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Punya Buragohain vs State Of Assam on 22 April, 2022

Bench: Dinesh Maheshwari, Aniruddha Bose

                                                     1

      ITEM NO.32                            COURT NO.14                         SECTION II

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

      Petition for Special Leave to Appeal (Crl.)                  No. 8236/2019

      (Arising out of impugned final judgment and order dated                    07-06-2019
      in AB No. 448/2019 passed by the Gauhati High Court)

      PUNYA BURAGOHAIN                                                      Petitioner(s)

                                                  VERSUS

      STATE OF ASSAM & ANR.                                                 Respondent(s)

      (IA No.130610/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT and IA No.130613/2019-EXEMPTION FROM FILING O.T. and IA
      No.130609/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..))

      Date : 22-04-2022 This petition was called on for hearing today.

      CORAM :
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE

      For Petitioner(s)                Mr. Fuzail Ahmad Ayyubi, AOR
                                       Mr. Ibad Mushtaq, Adv.

      For Respondent(s)                Nalin Kohli, Sr. Adv.
                                       Mr. Shuvodeep Roy, AOR
                                       Mr. Ankit Roy, Adv.
                                       Mr. Ishaan Borthakur, Adv.
                                       Ms. Nimisha Menon, Adv.

                                       Mr. Parthiv K. Goswami, Adv.
                                       Mr. Rahul Pratap, AOR
                                       Mr. Prateek Bharadwaj, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel for the petitioner submits that as per his instructions, the petitioner has passed away.

Taking note of the facts and circumstances of the case, we Digitally signed by Dr. Mukesh Nasa Date: 2022.04.22 find no reason to continue with this petition any further. 18:05:14 IST Reason:

This petition seeking special leave to appeal stands dismissed, as such.

All pending applications stand disposed of. (SHRADDHA MISHRA) (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)