As per the case facts the informant appealed against a High Court order that mandated a new trial and criticized a Special Judge The Special Judge also appealed remarks made ... by the High Court suggesting retraining and reconsideration of his judicial assignments The reason for the appeal to the Supreme Court was to challenge the High Court's remittal order the adverse comments against the Special Judge and the directive for a de novo trial The question arose regarding the appropriateness of the High Court's actions including its observations concerning the Special Judge and the order for a new trial Finally the Supreme Court dismissed the appeals but provided directives that the trial court must adhere to the Protection of Children from Sexual Offences POCSO Act while recording evidence and ensure a swift trial The Government of India was instructed to submit an affidavit on the feasibility of a comprehensive sentencing policy The Special Judge was granted the freedom to address the High Court regarding the administrative action taken against him Relevant laws include Rules for Video Conferencing for Courts Rules Code of Criminal Procedure Indian Evidence Act Section and Articles and of the Constitution of India Precedents cited include Naresh Kumar Yadav v Ravindra Kumar and Mohd Ajmal Amir Kasab v State of Maharashtra