Section 96(1)(A) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

(A). Part (A) shall contain the following records and documents :-

(i)the Index of Papers;

(ii)the order sheet pertaining to the inquiry under section 15 of the Act;

(iii)the Police Investigation Report, or petition of complaint, as the case may be ;

(iv)social background report filed by the juvenile welfare officer or any other police officer, as the case may be :

(v)all depositions of witnesses of the offence committed and statements of juvenile ;

(vi)all documentary evidence pertaining to the inquiry of offence :

(vii)the notice of the allegations made, requiring the juvenile to explain the circumstances of commission of offence ;

(viii)the final order of the Juvenile Justice Board ;

(ix)the Judgment of the Appellate Court on the inquiry above, if any ; and

(x)the Judgment of High Court or Court of Sessions in revision on the inquiry above, if any.

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