As per the case facts two appeals were filed challenging orders granting bail to respondents in a criminal case registered by the Central Bureau of Investigation leading to the matter ... being brought before the Supreme Court The question arose regarding the correctness of the High Court's orders granting bail to the accused respondents Finally the Supreme Court allowed the appeals It directed the accused respondents to surrender before the trial court within a specified timeframe failing which coercive measures were to be adopted Upon surrender or arrest they were to be remanded to custody The trial court was instructed to expedite proceedings and conclude the trial within six months with any stay orders from higher forums being vacated The Court also mandated providing proper protection to the complainant and witnesses to ensure their free appearance and testimony without fear