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Judgment
Chittaranjan Dash, J
Heard learned counsel for the Petitioner and the State.
It is submitted by the learned counsel for the Petitioner that the son of the present Petitioner was found missing, for which a missing report was lodged with the Chandrasekharpur P.S., Bhubaneswar; but having come to know subsequently that her missing son has been murdered, on 11.07.2022 Chandrasekharpur P.S. Case No.229 of 2022 was registered. Learned counsel for the Petitioner further submits that, as the culprits extended threats and intimidated the Petitioner besides assaulting her, another F.I.R. was also lodged and registered vide Chandrasekharpur P.S. Case No.430 of 2022 on 07.11.2022.
It is submitted by the learned counsel that despite the fact that the allegations in the F.I.R. involves cognizable offences including the offence under Section 302, Indian Penal Code., yet there is no visible legal action taken from the side of the police against the culprits, and the matter was also brought to the notice of the Human Rights Commission as well as the DCP, Bhubaneswar, but of no avail.
In that view of the matter, it is directed that the DCP, Bhubaneswar shall take up the matter on priority basis and to monitor the investigation in the case and direct the concerned I.I.C. to submit the Final Form, if any in the case before the court concerned, as early as possible, if there be no legal impediment, preferably within four months hence. The CRLMP is disposed of accordingly.
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