Code of Criminal Procedure, 1973:s. 482 – Inherent powers of the High Court – Quashing of FIR – On facts, FIR for the offences u/ss. 307 and 34 and for the offences punishable u/ss. 323, 294, 308 and 34 respectively –Quashed by the High Court on basis of compromise between the complainant and the accused – Sustainability of – Held: Not sustainable – High Court mechanically quashed the FIR, in exercise of its powers u/s. 482 CrPC – High Court did not at all consider the fact that the offences alleged were non-compoundable offences as per s. 320 CrPC, and more particularly the seriousness of the offences and its social impact, and the antecedents of the accused– High Court erred in quashing the FIR holding that as the complainant had compromised with the accused, there was no possibility of recording a conviction, and/or the further trial would be an exercise in futility – Thus, the order passed by the High Court is quashed and set aside.ss. 482 and 320 – Power u/s. 482 to quash the criminal proceedings for the non-compoundable offences u/s. 320, where parties have settled the matter between themselves – Exercise of –Guiding principles – Elucidated.