As per case facts, a young man was convicted and given a long prison sentence for kidnapping and sexual assault. He appealed to the High Court, and while the court ... was initially looking at a request for temporary bail, it decided to hear the full appeal because he had already been in jail for several years. The question arose whether the evidence presented was sufficient to prove the criminal charges against him under the specific penal codes and the POCSO Act. Finally, the High Court overturned the conviction and acquitted the man of all charges. The court found that the facts and circumstances did not support the alleged offences and ordered his immediate release from jail, provided he was not needed for any other legal matters.