Talukdar, J. - (1.) Faced with two different versions one of a Division Bench; another of a Single Bench on the impact of Section 362 of the Code of Criminal Procedure (hereinafter referred to as the said Code) Batabyal, J. felt that the matter should be referred to appropriate authority for constitution of a larger Bench" to decide the question.
(2.) Pursuant thereof this Full Bench has been set up by The Hon'ble The Chief Justice.
(3.) We have been asked to decide as to whether the provisions of Section 362 of the said Code would act as a bar in recalling an order passed by the Court when and as to whether it is found that it will offend the principles of natural justice.;