Section 93 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
93. Pending Cases.
(1)No Juvenile in conflict with law or a child shall be denied the benefits of the Act and the rules made there under.(2)All pending cases which have not received 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 in conflict with law, or a child shall be given the benefits under sub rule (1) of this rule, and it is hereby clarified that such benefits shall be made 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 in conflict with law or of a child, all such period which the juvenile or the 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.
