XXX Vs. IN RE STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This case is a classic example of " The protector turning into the predator" .

(2.) This Suo Moto Criminal Petition for cancellation of bail was registered by this Court vide order dtd. 21/7/2023, after coming across the news articles published in two newspapers, namely, " Purvanchal Prahari" and " The Arunachal Times" regarding grant of bail by the Special Judge, POCSO Act Cases, Yupia, Arunachal Pradesh, vide order dtd. 23/2/2023 to the accused/respondent Yumken Bagra.

(3.) Facts in nutshell, relevant and essential for disposal of this Suo Moto Cancellation of Bail petition are noted hereinbelow: