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Judgment
7 paragraphs · 235 wordsBiswajit Mohanty, J
This matter is taken up by video conferencing mode. Heard Mr. S.K. Mahanty, learned counsel for the petitioner and Mr. G.R. Mohapatra, learned Addl. Standing Counsel.
According to Mr. Mahanty, the petitioner is aggrieved by inaction of the Investigating Agency in seizing dowry articles and apprehending the accused persons pursuant to registration of Jajpur Sadar P.S. Case No.182 dated 24.07.2021 U/ss.498-A/323/294/506/34 of the IPC read with Section 4 of the Dowry Prohibition Act, 1961. During course of hearing, he submits that liberty may be granted to the petitioner to approach the Superintendent of Police, Jajpur (opposite party no.2) in the matter and further he prays that appropriate direction be issued to the said opposite party.
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 the Superintendent of Police, Jajpur (opposite party no.2) along with the 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 such grievance petition in accordance with law within a period of 8 (eight) weeks from the date of receipt of such grievance petition and communicate the result of such exercise to the petitioner.
The CRLMP is accordingly disposed of.
Issue urgent certified copy as per rules.
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