SIBA PRASAD PANI Vs. STATE OF ODISHA
LAWS(ORI)-2022-2-100
HIGH COURT OF ORISSA
Decided on February 07,2022

Siba Prasad Pani Appellant
VERSUS
STATE OF ODISHA Respondents

JUDGEMENT

BISWAJIT MOHANTY,J. - (1.)Heard Mr. S.K.Mahanty, learned counsel for the petitioner and Mr. S.K.Samal, learned Additional Government Advocate through video conferencing mode.
(2.)According to learned counsel for the petitioner, the petitioner is aggrieved by the manner in which investigation is going on in connection with Kabisuryanagar P.S. Case No.482 dtd. 17/11/2021 registered for commission of offences under Ss. 294, 341, 323, 307, 427, 506, 120-B/34 of the I.P.C. He further submits that though highlighting all his grievances the petitioner has approached the Superintendent of Police, Ganjam (opposite party No.3) on 20/12/2021 under Annexure-2 series by filing a grievance petition through registered post but till date nothing has been done in the matter. In such background he prays that a direction be issued to opposite party No.3 to take a decision on the grievance petition under Annexure-2 series 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 Superintendent of Police, Ganjam (opposite party No.3) to take a decision on the said grievance petition in accordance with law within a period of four weeks from today and communicate the result of such exercise to the petitioner.


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