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Central Information Commission

Mr. Anil Dawra vs Cbi on 16 March, 2011

                      Central Information Commission, New Delhi
                        File No.CIC/WB/A/2010/000527 & 716­SM
                  Right to Information Act­2005­Under Section  (19)




Date of hearing                     :                               1 February 2011


Date of decision                    :                                 16 March 2011



Name of the Appellant               :   Shri Anil Dawra
                                        H.No. 209, Sector - 18 A,
                                        Chandigarh.


Name of the Public Authority        :   The Central Public Information Officer, 
                                        Central Bureau of Investigation,
                                        SC­II, New Delhi.


                                        CPIO, Central Bureau of Investigation,
                                        Special Crime Branch, 
                                        Sector 30 A, Chandigarh.



        The Appellant was present in person.

        On behalf of the Respondent, the following were present:­
        (i)      Shri Ashok Tiwari, DIG/CBI,
        (ii)     Shri K.S. Punia, SP/CBI,
        (iii)    Shri S.P. Singh, SSP,
        (iv)     Shri Satish



Chief Information Commissioner              :     Shri Satyananda Mishra



2. We had heard both these cases on 1 February 2011. Both the parties  were present and made their submissions CIC/WB/A/2010/000527 & 716­SM

3. In   two   separate   applications,  the   Appellant   had   sought  a   number  of  information regarding (a) the enquiry conducted by Shri ML Sharma, the then  DIG/IG, CBI between Feb­April 1995 in connection with the case Dhananjay  Sharma vs State of Haryana and (b) RC­12(S)/2008/SCB/CHG dated 24 July  2008. The CPIO had denied most of the information in connection with (a) and  provided most of the information in connection with (b) Later, on the direction of  the Appellate Authority, some more information, especially, the report of Shri  ML Sharma, the then DIG/IG, CBI was provided.

4. We carefully considered the submissions made by both the parties and  also perused the contents of the RTI applications as well as the replies given by  the CPIOs and the orders of the Appellate Authority. We are of the view that  most  of   the   information  sought  should  be   provided  being  entirely  factual  in  nature and specially because one of these cases has already been disposed of  at the level of the Supreme Court of India. Therefore, we direct the CPIO to  provide to the Appellant within 15 working days from the receipt of this order,  the following information:

i)   photocopy  of   the   enquiry  report  submitted  by   Shri   ML   Sharma,  the   then  DIG/IG, CBI between Feb­April 1995 in connection with the case Dhananjay  Sharma vs State of Haryana ;
ii) the photocopy of the note sheets of the file relating to this case provided the  prosecution before any court of law is now over;
iii)   the   names  of   the   IPS   officers  posted   under  Shri   ML   Sharma,  the   then  DIG/IG, CBI.

CIC/WB/A/2010/000527 & 716­SM

5. The remaining queries contained in the application dated 12 March 2010  can be answered only by researching the case records since the Appellant has  not sought copies of any specific records or documents. The CPIO cannot be  expected to research the investigation related documents and records to find  answers to these queries. Even then, if the records and documents containing  the answer to these queries are easily identifiable, the CPIO must make an  effort  to   find   those  and  provide  the   copies  to   the   Appellant.  We  direct  him  accordingly. 

6. As far as the RTI application dated 3 February 2010 is concerned, we  are satisfied that the CPIO has provided all the information as available. We are  also satisfied with  his  decision not to  disclose the note sheets showing the  notings   of   various   officers   including   the   legal   opinion   of   the   prosecution  Branch/attorneys   since   we   believe   that   these   contain   the   evaluation   of   the  evidence available to the prosecution as well as the strategy proposed to be  adopted in the case, the disclosure of which is likely to impede the prosecution  of the offender.

7. The cases are disposed of accordingly.

8. Copies of this order be given free of cost to the parties.

(Satyananda Mishra) Chief Information Commissioner CIC/WB/A/2010/000527 & 716­SM Authenticated true copy.  Additional copies of orders shall be supplied against  application and payment of the charges prescribed under the Act to the CPIO of this  Commission.

(Vijay Bhalla) Deputy Registrar CIC/WB/A/2010/000527 & 716­SM