Report No. 33
56. Whether practical benefit likely to accrue.-
Notwithstanding these objections1 the proposal to add the offence of bribery and corruption would still deserve consideration, if there were counterbalancing considerations, such as a substantial advantage to be gained in practice. We are not sure, however, whether the obligation proposed to be imposed would actually be enforced in practice2.
1. Para. 55, supra.
2. Cf the observations in Ram Balak Singh v. State, AIR 1964 62 (65), para. 13. "I wonder why the police authorities do not take appropriate action against persons who fail to give information of a crime as required under section 44 of the Code of Criminal Procedure." (Anant Singh J.).
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