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Judgment
1. Heard Mr. Sahoo, learned counsel for the petitioner and Mr. Panda, learned ASC for the State.
Instant CRLMP is filed by the petitioner to direct opposite party No.3 to register the case on the written complaint as per Annexure-2 treated as FIR and to take up investigation therein according to law on the grounds stated.
This Court by order dated 6th August, 2026 had allowed the State to take instructions with one more adjournment. Today, Mr. Panda, learned ASC for the State submits that no instructions have been received as yet. But the Court considering the plea of the petitioner is inclined to dispose of the CRLMP by the following order instead of another adjournment. At the instance of the petitioner, an FIR is lodged as per Annexure-1 later to the death of his daughter. Subsequent to the above FIR, a written complaint has been lodged by the petitioner on 25th April, 2026 vide Annexure-2 alleging therein that he was attacked by the accused, who are the in-laws of the deceased daughter but no action was taken thereon, even after a representation addressed to opposite party No.2 as per Annexure-3 dated 30th April, 2026, hence, it is pleaded that necessary direction in that regard may perhaps be issued in the interest of justice. Recorded the submission of Mr. Panda, learned ASC for the State. Since an incident is narrated in the written complaint i.e. Annexure-2 and it is alleged by the petitioner that there is no action taken on the same, this Court is of the view that if any of the accused persons named therein found to have committed cognizable offences, opposite party No.3 is required to take action in accordance with law.
Hence, it is ordered.
In the result, the CRLMP stands disposed of with a direction to opposite party No.3 to immediately attend to the written complaint i.e. Annexure-2 and thereafter to take appropriate legal action according to law complying the direction hereinabove at the earliest but within a stipulated period of two weeks upon an inquiry held in connection therewith.
Issue urgent copy of this order as per rules.
A copy of this order be supplied to the State for intimation to opposite party No.3 for early compliance.