Central Information Commission
Mr.Surender Kumar vs Ministry Of Home Affairs on 31 May, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2011/000300
Name of Complainant : Shri Surinder Kumar
Name of Respondent : Delhi Police North District
Date of Hearing : 26.05.2011
ORDER
Shri Surinder Kumar, the appellant has filed this appeal dated 12.1.2011 before the Commission against Delhi Police, North District, New Delhi for not providing information to his RTI-request dated 11.10.2010, which came up for hearing on 26.05.2011. The appellant was present in person, whereas the respondents were represented by Shri Surjeet Malik, ACP and Shri Ram Avtar, SI.
2. The appellant filed RTI-request dated 11.10.2010, seeking "copy of complete CFSL Kolkata report in case FIR No. 299/2007 u/s 308/34 IPC, PS Sadar Bazar vide R.C. No. 2/21/08 dated 20.1.2008." The PIO vide letter No. 9130/ID 1855/10/RTI Cell/North District dated 12.11.2010 has replied to the appellant that CFSL report is not available in PS Sadar Bazar as the case FIR No. 299/07 u/s 308/34 IPC PS Sadar Bazar, Delhi has been cancelled by the Hon'ble Court of Shri Vinay Singhal, MM on 21.8.2008.
3. Aggrieved by the non receipt of any response PIO, the appellant filed first-appeal on 12.11.2010 before FAA. The FAA vide order No. 913/Apepal/RTI/North District dated 9.12.2010 has informed the appellant that CPIO has already provided reply vide letter dated 12.11.2010.
4. During the hearing the respondents submitted that the said CFSL report has been submitted to the Court. The appellant submitted that the same is not available with Court.
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5. After hearing the parties and on perusal of the relevant documents on file, the PIO is directed that the appellant has to be provided the date of submission of CFSL report to the Court along with documentary evidence in support of submitting the same to the Court, within two week of the receipt of this order. In case it is found that the concerned document has not been submitted before the Court on the particular date given by the respondent, the appellant is at liberty to again approach the Commission in the matter.
The appeal is disposed of accordingly with the above directions.
(Sushma Singh) Information Commissioner 31.05.2011 Authenticated true copy:
(K.K. Sharma) OSD & Assistant Registrar Address of the parties:
Shri Surinder Kumar, S/O Shri Ram Prasad, Gali No. 4, Devru Road, Jeevan, Sonepat (Haryana) The Addl. Deputy Commissioner of Police & PIO, Delhi Police, North District, Civil Lines, Delhi-110054.
The Appellate Authority, Delhi Police, North District, Civil Lines, Delhi-110054.