As per case facts... The appellants sought quashing of two cross-FIRs filed after a dispute. The second FIR included a grave charge under Section 376 of the Indian Penal Code, ... 1860, against one appellant. The complainant in the second FIR later filed an affidavit stating the dispute was amicably resolved, and she did not wish to pursue the prosecution. The High Court refused to quash, stating that a serious, non-compoundable offence could not be quashed merely on settlement. The appellants approached the Supreme Court. The question arose... whether the High Court was justified in refusing to quash the criminal proceedings, including a serious non-compoundable offence under Section 376 IPC, solely on the ground of an amicable, monetary settlement between the parties. Finally... the Supreme Court allowed the appeals and quashed both FIRs. It acknowledged the seriousness of Section 376 but exercised its power under Section 482 of the CrPC, noting the peculiar circumstances: the second FIR followed the first one lodged by the opposing side (suggesting a reactionary step), and the complainant, being married and settled, unequivocally wished to end the case, indicating that continuation would only prolong distress and be an abuse of process without a productive outcome.