Orissa High Court
Subrat Kumar Mohanty vs State Of Odisha & Others .... Opp. ... on 2 August, 2021
Author: Biswajit Mohanty
Bench: Biswajit Mohanty
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.1201 of 2021
Subrat Kumar Mohanty .... Petitioner
Mr. Aparesh Bhoi,
Advocate
-versus-
State of Odisha & others .... Opp. Parties
Mr. G.R. Mohapatra,
Additional Standing Counsel
CORAM:
JUSTICE BISWAJIT MOHANTY
ORDER
Order No. 02.08.2021
02. Heard Mr. A. Bhoi, learned counsel for the petitioner and Mr. Mohapatra, learned Additional Standing Counsel through video conferencing mode.
According to the learned counsel for the petitioner, the grievance of the petitioner in this case pertains to non- registration of his complaint dated 05.05.2021 under Annexure-1 as F.I.R. by the I.I.C., Bangiriposi Police Station (opposite party No.3) though the same reveals commission of cognizable offences. He further submits that though against such inaction, the petitioner has approached the Superintendent of Police, Mayurbhanj (opposite party No.2) on 22.05.2021 by filing a grievance petition vide Annexure-2 series through courier, 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, Mayurbhanj to take a decision on the grievance petition of the petitioner within a specific time period.
// 2 // Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs the Superintendent of Police, Mayurbhanj to take a decision on the grievance petition dated 22.05.2021 of the petitioner under Annexure-2 series 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 two weeks from the date of production of a copy of this order, if in the meantime, the same has not been disposed of and communicate the result of such exercise to the petitioner. The petitioner is directed to supply copies of the complaint dated 05.05.2021 under Annexure-1 as well as grievance petition dated 22.05.2021 under Annexure-2 series to opposite party no.2 while presenting a copy of this order.
Accordingly, this CRLMP is 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 25.3.2020 read with Notice No.4798 dated 15.04.2021.
Prasant ( Biswajit Mohanty)
Judge
Page 2 of 2