Central Information Commission
Smt.Chander Kanta vs Ministry Of Railways on 9 April, 2010
Central Information Commission
CIC/AD/A/2010/000170
Dated April 9, 2010
Name of the Applicant : Smt.Chander Kanta
Name of the Public Authority : DRM Office
Northern Railway
Ambala Cantt
Background
1. The Applicant filed her RTI application dt.14.10.09 with the PIO, DRM Office, Northern Railway, Ambala Cantt requesting for information against 4 points seeking copies of various letters etc. The PIO replied on 6.11.09 enclosing the information dt.5.11.09 received from the DSC/RPF denying the information u/s 8(1)(h) of the RTI Act as the matter is pending with the court regarding the dead body being found on the railway track between Ambala Chavani and Ambala City railway station. Not satisfied with the reply, the Applicant filed an appeal dt.21.11.09 with the Appellate Authority. The Appellate Authority replied on 30.11.09 stating that information has already been provided on 6.11.09. He also enclosed the copy of the said order dt.6.11.09.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for April 9, 2010.
3. Shri T.R.Sharsar, PIO, Shri Ram Singh, ASI/RPF and Shri Sunil Verma, Ch.OS represented the Public Authority.
4. The Applicant was not present during the hearing.
Decision
5. Explaining the background of the case, the Respondent submitted that after a woman's body was found on the Railway track near Ambala city, a challan was filed by the investigating police officer to the Session Court, Ambala which took cognizance of the serious crime and charge sheeted all the three culprits, mother, father and son u/s 304B, 302 and 498A of IPC stating that in furtherance of common intention of them, together they had committed a murder for dowry of W/o Shri Neeraj Bansal and the daughter in law of the Appellant. All three alleged culprits were jailed but the Appellant somehow managed to come out on bail.
6. The Commission after hearing the submissions and on perusal of information sought, and based on the affirmation of the Respondents that the information sought by the Appellant indeed will in no way impede the process of investigation, directs the PIO to provide the information sought by the Appellant in her RTI application by 10 May, 2010. .
7. The appeal is accordingly disposed of.
Annapurna Dixit Information Commissioner Authenticated true copy:
(G.Subramanian) Deputy. Registrar Cc:
1. Smt.Chander Kanta H.No.176, Gurbax Colony Street No.1 Patiala 147 001
2. The PIO North Central Railway Divisional Railway Manager's Office Ambala Division Ambala Cantt
3. The Appellate Authority North Central Railway Divisional Railway Manager's Office Ambala Division Ambala Cantt
4. Officer incharge, NIC
5. Press E Group, CIC