Allow Cookies!
By using our website, you agree to the use of cookies
The Orissa High Court rejected the bail applications filed by Dr. Fayaz Rahman, Founder and Chairman Good News India, and Udit Kumar Lima, Asst. Project Director of the Good News India Dream Centre, accused of sexually abusing children in the Odisha centre. This case describes a dark image in which the protectors turned into predators and sexually abused the girl children in an unregistered institution in a very calculated and diabolical manner, said Justice SK Sahoo in his order rejecting their bail applications.
The court, referring to the statements of the majority of girl students who remain at the Centre, observed that it indicates how the two have tortured and sexually abused helpless inmates for years together. Perhaps, moved by these sad narrations made by the students about the situation they faced at the Centre, the judge began the order with this aspect:
The protest of the victims subjected to sexual harassment, physical and mental torture, humiliation and harassment resounded in the four corners of the walls of the institution. When their situation was brought to the attention of the district administration, much water had flown under the bridge. The predatory mentality of the accused had destroyed their intelligence and conscience and they acted in an unworthy manner by burying their morality and under the disguise of giving shelter to the children affected by poverty, they intentionally caused them physical, psychological and sexual damage.
The victims were left with such deep emotional trauma and scars in the inner world that it would be difficult to cure them for the rest of their lives. The court also noted that Faiz Rehman is a rich man and an influential person and that there are many possibilities to alter the evidence, especially when the victims come from poor families if he is released on bail.
While rejecting bail applications, the court added that the crime committed in the case against the victims is not acceptable in a civil society. It has a far-reaching effect and influences the peaceful life of the society. The way in which several poor girl students who have taken refuge in the Centre have been sexually assaulted, tortured physically and mentally, harassed and humiliated for years together in the hands of licentious people and threatened with being expelled from the Centre in case of their protest or disclosure before anybody, the nature and seriousness of the accusation and the prima facie material on record showing the participation of the petitioners in the commission of offences, the Court held that it is not going to release the petitioners on bail.
86540
103860
630
114
59824