(1)When any person accused of a bailable or non-bailable offence and apparently a child is arrested or detained or appears or is brought before Children's Court, such person shall notwithstanding anything contained in the Code of Criminal Procedure, 1973 or in any other law for the time being in force be released on bail with or without surety but he shall not be so released if there appears reasonable grounds for believing that the release is likely to bring him into association with any reputed criminal or expose him to moral danger or that the release would defeat the ends of justice.(2)When such person having been arrested is not released on bail under subsection (1) by the officer-in-charge of the police station, such officer shall cause him to be kept with fit person in the prescribed manner (but not in a police-station or Jail) until he can be brought before a Children's Court.(3)When such person is not released on bail under sub-section (1) by the Children's Court, it shall, instead of committing him to prison, make an order sending him to an observation home for such period during the pendency of the inquiry regarding him as may be specified in the order.
