ANINDITA Vs. MANOJ KUMAR SATAPATHY

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement.

(2.) Heard the petitioner no.1, who appears in person and learned counsel for the State.

(3.) The grievance of the petitioners is that despite a case has been filed by the petitioners in the court of learned J.M.F.C.-III, Bhubaneswar praying for obtaining the CCTV footage from 1/4/2022 to 6/4/2022, neither her interim prayer has been heard nor has any order been passed. Therefore, the petitioner is constrained to approach this Court by filing the present petition.