LOLWA @ RAJU Vs. STATE OF BIHAR & ANR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) It is the second attempt of the petitioner to get himself declared juvenile but similar prayer was made by this petitioner in the trial court where the case was pending and after inquiring the matter, a detailed order was passed on 5.5.2009 in S.T. No. 1311/06. After considering all the aspects, petitioner's prayer was rejected, that was challenged before a Bench of this Court vide Cr. Revision No. 926/09 but no merit was found and order dated 5.5.2009 was affirmed.

(3.) Now the same prayer was made in the trial court which was rejected on merit by order dated 13.10.2009. In revision the said order has been challenged in name of raising point of being juvenile at any stage but raising the point at any stage never means to raise the issue again and again. It never can be appreciated to raise the decided issue again and again.