Even if a person meets with an accident involving his family members, he must inform the Police immediately or he may land in legal tangle.
This happened with a man from Borol village in Bayad taluka of Arvalli district who met with an accident on Saturday when riding his motorcycle. A stray dog came in front of him suddenly on Bayad-Kapadwanj highway.
The man identified as Hitendra Patel, 25, & his father Raman Patel, 55, fell on the road in which Raman suffered injuries on his head & Hitendra sustained bruises on his right elbow. But as he didn't inform the Police, Cops began proceeding to book him not only under the charges of causing hurt & the Motor Vehicle Act but also for concealment of evidences for not informing Police about the accident.
According to the FIR filed with Bayad Police, Hitendra’s uncle Hasmukh Patel said that Hitendra had called him up on Saturday afternoon & told him on how he had met with an accident. Hitendra told Hasmukh that Raman was taken to a private hospital in Bayad from where he was shifted to a private hospital on SG Road in Ahmedabad city.
As Raman was admitted to a private hospital in Ahmedabad city, a medico-legal case was filed & concerned Police Station was informed about the accident. After this, Cops of Bayad police station took the statement of Raman’s family members & his brother Hasmukh became complainant & alleged negligence by Hitendra & accused him of concealing the fact with family & Police personnel.
Police booked Hitendra & began an investigation into the case.
Source Link
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!