VLS FINANCE LTD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the Order dtd. 26/10/2023 (hereinafter referred to as the 'Impugned Order') passed by the learned Additional Sessions Judge-05, Central District, Tis Hazari Courts, Delhi (hereinafter referred to as the 'ASJ') in Criminal Revision Petitions being Cr.Rev. 173/2022, 174/2022, 175/2022, 176/2022, 182/2022, 183/2022, 184/2022, 202/2022, 208/2022, 209/2022, 380/2022, 381/2022, 382/2022, and 383/2022 (hereinafter collectively referred to as the 'Revision Petitions'), dismissing the application(s) filed by the petitioner herein seeking impleadment and to be heard in all the Revision Petitions pending before the learned ASJ.

(2.) The above Revision Petitions have been filed by the respondent nos. 2 to 10 herein against the Orders dtd. 7/3/2022 and 10/12/2021 passed by the learned Additional Chief Metropolitan Magistrate-01, Central District, Tis Hazari Courts, Delhi (hereinafter referred to as the 'Trial Court') in Cr.No. 292282/2016 emanating from the FIR No.90/2000 registered at Police Station: Connaught Place, New Delhi under Ss. 406/409/420/467/468/471/477A of the Indian Penal Code, 1860 (in short, 'IPC'); Cr.No. 291854/2016 emanating from FIR No.99/2002 registered at Police Station: Connaught Place, New Delhi under Ss. 406/409/420/424/467/469 of the IPC and in Cr.No. 291292/16 emanating from FIR No.315/2005 registered at Police Station: Naraina, South-West District, Delhi under Ss. 380/411 of the IPC, all titled State v. S.P. Gupta and Ors., whereby the learned Trial Court has framed charges against the revisionists/accused persons. Factual Matrix:

(3.) For the sake of convenience, the allegations in the FIR No.90/2000 are being referred herein, as the allegations in the other FIRs are almost similar, and in any case, for answering the question of law raised in the present petition, allegations in the FIR(s) are not really relevant.