KISHORE SINGH LODHA,J. - (1.) AN order fixing a monthly maintenance of Rs. 300/ - to Smt. Roshan was passed against her husband Shri Sher Mohd. by the learned Judicial Magistrate, Salumber, on 3 -6 -1982. As the amount was not paid, the non -petitioner Smt. Roshan made an application under Section 125(3) Cr. PC before the learned Magistrate on 10 -12 -1982 and on that very day, the learned Magistrate issued a warrant for the recovery of the amount, namely, a sum of Rs. 6,600/ -. The warrant was returned unserved on 3 -1 -1983, where upon the learned Magistrate directed proceedings under Section 217. IPC and Section 2, Police Act against the S.H.O concerned and at the same time, he further directed the attachment of the salary of the petitioner Sher Mohd. for the recovery of the aforesaid sum and directed the warrant to be sent through S.P. Udaipur. Aggrieved of this order, the petitioner Sher Mohd. filed a revision before the learned Addl. Sessions Judge Udaipur. A letter order of the learned Magistrate dated 17 -1 -1983 in furtherance of the order dated 3 -1 -1983 was also challenged in the revision. Two contentions were raised before the leaded Addl. Sessions Judge, (i) that the warrant for the recovery of the amount could not have been issued unless a show cause notice had first been issued to the petitioner and (ii) that the attachment of the salary was not in accordance with the provisions of Section 421(1)(b) Cr. PC. The learned Addl. Sessions Judge rejected the first objection but accepted the second one and directed that the attachment should be issued to the District. Magistrate and he accordingly, partly allowed the revision. Aggrieved of the petitioner Sher Mohd. has filed the present application under Section 482, Cr. PC.
(2.) I have heard the learned Counsel for the parties and have gone through the record. Only one contention has been raised by the learned Counsel for the petitioner, namely, that no warrant for the recovery of the amount could have been issued under Section 125(3) Cr. PC before giving a show cause notice to the husband -petitioner. This is an admitted case of the parties that no such notice had been given before the issuance of the warrant of recovery. The learned Counsel for the petitioner has placed reliance upon Laxmi Narain v. State : AIR1959All556 and Mahipal v. Laxmi Devi (1974 WLN (UC) 70). The learned Counsel for the non -petitioner on the other hand, urged that even if a notice as envisaged by these authorities under Section 125(3) was necessary before the issuance of the warrant of recovery. the present petitioner had sufficient notice in as much as he has by now approached the Court of Sessions and this Court challenging the issuance of warrant. He further urged that as a matter of fact, no notice was necessary in the circumstances of this case because the order under Section 125(1) had been passed ex -parte.
(3.) I have given my careful consideration to the rival contentions and us the contention of the learned Counsel for the petitioner is supported by a decision of this Court in Mahipal's case (supra), I am inclined to accept it and as matter of fact the learned Counsel for the non -petitioner also has not disputed the principle underlying this authority. All that he has urged is that in the circumstances of this case, the notice was not necessary or even if it was necessary by now the petitioner had sufficient notice.;