On Thursday, observing that road accidents are on the rise, the Supreme Court directed States & Union Territories to develop swift response protocols so that victims get help immediately.
“Road accidents in our country are on the rise. The reasons may be different. There are cases where victims of road accidents do not get immediate help. There are cases where the victims may not be injured but they get trapped in vehicles.”
"We are of the view that the state governments & UTs must work on having swift response protocols as in every state at grassroots level," the Bench said.
The Supreme Court granted six months to states & UTs to develop swift response protocols.
The order came on an application filed by advocate Kishan Chand Jain, who urged that a protocol should be in place for road accident victims.
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