Central Information Commission
Mr.S K Meena vs Ministry Of Home Affairs on 4 July, 2011
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/2011/000418
Name of Appellant : Shri S.K. Meena
Name of Respondent : Delhi Police, New Delhi District
Date of Hearing : 22.06.2011
ORDER
Shri S.K. Meena, the appellant has filed this appeal dated 8.2.2011 before the Commission against the Delhi Police, New Delhi District, New Delhi for providing partial information to his RTI request dated 16.11.2010, which came up for hearing on 22.06.2011. The appellant was present in person, whereas the respondents were represented by Shri Ban Nath, ACP, Smt. Usha Chopra, SI and Shri Bharat Bhushan, HC.
2. The appellant filed RTI-request dated 16.10.2010 seeking information on two RTI queries pertaining to photocopies of documents in respect of reports relating to kidnapping of girl/ women i.e. u/s 365 IPC lodged in Tughlak Road PS on 11.6.2001 and 15.6.2001. The PIO vide letter No. 2791/DIC/NDD dated 16.12.2010 has replied to the appellant on Point No. 1 stating that only one case FIR No. 130/01 dated 14.6.2001 u/s 365 IPC at PS Tughlak Road, New Delhi was registered relating to abduction of a girl namely Anita d/o Shri R.L. Meena and advised the appellant that he can collect the photocopy of the same after depositing Rs. 4/-. On Point No. 2 - the CPIO held that the records of FRs of the above said case cannot be provided to any other person u/s 8(1) (e) of the RTI Act.
3. Aggrieved by the reply of PIO, the appellant preferred first-appeal dated 23.12.2010, which was not decided by FAA at the time of filing second-appeal before the Commission.
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4. During the hearing the respondent submitted that FAA vide order No. 5- 6/Appeal/RTI/NDD dated 24.1.2011 has upheld the decision of PIO. The PIO vide letter No. 60/DIC/NDD dated 6.1.2011 has provided the required document on Point No. 1 to the appellant. On Point No. 2 the respondent submitted that the matter has been submitted in the Court for cancellation of the report, which is still under consideration of the Court. The appellant submitted that he has not received PIO's reply dated 6.1.2011 through which he has forwarded copy of FIR.
5. After hearing the parties and on perusal of the relevant documents on file, the PIO is directed to provide copy of the above-said FIR as sought against Point No. 1 to the appellant within ten days of the receipt of this order. On Point No. 2 the reply of respondent is upheld.
The matter is accordingly disposed of with the above direction.
(Sushma Singh) Information Commissioner 04.07.2011 Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar Address of the parties:
Shri S.K. Meena, IES, All India Radio, Bikaner (Rajasthan) The Addl. Dy. Commissioner of Police & PIO, Delhi Police, New Delhi District, Parliament Street Police Station, New Delhi.
The Deputy Commissioner of Police & FAA, Delhi Police, New Delhi District, Parliament Street Police Station, New Delhi.