MOHD AMIR Vs. STATE OF U P

JUDGEMENT

(1.) The applicants are accused in case crime No. 26 of 2002 of offences under Sections 302 and 307 IPC, police station Bardha, district Azamgarh and are in custody.

(2.) It is alleged that all the applicants are "Juvenile in conflict with law" and therefore they may be released on bail as no Board has been constituted under Sec. 4 of the Act in the State of U.P.

(3.) I have heard Sri P.C. Srivastava, learned counsel for the applicants and the learned A.G.A.