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Judgment
Biswajit Mohanty, J
This matter is taken up through video conferencing mode.
Heard Mr. P.K. Behera, learned counsel for the petitioner and Mr. D.K. Mohanty, Additional Standing Counsel.
According to learned counsel for the petitioner, the grievance of the petitioner in this case pertains to non-registration of his complaint dated
24.01.2022 under Annexure-1 as F.I.R. by the I.I.C., Marsaghai 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, Kendrapara
(opposite party No.2) on 31.01.2022 by filing a grievance petition vide Annexure-2 series sent through registered post on the same day however, till
date no action has been taken on the same. In such background, he prays that necessary directions be issued to opposite party Nos.2 & 3 for
registration of the complaint of the petitioner as F.I.R. within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs the I.I.C., Marsaghai Police
Station (opposite party No.3) to take a decision on the complaint dated 24.01.2022 of the petitioner under Annexure-1 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. The petitioner is directed to supply copy of the complaint dated 24.01.2022 under Annexure-1 to opposite party no.3
while presenting a certified copy of this order.
Accordingly, this CRLMP is disposed of.
Urgent certified copy of this order be granted on proper application.
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