Lilimani Behera vs State Of Odisha And Others

Biswajit Mohanty, J

Heard Mr. Bhanjadeo, learned counsel for the petitioner and Mr. Dash, 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 24.04.2021 under Annexure-1

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

During course of hearing Mr. Bhanjadeo submits that liberty may be granted to the petitioner to approach the Superintendent of Police, Khurda

(opposite party no.2) in the matter by filing 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 two weeks from today. In the event such petition is filed along

with the copy of this order, the opposite party no.2 would do well to take decision on the same in accordance with law keeping in mind the decision of

the Supreme Court in the case of Lalita Kumari vrs. State of U.P. and Others reported in AIR 2014 SC 187 within a period of four weeks from the

date of receipt of such grievance petition and communicate the result of such exercise to the petitioner.

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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