NARENDRA SHARMA Vs. STATE

JUDGEMENT

(1.) This Public Interest Litigation has been preferred with the following prayers:-

(2.) Having heard the petitioner in person and the counsel for the respondent - State, it appears that the petitioner, who is an Advocate, had applied for a copy of the FIR, as stated in this writ petition, to Police Station Fatehpur Beri, New Delhi as the same was not uploaded in terms of decision given by this Court in W.P.(Crl.) No.468/2010 reported in 2010 (175) DLT 110.

(3.) Learned counsel for the respondent - State submitted that pursuant to aforesaid judgment, Circular No.4/2011 dated 20.01.2011 has already been issued. Certain exceptions have also been carved out for cases of sensitive nature in the judgment of this Court. Thereafter, vide a decision propounded by Hon'ble the Supreme Court on 07.09.2016, in W.P.(Crl.) No.68/2016, the directions of this Court have been reiterated by Hon'ble the Supreme Court. It is further submitted by Mr. Rahul Mehra that as per the aforesaid judgment of the Hon'ble Supreme Court, if the FIR is not uploaded on the Police website on the ground that information is of sensitive nature, the person can submit a representation to Superintendent of Police/Commissioner of Police and decision is taken by such Officers of Police department accordingly.