Section 2(k) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(k)"Police Investigation Report" means a report filed before the Board by the Juvenile Welfare Officer or Investigation Officer, as the case may be, on completion of police investigation of the offence in relation to the alleged involvement of juvenile and shall be deemed to have same status and effect as a Police Report under section 173 of Code of Criminal Procedure. Samvat 1989;
