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Judgment
Biswajit Mohanty, J.
Heard Ms. Das, learned counsel for the petitioner and Mr. Nanda, learned Additional Government Advocate through video conferencing mode.
According to the learned counsel for the petitioner, the grievance of the petitioner in this case pertains to non-registration of her complaint dated 12.10.2021 under Annexure-1 as F.I.R. by the I.I.C.,Badambadi Police Station (opposite party No.3) though the same reveals commission of cognizable offences. He further submits that though against such inaction, the petitioner has approached the Deputy Commissioner of Police(UPD), Cuttack (opposite party No.2) on 16.10.2021 by filing a grievance petition vide Annexure-2, however, till date no action has been taken on the same.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.3 to take a decision on the complaint dated 12.10.2021 in accordance with law keeping in mind the decision of the Supreme Court in the case of Lalita Kumari Vs. State of U.P. & Others reported in AIR 2014 SC 187 within a period of four weeks from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner. The petitioner is directed to submit a copy of complaint petition to opposite party No.3, while presenting a certified copy of this order.
Accordingly, this CRLMP is disposed of.
Urgent certified copy of the order be granted on proper application.
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