ASHISH Vs. STATE INFORMATION COMMISSIONER HARYANA AND ORS.

JUDGEMENT

(1.) C.M. is allowed subject to just exceptions. Filing of certified copy of annexure is dispensed with and true copy of the same is accepted. CM-13140-CWP-2020

(2.) Prayer in this application is for impleading Head Constable Rajinder No. 1659 as respondent No. 4 in the main writ petition. The reason for impleading him as a party is that the CCTV Footage of the incident dtd. 20/11/2015 has been provided to him who was the Investigating Officer of the assault committed upon the petitioner in the Court of the District and Sessions Judge, Faridabad. Keeping in view the scope of the provisions of the Right to Information Act, the prayer made by the applicant-petitioner cannot be accepted and, therefore, the same is dismissed. CM-42-CWP-2021

(3.) C.M. is allowed subject to just exceptions. Filing of certified copy of Annexures P-4 and P-5 is dispensed with and affidavit dated 04. 01.2021 of the petitioner along with true typed/photo copies of documents Annexures P-4 and P-5 are taken on record. RA-CW-194-2020