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Judgment
Biswajit Mohanty, J
This matter is taken up by video conferencing mode.
Heard learned counsel for the petitioner and Mr. S.K. Samal, learned Addl. Govt. Advocate.
According to the learned counsel for the petitioner, grievance of the petitioner in this case pertains to non-registration of his complaint dated 08.09.2021 under Annexure-1 series as F.I.R. by the I.I.C., Nemalo Police Station (opposite party no.3) 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 (Rural), Cuttack (opposite party no.2) and further prays that the said opposite party be directed to take 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 (Rural), Cuttack (opposite party no.2) by filing a grievance petition along with the copy of this order through Registered Post within a period of two weeks. In the event, such a petition is filed, opposite party no.2 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 such grievance petition and communicate the result of such exercise to the petitioner.
The CRLMP is accordingly disposed of.
Issue urgent certified copy as per rules..
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