As per the case facts the High Court made a significant error in its judgment leading to the setting aside of criminal proceedings The appeal to the Supreme Court sought ... to rectify this error and restore the original criminal proceedings The question arose whether the High Court's judgment was indeed flawed to the extent of requiring its reversal and the reinstatement of the original criminal proceedings Finally the Supreme Court concluded that the High Court committed an egregious error and set aside its judgment restoring the criminal proceedings to the Sessions Judge The Supreme Court emphasized the need for a comprehensive approach to child protection and recommended that Parliament consider amending Section of POCSO to facilitate online reporting of child sexual abuse material