RAJESH TYAGI Vs. JAIBIR SINGH

JUDGEMENT

(1.) THE DCP (Headquarters) of the Delhi Police has filed the affidavit dated 3/6/2009 in which it was stated that a meeting was convened by the Commissioner of Police on 30/5/2009. It is stated that various steps are being taken to ensure the foolproof compliance of the provisions of Motor Vehicles Act, 1988 and Central Motor Vehicles Rules, 1989 and SHOs of all the Police Stations have been directed to comply with section 158 (6) of Motor Vehicles Act, 1988 read with rule 150 and Form 54 of the Central Motor Vehicles Rules, 1989 and the Joint Commissioners of Police, Deputy Commissioners of Police and Assistant Commissioners of Police have been directed to closely monitor the compliance.

(2.) IT is further stated in the affidavit that Accident Information Reports (Form 54) as well as other information as per Motor Vehicles Act/Rules is being put on Delhi Police Website www.delhipolice.nic.in and the M.A.C.Ts./insurance companies will be able to download these reports from the website. IT is further stated that various measures shall be taken as detailed in the Minutes of the meeting dated 30.5.2009 for strict enforcement of section 158 (6) of the Motor Vehicles Act. The Commissioner of Police has formulated the following monitoring mechanism:

(3.) THE Accident Information Report shall be accompanied by the attested copies of the F.I.R., site plan, photographs, registration cover, driving licence, insurance policy, permit and fitness certificate of the offending vehicle. MLC and post-mortem report shall be submitted as soon as they are received. If any of the aforesaid information or document is not available at the time of submitting the A.I.R.. the same may be submitted as soon as the same is received.