Section 96(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The records of proceedings before Board' and related documents shall be maintained in the judicial file in four parts :-(A). Part (A) shall contain the following records and documents :-(i)the Index of Papers;(ii)the order sheet pertaining to the inquiry under section 15 of the Act;(iii)the Police Investigation Report, or petition of complaint, as the case may be ;(iv)social background report filed by the juvenile welfare officer or any other police officer, as the case may be :(v)all depositions of witnesses of the offence committed and statements of juvenile ;(vi)all documentary evidence pertaining to the inquiry of offence :(vii)the notice of the allegations made, requiring the juvenile to explain the circumstances of commission of offence ;(viii)the final order of the Juvenile Justice Board ;(ix)the Judgment of the Appellate Court on the inquiry above, if any ; and(x)the Judgment of High Court or Court of Sessions in revision on the inquiry above, if any.(B). Part (B) shall consist of all papers not included in Part (A) relating to the inquiry of the offence including, bail applications, bail bonds, applications under sections 20 and 22 of the Act, other miscellaneous applications and orders thereon.(C)Part (C) shall contain-(i)the Index of Papers ;(ii)the order sheet pertaining to the age inquiry under section 48 of the Act;(iii)applications filed pertaining to the claim of juvenility or opposing the same ;(iv)all depositions of witnesses in age inquiry;(v)documentary evidences tendered during age inquiry;(vi)the orders of the Board during age inquiry including the order on conclusion of age inquiry;(vii)the Judgment of the Appellate Court on the age inquiry, if any; and(viii)the Judgment of High Court/Court of Sessions in revision on the age inquiry, if any.(D)Part D shall contain-(i)the Index of Papers ;(ii)the order sheet pertaining to the process pursuant to passing of order by the Board under section 16 of the Act or under any other provision of the Act and the rules which are passed with a view to follow-up on rehabilitation of the juvenile in conflict with law:(iii)Social Investigation Report filed by the Probation Officer or Welfare Officer, as the case may be ;(iv)compliance reports filed by the authorities concerned, parents, non-governmental organizations, juvenile himself;(v)report of probation officers, counsel or, social worker, etc.;(vi)all the applications, reports and documents pertaining and incidental to the process of rehabilitation.
