Gaurav Gill, Arjuna awardee and three-time Asia Pacific Rally Championship winner has been booked for the culpable homicide not amounting to murder of three persons of a family who died after his car crashed into a motorcycle on Saturday.

24 hours after the fatal accident near the Ranideshipura village, about 150 km from Barmer in Rajasthan, family members and have refused to accept bodies, which are still lying at the crash site.

Gaurav Gill’s car hit the motorcycle during the Jodhpur leg of the National Rally Championship on Saturday.

The angry villagers have refused to accept the bodies till their demands of compensation for the family of the deceased are met. Other than the compensation, protesters are demanding Gill’s arrest and a government job for one member of the family killed in the accident.

Case has been registered at Samdari police station against Gill and his co-driver and navigator Musa Sheriff under Section 304 of the Indian Penal Code for culpable homicide not amounting to murder.

Narendra Bhati, his wife Pushpa and minor son Jitendra were killed in the accident. Narendra’s eldest son, 21-year-old Rahul Bhati filed the case alleging that on Saturday his father had stopped the bile to talk to his brother Jitendra when a rally car came and hit the motorcycle. He alleged that car was running so rashly that it dragged the trio about 200 meters. He further alleged that two other cars behind the lead vehicle also crashed into the trio killing them on the spot.

Rahul alleged that after the incident the accused fled from the spot. He claimed that cars were part of a race organized by Mahindra, MRF tyres, JK tyres and Federation of Motor Sports Club of India without informing the nearby villagers and ensuring proper security measures. Rahul has a sister and two other brothers.

Addl. Superintendent of Police, Khinv Singh Bhati stated that the case has been lodged and police have started the investigation.

Organizers had written to local district administration on August 29 about the rally route. District collector’s office forwarded the letter to the district police department. From there directions were issued to Samdari police station for required arrangements during the rally.

Samdari Police and local administration remained negligent and neither informed the locals nor ensured that safety measures were put in place.

Source HT

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