SAVELIFE FOUNDATION & ANR. Vs. UNION OF INDIA & ANR.
LAWS(SC)-2016-3-57
SUPREME COURT OF INDIA
Decided on March 30,2016

Savelife Foundation And Anr. Appellant
VERSUS
Union Of India And Anr. Respondents

JUDGEMENT

- (1.) The petition has been filed under Article 32 of the Constitution of India in public interest for the development of supportive legal framework to protect Samaritans i.e. bystanders and passers-by who render the help to the victims of road accidents. These individuals can play a significant role in order to save lives of the victims by either immediately rushing them to the hospital or providing immediate life saving first aid.
(2.) The petitioner is 'SaveLife Foundation', a non-profit, non-governmental organization registered as a Public Charitable Trust and had been established in 2008. The petitioner aims to create a unique network of medical responders to come to the victim's aid. The petitioner has also drafted recommendations to address the critical deficiencies in the Motor Vehicles Act, and other laws governing road safety.
(3.) The Department of Road Transport is responsible for framing motor vehicle legislation and evolving road safety standards in India. The WHO in its 'World Report on Road Traffic Injury Prevention, 2004' has projected that by 2020, road accidents will be one of the biggest killers in India. It also emphasized that in low income countries, the most common desisting factor restraining the public from coming forward to help victims, is the apparent fear of being involved in police cases. There is need to build confidence amongst the public to help road accident victims. Bystanders should not be insisted to divulge their personal particulars or detained in the hospital for interrogation. People are hesitant to render immediate help to the road accident victims. The victims lay wounded on the road for some time till the arrival of police. Delay rendering medical help in such cases sometimes is fatal. Good Samaritans have the fear of legal consequences, involvement in litigation and repeated visits to police station. There is urgent need to tackle these issues. There is need to establish legal framework so that Good Samaritan is empowered to act without any fear of adverse consequences or harassment. Save life must be the top priority.;


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