BISHAL KUMAR @ BISHAL MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner is aggrieved by the order dated 26.2.2014 passed by the learned Additional Sessions Judge-II, Latehar, in S.T. No.54A / 2012, whereby it was found that the petitioner was not a juvenile on the date of occurrence.

(3.) It appears from the impugned order that earlier the claim of the petitioner had been rejected by the Court below, and this Court by order dated 23.8.2013 passed in Cr. Revision No.721 of 2013, had directed the Trial Court below to decide the claim of the juvenility of the petitioner in accordance with law, as per the procedures prescribed under Section 7A of the Juvenile Justice (Care and Protection of Children) Act, (herein after referred to as the 'Act') and Rule 12 of the Juvenile Justice (Care and Protection of Children) Rules, 2007, (herein after referred to as the 'Rules').