NIRANJAN TRIPATHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) "Corruption is worse than prostitution. The latter might endanger the morals of an individual; the former invariably endangers the morals of entire nation."

(2.) THIS is an application under section 438 Cr.P.C. filed by the petitioner seeking pre -arrest bail in connection with Sambalpur Vigilance P.S. Case No. 78 of 2014 registered on 30.9.2014 under section 13(2) read with section 13(1)(d) of Prevention of Corruption Act, 1988 and section 409/465/467/471 read with section 120 -B of Indian Penal Code which corresponds to Vigilance G.R. Case No. 8 of 2014 pending in the court of Special Judge (Vigilance), Bolangir.

(3.) WHILE the enquiry of D.S.P., Vigilance, Deogarh Unit was under progress, in pursuance to letter No. 17165/CID/INV dated 28.5.2014, one R.C. Sethi, DSP, CID, CB, Odisha, Cuttack also enquired into the recruitment conducted by Collector, Bolangir for the post of R.I/A.R.I/Amin and from his independent enquiry, he found the following irregularities: -