Section 22 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
22. Special Offences against Juvenile or Child in conflict with law.
(1)The offences against a juvenile or a child specified in sections 24 and 25 (2) shall be bailable and those specified in sections 25 (1), 26 and 27 shall be non-bailable, besides being cognizable under the provisions of the Code of Criminal Procedure Act, Samvat 1989 and the procedures in this regard as laid down herein shall apply on the Police, the Court concerned and other authorities and functionaries accordingly.(2)Where a special offence under sections 24,25,26 and 27 of the Act or a similar offence under any other law is committed against a juvenile or a child by an adult, then, notwithstanding anything contained in any law for the time being in force, the offender shall be tried in a court competent to try offences against children :Provided that where such offences are committed by a juvenile or a child, then, notwithstanding anything contained in any other law for the time being in force, the juvenile or child shall be treated and order shall be passed as per the provisions of this Act and these rules.
