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[Cites 3, Cited by 0]

Central Information Commission

Ms. Sabhyata Arora vs Delhi Police, North-West Dist. Delhi on 8 December, 2009

                     CENTRAL INFORMATION COMMISSION
                 Appeal No. CIC/ WB/A/2008/01267/SS dated 19.07.2008
                    Right to Information Act 2005 - Section 19


        Name of the Complainant           : Ms. Sabhyata Arora

        Name of the Public Authority      : Delhi Police, North-West Dist. Delhi



Background

Ms. Sabhyata Arora, filed an RTI application dated 8.03.2008, in which she sought the number of Rape Cases registered for the year 2007-08, the number of cases referred to NGOs, assistance provided by the NGOs etc. in various Police Stations of Delhi Police. She was replied to by the CPIO, the Dy. Commissioner of Police, North-West Dist. and also by the First Appellate Authority (FAA), the Jt. Commissioner of Police, Northern Range. In her complaint under Section 18 of the RTI Act, 2005, before the Commission, Ms. Sabhyata Arora, has alleged that while comparing the information supplied by the PIO in his first reply and the information provided by the PIO after the 1st appeal, it has come to notice that the CPIO has provided contradictory information. Discrepancy has been observed in replies received from Police Station Sarasvati Vihar and P.S. Paschim Vihar. The response to question 2 has been given as "Yes" in the first reply and as "No" in the second reply after the First Appellate Order

2. The matter was heard on 8.12.2009

3. The appellant was not present.

4. Sh. Vijay Singh, PIO/Addl.DCP-I, N-W Dist, and Sh. Rajender Kumar, ASI represented the respondent.

It was admitted by the CPIO that there is a contradiction in replies to certain points in the first and second reply of the CPIO. It was stated, however, that the facts in the second reply are correct and have been given after due and appropriate verification. The CPIO who has recently joined his present post, requests to be given an opportunity to verify the facts once again to rule out all possible inaccuracies.

Decision The CPIO is directed to verify the facts once again and inform the complainant within 30 days of receipt of this order.

The matter is disposed off accordingly.

(Sushma Singh) Information Commissioner 8.12.2009 Appeal No. CIC/ WB/A/2008/01267/SS Authenticated true copy:

(P.C. Purkait) S.O. & Asst. Registrar Copy to:
1. Ms. Sabhyata Arora W/o Mr. Sanjeev Chopra C/o Pratidhi Shakarpur Police Station Pusta Road, Ramesh Park Delhi - 110092
2. Sh. Vijay Singh Addl. Dy. Commissioner of Police-cum-PIO North-West Dist.

Delhi

3. Jt. Commissioner of Police & AA Northern Range PHQ, IP Estate, MSO Building New Delhi