TENZIN NORBU LHOPA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. G. Yobin, learned counsel for the petitioners who has submitted that the petitioners have approached this Court with this application under Sec. 482 Cr.PC seeking indulgence of this Court for exercise of its inherent power to put to rest the dispute between the parties.

(2.) The case of the petitioner is that on 13/12/2017, the petitioner No.1 and the son of petitioner No.2 herein who are class mates and friends have decided to visit the family home of the son of petitioner No.2. Accordingly, they proceeded on a motor bike ridden by petitioner No.1, at about 9:30 PM or so, starting from Shillong. On reaching Ryndang Briew, Mawiong while engaging a turn, the bike slides and the rider lost control of the same which resulted in both the rider and the pillion to fall on the ground. The pillion rider who was the son of petitioner No.2 hit his head on the road and received grievous injury. Petitioner No.1 immediately called the 108/EMRI services and the injured was shifted to Civil Hospital, Shillong, but unfortunately he succumbed to his injuries.

(3.) The police party came and investigated into the matter and has also impress upon petitioner No.2 who is the father of the deceased to lodge an FIR as regard the incident as it was a formality for the police to proceed accordingly.