MR. VISHAL Vs. MRS. ASHWINI

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, with the consent of the parties.

(3.) The petitioner-husband is assailing the order dated 18-05-2017 passed by the Judicial Magistrate First Class, Hinganghat in Misc. Cri. Appln. 16/2017, arising out of Misc. Criminal Application 54/2014, issuing distress warrant for recovery of maintenance amount of Rs. 2,12,000/-.