Saket Court

Saket Court (South), Delhi: In a case of alleged leak of details of FIR containing sensitive information, Shilpi Singh J., issued notice to Station House Officer ‘SHO’ to explain how Hindustan Times came in the knowledge of the present FIR, the kinds of complaint in which the complaint is treated as sensitive information.

An FIR was directed to be registered on the orders of the Sessions Court dated 19-04-2022, after an application was moved by the complainant. The complainant states that he has still not received any information regarding registration of FIR but on 29-07-2022 an article was published in Hindustan Times, Hindi Editorial on the first page about the allegations of the complainant in the FIR.

Counsel for complainant submitted that once the FIR is registered it is uploaded on CCTNS which takes some time and to access the FIR, a person requires the name of the complainant, FIR No. and date of registration. He further submitted that the only person in knowledge of such details would be either DO or IO.

Thus, it was alleged that FIR has been deliberately leaked to the media as the complainant is a high-profile person and the said facts would result in tarnishing his image.

The Court noting that FIR was registered on 22-07-2022 and perusing the facts and allegations levelled, issued notice to concerned SHO with direction to explain how Hindustan Times came in the knowledge of the present FIR, the kinds of complaint in which the complaint is treated as sensitive information and discretion be exercised by the SHO to not share the same.

The Court further directed the counsel for complainant to show why such case fall under the sensitive information category.

The matter is next listed for further proceedings on 30-08-2022.

[Ashok Kumar Choudhary v. Jeena Joseph, 2022 SCC OnLine Dis Crt (Del) 30, decided on 03-08-2022]


Advocates who appeared in this case :

Sanjay Vashisht, Advocate, Advocate for the Complainant.


*Arunima Bose, Editorial Assistant has reported this brief.

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