BIJAYA KUMAR SETHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Padhi, learned counsel for the petitioner and Mr. Mohanty, learned Additional Standing Counsel through video conferencing mode.

(2.) According to Mr. Padhi, the petitioner is aggrieved by the manner in which investigation is going on in connection with Chandanpur P.S. Case No.203 of 2021 initially registered for commission of offence under Sec. 363 I.P.C. and later on turned to under Ss. 363, 366, 323, 376-D(a), 506/34 I.P.C. read with Sec. 6 POCSO Act. He further submits that till date none of the accused persons has been arrested.

(3.) During course of hearing, Mr. Padhi submits that liberty may be granted to the petitioner to move the Superintendent of Police, Puri (opposite party No.2) in the matter by filing a grievance petition and the said opposite party be directed to take a decision on such motion at an early date.