PUSHPANJALI BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. S. Chaini, learned counsel for the petitioner and Mr. T. Patnaik, learned Additional Standing Counsel through video conferencing mode.

(2.) According to Mr. Chaini, the grievance of the petitioner in this case pertains to non-registration of her complaint dtd. 19/8/2020 under Annexure-1 as F.I.R. by the I.I.C., Laxmi Sagar 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) by filing a grievance petition dtd. 16/10/2020 under Annexure-2 through Registered Post, however, till date no decision 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 her representation within a specific time period.

(3.) 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 under Annexure-2 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. and Others reported in AIR 2014 SC 187 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 disposed of. The petitioner be communicated about the result of such exercise. The petitioner is directed to supply copies of the documents under Annexure-1 and Annexure-2 to opposite party no.2 while presenting a copy of this order.