Section 12(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(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.
