(1.) This Rule, at the instance of one of the accused, was issued calling in question the legality of the proceedings in Petition (Nari- o-Shishu) Case No.71 of 2014 u/s 7, 9(1) read with section 30 of the Nari-o-Shishu Nirjatan Damon Ain, 2000, as amended up-to-date now pending in the Nari-o-Shishu Nirjatan Damon Tribunal No.1, Lalmonirhat. At the opening of the hearing of the Rule before a Division Bench it appeared that the basic question upon which the proceedings was challenged is the question of maintainability of a naraji petition within the scheme of section 27 of the Nari-o-Shishu Nirjaton Damon Ain,2000. Since the question already gave rise to conflicting decisions the matter was referred to the Hon ble Chief Justice for constituting a Full Bench as per Rule 1 of Chapter VII of the Supreme Court of Bangladesh (High Court Division) Rules, 1973 so that the issue may be settled along with other related issues raised by the petitioner. Hon ble Chief Justice in his turn was pleased to constitute this Bench for the purpose.