ABHAY MANOHAR SAPRE, J - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 11.12.2017 passed by the High Court of Gujarat at Ahmedabad in Criminal Misc. Application (for quashing and Set aside FIR) No. 29936 of 2017 whereby the High Court allowed the said application filed by respondent Nos.2-17 herein.
(3.) This appeal involves a short point as would be clear from the facts stated infra.;