Section 15(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)On production of the juvenile, the Board shall review the information provided under sub-rule (1) of rule 12 and pass the following order in the first summary enquiry:-(a)dispose off the case, if on the consideration of documents and records submitted at the time of first summary enquiry, the grounds for the juvenile to be in conflict with law appears to be unfounded or where the juvenile is involved in infraction of law which is de minimus, and may treat such a juvenile as a child in need of care and protection and transfer to the concerned committee ;(b)release the juvenile in the supervision and custody of parent or guardian or fit person or fit institution with the direction to present the juvenile for the inquiry on the next date ;(c)place the juvenile in an observation home or place of safety or tit institution or with a fit person pending inquiry, only in cases of juvenile's involvement in a serious offence ;(d)in all cases of release pending inquiry, the Board shall notify the next date of hearing, not later than 15 days from the first summary enquiry and seek the Social Background report prepared by Police and the Social Investigation report prepared by the concerned Probation Officer.
