BASANDORLANG THANGKHIEW Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned Counsels for the parties.

(2.) On 30/8/2018 a Motor Vehicle accident took place at a place called Mawlai Nongkwar, Shillong, wherein in the said accident, the petitioner herein riding his motorbike bearing registration No. ML-05-H-1231 along with pillion rider (L) Steven Dkhar allegedly dashed against an upcoming truck bearing registration No. ML-06-4248 resulting in the said pillion rider sustaining grievous injuries. The said pillion rider was then taken to Civil Hospital, Shillong, whereby the Medical Officer of Civil Hospital referred him to Supercare Hospital, Sawlad, Shillong and thereafter to NEIGRIHMS, Shillong for further treatment where he succumbed to his injuries on 31/8/2018.

(3.) The informer/respondent No. 2 then lodged an FIR on 4/9/2018 in connection with the said Motor Vehicle accident as a result of which a case was registered being Mawlai P.S. Case No. 82(9) of 2018 under Sec. 279/338/427/304-A of IPC read with Sec. 185 of Motor Vehicles Act, 1988.