Orissa High Court
Aloknath Behera vs State Of Odisha & Others .... Opposite ... on 12 October, 2022
Author: Biswajit Mohanty
Bench: Biswajit Mohanty
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.1998 of 2022
Aloknath Behera .... Petitioner
Mr. B. Tripathy,
Advocate
-versus-
State of Odisha & others .... Opposite Parties
Mr. H.M. Dhal,
Additional Government Advocate
CORAM:
JUSTICE BISWAJIT MOHANTY
ORDER
Order No. 12.10.2022
01. 1. Heard Mr. B.Tripathy, learned counsel for the petitioner and Mr. H.M. Dhal, learned Additional Government Advocate.
2. According to Mr. B. Tripathy, the grievance of the petitioner in this case pertains to non-registration of his complaint dated 28.08.2022 under Annexure-1 as F.I.R by the I.I.C., Koraput Town Police Station, Bhubaneswar (Opposite Party No.3) though the same reveals commission of cognizable offences. Despite receipt of complaint under Annexure-1. When nothing was done by Opposite Party No.3, a copy of the said complaint was sent to the said Opposite Party by Speed Post on 21.09.2022. He further submits that the petitioner also sent a grievance petition dated 22.09.2022 to the Superintendent of Police, Koraput (Opposite Party No.2) under Annexure-2 through Speed Post on the same date. However, till date no action has been taken on the same. In such background, he prays that a direction be issued to the Superintendent of Police, Koraput (Opposite Party No.-2) to take a Page 1 of 2 decision on the grievance petition of the petitioner within a specific time period.
3. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs the Superintendent of Police, Koraput (Opposite Party No.2) to take a decision on the grievance petition dated 22.09.2022 under Annexure-2 in accordance with law keeping in the mind the decision of the Supreme Court in the case of Lalita Kumari v. Govt. of U.P. & Others reported in AIR 2014 SC 187 within a period of four weeks from the date of production of copy of this order, if in the meantime, the same has not already disposed of. The petitioner is directed to supply copies of the complaint under Annexure-1 as well as grievance petition under Annexure-2 to the Superintendent of Police, Koraput (Opposite Party No.2) while presenting a certified copy of this order. Opposite Party No.2 is directed to communicate the result of such exercise to the petitioner.
4. The CRLMP is accordingly disposed of.
5. Urgent certified copy of this order be granted as per rules.
(Biswajit Mohanty)
Balaram Judge
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