As per case facts, the Petitioners (husband and wife) filed an application to quash an FIR (Case No.0009/2024) and the subsequent GR Case (No.06 of 2024) which was lodged by ... the wife against the husband for offenses under Section 326 IPC and Sections 184, 185 of the Motor Vehicles Act. Post-incident, they have reconciled, are living together with their minor child, and have executed a compromise deed dated 18-09-2025, where the husband undertook to ensure peace and harmony and take care of the family. The Assistant Public Prosecutor had no objection to the petition subject to the husband abiding by the compromise deed. The question arose whether the High Court could exercise its inherent powers under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (previously Section 482 Cr.P.C.) to quash proceedings for non-compoundable offenses, like Section 326 IPC, when the parties, who are husband and wife, have settled their dispute in a personal matter, with the aim to give effect to an order under the Sanhita, prevent abuse of court process, or otherwise secure the ends of justice, especially considering the welfare of their minor child. Finally, the Supreme Court's jurisprudence, as referenced, establishes that the High Court possesses wide inherent powers to quash such proceedings even if the offenses are non-compoundable, particularly in cases where the dispute is personal, the chances of conviction are negligible, and continuing the trial would be an exercise in futility. The High Court's power to quash is distinct from a trial court's power to compound, and it should be exercised to secure the ends of justice, prevent abuse of process, and foster familial harmony, ensuring the child does not become a victim of family discord. Therefore, in the present case, considering the reconciliation and compromise, the FIR and the resultant GR Case were quashed to allow the petitioners to live in a cordial atmosphere.