Report No. 239

6. Approach to be adopted:

Then arises the question as to whether and to what extent directions should be given within the framework of existing laws to ensure that Public men do not, by virtue of their influence and power, interfere with the process of investigation and do not create impediments in the way of expeditious and continuous trial.

Though there could be special focus on the criminal cases involving influential public men, the steps to be taken should be part of the larger plan to check delays and deficiencies in investigation into serious crimes and to ensure progress of trials without hindrances and hurdles placed by the accused.

There must be holistic approach. By and large, the measures contemplated should equally apply to other criminal cases involving serious crimes, irrespective of who the accused is. There must be special focus on old cases including those relating to public men and the bottlenecks in the way of progress should be removed. The suggestions are formulated in this Report, accordingly.