Murtaza v. Union of India, 2020 SCC OnLine SC 377, order dated 21.04.2020]