As per the case facts, Bhagwan Singh appealed a High Court order that granted bail. The High Court's decision was reportedly influenced by delays in the case and the lack ... of video evidence, seemingly disregarding the serious allegations in the initial police report and the victim's statements. The appeal to the Supreme Court aimed to challenge the High Court's decision to grant bail. The question arose whether the High Court was justified in granting bail primarily based on delay and non-recovery of evidence, without adequately considering the serious allegations in the FIR and the prosecutrix’s statements, thereby giving a complete disregard to the material on record. Finally, the Supreme Court reversed the High Court's bail order, finding it inadequately justified and swayed by considerations of delay and missing video evidence, which overlooked the significant allegations in the First Information Report (FIR) and the victim's recorded testimonies. The Supreme Court mandated the accused to surrender within two weeks. However, it clarified that the accused could re-apply for bail after the remaining witness testimonies are recorded, stipulating that any subsequent bail application must be assessed on its own merits, without prejudice from the Supreme Court's current observations.