145. Juvenile offenders. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Juvenile offenders shall not be placed in police custody for a longer period than is reasonably necessary for preliminary investigation, and unless the charge is one of culpable homicide or any other offence punishable with death or imprisonment for life shall forthwith be released on bail with or without sureties.
(b)They shall not be handcuffed or tied by any rope while in police custody, and they shall not be allowed to associate or communicate in any way with adult or old offenders.(c)Constables escorting juvenile offenders shall always be in plain clothes.(d)All juvenile offenders not released on bail shall be sent direct to the House of Detention. No person who is not really and unmistakably under the age of 16 years shall be sent there. Juvenile offenders so small and sickly as to be unable to walk to the House of Detention shall be conveyed there in a vehicle.(e)With every juvenile sent to the House of Detention there shall be sent in addition to the challan and connected papers a history sheet in Form "A". If the Officer-in-charge is unable to supply in the first instance all the information required he shall send a second history sheet not less than one week later.(f)Investigating Officers shall inform the Superintendent, House of Detention, of the final orders passed in respect of juveniles who have been sent to the House of Detention, and have not subsequently been placed before the Juvenile Court.
