PAWAN KHERA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Dr. Abhishek Manu Singhvi, learned Senior counsel, appearing on behalf of the Appellant, and Mr. Tushar Mehta, learned Solicitor General appearing on behalf of the Respondent- State, are ad idem that the matter may be heard on merits; therefore, it would be appropriate to finally dispose of this appeal.

(2.) Leave granted.

(3.) Assailing order dtd. 24/4/2026 passed by the High Court of Assam, Gauhati (hereinafter, 'Gauhati High Court') in Anticipatory Bail No. 804/2026, whereby the Gauhati High Court refused to grant anticipatory bail, the present Appeal has been filed.