VIJAY KUMAR Vs. DARSHANA DEVI

JUDGEMENT

(1.) Heard Mr. Jatinder Choudhary, learned counsel appearing for the petitioner as well as Mr. O. P. Thakur, learned counsel appearing for the respondents.

(2.) The order dated March 18, 2008, passed by learned Sub Judge (Special Mobile Magistrate, Electricity) Jammu (for short, 'the learned Magistrate'), in File no. 394/Miscellaneous, directing to issue warrant of attachment of salary of the petitioner to the extent of Rs. 3400/- per month and to send the same to the Commanding Officer of the petitioner for execution of order to pay interim maintenance to the respondents, has been assailed by this criminal revision.

(3.) For the sake of convenience, the interlocutory order dated 18.3.2008 under challenge may be reproduced as under: