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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)Notwithstanding such repeal any action taken, order issued, by-laws made under the provisions of these rules shall, in so far as it is not inconsistent with the provisions of these rules, be deemed to have been taken, issued or made under the provisions of these rules.Form I[See Rule 5(3) and 6(9), 8(15) and 66(2)(d)]Preliminary ReportSr./No. ................... submitted to the Juvenile Justice Board/Child Welfare Committee.......................Profile No. .................Probation DepartmentProfile No. ..................Under Section.............Title of Profile : ...................Police Station : .................Nature of offence charged(in the case of juvenile only)Name :Father's name :Permanent address :Last address :Before arrest :Previous institutional history :Family
Member of Family (relation) if any Name Age Health Occupation or school Wages
Father /step father :.....................................................................................................
Mother / step mother :.................................................................................................
Siblings :.....................................................................................................................
Any other relation :......................................................................................................
If married relevant particulars :......................................................................................
Other near relatives or agencies interested :....................................................................
Attitude towards religion normal and Ethical code of thehome, etc. : ..............................
Social and economic status :..........................................................................................
Delinquency record of members of family :.....................................................................
Present living conditions :..............................................................................................
Relationship between parents/parent and Children especiallywith the child Under investigation : ...........................
Other facts of importance, if any :.........................................................................................................
Juvenile/Child's HistoryMental conditions, past and present : .......................................Physical conditions, past and present: ...................................Habit, interest(Moral, recreational etc) Outstanding characteristics and responsibility Traits : .................................................Companies and their influence : .................................Truancy from home, if any : ..................Previous delinquency, if any:...................School (attitude towards school, teachers, Class-mates and vice versa) : ................................Work record (jobs hold, reasons for leaving) : ................Vocational interests, attitude towards job or employers : ..................................Neighbourhood and neighbours report : ...............................Parents' attitude towards discipline inThe home and child's reactions : ...............Any other remarks: .................................Emotional factors : ................................Physical conditions : ................................Intelligence : .................Social and economic factors : .................Religious factors : ................................Suggested causes of the problems : ................................Analysis of the case giving an idea as to How the delinquency behaviour developed : .................Recommendations regarding treatment and its plan by probation Officer: .....................................Signature of Probation Officer.Form II[See Rule 6(8)(d)]Information of Arrest of a Juvenile to his Parent or GuardianWhereas (name of the juvenile)................................. Son/daughter of ..................................aged............... Resident of................................ has been Arrested under Section................and has been kept in the .................................................... home at .................................will be produced before the Juvenile Justice Board at................(on date)................. (name of the parent or guardian) .................. resident of................... is hereby directed to be present at the Juvenile Court.................... on ................... at (time) .................Signature of the Officer-in-chargeof the Police Station.Dated.................day of.................200 ............Form III[See Rule 6(8)(d)]Information of Arrest of a Juvenile to the Probation OfficerName of the Juvenile....................................Age...............................Son/daughter.................Residing at..................Under the care of................................Date and time of arrest...............................Place of arrest.................Section under which arrested..................Brief History of the Case.................Whether kept in the Observation Home and if so, name of the Observation Home.......................................Whether informed parents/guardians. If No, state reason.................................Signature of the Officer-in-charge..............................of the Police Station.Dated.................day of................200 ................ToThe Probation Officer...............................................................................................................Form IV[See Rule 6(9) and 8(15)]Order Requiring a Probation Officer to Make EnquiriesToProbation Officer/Social Worker/Child Welfare Officer, ..................Whereas (1) a report/complaint No. under section 15 (2) / section 33(1) of the Juvenile Justice (Care and Protection of Children) Act, 2000 has been received from ............................... in respect of (name of the juvenile/child)..................son/daughter of ................................. ................... residing at ....................