Section 19 in Jammu and Kashmir Juvenile Justice Act, 1997
19. Information to parent or guardian or Probation Officer.
- Where a juvenile is arrested, an officer incharge of the police station to which the juvenile is brought shall as soon as may be after the arrest, inform(a)The parent or guardian of the juvenile, if he can be found, of such arrest and direct him to be present at the Juvenile Court before which the juvenile will appear; and(b)The Probation Officer of such arrest in order to enable him to obtain information regarding the antecedents and family history of the juvenile and other material circumstances likely to be of assistance to the Juvenile Court for making the inquiry.
