Section 14 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
14. Treatment of juveniles by the police.
(1)As soon as the police come in contact with a juvenile in conflict with law, the concerned police officer shall inform the Officer Incharge of Police Station concerned, who shall immediately direct the designated Juvenile or Child Welfare Officer in the nearest police station to take charge of the juvenile.(2)The concerned Police Officer or the Juvenile or Child Welfare Officer shall inform-(a)the parents or guardian of the juvenile about the allegations and apprehension of the Juvenile if applicable, and the address of the Board where the juvenile will be produced and the date and time when the parents or guardian need to be present before the Board ;(b)the concerned probation officer of the incident involving the juvenile in conflict with law to enable him to obtain information for the purposes of assisting the Board in conducting the inquiry and follow up; and(c)the juvenile about his rights and the procedures under the Act and these rules.(3)The juvenile shall be given all possible assistance to enable him to call any person of his choice over the phone or otherwise.(4)The juvenile shall not be kept in police lock-up or jail at any stage in the course of preliminary enquiry and investigation.(5)No juvenile in conflict with law shall be handcuffed, chained or tied with ropes or any other material while producing him before the Board or at any stage during the course of investigation under the Act.(6)Juvenile shall be received, assessed and interviewed in a child-friendly manner and home-like environment by the specially trained Probation Officers or designated or authorized Social Workers or Police personnel.(7)Wherever possible, the police conducting any investigation in cases involving juveniles in conflict with law, shall only wear civil clothes and not be in uniform unless specific circumstances require the said officer to wear a police uniform in the interest of the child. However, they shall at all times have their identification proof that shall be produced on demand.(8)The Police or the Juvenile or Child Welfare Officer shall be responsible for the safety and provision of food and basic amenities to the juveniles apprehended or kept under their charge.(9)The District Child Protection Unit may identify voluntary organizations to associate with the Police or the Juvenile or Child Welfare Officer at the time of apprehension for counselling of the juvenile and for preparation of the report containing social background of the juvenile.
