As per case facts the accused were involved in a politically motivated mob attack following election results where they allegedly vandalized the complainant's house and attempted to sexually assault his ... wife The local police refused to register an FIR and the investigation was only taken up by the CBI after a High Court order The High Court subsequently granted bail to the respondents The CBI challenged this citing the gravity of the crime the history of local police inaction and the risk of the politically influential accused tampering with the trial The question arose whether the High Court erred in granting bail and whether the circumstances justified the cancellation of the bail already granted to the accused Finally the Supreme Court allowed the CBI's appeal and cancelled the bail granted to the accused The Court found two decisive factors the nature and gravity of the offence which was deemed a grave attack on the roots of democracy and the imminent likelihood of the accused adversely affecting a fair and impartial trial through their influence and non-cooperation

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