Central Information Commission
Pooja Verma vs Delhi Police on 13 July, 2020
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली,
ली New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/DEPOL/A/2019/114516
Smt. Pooja Verma ... अपीलकता /Appellant
VERSUS/बनाम
The CPIO ... ितवादीगण /Respondent
Addl. Dy. Commissioner of Police,
South Dist, Delhi.
Date of Hearing : 09.07.2020
Date of Decision : 12.07.2020
Through: Shri Kulbir Singh, ACP
present through audio conference
Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
RTI application filed on : 12.09.2018
PIO replied on : 16.01.2019
First Appeal filed on : 23.01.2019
First Appellate Order on : 28.02.2019
2ndAppeal/complaint received on : 28.03.2019
Information soughtand background of the case:
The Appellant filed an RTI application dated 12.09.2018 seeking information on the following 3 points:
1. Please provide statistic number (Number of Occurrence) of all (Cognizable offences/FIR including E-FIR/complaints) cases registered according to the Major Crime Head in all police stations under your jurisdiction. (Murder, Att. To murder, Dacoity, Prep. Of Dacoity, Robbery, Att. To C/Robbery, Extortion, HBT Day, HBT Night, Theft, Pick Pockets, MVT, Chain Snatching, Hurt, Riots, Rape, Simple Accidents, Fatal Accident, Kidnapping, Abduction and Other IPC). Please provide the information Police station wise and month wise separately.
2. Please provide number of case registered on Crime against Women, police station wise and month wise separately. (Cases such as Under Sec 376 (Rape - women and Minor), Gang Rape u/s 376 (D), (Women and Minor), 354 A, 354 B IPC, 509 IPC, 304(B), 306, 498(A), 406 IPC, dowry prohibition Act, other than Dowry related Acts, Sale and Prohibition of obscene Literature 3, 4, 6 Ind. Rep. Act, POCSO Act (Excluding Rape, Gang Rape & Kidnapping) and other act).
3. Please provide number (Number of Occurrence) of non-Cognizable Offences registered in your Police Stations (Including Beat Chowkies) under your jurisdiction.
Please provide the information Police station wise and month wise separately.
Page 1 of 3[Queries are verbatim] PIO/Addl. Dy. Commissioner-South Dist. vide letter dated 16.01.2019 stated that the requisite information is contained in 31 pages and the same can be collected after depositing Rs. 62/- from their office in person on any working day.
Being dissatisfied Appellant filed First Appeal dated 23.01.2019. FAA vide order dated 28.02.2019 stated as follows:
"... and found that the PIO/SD has supplied requisite information on the basis of report received from all ACsP, Sub Division, South District, New Delhi within the stipulated time frame under the provision of RTI Act - 2005. However, during the course of appeal, it was analyzed that the pointwise reply received from all ACsP Sub-Division, South District, New Delhi is enclosed herewith, which is self explanatory. Moreover, now the appellant has also been not received any information regarding cognizable offence, Crime against Women Offence & Non- Cognizable Crime. The appellant may visit the Police Stations of this District on any working day from 10:00A.M to 05:00 P.M. to inspect the permissible record under the provisions of section 4(1)(d)(Regulation of Fee and Cost) of RTI Act, 2005 for which necessary direction is being issued to all SHOs/South District, New Delhi."
Feeling aggrieved as dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, audio hearing were scheduled after giving prior notice to both the parties The Appellant participated in the hearing on being contacted on her telephone. She stated that she has not received complete information from the Respondent till date. She further stated that most of the information as sought in the instant RTI Application has been received from North District, North-East District, Outer District, Central District, Rohini but no information has been received from Ambedkar Nagar PS, Chitranjan Park PS, Defence Colony PS, Fatehpur Beri PS, Greater Kailash PS, Kotla Mubarakpur PS, Lodhi Colony PS, Mehrauli PS, Neb Sarai PS and Sangam Vihar PS. She added that after filing the instant Second Appeal, she visited all the aforesaid Police Stations and obtained the information from the concerned SHOs. She requested the Commission to direct the Respondent to maintain the records as sought in the instant RTI Application in a centralized manner.
Respondent is represented by Shri Kulbir Singh, ACP through audio conference. He submitted that the information sought in the instant RTI Application is available in the relevant Police Stations and the same is being provided to them by the concerned SHOs, However, the said information is not maintained in a compiled form centrally.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during hearing, Commission observes that the Appellant has obtained the Page 2 of 3 information as sought in the instant RTI Application from the aforesaid Police Stations after filing the present Second Appeal. It is surprising to note that though the information sought by the Appellant should be freely and easily accessible to citizens, the same is not maintained in a centralized manner.
In view of this, Commission recommends that the Respondent public authority collect/collate/compile the information as sought in the instant RTI Application and the same shall be maintained at the O/o. Dy. Commissioner of Police for easy access and for better dissemination of information.
With the aforesaid observations, the instant Second Appeal is disposed off.
वाई.
वाई. के . िस हा)
Y. K. Sinha (वाई िस हा
Information Commissioner (सूचना आयु )
Authenticated true copy
(अिभ मािणतस यािपत ित)
Ram Parkash Grover (राम काश ोवर)
Dy. Registrar (उप-पंजीयक)
011-26180514
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