Central Information Commission
Mrram Avtar Tyagi vs Delhi Police on 16 November, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi110067
Decision No. CIC/VS/A/2014/001694/SB
Dated: 18.11.2015
Appellant : Shri Ram Avtar Tyagi,
C413, Panchvati Apartments,
F Block, Vikas Puri
New Delhi.110018.
Respondent : Central Public Information Officer,
O/o Addl. Commissioner of Police,
West District,
Police Station Rajouri Garden,
New Delhi110027.
Date of Hearing : 16.11.2015
Relevant dates emerging from the appeal:
RTI application filed on : 04.02.2014
CPIO replied on : 05.03.2014
First Appeal filed on : 07.03.2014
FAA's Order on : 04.04.2014
Second Appeal filed on : 15.05.2014
ORDER
1. Shri Ram Avtar Tyagi filed an application dated 04.02.2014 under the Right to Information Act, 2005 before the Central Public Information Officer (CPIO),West District, Delhi seeking information on nine points regarding FIR No.263/2008 dated 14.10.2008 u/s 420/468/471/406/34 IPC at Police Station as well some other complaints filed by him, including (i) present status of his complaint filed on 05.03.2009 before the SHO, Vikas Puri against Mr. Bijender Kumar Tyagi and others for cheating and criminal conspiracy and (ii) status of enquiry and action taken on the case filed by him on 29.02.2008 u/s 138 N.I. Act against Shri Bijender Kumar Tyagi.
2. As the appellant was not satisfied with the CPIO's reply and the First Appellate Authority upheld the reply of the CPIO, the appellant filed second appeal dated 15.05.2014 before the Commission on the ground that the report submitted by the S.I. is totally misleading and openly helping the accused.
Hearing:
3. The appellant Shri Ram Avtar Tyagi was not present despite notice. The respondent Smt Omwati, APIO and ACP, Delhi Police was present in person.
4. The respondent submitted that information was provided vide letter dated 05.03.2014. The appellant was informed that the record pertaining to the year 2009 has been weeded out. The respondent further submitted that the investigation relating to FIR no. 263/2008 is yet to be completed.
Decision:
5. The Commission observes that due information has been provided to the appellant. Hence, no further action is required in the matter.
6. The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer