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Judgment
19 paragraphs · 354 wordsBiswajit Mohanty, J
This matter is taken up by video conferencing mode. Heard Mr. Panda, learned counsel for the petitioner and Mr. Das, learned Addl. Standing
Counsel.
At the outset, Mr. Panda undertakes to serve an extra copy of the petition on Mr. Das, learned counsel for the State in course of the day.
According to Mr. Panda, grievance of the petitioner in this case pertains to non-registration of her complaint dated 19.04.2021 under Annexure-1 as
F.I.R. by the I.I.C., Basudevpur 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 Superintendent of Police, Bhadrak (opposite party no.2) by filing a grievance
petition dated 23.04.2021 under Annexure-2 sent through Registered Post, however, till date no decision 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 her 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,
Bhadrak (opposite party no.2) to take a decision on the grievance petition under Annexure-2 in accordance with law keeping in mind the decision of
the Hon’ble 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 copy of this order, if in the meantime the same has not been disposed of. The petitioner is directed to supply copies of
the complaint petition under Annexure-1 and the grievance petition under Annexure-2 to opposite party no.2 while presenting a copy of this order. The
petitioner be communicated with the result of such exercise.
The CRLMP is accordingly 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 issued by the Registrar General of this
Court.