AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner is named in the FIR as one of the accused in Sonari P.S. Case No. 69 of 2003 registered under Sections 302 and 34, IPC. From the FIR, it appears that there is direct allegation against the petitioner that he after dragging out Nawal Kishore Singh, a practicing Advocate of Jamshedpur from his house, fired two shots resulting into the death of the said lawyer.
(3.) IT is submitted that the petitioner has been declared as juvenile and, therefore, he is entitled to be released on bail.;