Central Information Commission
Kalyan Halder vs National Crime Record Bureau on 4 June, 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/NCREB/A/2024/653102.
Shri. KALYAN HALDER. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
National Crime Record Bureau.
Date of Hearing : 02.06.2025
Date of Decision : 02.06.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 02.10.2024
PIO replied on : 29.10.2024
First Appeal filed on : 29.10.2024
First Appellate Order on : 28.11.2024
2ndAppeal/complaint received on : 02.12.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 02.10.2024 seeking information on following points:-
"I Kalyan Halder filing RTI application under section 6 bracket 3 of RTI act 2005 and want to seek information about the function of national crime record bureau about working of crime and criminal tracking network system that aims to integrate all crime data and records in india in to core application software which is currently being implemented across indias states like west Bengal and CCTNS has vertical connectivity linking police units at various levels within the state police stations, and other police formations through SCRB to NCRB at government of india level and so the RTI applicant want to get the information about the working of crime and criminal tracking network system launched by NCRB and various services provided in the citizen portal of CCTNS which is not being provided to the RTI applicant by the current inspector in charge of noapara police station named rakesh Chandra sadhukhan pin-743144 which are obtaining the copy of first information report, FIR request lodged at noapara police station, PIN- 743144 by my mother anita halder on 30th september 2024 at around 2:00 PM, details of arrested persons or wanted criminals and their illegal activities, digitize data related to FIR registration, investigation and charge sheets, digitize police processes FIR, investigations, challans.
Page 1 Sir, due to repeated false general diaries listening to the false fabricated statements of the complainant and witnesses lodged by the noapara police in the year 2019 namely PS GDE NUMBER-546 & 908 dated 10th January 2019 & 17th January 2019 U 5 107 Croc, P.R. No 28slash19, NGR. No-167slash19slashSEM and another in the year 2023 namely 1 SUMMON TO OP see section 61 ref-noapara, P 5 GDE Number- 63, 279, dated 2.4.2023 &5.4.2023, P.R. Number-181slash23 U S 107 Cr.P.C. NGR. No-1011slash23slashSEM-SUMMON SERVED BY ASSISTANT SUB INSPECTOR NOAPARA POLICE STATION, PANKAJ BAGH, MOBILE NUMBER-8240264082, Summon serving Date- 7.5.2023 and other 2 general diaries attaching in pdf my mother anita halder has decided to lodge first information report dated-30.9.2024 under section 195, 199, 200, 193, 194 of IPC at noapara police station against each and every complainants and witnesses giving false fabricated statements by approaching the noapara police station and due to which kalyan halder and anita halder has to face alleged harassment, defamation, humiliation, mental torture but the noapara police station current inspector in charge namely rakesh Chandra sadhukhan is not lodging first information report against each of them and not providing anita halder the copy of first information report, details of arrested persons slash wanted criminals and their illegal activities, digitize data related to FIR registration, investigation and charge sheets, digitize police processes FIR, investigations, challans Sir, below I am attaching the names of each and every complainants and witnesses giving false statements against kalyan halder and anita halder -"
The CPIO vide letter dated 29.10.2024 replied as under:-
"This is with reference to your online RTI Application No. NCREB/R/E/24/00829 dated 02.10.2024, seeking information under RTI Act, 2005.
In this regard, it is informed that under the provisions of RTI Act 2005, only such information is supplied which is held by or under the control of Public Authority under section 2(J) of RTI Act 2005. With respect to your RTI, no information is held by CPIO.
Your RTI Application No. NCREB/R/E/24/00782 dated 16.09.2024 with similar content is already transferred to West Bengal Police, under section 6 (3) of RTI Act 2005. It may be noted that, Police is a State subject under the 7th Schedule of the Constitution of India, hence requisite information under the RTI Act 2005 may be provided by the concerned State/UT."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 29.10.2024. The FAA, Joint Director(CCTNS) vide order dated 28.11.2024 stated as under :-
"2. I have gone through your RTI Application and reply furnished by the CPIO on 29.10.2024. Your RTI Application was rightly disposed off under the control of Public Authority under section 2(J) of RTI Act 2005 as no information is held by CPIO, with respect to your RTI Application.
3. Your appeal is disposed off accordingly."
Page 2 Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Present over call Respondent: Dr Prasun Gupta, Deputy Director The written submission of the CPIO were taken on record. Further, submissions were heard.
Decision:
Upon the perusal of the case records & submissions, the Commissions observes that an appropriate reply has been provided by the CPIO. No further action lies.
The Appeal stands disposed off.
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 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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