Section 86 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
86. Pending Cases.
(1)No juvenile or a child in conflict with law shall be denied the benefits under the Act and the rules made there under.(2)All pending cases which have not received a finality, shall be dealt with and disposed of in terms of the provisions of the Act and the rules made there under.(3)Any juvenile or a child in conflict with law, shall be given the benefits under the Act, and shall continue to be available to all those accused, who were juvenile or a child at the time of commission of an offence even if, they cease to be a juvenile or a child during the pendency of any inquiry or trial.(4)While computing the period of detention or stay or sentence of a juvenile or child in conflict with law, all period which such juvenile or child, has already spent in custody, detention, stay or sentence of imprisonment, shall be counted as a part of the period of stay or detention or sentence of imprisonment contained in the final order of the court or the Board.
