JEFFREDY LANGBANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner who is a student pursuing his studies in XII Standard from the National Institute of Open Schooling (NIOS) at Belfond Higher Secondary School, Goflink, Lum-Shyiap, Shillong met with an accident on 12/5/2022 at Nongmensong, Shillong while riding his motor cycle being No. ML-05-X-5518 wherein, he hit the mother of the respondent No. 3 herein who was crossing the road at that point of time.

(2.) The petitioner immediately shifted the mother of the respondent No. 3 to NEIGRIHMS, Shillong as she has sustained injuries as a result of the said accident. The injured was thereafter referred for treatment to Woodland Hospital, Shillong.

(3.) The petitioner has offered to pay all the necessary expenses for the medical and hospital charges of the injured, but unfortunately on 16/5/2022, she succumbed to her injuries.