Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrv D Kaushik vs Delhi Police on 11 March, 2016

                       CENTRAL INFORMATION COMMISSION
                                  2nd Floor, August Kranti Bhawan,
                              Bhikaji Cama Place, New Delhi­110066


                                                                      Decision No. CIC/VS/A/2014/003860/SB
                                                                                                          
                                                                                     Dated 11.03.2016


Appellant                              :        Shri V.D. Kaushik,
                                                B­9/6, Village Gokulpur, 
                                                Delhi­110 094.


Respondent                    :        Central Public Information Officer,
                                                Delhi Police, O/o the PIO, North East District, 
                                                Old P.S., GTB Enclave, 
                                                Delhi­110 095.


Date of Hearing                        :        11.03.2016


Relevant dates emerging from the appeal:


RTI application filed on               :        23.09.2014


CPIO's reply                           :        28.10.2014


First Appeal                           :        05.11.2014


FAA's order                            :        26.11.2014


Second Appeal filed on                 :        02.12.2014


                                              ORDER

1. Shri V.D. Kaushik filed an application 23.09.2014 under the Right to Information Act,  2005 (RTI Act) before the Central Public Information Officer (CPIO), O/o the Commissioner,  Delhi   Police,   seeking   information   on   five   points   pertaining   to  action   taken   report   on  his  complaints   dated  05.08.2013  (DD  No.50B),  19.08.2013  (DD  No.73B)   and  02.09.2013  (DD  No.48B) against police personnel and their families for an alleged fraud, including (i) whether  FIR  could   be  registered  in  such  cases   and  (ii)  reasons   for   not   registering  the  FIR  on  the  complaints.

2. The appellant filed the second appeal dated 02.12.2014 before the Commission on the  ground that he is seeking specific point­wise information and is not satisfied with the replies  provided to him.

Hearing:

3. The appellant Shri V.D. Kaushik was not present despite notice. The respondent Shri  Surender Kumar, ACP, North West District was present in person. 

4. The respondent submitted that the appellant was informed that FIR cannot be lodged as  no cognizable case was made out after the preliminary enquiry conducted on the appellant's  complaint and also the appellant has filed a complaint case in the same matter u/s 138 of  Negotiable Instrument Act. The respondent further submitted that the point wise reply to the  appellant's RTI application as well as the copies of the enquiry report and the Kalandara u/s  107/150 Cr.P.C., 1973 has been provided to the appellant vide letter dated 28.10.2014.  Decision:

2

5. The Commission observes that the information as available has been provided to the  appellant. Hence, no further action is required by the Commission in this matter.

6. With the above observation, the appeal is disposed of. 

7. Copy of decision be given free of cost to the parties. 

(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer 3