Ayeli Baangula vs State Of Orissa

Biswajit Mohanty, J

Heard Mr. Mohapatra, learned counsel for the petitioner and Mr. Das, learned Additional Standing Counsel through video conferencing mode.

According to the learned counsel for the petitioner, the grievance of the petitioner in this case pertains to non-registration of her complaint dated 31.8.2021 under Annexure-1 as F.I.R. by the I.I.C., Belpada Police Station (opposite party No.3) though the same reveals commission of cognizable offences. He further submits that though against such inaction, the petitioner has approached the Superintendent of Police, Bolangir (opposite party No.2) on 13.9.2021 by filing a grievance petition vide Annexure-2 series through speed post, however, till date no action has been taken on the same. In such background, he prays that a direction be issued to the Superintendent of Police, Bolangir 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, Bolangir to take a decision on the grievance petition dated 13.9.2021 of the petitioner under Annexure-2 series 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 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 31.8.2021 under Annexure-1 as well as grievance petition dated 13.9.2021 under Annexure-2 series to opposite party no.2 while presenting a copy of this order.

Accordingly, this CRLMP is disposed of.

Urgent certified copy of the order be granted on proper application.

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