TEJ BHAN GUPTA Vs. STATE

JUDGEMENT

(1.) This application has been made for intervention under Section 422 of Criminal Procedure Code seeking permission to he impleaded as respondent in the petition tiled by the petitioners for quashing of FIR. The FIR was registered at the direction of Metropolitan Magistrate under Section 156(3) on a complaint of respondent No. 2 that crorcs of hard earned money of public was being taken away by falsifying accounts. Petition for quashing of the FIR has been filed by the accused persons taking various grounds including that the registration of FIR was done on false accusations and was contrary to law. A contempt petition has also been filed by the same very accused person before a Division Bench of this Court.

(2.) This intervention application is made by the application claiming itself it shareholders' association that it should he allowed to intervene in petition.

(3.) It is argued that lodging of FIR and the litigation in respect of the company was bringing down the value of the shares and the value of the shares of the company was being materially affected resulting into erosion of wealth of shareholders.