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Judgment
17 paragraphs · 278 wordsBiswajit Mohanty, JÂ
Heard Mr. Pradhan, learned counsel for the petitioner and Mr. Das, learned Additional Standing Counsel through video conferencing mode.
According to the learned counsel for the petitioner, the grievance of the petitioner in this case pertains to non-registration of her complaint under
Annexure-1 series as F.I.R. by the I.I.C., Marine Drive Police Station, Chandrabhaga (opposite party No.4) though the same reveals commission of
cognizable offences. He further submits that though against such inaction, the petitioner has approached the Superintendent of Police, Puri (opposite
party No.3) on 3.8.2021 by filing a grievance petition vide Annexure-1 series through registered post, however, till date no action has been taken on
the same. In such background, he prays that a direction be issued to the Superintendent of Police, Puri to take a decision on the grievance petition of
the petitioner 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, Puri to
take a decision on the grievance petition dated 3.8.2021 of the petitioner under Annexure-1 series in accordance with law within a period of four
weeks from the date of production 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 under Annexure-1 series as well as grievance petition dated 3.8.2021 under Annexure-1
series to opposite party no.3 while presenting a copy of this order.
Accordingly, this CRLMP is disposed of.
Urgent certified copy of the order be granted on proper application.
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