Section 15(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)The Board shall take the following steps to ensure fair, speedy and child-friendly inquiry:-(a)at the time of first production, the Board or the individual member of the Board, before whom juvenile is produced for the first time, shall satisfy itself that the juvenile in conflict with law has not been subjected to any illegal detention or torture or ill treatment by the police or any other person including a lawyer or a Probation Officer and pass appropriate orders in case of any such allegation/ill treatment after recording complaint or statement of juvenile in this regard;(b)in all cases under the Act the proceedings shall be conducted in a manner as simple as possible, in the language understood by the juvenile and in a child-friendly atmosphere:(c)every juvenile brought before the Board shall be given an opportunity to be heard and to participate in all the proceedings and it shall be duty of the Board to ensure that every juvenile is represented by a lawyer of his choice and if there is no lawyer representing a juvenile. Board shall assign a legal aid lawyer to represent the juvenile and adequate opportunity shall be given to the juvenile to interact with his lawyer before Board conducts the hearing ;(d)the Board shall explain to the juvenile the content of allegations made out against him and record his detailed response verbatim and also ensure that the juvenile is not coerced or influenced to plead guilty;(e)cases of offences entailing punishment of imprisonment of less than 7 years for adults may be disposed through summary proceedings or inquiry while in cases of offences entailing punishment of imprisonment of 7 years or more for adults due process of inquiry in detail may follow;(f)even in cases of inquiry pertaining to offences prescribing imprisonment of less than 7 years as punishment for adults the Board is required to follow the procedure of trial in cases where summons are issued.
