Central Information Commission
Harender Singh vs District Session Judge on 19 June, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/DSESJ/A/2023/110103
Harender Singh .....अपीलकर्ाग /Appellant
VERSUS
बनाम
1. PIO,
Addl. Commissioner of Police,
Dwarka District, Sector - 19,
Dwarka, New Delhi -110075.
2. PIO,
O/o The Principal District &
Sessions Judge, Dwarka Courts,
New Delhi - 110075. .....प्रनर्वािीगण /Respondent
Date of Hearing : 11.06.2024
Date of Decision : 18.06.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 21.12.2022
CPIO replied on : 18.01.2023 and 24.01.2023
First appeal filed on : 23.01.2023
First Appellate Authority's order : 23.02.2023
2nd Appeal/Complaint dated : 01.03.2023
Information sought:
The Appellant filed an RTI application dated 21.12.2022 to the PIO, Delhi Police Dwarka, seeking the following information:
Dwarka Court में मेरी Bail Application No.2388/21 दिन ांक 10/06/2021 में आपके क र् ालर् के आधीन पुललस स्टे शन बिन्ि पुर में तैन त HC Surender Singh ने Court को ित र् थ की Smt. Anju द्व र िी गई एक Page 1 of 6 लशक र्त उनको दिन ांक 20/04/2021 को लमली थी। जिसक नम्िर LC No. 1622/2021 है । और इसकी Inquiry अभी चल रही है। लेककन अभी FIR ििा नही कक गई है । ित र् हुआ है ।
PIO के पत्र सांख्र् 4096 (आई० डी०-2245/21) / डी०-1V ि० सू० प्र० / द्व रक जिल दिन क ां 21/10/2021 में PIO ने ित र् है कक िो FIR No 562/21 दिन ांक 18/06/2021 को ििा कक गई थी इसमे HC Surender Singh, Belt No. 2625/DW ने घटन स्थल की CCTV फुटे ि नहीां ली। ित र् हुआ है । मुझे इसके सम्िन्ध में ननम्नललखित सूचन और फोटो कोपी िी ि ए।
1. PIO ने आपने पत्र सांख्र् दिन क ां 21/10/2021 में ित र् है की HC Surender Singh ने घटन स्थल की CCTV फुटे ि नही ली। मुझे CCTV फुटे ि के सम्िन्ध मे HC Surender Singh से ललए गए व्र् न की फोटो कोपी िी ि ए।
The PIO, Delhi Police, vide letter dated 18.01.2023 provided the following reply:
"इस सांिभा में , थ न बिांि पुर ने मुकिम सांख्र् 562/2021 दिन ांक 18.06.2021 u/s 354/509/34 IPC ििा ककर् गर् िो अन्वेषण के ि ि, अांनतम ररपोटा , सम्िांधधत िस्त वेिो के स थ RC No. 1086/21/21 दिन ांक 04.08.2021 से म ननीर् द्व रक कोटा में अन्वेष्ण अधधक री ASI त र चांि, थ न बिांि पुर द्व र भेिी ि चुकी है । व ांनित सूचन द्व रक कोटा से सांिजन्धत है अतः आपके आवेिन पत्र को अधिम क र्ाव ही हेतु PIO/Dwarka Court, New Delhi को स्थ न ांतररत ककर् ि रह है।"
Further, the PIO, Office of the Principal and Session Judge, Dwarka, vide letter dated 24.01.2023 provided the reply stating as under:
"With reference to your RTI application dated 21/12/2022 received in this office on 20/01/2023 and registered as ID No. 07/2023.
It is submitted that information sought is exempted and cannot be supplied as per the Rules as provided in Delhi District Court (Right to Information) Rules 2008, notified by Hon'ble High Court of Delhi vide No-Page 2 of 6
162 and 163/Rules/DHC dated 06/05/2009. The relevant Rule is reproduced as under: -
It is further informed that copies of any judicial record are exempted from disclosure and it cannot be supplied as per the notification, which is available on the website of District Courts, Delhi i.e. ecourts.gov.in. The relevant Rules are reproduced as under:"
Rule 7(vi): The information to be sought relates to a judicial proceeding, or judicial function or the matters incidental or ancillary thereto. Rule 8(vii) Instruction for deciding the application filed for seeking information: "The Public Information Officer or the Assistant Public Information Officer, shall always keep in mind, while dealing with an application relating to courts that Section 4(1)(d) of the Act does not apply to judicial proceedings conducted by a court or a tribunal as it refers to only administrative and quasi-judicial decisions."
Rule 9(x): No information can be provided relating to any judicial proceedings under this Act.
