PUBLIC PROSECUTOR OFFICE Vs. V VIJAYAPRAKASH

JUDGEMENT

(1.) The respondent's father-in-law lodged a complaint on 17.09.2008 to the Commissioner of Police, Chennai Suburban Police, St. Thomas Mount, Chennai alleging that the respondent demanded dowry and harassed his daughter. Apprehending arrest, the respondent approached this Court on 22.09.2008, seeking anticipatory bail, by filing Crl. O.P. No. 23805 of 2008. This Court on 25.09.2008 granted anticipatory bail to the respondent.

(2.) The respondent made an application dated 15.04.2009 to the Public Information Officer, Office of the Joint Commissioner of Police (South), St. Thomas Mount, Chennai- 600 016 seeking information under Right to Information Act, 2005 (shortly "RTI Act") with reference to the anticipatory bail order dated 25.09.2008 granted by this Court in Crl. O.P. No. 23805 of 2008 and with reference to FIR No. 21 of 2008 dated 10.11.2008 filed on the file of the All Women Police Station, Tambaram, Chennai- 600 045. He made 6 queries on the anticipatory bail order and 5 queries on the FIR referred to above and the same are as follows:

(3.) Copy of the complaint/petition.