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Judgment
8 paragraphs · 225 wordsBiswajit Mohanty, J.
Heard Mr. A.S.Paul, learned counsel for thepetitioner and Mr. A.K.Nanda, learned Additional Government Advocate through video conferencing mode.
According to Mr. Paul, the petitioner is aggrieved by the manner in which investigation is going on in connection with Khurda P.S. Case No. 402 of 2021 registered for commission of offences under Sections 498-A and 302 I.P.C.
During course of hearing, Mr. Paul submits that liberty may be granted to the petitioner to move the Superintendent of Police, Khurda (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 twoweeks from today. In the event,such apetition 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 eight 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.
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