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Central Information Commission

Capt. Vipin Handa vs Delhi Police, North-West District on 11 January, 2010

                    Central Information Commission
               Room No. 5, Club Building, Near Post Office
                Old J.N.U. Campus, New Delhi - 110067
                           Tel No: 26161997

                                                    Case No. CIC/WB/A/2009/900634

        Name of Appellant                       :       Capt. Vipin Handa

        Name of Respondent                      :       Delhi Police, North-West District

Background

Capt. Vipin Handa, (Retd.), the appellant, vide RTI application dated 2.10.2008, sought information regarding his complaint dated 20.08.2008, for registration of the FIR under the Dowry Prohibition Act. Section 3, against his in- laws. The CPIO replied vide his letter dated 3.10.2008. Not satisfied with the reply of the CPIO, the appellant filed a first appeal before the First Appellate Authority (FAA) / Jt. C.P., Northern Range, Delhi who vide his order dated 2.12.2008 remanded the appeal to the CPIO with direction to consider the points mentioned in the RTI request and to furnished point-wise information available with his office. In-compliance, the CPIO through his letter dated 17.12.2008, informed the appellant that his complaint had been enquired into, wherein it was found that his wife's parents were forced to pay Rs. 5 lakhs on persistent demand of her in-laws and it was not a case of willful entrustment of dowry for which Section 3 of the Dowry Prohibition Act would be attracted. The CPIO also informed the appellant that a status report in this connection has been filed in the concerned Court.

2. The matter was heard on 11.01.2010.

3. The appellant was not present.

4. Sh. Vijay Singh, Addl. DCP and Sh. Rajinder kUmar, ASI represented the respondent.

5. During the hearing the respondent mentioned that the entire matter is pending trial in the Court.

Decision On hearing the respondent and on perusal of the documents, the Commission finds that the requisite information has been provided to the appellant. The matter is now under trial in the competent Court, hence, the matter is disposed off accordingly.

Copy of the decision be given free of cost to the parties.

(Sushma Singh) Information Commissioner 11.01.2010 Authenticated true copy:

(P.C. Purkait) S.O. & Asst. Registrar Copy to:
1. Capt. Vipin Handa (Retd.) A-506, Natasha Golf View Appts. 02 Inner Ring Road Domlur Layout Banglore-560071
2. Sh. N. S. Bundela Dy. Commissioner of Police North-West Dist.

Delhi

3. The Jt. Commissioner of Police Northern Range, PHQ, 5th Floor MSO Building I.P. Estate New Delhi