Rasmi Ranjan Sahu vs State Of Odisha & Others

Biswajit Mohanty, J

1.  This matter is taken up through video conferencing mode.

Heard Mr.B.Tripathy, learned counsel for the petitioner and Mr. S.K.Samal, learned Additional Government Advocate.

According to learned counsel for the petitioner, the grievance of the petitioner in this case pertains to non-registration of his complaint dated

23.12.2021 under Annexure-1 as F.I.R. by the I.I.C., Angul Town Police Station (opposite party No.3) though the same reveals commission of

cognizable offences. According to him, when despite receipt of the complaint under Annexure-1, the opposite party No.3 did not take any action, the

petitioner sent a copy of the complaint to the said opposite party through speed post on 27.12.2021. Further as there was no response from opposite

party No.3, the petitioner sent a grievance petition dated 28.12.2021 to the Superintendent of Police, Angul (opposite party No.2) under Annexure-2

through speed post on the same date, however till date no action has been taken on the same. In such background, he prays

that necessary direction be given to the opposite party No.2 to take a decision on the said 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,

Angul (opposite party No.2) to take a decision on the grievance petition dated 28.12.2021 of the petitioner under Annexure-2 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 receipt of a certified copy of this order, if in the meantime, the same has not been disposed of and

communicate the result of such exercise to the petitioner. The petitioner is directed to supply copies of the complaint dated 23.12.2021 under

Annexure-1 as well as grievance petition under Annexure-2 to the Superintendent of Police, Angul while presenting a certified copy of this order.

Accordingly, this CRLMP is disposed of.

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

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