Section 22(1) in Jammu and Kashmir Juvenile Justice Act, 1997
(1)Notwithstanding anything as contained in any other law for the time being in force, no delinquent juvenile shall be sentenced to death or imprisonment or committed to prison in default of payment of fine or in default of furnishing security:Provided that where a juvenile who has attained the age of fourteen years, has committed an offence and the Juvenile Court is satisfied that the offence committed is of so serious nature or that his conduct and behaviour have been such that it would not be in his interest or in the interest of other juveniles in a special home and that none of the other measures provided under this Act is suitable or sufficient, the Juvenile Court, may order the delinquent juvenile to be kept in safe custody in such place and manner as it thinks fit and shall report the case for the orders of the Government.
