What does Indian law say when a private group allegedly stops, restrains or uses force against young people? This episode examines the reported Jamui incident through the Bharatiya Nyaya Sanhita, 2023, the POCSO Act, 2012, and relevant Supreme Court decisions on vigilantism, private interference, child protection, privacy and due process. The episode also explains the legal remedies available when children face violence, coercion or unlawful interference, and why private individuals cannot replace the police, prosecution or courts. Read the full report only on SCC Times.
S. Khushboo v. Kanniammal, (2010) 5 SCC 600
Tehseen S. Poonawalla v. Union of India, (2019) 15 SCC 649
