Orissa High Court
Haresh Chandra Nandi vs State Of Odisha & Others .... Opp. ... on 3 January, 2022
Author: Biswajit Mohanty
Bench: Biswajit Mohanty
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.2361 of 2021
Haresh Chandra Nandi .... Petitioner
Mr. B. Dash,
Advocate
-versus-
State of Odisha & others .... Opp. Parties
Mr. S.K. Samal,
Additional Government Advocate
CORAM:
JUSTICE BISWAJIT MOHANTY
ORDER
Order No. 03.01.2022
01. 1. This matter is taken up through video conferencing mode.
2. Heard Mr. Dash, learned counsel for the petitioner and Mr. S.K. Samal, learned Additional Government Advocate through video conferencing mode.
3. According to Mr. Dash, the grievance of the petitioner in this case pertains to non-registration of his complaint dated 14.12.2021 under Annexure-1 sent through the O.I.C., Mahalhat Out Post as F.I.R. by the I.I.C., Kishore Nagar Police Station though the same reveals commission of cognizable offences.
4. During course of hearing, Mr. Dash submits that liberty may be granted to the petitioner to move the Superintendent of Police (Rural), Cuttack (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 within a specific time period.
5. Considering the submissions made and without Prasant expressing any opinion on the merits of the case, this Court // 2 // 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 certified copy of this order, the opposite party No.2 is directed 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.
6. Accordingly, this CRLMP is disposed of.
7. Urgent certified copy of this order be granted on proper application.
( Biswajit Mohanty) Judge Page 2 of 2