M.N. Bhandari, J. - (1.) In all these petitions, common question of law has been raised, thus are decided by this common judgment.
(2.) In these petitions, a compromise has been arrived between the parties, thus a prayer has been made for quashing of FIR/proceedings.
(3.) The offences against the petitioner/s are such, which are not compoundable under Section 320 of Cr.P.C.;