As per case facts, Petitioners No.1 and 2 filed a Petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash an FIR and a charge-sheet. Petitioner ... No.1 was accused by Petitioner No.2 (his wife) of physical assault with an iron rod, leading to charges under Sections 323, 324, and 498A of the Indian Penal Code. The parties subsequently reached an amicable settlement, executing a Settlement Deed/Agreement, and the wife no longer wished to pursue the prosecution. The question arose whether the High Court, exercising its inherent powers under Section 528 of the BNSS (previously Section 482 Cr.P.C.), could quash non-compoundable offences when parties have settled, especially when there is no chance of conviction. Finally, the High Court, citing the precedent that inherent powers are not controlled by compounding provisions, found the dispute to be of a personal nature where the complainant had agreed to compromise. The Court concluded that it was a fit case to exercise its powers to secure the ends of justice and prevent abuse of the process of Court, thereby allowing the petition and quashing the FIR and the consequent charge-sheet.