RAMA NAND RATHORE Vs. STATE OF H.P.

JUDGEMENT

(1.) Democracy expects openness and openness is a concomitant of a free society and sunlight is the best disinfectant. It cannot be disputed that ordinary rule is that secrecy must be an exception, justifiable only when it is demanded by the requirement of public interest.

(2.) These observations are being made in context of the present petition which seeks quashment of FIR No. 145 of 2014, dated 29.11.2014, registered under Sections 447 and 341 of the Indian Penal Code (for short 'IPC'), registered at Police Station East, Chhota Shimla. However, the copy of the FIR has not been placed on record. In response to the query as to why the copy of FIR has not been placed on record, the petitioner, who is present in person, has stated that he is senior citizen of 70 years of age and retired as Assistant Commissioner from the Department of Excise and Taxation, Himachal Pradesh. Being a respectable person, he is too scared to go to the Police Station to get a copy of the FIR, because he may be arrested, since the complainant happens to be none other, than the Superintendent of Police at Shimla. He further apprised this Court that he has already applied for the copy of the same through his counsel on 4.12.2014 under the Right to Information Act, 2005, but the copy thereof has not been made available to him ostensibly because as per the usual practice, the outer limit of 30 days for supplying information as provided under Section 7 of the Right to Information Act is always considered to be the inner limit by those in the helm of affairs.

(3.) Indisputably, for the present, there is no provision for providing First Information Report under the codified limit, but then the liberty of an individual is inextricably linked with his right to be aware how he has been booked, under which law and what are the allegations set out against him. Liberty in freedom is the strongest passion of men and many have sacrificed their lives for the cause of liberty.