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Judgment
Biswajit Mohanty, J
1.  Heard Mr. Behera, learned counsel for the petitioner and Mr. Samal, learned Additional Government Advocate through video conferencing
mode.
According to Mr. Behera, the petitioner is aggrieved by the inaction of I.I.C.Dhurusi P.S. (opposite party No.3) in registering her complaint dated
22.11.2021 under Annexure-1 as F.I.R.
During course of hearing, Mr. Behera submits that liberty may be granted to the petitioner to move the Superintendent of Police, Bhadrak (opposite
party No.2) in the matter by filing a grievance petition and the said opposite party be directed to take a decision on such motion at an early date.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioner to file a
grievance petition before opposite party No.2 through registered post within a period of two weeks from today. In the event, such a petition is filed
along with a copy of this order, the opposite party No.2 would do well to take a decision on the same 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 such grievance petition and communicate the result of such exercise to the petitioner. The petitioner is directed
to supply a copy of the complaint dated 22.11.2021 to opposite party no.2 while filing the grievance petition.
Accordingly, this CRLMP is disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No. 4587, dated 25th march, 2020, modified by Notice No. 4798, dated 15th April, 2021, and Court’s Office Order circulated
vide memo Nos. 514 and 515 dated 7th January, 2022.
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