The Juvenile Justice Act, 1986 was passed with an object to provide for the care, protection, treatment, development and rehabilitation of neglected or delinquent Juveniles and for the adjudication of certain matters relating to and disposition of delinquent Juveniles [Premble of the Act]. To achieve the object, several suitable provisions are provided in the Act. Provisions are made providing competent authorities and institutions such as Juvenile Courts, Juvenile Welfare Boards with necessary powers [Sec. 7] to deal with the problems of Juveniles. Boards are provided with special powers to deal with the neglected Juveniles [See Chap. III). Similarly to deal with the delinquent Juveniles, Juvenile Courts are given required powers [See Chap. IV]. Noteworthy' provisions are also made for the protection of the Juveniles even in case of offences committed by such Juveniles [See S. 22]. Provisions are also made to punish any person who causes a Juvenile unnecessary mental or physical su ....