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Corruption, the biggest reason for the downfall of most empires and civilizations, is hollowing out the country by hindering its progress. The reason why India is still a “developing” country and not a “developed’ one, all because of the greed of the public servants that lead them into corrupt practices. On this, the Gujarat High Court has recently said, “corruption is undeniably the sole factor that has arrested the progress of society, and that corrupt officials and politicians are a greater menace to society than hired assassins. The actions of corrupt politicians and bureaucrats have spurred economic unrest in the country”.
This is a result of the denial of an anticipatory bail to RC Shah, Superintendent of L.G. Hospital, Ahmedabad, run by the AMC. He has been suspended on charges of bribery.
Justice JB Pardiwala, is of the view that this corruption exists largely due to the corrupt elements at the higher positions in the government and political parties. He has urged to judiciary to act strictly with such officials. He has suggested that anticipatory bails in cases of corruption should only be in the rarest of rare cases. They must be denied such liberty to ensure a corruption free society. They must not be provided with such protection which exists to protect the rights of the accused, as they not only a menace to the society, but also a threat to the progress of the nation. Such protection should be denied to serve the purpose of public justice as the law is meant to safeguard the rights of the society and the individual.
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