- (1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 29.11.2017 passed by the High Court of Gujarat at Ahmedabad in Criminal Revision Application (Against order passed by Subordinate Court) No.846 of 2016, whereby the High Court was pleased to set aside the decision dated 08.07.2016 of the Trial Court rejecting the discharge application filed by respondent No.1 (Accused No.5), Dilip Mulani.;