(1.) Being shocked by the news articles published in 2(two) newspapers, namely, "Purvanchal Prahari" and "The Arunachal Times", regarding grant of bail to the accused Yumken Bagra, Hostel Warden of the Government Residential School, Karo Village, Monigong, Shi Yomi District, who is alleged to have sexually assaulted 21 children (15 girls and 6 boys), aged 6 to 12 years between 2019 to 2022, this Court has been compelled to register this suo moto cancellation of bail application.
(2.) Copies of the relevant records including the order granting bail to the accused Yumken Bagra dtd. 23/2/2023 passed by the Special Judge, POCSO Act Cases, Yupia, Arunachal Pradesh, in Monigong Police Station Case No.2/2023 registered for the offences under Ss. 10/12/14/(1)/15(1)/2 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act), and the relevant documents of the charge-sheet, etc., have been procured by the Registry of this Court.
(3.) A perusal of the record reveals that the victims (21 in numbers) were all less than 15 years of age when the dastardly act of sexual assault by person in authority, i.e. the Hostel Warden accused herein, was committed upon them. A perusal of the charge-sheet, which contains brief reference to the statements of the victims, further reflects that the accused Warden forced the children staying as boarders in the Hostel to watch pornographic movies and repeatedly subjected them to sexual assault. The medical reports of most of the victims corroborates the fact that they were sexually assaulted as marks of violence were noticed on their private parts.