ISHWAR PIRAJ KALPATRIS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE facts of this case are distressing. The refreshing aspect is that the two learned counsel, Mr. Pradhan for the petitioner and Mr. Vakil on behalf of the respondents have presented their respective view points effectively and efficiently. This petition has been preceded by a series of litigation, some of which, I shall refer to only to the extent necessary. The petitioner, an Assistant Commissioner of Police, has approached this Court invoking its inherent powers as also its supervisory ,jurisdiction under Article 227 of the Constitution of India with a prayer that the proceedings instituted against him, his family members and others under the provisions of the Prevention of Corruption Act be quashed and for incidental reliefs.

(2.) THE trial has not commenced and under these circumstances, this Court would have normally shut out the petitioner at the threshold. The petition is an abnormally long one, running into as many as 386 pages drafted by the petitioner -in -person, and it is only on the unusual circumstances set out in this case, that a speaking order had to be passed at the admission storage and Rule was issued.

(3.) ISSUES of considerable importance have fallen for decision in this proceeding which are first summarised.