Section 14(5) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(5)The Board shall take the following steps to ensure fair and speedy inquiry, namely:-(a)at the time of initiating the inquiry, the Board shall satisfy itself that the child in conflict with law has not been subjected to any ill-treatment by the police or by any other person, including a lawyer or probation officer and take corrective steps in case of such ill-treatment;(b)in all cases under the Act, the proceedings shall be conducted in simple manner as possible and care shall be taken to ensure that the child, against whom the proceedings have been instituted, is given child-friendly atmosphere during the proceedings;(c)every child brought before the Board shall be given the opportunity of being heard and participate in the inquiry;(d)cases of petty offences, shall be disposed of by the Board through summary proceedings, as per the procedure prescribed under the Code of Criminal Procedure, 1973;(e)inquiry of serious offences shall be disposed of by the Board, by following the procedure, for trial in summons cases under the Code of Criminal Procedure, 1973;(f)inquiry of heinous offences,-(i)for child below the age of sixteen years as on the date of commission of an offence shall be disposed of by the Board under clause (e);(ii)for child above the age of sixteen years as on the date of commission of an offence shall be dealt with in the manner prescribed under section 15.
