Section 51 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
51. Appeals
(1)Subject to the provisions of this section, any person aggrieved by any order made by a competent authority under the Act may, within thirty days from the date of such order, prefer an appeal to the Court of Session;Provided, that the Court of Session may entertain the appeal after the expiry of said period of thirty days, if it is satisfies that the appellant was prevented by sufficient cause from filling the appeal in time.(2)No appeal shall lie from-(a)any order of acquittal made by the Board in respect of a juvenile alleged to have committed an offence; or(b)any order made by a Committee is respect of a finding that a person is not a neglected juvenile.(3)No second appeal shall lie from any order of the Court of Session passed in appeal under this section.
