REBATI SETHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Samal, learned advocate appears on behalf of petitioner and submits, the police station is not registering his client's complain as F.I.R. His client has been disposes by her sister-in-law. She has also been physically assaulted.

(2.) Mr. Mund, learned advocate, Additional Government Advocate appears on behalf of State and submits, sub-sec. (3) in sec. 154, Code of Criminal Procedure requires petitioner to forward the complaint by post to the Superintendent of police.

(3.) On query from Court Mr. Samal submits, his client will be well advised to move under sec. 6 of Specific Relief Act, 1963.