Section 11(5) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(5)As soon as a juvenile alleged to be in conflict with law is apprehended by the police, the concerned police officer shall inform:(a)the designated Juvenile or the Child Welfare Officer in the nearest police station to take charge of the matter;(b)the parents or guardian of the juvenile alleged to be in conflict with law about the apprehension of the juvenile, about the address of the Board where the juvenile will be produced and the date and time when the parents or guardian need to be present before the Board (as per form XXIII).(c)the concerned probation officer, of such apprehension to enable him to obtain information regarding social background of the juvenile and other material circumstances likely to be of assistance to the Board for conducting the inquiry. The Investigating Officer shall record the child version of the incident in the presence of Juvenile Welfare Officer/ fit person/ parents/ guardian. The child version of the incident shall be verified and if it comes to notice that an adult has caused the juvenile to be in the conflict situation an action against such adult shall be initiated keeping the interest of juvenile in mind and to ensure that he keeps away from such influence. The child version of the incident along with the verification of the same shall be produced before the Juvenile Justice Board.
