NILUFAR HAMID Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing Mode.

(2.) Heard learned counsel for the parties.

(3.) Being aggrieved by the inaction of the police to register F.I.R. on the complaint lodged by the Petitioner, the Petitioner has approached this Court by filing the present CRLMP application.