IN THE SUPREME COURT OF INDIA

CRIMINLA APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1485 OF 2010 (Arising out of SLP(CRL.)NO.5699 OF 2009)

AJAY PAL ....APPELLANT

VERSUS

STATE OF U.P. ....RESPONDENT

O R D E R

Leave granted.

2. Learned counsel for the State of U.P. very fairly  

points out that in view of the amendment to the Juvenile  

Justice Act, the appellant was indeed a juvenile on the  

date of the incident.  In this view of the matter, we have  

no option but to allow the appeal and set aside the orders  

of  the  courts  below  and  direct  that  the  case  of  the  

appellant be put up before the Board set up under the Act.

3. In  this  view  of  the  matter,  we  direct  that  the  

appellant shall be released forthwith if not required in  

any other case.

4. Fee of Amicus is fixed at Rs.7000/-.

......................J.                  [ HARJIT SINGH BEDI ]

......................J.     [ C.K. PRASAD ]

NEW DELHI

DATED AUGUST 9, 2010.