37. Juvenile Courts.- (1) 1[Notwithstanding any thing contained in the Code of Criminal Procedure, 1898 (Act V of 1898), the State Government may, by notification in the Official Gazette, provide for the establishment for any district or any other area specified in the notification] of one or more separate Courts for the hearing of charges against children or young persons or of applications for orders of licenses relating to a child or young person at which the attendance of the child or young person is required.
(2)Where no such separate Court has been established, the Court before which a child or young person is brought shall, unless the child or young person is charged jointly with any other person not being a child of young person, whenever practicable, sit either in a different building or room from that in which the ordinary sittings of the Court held or on different days or at different times from those at which the ordinary sidings are held.
