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Judgment
16 paragraphs · 295 wordsBiswajit Mohanty, J
This matter is taken up by video conferencing mode. Heard Mr. A.C. Behera, learned counsel for the petitioner and Mr. Das, learned Addl. Standing
Counsel.
According to Mr. Behera, grievance of the petitioner in this case pertains to non-registration of her complaint dated 02.06.2021 under Annexure-1 as
F.I.R. by the I.I.C., Tihidi Police Station (opposite party no.3) though the same reveals commission of cognizable offences.
During course of hearing, he submits that liberty may be granted to the petitioner to approach the Superintendent of Police, Bhadrak (opposite party
no.2) and further prays that the said opposite party be directed to take decision on such motion within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioner to approach
the Superintendent of Police, Bhadrak (opposite party no.2) by filing a grievance petition along with copy of this order through Registered Post within
a period of two weeks. In the event, such a petition is filed, opposite party no.2 is directed to take a decision on the same 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 receipt of grievance petition. 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.