Central Information Commission
Mrbhagwan Dass vs Delhi Police on 3 May, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi110 066
TEL: 01126105682
Decision No. CIC/VS/A/2014/002681/SB
Dated 03.05.2016
Appellant : Shri Bhagwan Das,
House No.35, Gali No.2, Shakti Vihar,
Dayalpur, Delhi110 094.
Respondent : Central Public Information Officer
Delhi Police, O/o the ADCP cum PIO,
North District, Civil Lines, Delhi110
054.
Date of Hearing : 03.05.2016
Relevant dates emerging from the appeal:
RTI application filed on : 30.01.2014
CPIO's reply : 26.02.2014
First Appeal : 04.03.2014
FAA's order : 22.03.2014
Second appeal filed on : 06.05.2014
ORDER
1. Shri Bhagwan Das filed an application dated 30.01.2014 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), O/o Dy. Police 1 Commissioner, North District, Delhi seeking information on five points regarding action taken report on his two complaints dated 15.05.2013 and 17.6.2014 relating to his daughter's death, including (i) Inquest papers with final report, (ii) statement of persons recorded and (iii) details of articles deposited in P.S. Malkhana.
2. The appellant filed the second appeal dated 06.05.2014 before the Commission on the ground that he is not satisfied with the information provided to him by the First Appellate Authority (FAA).
Hearing:
3. The appellant Shri Bhagwan Das and the respondent Shri Sushil Tygai, ACP, North District, Delhi Police were present in person.
4. The appellant submitted that he has filed a complaint under Section 156(3) Cr.P.C. 1973 regarding his daughter's death and now the investigation upon the Hon'ble Court's order has been initiated. Therefore, he does not require any further information in the present case.
5. The respondent submitted that information as available at the time of responding to the RTI application, has already been provided to the appellant vide letter dated 26.02.2014. Decision:
6. The Commission observes that as per the appellant no further information is required by him as an investigation upon the appellant's complaint under Section 156(3) Cr.P.C, 1973 has been initiated. Hence, no further action is required in the matter.
7. With the above observation, the appeal is disposed of.
8. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer 3