Section 8(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(5)The police officer apprehending a child alleged to be in conflict with law shall:(i)not send the child to a police lock-up and not delay the child being transferred to the Child Welfare Police Officer from the nearest police station. The police officer may under sub-section (2) of section 12 of the Act send the person apprehended to an observation home only for such period till he is produced before the Board i.e. within twenty-four hours of his being apprehended and appropriate orders are obtained as per rule 9 of these rules;(ii)not hand-cuff, chain or otherwise fetter a child and shall not use any coercion or force on the child;(iii)inform the child promptly and directly of the charges levelled against him through his parent or guardian and if a First Information Report is registered, copy of the same shall be made available to the child or copy of the police report shall be given to the parent or guardian;(iv)provide appropriate medical assistance, assistance of interpreter or a special educator, or any other assistance which the child may require, as the case may be;(v)not compel the child to confess his guilt and he shall be interviewed only at the Special Juvenile Police Unit or at a child-friendly premises or at a child friendly corner in the police station, which does not give the feel of a police station or of being under custodial interrogation. The parent or guardian, may be present during the interview of the child by the police;(vi)not ask the child to sign any statement; and(vii)inform the District Legal Services Authority for providing free legal aid to the child.
