Section 5(2) in Jammu and Kashmir Juvenile Justice Act, 1997
(2)A Juvenile Court shall consist of such number of Judicial Magistrates of the first class, as the case may be, forming a Bench as the Government thinks fit to appoint, of whom one shall be designated as the Principal Magistrate; and every such Bench shall have the powers conferred by the Code of Criminal Procedure, Samvat 1989 on a Chief Judicial Magistrate or, as the case may be, a Judicial Magistrate of the first class.
