RAJESH THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; Mr. Jharkhandi Upadhyay, learned APP for the State and learned counsel for the informant, who has suo motu appeared.

(2.) Learned counsel for the petitioner is permitted to correct the provision of law under which the present application has been filed, i.e., Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as the 'Act').

(3.) The petitioner is aggrieved by the order dated 15.09.2017 passed by the ACJM 14, Bhojpur in Shahpur PS Case No. 279 of 2016 by which his prayer for declaring him juvenile on the date of the incident has been rejected as also the order dated 27.11.2017 passed by the 1st Additional Sessions Judge, Bhojpur in Cr. Appeal No. 36 of 2017 by which the appeal has been dismissed upholding the order dated 15.09.2017.