Central Information Commission
Mrv K Jha vs Gnctd on 4 December, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
CIC/SA/C/2014/000070
Complainant : V.K.Jha
Respondent : Tis Hazari Court (West)
Date of hearing : 1.12.2014
Date of decision : 4.12.2014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Section 20 of the
RTI Act
Result : Show cause
Heard on 1.12.14. Complainant present. Respondent is represented by Ms. Harbhajan Kaur and Shri Randhir Singh
2. The complainant has filled RTI application on 6.1.2014 for seeking information as to "How many accused of rape cases has been charge sheeted in your district from 01st Jan 2013 to 31st Dec 2013. Kindly provide me the accused information in the following format : FIR No, PS, Date of FIR, Date of filling of chargesheet, Name and age of accused..Age of Victim, Nature of rape i.e single rape, gang rape, Minor rape." . CPIO on 3.1.2014 provided that there are 99 cases (CIC/SA/C/2014/000070) Page 1 instituted and for detail of accused claimed the exemption of Section 7(9). Being aggrieved with the CPIO reply, the complainant made this complaint before the commission for imposition of fine and conducting inquiry.
3. The Commission after hearing the submissions made directs the PIO to show cause as to how the information sought by the Complainant in his RTI application dt.6.1.14 is voluminous and barred u/s 7(9) of the RTI Act. She is directed to submit her response within three weeks of receipt of this order with a copy endorsed to the Complainant.
Sd/ (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Dy. Registrar (CIC/SA/C/2014/000070) Page 2