SHEIKH MOHD. SHAFI Vs. UNION OF INDIA

JUDGEMENT

(1.) Corruption in the human history, has been, and is, possessed of devils power which corrodes the human values. Corruption has only dark shades. Its effect on the society is lethal. It has denuded the huge population of the country from even basic source of sustenance. In order to defeat the hydra-headed monster of corruption, a strong moral will is needed. Our country has parliamentary democracy, and in our Constitutional Scheme it is "we the people" who are fountainhead of the power. Some persons are catapulted to important positions. In terms of our Constitutional philosophy, all such persons hold their positions as trustees for the benefit of people of the Country. Such people are, thus, accountable for all their actions.

(2.) This PIL has served the interests of the society at large. The competent authority in pursuance to the orders passed from time to time woke up from deep slumber and considered the matters for grant of sanction for prosecution of offenders. These files, otherwise, where gathering dust on the office shelves.

(3.) The respondent State/competent authority has not only issued sanctions for prosecution of accused persons, but has also filed report under Section 173 Cr.P.C. before the court of competent jurisdiction in some cases.