Juvenile Justice Board, Pune: The Juvenile Justice Board (‘JJB’) rejected the State’s plea to prosecute the accused boy, who was 17-year-old at the time of the Accident, as an adult in the Pune Porsche Accident case. The JJB ruled that the accused will be tried as a minor under the Juvenile Justice Act, 2015, as per the norm.
Background
In 2024, a case was registered at the Yerawada Police Station wherein a 17-year-old boy was accused of killing two individuals in a speeding Porsche, allegedly under the influence of alcohol. The minor was charged with various sections of the Penal Code, 1860, including Section 279, 304-A, 337 and certain other provisions of the Motor Vehicles Act, 1988.
Previously, the JJB cancelled 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.
Source: Press
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