However, if an applicant seeks information of any judicial records in the form of copies or wants to inspect the records, it can be obtained by applying the same from the Copying Agency of the concerned District Courts as per rules, or can note under inspection of the record as per rules. Further the applicant may also check the status of his case on the official website i.e. ecourts.gov.in Being dissatisfied, the appellant filed a First Appeal dated 23.01.2023. The FAA vide its order dated 23.02.2023, held as under: -
आपक अपील पत्र दिन ांक 23.01.2023, िो कक इस क र् ालर् में दिन क ां 23.01.2023 को प्र प्त हुआ है। इस सांिभा में , आपको सूधचत ककर् ि त है कक आपकी प्रथम अपील दिन क ां 23.01.2023, िो कक आपने सूचन क अधधक र अधधननर्म-2005 के अांतगात िन सूचन अधधक री द्व रक जिल के क र् ालर् द्व र प्रि न िव ि सूचन पत्र सांख्र् 183 (ID-2987/22) D-
IV/ िन सूचन प्रकोष्ठ, द्व रक जिल दिन ांक 18.01.2023 के खिल फ ि र्र की है । उपरोक्त वखणात ववषर् में , आपक अन्र् सम न आरटीआई आवेिन पत्र दिन क ां 25.06.2022 इस क र् ालर् में 27.06.2022 को प्र प्त हुआ जिसक इस क र् ालर् के पत्र सांख्र् 3093 (अपील-108, ID-1527 व Page 3 of 6 780/22)/डी-IV/िन सूचन प्रकोष्ठ, द्व रक जिल दिन क ां 25.07.2022 से ननपट र ककर् ि चुक है । उपरोक्त वखणात ववषर् पर इस क र् ालर् के अन्र् पत्र सांख्र् . 5055-56 (ID-2248/22)/डी-IV/िन सूचन प्रकोष्ठ, द्व रक जिल दिन क ां 18.10.2022 से प्रि न की ि चुकी है, िो स्वतः पूणा है । इसके अल व , "सूचन अधधक र अधधननर्म-2005" के प्र वध नों के तहत पुनर वेिनकत ा को र हत प्रि न करते हुए ित र् ि त है कक व ांनित सूचन , मुकिम सांख्र् 562/2021 दिन ांक 18.06.2021, u/s 354/509/34 IPC, थ न बिांि पुर से सांिजन्धत है जिसमे एएसआई त र चांि, थ न बिांि पुर द्व र अांनतम ररपोटा म ननीर् द्व रक कोटा , नई दिल्ली को RC सांख्र् . 1086/21/21 दिन ांक 04.08.2021 से भेिी ि चुकी है । अतः आपके आरटीआई आवेिन पत्र को अधिम क र्ाव ही हे तु इस क र् ालर् के पत्र सांख्र् . 184 (आई डी-2987/22) डी-IV/िन सूचन प्रकोष्ठ, द्व रक जिल दिन क ां 18.01.2023 से भेि चुक है । आप उपरोक्त वखणात ववषर् में अन्र् आवेिन पत्र सांिजन्धत िन सूचन अधधक री के समक्ष ि खिल कर "सूचन अधधक र अधधननर्म-2005" के तहत सूचन प्र प्त कर सकते है ।
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal. The RTI application in the instant case was filed with Delhi Police, Dwarka which while replying transferred to PIO, O/o Principal and Session Judge, Dwarka who provided response to the RTI application. The first appeal was also forwarded to the transferee PA.
Relevant Facts emerged during Hearing:
The following were present: -
Appellant: Present in person Respondent: Shri Ashok Kumar, Inspector, Shri Rajinder Prasad, Inspector, RTI Cell, PS Bindapur (Respondent No. 1) and Shri Kishor Batra, Sr. Judicial Assistant, Dwarka Court (Respondent No. 2), appeared in person.
The appellant inter alia submitted that specific information sought has not been provided till the date of hearing. He stated that copy of the statement if any take from H C Surender Singh regarding CCTV footage has not been provided.Page 4 of 6
The respondent No. 1 inter alia submitted that they have informed the appellant that after investigation of the cases referred in the RTI application, final report has been submitted to Dwarka Court. Therefore, RTI application has been forwarded to the PIO, Dwarka Court, New Delhi for necessary action.
The respondent No. 2 while defending their case inter alia submitted that the appellant has inspected the records available with them.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that the replies has been given by the respondents as per the records available with them vide their letters dated 18.01.2023 and 24.01.2023. The appellant during the hearing submitted that specific information regarding statement, if any, take from H C Surender Singh regarding CCTV footage was not provided to him. The respondent No. 1 stated that whatever documents available with them has been submitted to the Dwarka Court along with final report.
In view of the above facts and in the interest of justice, the respondent No. 1 (Addl. Commissioner of Police, Dwarka District) is directed to provide specific reply as per the records available with them, within two weeks' time from the date of receipt of this order.
The FAA, Commissioner of Police, Dwarka, to ensure compliance of this order.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 5 of 6 Copy To:
The FAA, Addl. District Judge - 04, Dwarka Courts, New Delhi-110075.
The FAA Commissioner of Police, Dwarka District, Sector - 19, Dwarka, New Delhi -110075 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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