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Central Information Commission

Mr.Puneet Singh vs Delhi Police on 12 December, 2012

                       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/2012/001804
                                                            Dated: 12.12.2012

Name of Appellant                :      Shri Puneet Singh

Name of Respondent               :      Delhi Police, Central District

Date of Hearing                  :      03.12.2012

                                     ORDER

Shri Puneet Singh, hereinafter called the appellant has filed the present appeal dated 21.11.2011 before the Commission against the respondent Delhi Police, Central District for providing incomplete and misleading information in response to his RTI application dated 6.6.2011. The appellant was present whereas the respondent were represented by Shri Anil Kapoor, ACP, Shri Pramod Gupta, SHO and Shri Radha Krishan, ASI.

2. The appellant through his RTI application dated 6.6.2011 sought information in connection with investigation conducted and status of charge- sheet/court case, if any, in the case FIR No. 160 dated 8.7.2010 of PS Desh Bandhu Gupta Road which has been registered in connection with the abduction of his younger brother. The CPIO vide his letter No. 2011/1265/7576/RTI Cell/Central District dated 6.7.2011 informed the appellant that as per report of ACP Pahar Ganj, case FIR No. 160/10 U/s 365 IPC is pending investigation.

3. Aggrieved with the reply of the CPIO, the appellant filed first appeal 12.7.2011. The FAA vide his order No. 9381/Appeal/RTI/Central District dated 12.8.2011 concurred with the reply of the CPIO.

4. The appellant has filed the present appeal before the Commission with the contention that he has not been given appropriate reply to his RTI application.

5. During the hearing the respondent state that the investigation in the case is still in progress and there has been no clue about the whereabouts of the victim. On the other hand the appellant states that he is not satisfied with the progress of investigation as the matter is now 2 ½ years old. Moreover, he states that he was never been contacted by the Police during the course of the investigation. During the hearing the Shri Anil Kapoor, ACP states that they would contact the appellant and examine the points of suspicion raised by the appellant during the course of investigation.

6. The Commission hereby directs the CPIO to provide the appellant with details of investigation carried out so far within fifteen days of receipt of this order and also to contact the appellant as per the assurance given during the hearing.

The matter is disposed of on the part of the Commission with the above directions.

(Sushma Singh) Information Commissioner Authenticated true copy:

(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/SS/A/2012/001804 Address of the parties:

Shri Puneet Singh, H-5, Delhi Jal Board Staff Quarters, Jhandewalan, Karol Bagh, New Delhi-110005.

The Addl. Deputy Commissioner & CPIO, Delhi Police, Central District, Darya Ganj, Delhi.

The Deputy Commissioner & FAA, Delhi Police, Central District, Darya Ganj, Delhi.