- (1.) Crl.A. Nos.727-733/2019 [@ S.L.P.(Crl.) Nos.10397-10403/2017] Leave granted.
(2.) By order dated 23rd October, 2017 in Writ Petition (Crl.) No.118 of 2003, this Court had directed as follows:- "On the previous occasion, this Court had observed that two prayers remained to be adverted to namely, amount of compensation and initiation of departmental action against the police personnel, who have been convicted. As far as the first aspect is concerned, it is submitted by Ms. Shobha, learned counsel for the petitioner, that the trial Court has granted a meagre amount of compensation though the petitioner is entitled to more. In our considered opinion, the petitioner should assail the order of granting compensation in a separate special leave petition so that this Court can advert to the same. Liberty is granted to the petitioner to file a separate special leave petition for enhancement of compensation. As far as the second aspect is concerned, Ms. Hemantika Wahi, learned counsel for the State of Gujarat shall apprise this Court whether disciplinary action has been initiated against the police personnel or not."
(3.) Pursuant thereto, insofar as compensation aspect is concerned, S.L.P.(Crl.) Nos.10397-10403/2017 has been filed by the petitioner. We will take up the issue of compensation in the first instance.;