ANANDA SEN, J. - (1.) This petition of the accused petitioner praying to declare him as a juvenile was rejected by the Additional Sessions Judge II, FTC, Bokaro resulting in filing this revision application.
(2.) The Additional Sessions Judge II, FTC, Bokaro in S.T. No. 300 of 2008 passed an order on 8.4.2015 holding that the accused-petitioner is not a juvenile and thus, he cannot take the benefit of Juvenile Justice (Care and Protection of Children) Act, 2000. The petitioner, who is an accused of an offence under Section 376 of the Indian Penal Code claims that on the date of occurrence he is a juvenile and his case be transferred to the Juvenile Justice Board for further proceeding.
(3.) After hearing the parties, the court below dismissed the said application which gives rise to this revision application.;