Section 48(2) in Jammu and Kashmir Juvenile Justice Act, 1997
(2)Where it appears to the Government that the juvenile is cured of leprosy or of unsound mind or drug addiction it may, if the juvenile is still liable to be kept in custody, order the person having charge of the juvenile to send him to the special home or juvenile home or institution from which he was removed or, if the juvenile is no longer liable to be kept in custody, order him to be discharged.
