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Judgment
14 paragraphs · 258 wordsÂ
Biswajit Mohanty, J
Heard the petitioner in person and Mr. A.P.Das, learned Additional Standing Counsel through video conferencing mode. According to petitioner, his
grievance in this case pertains to non-registration of his complaint under Annexure-1 as F.I.R. by the I.I.C., Jagatpur Police Station (opposite party
No.3) sent to him on 13.7.2021 through registered post though the same reveals commission of cognizable offences.
During course of hearing the petitioner submits that liberty may be granted to him to move the Deputy Commissioner of Police, Cuttack (opposite
party No.2) in the matter by filing a grievance petition and the said opposite party be directed to take a decision on such motion at an early date.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioner to file a
grievance petition before opposite party No.2 through registered post within a period of two weeks from today. In the event, such a petition is filed
along with a copy of this order, the opposite party No.2 would do well to take a decision on the same in accordance with law keeping in mind the
decision of the 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 receipt of such grievance petition and communicate the result of such exercise to the petitioner.
Accordingly, this CRLMP is disposed of.
Urgent certified copy of the order be granted on proper application.