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Judgment
17 paragraphs · 334 wordsBiswajit Mohanty, J
1.  Heard Mr. Padhi, learned counsel for the petitioner and Mr. Mohanty, learned Additional Standing Counsel through video conferencing mode.
According to Mr. Padhi, the petitioner is aggrieved by the manner in which investigation is going on in connection with Chandanpur P.S. Case
No.203 of 2021 initially registered for commission of offence under Section 363 I.P.C. and later on turned to under Sections 363, 366, 323, 376-D(a),
506/34 I.P.C. read with Section 6 POCSO Act. He further submits that till date none of the accused persons has been arrested.
During course of hearing, Mr. Padhi submits that liberty may be granted to the petitioner to move the Superintendent of Police, Puri (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 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.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No. 4587, dated 25th march, 2020, modified by Notice No. 4798, dated 15th April, 2021, and Court’s Office Order circulated
vide memo Nos. 514 and 515 dated 7th January, 2022.
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