(1.) The Criminal Writ Petition is allowed to the extent of prayer clause in which compensation is claimed. The total compensation of Rs.5,00,000.00 is awarded. The amount is to be deposited initially by the State Government and it is to be deposited within a period of 45 days from the date of this order in the Court. If the amount is not deposited within a period of 45 days, it will carry interest @ 8% per annum.
(2.) After depositing amount in the Court, the amount is to be handed over equally to the parent of the deceased.
(3.) It will be open to the State Government to fasten the liability on the respondents mentioning the decision and recover that amount from them.