Central Information Commission
Mrs Singh vs Delhi Police on 4 February, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi110067
Decision No. CIC/VS/A/2014/003930/SB
Dated 04.02.2016
Appellant : Shri S. Singh,
Nathu Ki Bagichi,
P.K. Road,
New Delhi110001.
Respondent : Central Public Information Officer
O/o D.C.P., Police Control Room,
Model TownII,
Delhi.
Date of Hearing : 04.02.2016
Relevant dates emerging from the appeal:
RTI application filed on : 27.08.2014
CPIO's reply : 29.09.2014
First Appeal filed on : 27.09.2014
FAA's order : 28.10. 2014
Second Appeal filed on : 22.12.2014
ORDER
1. Shri S. Singh filed an application dated 17.10.2013 under the Right to Information Act, 2005 before the Central Public Information Officer (CPIO), Police Headquarters, Delhi Police seeking information pertaining to calls made to PCR on 19.08.2014 from Mobile No.9911938943 including (i) how many times calls were made to the PCR regarding physical assault by SHO, Mandir Marg Police Station along with recording of the calls, (ii) recording of the calls made to PCR regarding physically removing him and his parents after physical assault and (iii) from which phone, calls regarding illegal construction of a juggi were received by the police on 19.08.2014.
2. The appellant filed second appeal dated 22.12.2014 before the Commission on the ground that the information has been denied by the CPIO taking shelter under Section 8(1)(h) of the RTI Act, 2005 and that the First Appellate Authority (FAA) upheld the reply of the CPIO. The appellant requested the Commission to direct the CPIO concerned to provide full and correct information to him at the earliest.
Hearing:
3. The appellant Shri S. Singh and the respondents Shri Surender Singh, APIO/ACP, Delhi Police and Shri Sanjiv Kumar Tomar, APIO/ACP, Delhi Police were present in person.
4. The appellant submitted that he has sought information regarding the action taken on calls made by him to the PCR on 19.08.2014 from Mobile No.9911938943.
5. The respondent submitted that an FIR no. 222/2014 dated 19.08.2014 u/s 186/332/353/34 of IPC has been registered at PS Mandir Marg and the investigation in the matter was pending at the time of filing the RTI application as well as the first appeal. Therefore, disclosing information sought by the appellant at that time would have impeded the process of investigation. The respondent further submitted that now the investigation has been completed but the final charge sheet is yet to be filed in the court of law. Decision:
6. The Commission that the appellant is seeking information pertaining to the calls made by him. The Commission observes that the respondent have not established how providing this information would impede the process of investigation. In any case, as informed by the respondent vide letter dated 03.02.2016, the investigation has been completed. Therefore, the CPIO is directed to provide information relating to the calls made by the appellant to the PCR from the mobile number 9911938943 within a period of four weeks from the date of receipt of a copy of this order.
7. With the above observation, the appeal is disposed of.
8. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer