Such sorts of crimes are not apparent or visible on the surface but act remains under-neath, deep rooted not being disastrous to the individuals but to the society at large specially having much pressure on the exchequer, In the fifties just after independence of our country, the term “White Collar Crime” was generally understood to be the crimes related to tax evasion which are not necessarily being committed either in connection with an occupation or by persons of high social statuts but rather as a general matter committed by the relatively well-to-do. The definition of White Collar Crime excludes the so called street crimes such as burglary, robbery or aggravated assault, which are occasionally but not generally committed by the persons of means but by the go of the day such crimes are not now restricted to crimes of monetary concealment or aspects towards tax evasion. The scope of White Collar criminality is being expanded day to day. It has now reached its peak. Un ....