- (1.) Having read the decisions reported in State of Uttar Pradesh V/s. L.J. Johnson (two-Judge bench) and the decision reported in Meera Gupta V/s. State of W.B. and the referring order in Angoori Devi V/s. State of Uttar Pradesh we think that there are certain areas in these judgments which would require consideration and it would, therefore, be proper if the matters are placed before a larger bench of 5 Hon ble Judges so that it is resolved once for all.;