Jayanti Sundara vs State Of Odisha And Others

Biswajit Mohanty, J

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

According to learned counsel for the petitioner, the petitioner is aggrieved by the non-registration of her complaint dated 06.04.2021 under Annexure-1

as F.I.R. by the I.I.C. Khurda Sadar Police Station (opposite party no.3) though the same reveals commission of cognizable offences. Though against

such inaction the petitioner has already approached the Superintendent Police, Khurda by filing grievance petition on 26.04.2021 under Annexure-2

series through registered post, however, till date no action has been taken on the same. In such back ground, he prays that direction be issued to the

said opposite party to take a decision on the above noted grievance petition within a specific time period.

Considering the submission made and without expressing any opinion on the merits of the case, this Court directs that Superintendent of Police,

Khurda (opposite party no.2) to take a decision on the above noted grievance petition dated 26.04.2021 under Annexure-2 series of the petitioner in

accordance with law within a period of four weeks from the date of receipt of the copy of this order, keeping in mind the decision of the Supreme

Court rendered in Lalita Kumari vrs. State of U.P. and Others reported in AIR 2014 SC 187. The petitioner be intimated about the result of such

exercise.

Accordingly, the 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 25.03.2020 read with Notice No.4798 dated 15.04.2021.

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