Bibliographic Information on Juvenile Delinquency

1993-1994

Chapt 6. Improving Jail conditions

Para 6.5 (iii) Segregating Juvenile Prisoners, Page 24

1994-1995

Chapt 4. Civil Liberties

Para 4.17, 20 Systemic Reform: Prisons and other centers of detentions, p-13-14

1995-1996

Chapt 3. Civil Liberties

Para 3.34, 38 Reform: Prison and other centers of detentions, p-18-20

1996-1997

Chapt 3. Civil Liberties

Para 3.57-3.59 Death of Young Boy in Juvenile Home and NHRC Initiation to take up this matter on a nation wide basis, p-28

Annexure Para 18 Principal recommendations to study conditions of Juvenile Homes, p-124

1997-1998

Chapt 3. Civil Liberties

Para 3.37 Visit to Remand home, p-19

Chapt 11. Promotion of Human Rights Literacy and Awareness.

Para 11.31 Research Programme & Projects, p-43

1998-1999

Chapt 3. Civil Liberties

Para 3.9 Malpractices in Juvenile Homes, Jammu & Kashmir, p-13

Chapt 13. Promotion of Human Rights Literacy and Awareness.

Para 13.19 Internship Scheme, p-46

Para 13.38 Research Project, p-51

Chapt 16(C). Illustrative Cases

Para 16 (c).20 Escape of Inmates from Juvenile Home (Case No. 497/13/97-98 & other 86 cases), p-87

2000-2001

Chapt 3. Civil Liberties

Para 3.23 Establishment of Juvenile Homes, Jammu & Kashmir, p-17

Para 3.73,75 Visit to Juvenile Homes, p-36

Chapt 14. Complaints before the Commission

Serial No. 23 Girl Child in Juvenile Home, p-147

2001-2002

Chapt 4. Civil Liberties

Para 4.67-4.68 Visit to Correctional Institutions/Protection Homes, p-45

Chapt 13. Complaints before the Commission

Para 13(E) Action taken on cases reported in Annual Repot of 2000-01 Serial No. 21 rape of girl child in juvenile home (Case No.32/1/1999-2000). p-197

2003-2004

Chapt 7. Rights of women and children.

Para 7.10 Trafficking of women and children. p-73

Chapt 10. Research Programmes and Projects.

Para 10.26-10.28 Study of the implementation of the Juvenile justice

(Care and protection of children) act, 2000. p-137

Para 15.60-1562 Alleged detention of girl child Orissa.

(Case No.80/18/2003-04/WC), p-188-189

Para 15.77 Rape of ten year girl inmate of Juvenile home, Raichur

(Case No. 32/1/1999-2000 WC/FC), p-192-193

2004-2005

Chapt 4. Complaints before the Commission

Para 231-33 Non-compliance with the provision of Juvenile Justice (Care & protection of children) act, 2000, p- 75-76

Chapt 12. Research Studies and projects.12-12 Study to implementation (Care & protection of children) act 2000, p-157-58

Annexure 12. Special Police Officers 12 Special Police Officers under

JJ Act, p-289

2005-2006

Chapt 8. 37-8.41 Status of Juvenile Justice in India, p-135-137

Chapt 12. Research Studies & Projects

Chapt 12.10. Study of the Implementation of Juvenile Justice

(Care & protection of children) act, 2000, p-167

2006-2007

Chapt 3.74. Appling condition of observation home, Meerut

(Case No. 98884/24/05-06)

Chapt 4. Civil and Political Rights, p-20

Para 4 B (2b) Rights of Juveniles, p-61-64

Chapt 8 B. 18-19 Juvenile Justice: National Conference on Juvenile Justice system in India, p-110-116

2007-2008

Chapt 7 Economic, Social and Cultural Rights.

Para 7.657.66 Monitoring of Juvenile Justice System in India Page 108

2008-2009

Chapt 4 Human Rights Violation Cases

Para 4.22 Death of Juvenile in Government Observation Home in Rudrapur, Uttarakhand (Case No. 43/35/12/07-08-CD) Page 22

Chapt 5 Civil And Political Rights

Para 5.12 Other Issues Page 67

Chapt 6 Economic, Social and Cultural Rights

Para 6.31 6.32 Monitoring of Juvenile Justice System in India Page 83

Annex 12 Recommendations of NHRC Workshop on Detention

Detention in Juvenile Justice Homes Page 164