The genesis of the law pertaining to the juveniles in conflict with law from the perspective of collective efforts of the community of nations in general terms started with the Geneva Declaration of the Rights of the child in 1924. Thereafter the ‘Universal Declaration of Human Rights’ adopted by the United Nations on 10th December, 1948 in general terms made landmark provisions for furthering the human rights of all including those of children. The comity of Nations, thereafter took one step after another in the effort of consolidating the protective and affirmative umbrella, for the protection of the rights of children. This is most clearly evidenced in the Declaration of the Rights of the Chief, 1959, which has been further fortified by the Beijing Rules of 1985, the Riyadh Guidelines of 1990 and the Havana Rules of 14th December, 1990.  Commenting on the above three efforts, the Hon’ble Supreme Court of India in Salil Bali v. Union of India and Ano ....