Juvenile Justice Board Pithoragarh

Notwithstanding anything contained in the Code of Criminal Procedure, 1973, the State Government shall, constitute for every district, one or more Juvenile Justice Boards for exercising the powers and discharging its functions relating to children in conflict with law under THE JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015.

A Board shall consist of a Metropolitan Magistrate or a Judicial Magistrate of First Class not being Chief Metropolitan Magistrate or Chief Judicial Magistrate (hereinafter referred to as Principal Magistrate) with at least three years experience and two social workers selected in such manner as may be prescribed, of whom at least one shall be a woman, forming a Bench and every such Bench shall have the powers conferred by the Code of Criminal Procedure, 1973 on a Metropolitan Magistrate or, as the case may be, a Judicial Magistrate of First Class.

The purpose of a separate court is that its purpose is socio-legal rehabilitation and reformation not punishment. The aim is to hold a child culpable for their criminal activity, not through punishment, but counselling the child to understand their actions and persuade them away from criminal activities in the future. The JJB is a child-friendly space that should not be intimidating or overwhelming for the child.

Juvenile Justice Board

Principal Magistrate Ms. Poonam Todi,
Civil Judge/J.M,Pithoragarh
Members Smt Vinita Colony
Smt Kamla Shah