- (1.) Reaching to its logical conclusion in Sessions Trial No. 3(2) of 2006 on 29/06/2007, the learned Fast Track Second Court at Lalbagh felt the impact of Section 318 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "New Code") before saying omega and doing Just Justice.
(2.) As a fall out of the same this Reference was made to this Court.
(3.) The Hon'ble The Chief Justice assigned the Reference before this Bench.;