Pallabi Barik vs State Of Odisha & Others

Biswajit Mohanty, J

Heard Mr. Ashok Das, learned counsel for the petitioner and Mr. A.P.Das, learned Additional Standing Counsel through video conferencing mode.

According to learned counsel for the petitioner, the petitioner is aggrieved by the tardy manner in which investigation is going on in connection with

Ranpur P.S. Case No.101 dated 4.6.2021 though the same has been registered under Sections 376(2)(n), 294, 506 of the I.P.C.

In this context learned counsel for the petitioner relying on Sub-Section 1-A of Section 173 of the Code of Criminal Procedure, 1973 submits that the

authorities are duty bound to complete the investigation in connection with offences under Section 376 IPC within two months from the date of on

which the information was recorded by the Inspector-in-Charge of the Police Station. In such background, he prays that a direction be issued to the

I.I.C., Ranpur Police Station (opposite party No.4) to complete the investigation in connection with the above noted case within a specific time period.

Mr.Das, learned Additional Standing Counsel fairly submits that the Investigating Officer is duty bound to complete the investigation within the time as

has been indicated in the above provision of law.

Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs the I.I.C., Ranpur Police Station

(opposite party No.4) to take all effective steps to complete the investigation within four weeks from the date of production of a copy of this order in

accordance with law, if there is no other legal impediment.

Accordingly, this CRLMP is disposed of.

Urgent certified copy of the order be granted on proper application..

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