Juvenile Justice Board, Pune: In a high-profile case registered at the Yerawada Police Station, a 17-year-old minor was accused of killing two individuals in a speeding Porsche incident, allegedly under the influence of alcohol, wherein Juvenile Justice Board earlier granted bail with specific conditions, such as writing an essay on road accidents, working with traffic police, studying traffic rules, and undergoing de-addiction and psychological counseling. On 22-05-2024, JJB, Pune canceled the bail and remanded the minor to the Children Observation Centre in Pune, citing the severity of the crime, public sentiment surrounding the case, gravity of the offense and mounting public outcry.
The case involves a minor committing a grave offense that resulted in the death of two people. The minor was charged with various sections of the Penal Code, 1860 (‘IPC’), including Section 279, 304-A, 337 and certain other provisions of the Motor Vehicles Act, 1988.
The decision to cancel the bail underscores the JJB’s responsibility to balance rehabilitative justice for minors with the need to address serious crimes adequately. The Board’s current deliberation on whether to try the minor as an adult highlights the complexity of juvenile justice in cases involving heinous offenses.
Source: Press
