CRLMP/586/2021
2021 Latest Caselaw 4480 Ori

                     CRLMP No.586 of 2021




2.    31.3.2021         Heard Mr. Tripathy, learned counsel for the
                  petitioner     and    Mr.   Pattnaik,   learned      Additional
                  Standing Counsel.
                        According to Mr. Tripathy, the grievance of the
                  petitioner in this case pertains to non-registration of
                  his complaint dated 25.2.2021 under Annexure-1 as
                  F.I.R.    by     I.I.C.,    Mancheswar      Police      Station,
                  Bhubaneswar (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) by
                  sending a grievance petition on 26.3.2021 under
                  Annexure-2 through Registered Post, however, till date
                  no action has been taken on the same. In such
                  background, he prays that necessary direction be
                  given to opposite party no.2 to take a decision on the
                  said grievance petition within a specific time period.
                        Considering the submissions made and without
                  expressing any opinion on the merits of the case, this
                  Court directs the Deputy Commissioner of Police,
                  Bhubaneswar (opposite party no.2) to take a decision
                  on the grievance petition dated 26.3.2021 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

     amit         AIR       2014        SC      187       particularly,       the
                  conclusions/directions given by the Supreme Court
                  at Paragraph-111 of the said judgment within a
                  period of four weeks from the date of production of
 copy of this order, if in the meantime, the same has
not been already disposed of. The petitioner is directed
to supply copies of the complaint dated 25.2.2021
under Annexure-1 as well as grievance petition dated
26.3.2021 under Annexure-2 to the opposite party
no.2 while presenting a copy of this order. The
petitioner be communicated with the result of such
exercise.
    The CRLMP is accordingly 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.

                              ..................................

(Biswajit Mohanty, J.)