Orissa High Court
Dilip Kumar Sahu vs Superintendent Of Police on 25 August, 2021
Author: Biswajit Mohanty
Bench: Biswajit Mohanty
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 1361 of 2021
Dilip Kumar Sahu .... Petitioner
Mr. G.B. Jena, Advocate
-versus-
Superintendent of Police, .... Opp. Parties
Kandhamal & another
Mr. A.P. Das,
Addl. Standing Counsel
CORAM:
JUSTICE BISWAJIT MOHANTY
ORDER
Order No. 25.08.2021
02. This matter is taken up by video conferencing mode.
Heard Mr. Jena, learned counsel for the petitioner and Mr. A.P. Das, learned Addl. Standing Counsel.
According to Mr. Jena, grievance of the petitioner in this case pertains to non-registration of his complaint dated 03.03.2020 under Annexure-1 as F.I.R. by the I.I.C., Sarangada Police Station (opposite party no.2) though the same reveals commission of cognizable offences. During course of hearing, he submits that liberty may be granted to the petitioner to approach the Superintendent of Police, Kandhamal (opposite party no.1) and further prays that the said opposite party be directed to take a decision on such motion within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioner to approach the Superintendent of Police, Kandhamal (opposite party no.1) by filing a grievance petition along with the certified copy of this order through // 2 // Registered Post within a period of two weeks. In the event, such a petition is filed, opposite party no.1 is directed to take a decision on the same in accordance with law keeping in mind the decision of the Hon'ble 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 grievance petition. The petitioner be communicated with the result of such exercise.
The CRLMP is accordingly disposed of. Issue urgent certified copy as per rules.
(Biswajit Mohanty) Judge RJ Page 2 of 2