Section 22 in Jammu and Kashmir Juvenile Justice Rules, 2007
22. Procedure in respect of special offences.
- The offences against the juvenile specified in sections 41, 42, 43, 44 and 45 shall be either bailable or non-bailable besides being cognizable under the provisions of the Code of Criminal Procedure Act, Samvat 1989 and the provisions of bail or otherwise, shall apply on the Police, the Board and the concerned accordingly.
