DEPUTY COMMISSIONER OF POLICE Vs. SUBHASH CHANDRA AGARWAL

JUDGEMENT

(1.) The petitioner has filed the present petition impugning a common order dated 14.11.2011 (hereafter "the impugned order") passed by the Central Information Commission (hereafter "the CIC"), inter alia, directing the petitioner to provide the respondent with a copy of the forensic report regarding doctored CDs in the Criminal Case relating to FIR No. 47/2011.

(2.) The respondent had filed three applications (applications dated 06.05.2011, 16.05.2011 and 30.05.2011) under the Right to Information Act, 2005 (hereafter "the Act") seeking various queries in connection with or relating to the alleged doctored CDs. The information, as sought by the respondent, was denied by the Central Public Information Officer (CPIO) as being exempt under Section 8(1)(h) of the Act. It was claimed that furnishing of such information would hamper the process of investigation. The appeals preferred by the respondent before the First Appellate Authority under Section 19 of the Act were also rejected.

(3.) Aggrieved by the same, the respondent preferred the Second Appeal under Section 19(3) of the Act before the CIC, which was allowed by the impugned order.