SHIBU SOREN Vs. LOKPAL OF INDIA

JUDGEMENT

(1.) The present appeal under Clause X of the Letters Patent seeks to assail the order dtd. 22/1/2024 passed by the learned Single Judge in W.P. (C) 13213/2022. Vide the impugned order, the learned Single Judge has disposed of the writ petition filed by the appellant by rejecting his prayer for quashing of the complaint bearing no. C-38/2020- Lokpal pending before the respondent by holding that the respondent no.1 is yet to take a considered decision on the material provided by the CBI as to whether an investigation against the appellant is necessary.

(2.) Before dealing with the rival submissions of the parties, the brief factual matrix as emerging from the record may be noted.

(3.) The appellant is a sitting Member of Parliament in the Rajya Sabha from the State of Jharkhand and is also the president of Jharkhand Mukti Morcha, a state political party in Jharkhand. While the respondent no.1 is the Lokpal, the respondent no.2/Mr. Nishikant Dubey is a Member of Parliament in the Lok Sabha from Godda District, State of Jharkhand.