- (1.) Applications for exemption from filing certified copy of the impugned judgment and exemption from filing official translation are allowed.
(2.) Learned counsel for the petitioners contends that both the provisions which appear to have been relied upon in the impugned order i.e. Sections 357 and 357-A of the Criminal Procedure Code would apply only at the stage of conviction and not at the stage of grant of bail so far as payment of compensation to the victims are concerned.
(3.) We would like to examine the aforesaid issue as also the issue whether this is a fit case for grant of bail at all to the petitioners.;