Orissa High Court
Sudhansu Sekhar Raut vs State Of Odisha & Others .... Opp. ... on 11 August, 2021
Author: Biswajit Mohanty
Bench: Biswajit Mohanty
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.1300 of 2021
Sudhansu Sekhar Raut .... Petitioner
Mr. B. Tripathy,
Advocate
-versus-
State of Odisha & others .... Opp. Parties
Mr. S.K. Samal,
Additional Government Advocate
CORAM:
JUSTICE BISWAJIT MOHANTY
ORDER
Order No. 11.08.2021
02. Heard Mr. Tripathy, learned counsel for the petitioner and Mr. Samal, learned Additional Government Advocate 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 04.08.2021 under Annexure-1 as F.I.R. by the I.I.C., Laxmisagar 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 Deputy Commissioner of Police, Bhubaneswar (opposite party No.2) on 07.08.2021 by filing a grievance petition vide Annexure-2 through registered post, however, till date no action has been taken on the same. In such background, he prays that a direction be issued to the Deputy Commissioner of Police, Bhubaneswar 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 Deputy Commissioner of Police, Bhubaneswar to take a decision on the grievance petition dated 07.08.2021 of the petitioner under Annexure-2 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 a certified 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.
Accordingly, this CRLMP is disposed of. Urgent certified copy of this order be granted on proper application.
Prasant ( Biswajit Mohanty)
Judge
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