NITIN GUPTA Vs. AAKASH METAL INDUSTRIAL

JUDGEMENT

(1.) The present petitions have been filed under Section 482 CrPC seeking quashing of the order dated 06.05.2019 passed by the Addl. Sessions Judge, Shahdara District, Karkardooma Courts, Delhi arising out of CC No.12358 of 2016 and CC No. 12360 of 2016 between the same parties.

(2.) As the parties in the above cases are common and both the petitions raise identical questions, they are taken up together for disposal.

(3.) The short question raised in the present petition is whether non- framing of formal notice under Section 251 Cr.P.C. would vitiate entire proceedings requiring a fresh trial?