ITEM NO.1501               COURT NO.12               SECTION XIV (For Judgment)

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

Petition(s) for Special Leave to Appeal (C)  No(s).  18113/2018

(Arising out of impugned final judgment and order dated  15-02- 2018 in WA No. 51/2017 passed by the Gauhati High Court)

UNION OF INDIA REP. BY THE SECRETARY   MINISTRY OF HOME AFFAIRS & ORS. Petitioner(s)

                               VERSUS

RANJIT KUMAR SAHA & ANR.                           Respondent(s)

([ HEARD BY : HON. L. NAGESWARA RAO AND HON. M.R. SHAH, JJ. ] )   Date : 01-07-2019 This petition was called on for pronouncement  of judgment today.

For Petitioner(s) Mr. B. V. Balaram Das, AOR                     For Respondent(s) Mr. Dushyant Parashar, AOR                      

Hon’ble Mr. Justice L. Nageswara Rao pronounced the Non-

Reportable Judgment of the Bench comprising His Lordship and

Hon’ble Mr. Justice M.R. Shah.

Leave granted.

The appeal is allowed in terms of the Signed Non-Reportable

Judgment.

(GEETA AHUJA)                                (KAILASH CHANDER) COURT MASTER (SH)                           ASSISTANT  REGISTRAR

(The Signed Non-Reportable Judgment is placed on the file)