Central Information Commission
Mrv K Jha vs Gnctd on 4 December, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
CIC/SA/C/2014/000068
Complainant : V.K.Jha
Respondent : Tis Hazari Court (Central)
Date of hearing : 1.12.2014
Date of decision : 4.12.2014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Section 20 of the
RTI Act
Result : Show cause
Heard on 1.12.14. Complainant present. Respondent is represented by Ms. Usha Arora
2. Complainant through his RTI application dated 06.01.2014 had sought for information as to "How many accused of rape cases has been charge sheeted in your district from 01st Jan 2013 to 31st Dec 2013. Kindly provide me the accused information in the following format : FIR No, PS, Date of FIR, Date of filling of chargesheet, Name and age of accused..Age of Victim, Nature of rape i.e single rape, gang rape, Minor rape." PIO Via his letter dated 23.01.2014 provided the (CIC/SA/C/2014/000068) Page 1 information recieved from Judicial, Central & Facilatation centre u/s 5 (4) and also stated that the information sought however came under the Purview of Sec 7 (9). Being unsatisfied with the information furnished, the Complainant has approached the Commission U/S 18 of RTI Act.
3. The Commission after hearing the submissions made and on perusal of the documents on record holds that there is no delay on the part of the Respondent Public Authority and information as available on record has been furnished and the case is closed at the Commission's end.
Sd/ (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Dy. Registrar (CIC/SA/C/2014/000068) Page 2