Central Information Commission
Shri. L S R Murthy vs Cbi on 27 March, 2012
Central Information Commission, New Delhi
File No.CIC/SM/A/2011/000485
Right to Information Act2005Under Section (19)
Date of hearing : 27 March 2012
Date of decision : 27 March 2012
Name of the Appellant : Shri L S R Murthy,
F3, UCO Arcade, Navodaya Colony,
Hyderabad - 500 073.
Name of the Public Authority : CPIO, Central Bureau of Investigation,
Anti Corruption Branch, III Floor,
Kendriya Sadan, Sultan Bazar, Koti,
Hyderabad - 500 095.
The Appellant was present.
On behalf of the Respondent, Shri Venkatesh, CPIO was present.
Chief Information Commissioner : Shri Satyananda Mishra
2. Both the parties were present in the Hyderabad studio of the NIC. We heard their submissions.
3. The Appellant had wanted the permission to inspect a certain case file. The CPIO had denied him permission on the ground that the matter was under
trial and the information was exempt under Section 8(1) (h) of the Right to Information (RTI) Act. The Appellate Authority had endorsed this decision.
CIC/SM/A/2011/000485
4. During the hearing, the Appellant submitted that he was not interested in seeing all the records but only those relating to the circumstances in which the case registered by the State Police got transferred to the CBI. The Respondent could not offer any credible argument against the disclosure of this information and, therefore, we are of the view that the disclosure of this information would not, in any way, impede the prosecution pending before the trial court. Therefore, we direct the CPIO to invite the Appellant on any mutually convenient date within 15 working days of receiving this order and to show him only those records relating to the transfer of the case from the State Police to the CBI. Needless to say, the CPIO is not required to show any other documents or records relating to this case.
5. The appeal is disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2011/000485