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Judgment
Dr S.K. Panigrahi, J
This matter is taken up through Hybrid Arrangement.
Heard learned counsel for the petitioner and learned Additional Standing Counsel for the State.
According to learned counsel for the petitioner, the petitioner is aggrieved by the tardy manner in which investigation is going on in connection with Baselisahi P.S. Case No.283 of 2020 registered for commission of offences under Sections 294/379/500/34, I.P.C. read with Sections 66(A) & 67 of the Information Technology Act, 2000. During course of argument, he submits that though highlighting all her grievances, the petitioner has filed grievance petition dated 09.11.2020 before the Superintendent of Police, Puri (opposite party no.3) under Annexure-2 Series, but till date no action has been taken on the same. In such background, he prays that necessary direction be given to opposite party no.3 to take a decision on the said grievance petition 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, Puri (opposite party no.3) to take a decision on the above noted grievance petition dated 09.11.2020 under Annexure-2 Series as per law within a period of one month from the date of presentation of certified copy of this order.
The CRLMP is accordingly disposed of.
Issue urgent certified copy of this order on proper application.
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