PRADEEPKUMAR NIRANKARNATH SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is an Application under Section 439 of the Code of Criminal Procedure preferred by the accused-applicant, an I.A.S. officer, praying for regular bail in connection with I-CR No.1/2011 registered with CID Crime Rajkot, District Bhuj for the offences punishable under Sections 217, 409 read with Section 120B of IPC.

(2.) AVARICE is a common frailty of mankind and Robert Walpole's famous pronouncement that all men have their price, notwithstanding the unsavoury cynicism that it suggests, is not very far from truth. As far back as more than two centuries ago, it was Burke who cautioned: Among a people generally corrupt, liberty cannot last long. In more recent years, Romain Rolland lamented that France fell because there was corruption without indignation. Corruption has, in it, very dangerous potentialities. Corruption, a word of wide connotation has, in respect of almost all the spheres of our day to day life, all the world over, the limited meaning of allowing decisions and actions to be influenced not by the rights or wrongs of a case but by the prospects of monetary gains or other selfish considerations.

(3.) PRIMA facie, it appears that this demand for the allotment was on the basis of one resolution bearing No.JMN/392003/454/A(R.D.) issued by the State of Gujarat dated 6th June 2003 simplifying the process of allotment of Government land for industrial growth in the District of Kutch, which was severely affected by earthquake. It appears that for this purpose, a District Land Valuation Committee was constituted. The Committee comprised of the following persons:-