PRASHANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader.

(2.) The present petition is filed by the husband of the second respondent.

(3.) The learned Government Pleader would raise a serious objection as to the maintainability of the present petition and he would submit that admittedly, the petitioner is accused of offences, which are non-compoundable and therefore, the question of quashing the proceedings, on the footing that subsequent to the complaint, the petitioner and the second respondent have reconciled and therefore the entire proceedings ought to be quashed, would make a mockery of the justice system and as the law has been set into motion, it would have to run its course and the petitioner or respondent no.2 seeking to initiate proceedings and thereafter to withdraw the same at their whim and fancy would render the entire system a mockery and therefore, would oppose the petition and would submit that the same be rejected at the threshold.