Section 12 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
12. Production of juvenile before the Board and submission of essential documents by the police.
(1)In every case involving a juvenile in conflict with law, the police shall submit to the Board, a report containing social background of the juvenile and circumstances of the alleged offence along with the copy of the age memo, personal search memo, as prescribed in the format annexed as Form-11 within 7 days of filing of FIR.(2)Where a juvenile in conflict with law is apprehended by the police, the following documents shall be submitted within 24 hours at the time of first production of such juvenile before the Board:-(i)apprehension memo as prescribed in Form-Ill;(ii)a report of circumstances of apprehension as prescribed in Form-IV;(iii)medical examination report. When a juvenile or child requires to be medically examined, request for Medical Examination Report in Form-V shall be prepared ; and(iv)juvenile's version of the incident.(3)Where a juvenile In conflict with law is not apprehended, the Police or the Juvenile or Child Welfare Officer shall intimate the parents or guardian of the juvenile and hand over the custody of the juvenile to such parent or guardian on a written undertaking as prescribed in the Form-VI to produce the juvenile before the Board as and when required by the Board.(4)In case the parents or guardian fail to ensure production of the juvenile in conflict with law before the Board despite an undertaking, the Board shall pass appropriate orders under section 23 of the Act ;(5)The police shall record the Juvenile's version of the incident in the presence of and verified by Juvenile Welfare Officer or Probation Officer or social worker member of the Board or parent or guardian of such juvenile, as the case may be.(6)If in the Juvenile's version of the incident, it comes to notice of the police that an adult has caused the juvenile to be in conflict situation, action against such adult shall be initiated keeping the best interest of juvenile in mind and to ensure that he keeps away from such influence.
