(1.) Rule. Rule returnable forthwith. With the consent of the learned counsel for the parties, the application is taken up for final hearing.
(2.) Heard Mr. S.S.Thombare, learned counsel for the applicant, Mr. S.C.Arora, learned counsel for respondent no.1 and Mr. S.V.Jadhavar, learned counsel for respondent nos. 2 to 17.
(3.) Applicant is original accused no.1 and respondent no.1 is original complainant. Respondent nos. 2 to 17 are original accused.