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Judgment
8 paragraphs · 220 wordsDr 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 Tangi P.S. Case No.138 of 2022 registered for commission of offences under Sections 302/34, I.P.C. During course of argument, he submits that though highlighting all her grievances, the petitioner has filed grievance petition dated 29.08.2022 before the Superintendent of Police, Khurda (opposite party no.2) 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.2 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, Khurda (opposite party no.2) to take a decision on the above noted grievance petition dated 29.08.2022 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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