Section 18(4) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(4)The offences against a juvenile in conflict with law or a child specified in sections 24, 25 and 26 shall be non-bailable besides being cognizable under the provisions of the code of Criminal Procedure, 1973 (2 of 1974) and the procedures shall apply on the Police, the Board and the concerned authorities and functionaries accordingly.Chapter - IV Child in Need of Care and Protection
