84. Repatriation of victimised child. - (1) In the case of a child, the ordinary place of whose residence is outside the jurisdiction of the court before which he is produced if the court is satisfied after due inquiry that it is expedient so to deal with the child, the court may order the child to be sent on his own bond back to a relative or a fit person who is fit and willing to receive him at his native place and exercise proper care and control of him notwithstanding the fact (hat the place or residence of such child may be at any place outside the [State].
(2)For breach of a bond taken under sub-section (1) the child shall be liabled to be committed to a [Classifying Centre] or to the care of a fit person if found again in the [State].
