Section 358(2) in The Code of Criminal Procedure, 1973
(2)In such cases, if more persons than one are arrested, the Magistrate may, in like manner, award to each of them such compensation, not exceeding [one thousand rupees] [Substituted by Act 25 of 2005, Section 30 (w.e.f. 23-6-2006).], as such Magistrate thinks fit.
