Section 17 in The Juvenile Justice (Care and Protection of Children) Act, 2000
17. Proceeding under Chapter VIII of the Code of Criminal Procedure not competent against juvenile
.Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (2 of 1974) no proceeding shall be instituted and no order shall be passed against the juvenile under Chapter VIII of the said Code.
