ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals are filed by appellants against the common judgment dated 17.10.2013 passed by the High Court of Gujarat at Ahmedabad in Special Criminal Application Nos.1265, 1266, 1267, 1268, 1269, 2930, 2931, 2932, 2933 and 2934 of 2013 whereby the High Court allowed the applications filed by the respondents herein under Section 482 of Code of Criminal Procedure Code, 1973 (hereinafter referred to as "the Code") and quashed the five First Information Report (in short "the FIR") Nos.50/2013, 51/2013, 52/2013, 53/2013 and 54/2013 dated 19th February, 2013.
(3.) Facts of the case and the issues involved in these appeals are short. They, however, need mention hereinbelow to appreciate the controversy.;