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Judgment
Biswajit Mohanty, J
This matter is taken up by video conferencing mode. Heard learned counsel for the petitioner and Mr. Das, learned Addl. Standing Counsel.
At the outset, learned counsel for the petitioner is directed to serve an extra copy of the petition on Mr. Das, learned Addl. Standing Counsel for the
State in course of the day.
According to the learned counsel for the petitioner, grievance of the petitioner in this case pertains to non-registration of her complaint dated
05.04.2021 under Annexure-1 as F.I.R. by the I.I.C., Mahila Police Station, Bhubaneswar (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 Deputy Commissioner of Police, Bhubaneswar
(opposite party no.2) and further prays that the said opposite party be directed to take a 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 Deputy Commissioner of Police, Bhubaneswar (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.