AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
20 paragraphs · 343 wordsBiswajit Mohanty, J
Heard Mr. Mohapatra, learned counsel forthe petitioner and Mr. Samal, learned Additional Government Advocate through video
conferencing mode.
Though vide order dated 18.06.2021, this Court has directed the learned Additional Standing Counsel to obtain
instruction however as Mr. Samal submits that he has not received any instruction, Mr. Mohapatra submits that since this
matter  pertains  to  non-registration  ofcomplaint  dated 30.04.2021 under Annexure-2 as F.I.R. by the I.I.C., Joda Police
Station (opposite party No.3) though the same reveals commission of cognizable offences and though against such inaction, the petitioner has
approached the Superintendent of Police, Keonjhar (opposite party No.2) on 07.05.2021 by filing a grievance petition vide Annexure-3 through
registered post but all to no avail accordingly, he prays that a direction be issued to the Superintendent of Police, Keonjhar to take a decision on the
grievance petition of the petitioner within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs the Superintendent of Police,
Keonjhar to take a decision on the grievance petition dated 07.05.2021 of the petitioner under Annexure-3 in accordance with law keeping in mind the
decision of the Hon’ble Supreme Court in the case of Lalita Kumari Vs. State of U.P. & Others reported in AIR 2014 SC 187 within a period of
four weeks from the date of production of a copy of this order, if in the meantime, the same has not been disposed of and communicate the result of
such exercise to the petitioner. The petitioner is directed to supply copies of the complaint dated 30.04.2021 under Annexure-2 as well as grievance
petition dated 07.05.2021 under Annexure-3 to opposite party no.2 while presenting a copy of this order.
Accordingly, this CRLMP is disposed of.
Parties may utilize the soft copy of this order available in the High Court’s Website or print out thereof at par with certified copy in the manner
prescribed vide Court’s Notice No.4587 dated 25.3.2020 read with Notice No.4798 dated 15.04.2021.
 …………………………………..