Central Information Commission
Sudesh Kumar Shukla vs Delhi Police on 10 September, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/DEPOL/A/2024/131829
Shri SUDESH KUMAR SHUKLA ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
West Delhi District
Delhi Police
Date of Hearing : 27.08.2025
Date of Decision : 27.08.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 12.06.2024
PIO replied on : 11.07.2024
First Appeal filed on : 18.07.2024
First Appellate Order on : 13.08.2024
2 Appeal/complaint received on
nd : 03.10.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 12.06.2024 seeking information on following points:-
1. Provide me certified copy of noting sheet of day to day action taken on my Complaint Dy. No. LC-2765/SHO/Subhash Place dated 28/10/2021 filed with Police Station Netaji Subhash Place, Pitampura, Delhi by HC Jitender, thereafter to WSI Priyanka and present EO/SI Rohit Chahar regarding financial fraud.
2. Provide me certified copy of Noting sheet day to day action taken on my complaint Dy. No. LC-1782/SHO/Subhash Place dated 03/08/2023 filed with Police Station Netaji Subhash Place, Pitampura, Delhi by HC Jitender, thereafter to WSI Priyanka and present EO/SI Rohit Chahar regarding financial fraud.
3. Action taken by EO/SI Rohit Chahar regarding harassment, cheating, financial fraud of Rs. 64500/- through online cyber crime conspiracy which your ACP/SHO, Subhash Place assured the enquiry into the matter is expediting on priority basis and concluded shortly vide reply in my Appeal ID No. 216/47/2024 Appeal Cell/RTI Cell/NWD dated 3/4/2024 reply of ACP/Subhash Place on 04/05/2024. (Reply of Appeal attached) (More than one month already SHO, Netaji Subhash Place. Police Station, Pitampura, Delhi."
Page 1 The PIO-cum-Addl. Dy. Commissioner of Police-(I), North West Distt., Delhi vide letter dated 11.07.2024 replied as under:-
1. "As per record complaint of Sh Sudesh Kumar Shukla received vide NO. LC-2765/SHO/Subhash Placed dated 28.10.21 is still pending enquiry.
2. As per record complaint of Sh Sudesh Kumar Shukla received vide NO. LC-1782/SHO/Subhash Placed dated 03.08.23 is still pending enquiry.
3. Necessary approval for registration of FIR in to the matter is being obtained from the competent authority."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 18.07.2024. The FAA vide order dated 13.08.2024 stated as under:-
4. "The undersigned has carefully considered the contention put- forth by the appellant in his RTI appeal dated 18.07.2024 (received on 19.07.2024), initial RTI application dated 12.06.2024 (received on 14.06.2024) and information provided by the PIO/NW. District vide letter dated 11.07.2024. Upon consideration, it has been found that the PIO/NWD, Delhi vide letter dated 11.07.2024 has provided the point wise information to the appellant within the stipulated time. Besides this, in the present appeal, appellant has mentioned that "Vague reply given by SHO Subhash Place". Hence, the appeal of the appellant is remitted back to the PIO/North West District, Delhi with the directions to provide the specific point wise information to the appellant on his R'T'I application dated 12.06.2024 within 04 weeks from the receipt of this order after examine his RTI appeal and application under the provisions of RTI Act-2005. Moreover, appellant can meet concerned SHO & ACP/Sub Division and senior officers of this district on any working day during working hours for redressal of his grievances through PRO/NWD, Delhi. With these observations, the appeal of the appellant is hereby disposed off accordingly."
In compliance with the FAO, PIO-cum-Addl. Dy. Commissioner of Police-(I), North West Distt., Delhi vide letter dated 11.09.2024 stated as follows:-
1. The complaint as mentioned in the RTI application under reference was earlier assigned to SI Rohit Chahar and after his transfer from the Police Station Subhash Place the same has been assigned to SI Jitender Kumar, P.S. Subhash Place, which is still pending enquiry with SI Jitender Kumar. Rest of the information is exempted under section 8(1)(h) of the RTI Act, 2005 as releasing of such information at this stage may hamper the process of the enquiry.
2. The complaint as mentioned in the RTI application under reference was earlier assigned to S1 Rollit Chahar and after his transfer from the Police Station Subhash Place the same has been assigned to SI Jitender Kumar, P.S. Subhash Place, which is still pending enquiry with SI Jitender Kumar. Rest of the information is exempted under section 8(1) Page 2
(h) of the RTI Act, 2005 as releasing of such information at this stage may hamper the process of the enquiry.
3. The matter is still under process and releasing of any such information at this stage may hamper the process. Hence, exempted under section 8(1)(h) of the RTI Act, 2005."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
SHO, Cyber, North-west Delhi vide letter dated 25.08.2025 stated as under:
"..In this regard, it is stated that the requisite point-wise information, as per the content of the RTI appeal, is as under:
In this regards it is submitted that as per RTI, applicant is seeking copy of Note sheet having enquiry progress from 28.10.2021 onwards, Action taken by E.O./SI Rohit and action taken detail from 02.10.2021 to 12.06.2024 by Netaji Subhash Place.
It is stated w.r.t. to compliant of Sudesh Kumar that we received the only copy of compliant from Police station Subhash Place against which FIR No 020/2025 dated 01.05.2025, U/S 420/120B IPC & 66E/67 IT, PS Cyber North West District was registered. We don't have any document prior to registration of FIR. All enquiry file/Progress is with PS Subhash Place if any. The copy of complaints received in the present matter & copy of FIR is attached here. Enquiry progress Note sheet, if any, from 02.10.2021 to onwards may be asked from Ps Subhash Place as we received only copy of compliant (without any enquiry documents) on which FIR was registered..."
SHO, Subhash Place vide letter dated 22.08.2025 stated as under:
1. "..The complaint of Sh. Sudesh Kumar Shukla r/o B-504, Jhulelal Apartment, Road No. 44, Pitampura Delhi was received in this police station vide Dy No. LC No. 2765/SHO/Subash Place dated 28.10.2021 and same was transferred to Cyber Police station on dated 13.06.2025 as per available record.
2. The complaint of Sh. Sudesh Kumar Shukla r/o B-504, Jhulelal Apartment, Road No. 44, Pitampura Delhi was received in this police station vide Dy No. LC No. 1782/SHO/Subash Place dated 03.08.2023 and same was transferred to Cyber Police station on dated 13.06.2025 as per available record. On the approval of senior officers, a case vide FIR No. 20/25 dated 01.05.2025 U/S 420/120-B IPC & 66-A/67 I.T. Act has been registered in Cyber Police Station/NWD. Hence, more information may be obtained from the Cyber Police Station.
3. As Above.."
Facts emerging in Course of Hearing:
Appellant: Present in person.
Page 3 Respondent: Mr. Arun Kumar Tyagi, Inspector, SHO-Subhash Place and Mr. Vijay Singh, ASI, RTI-NW-District - participated in the hearing.
The Appellant stated that the relevant information has not been furnished to within stipulated time frame.
The Respondent stated that at the time the RTI Application was received in their office the matter was under investigation and accordingly information sought was denied under section 8(1)(h) of the RTI Act. They averred that the case was transferred to cyber police station on dated 13.06.2025 as per available record. Further, on approval of senior officers, a case vide FIR No. 20/25 dated 01.05.2025 U/S 420/120-B IPC & 66-A/67 I.T. Act has been registered in Cyber Police Station/NWD.
Decision:
Upon perusal of records and examining the facts of the case at hand, it is noted that the Appellant's queries had been appropriately answered by the concerned PIO. The reply is self- explanatory and information as permissible under the provisions of the RTI Act has been duly supplied to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. the appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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