Section 19(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(1)After the receipt of preliminary assessment from the Board under section 15, the Children's Court may decide that-(i)there is a need for trial of the child as an adult as per the provisions of the Code of Criminal Procedure, 1973 and pass appropriate orders after trial subject to the provisions of this section and section 21, considering the special needs of the child, the tenets of fair trial and maintaining a child friendly atmosphere;(ii)there is no need for trial of the child as an adult and may conduct an inquiry as a Board and pass appropriate orders in accordance with the provisions of section 18.
