(1.) The Petitioner has approached this Court for quashing the complaint bearing Complaint No. C-38/2020-Lokpal pending before Respondent No.1/Lokpal of India. The Petitioner has also prayed for quashing Orders dtd. 5/8/2020, 15/9/2020 and 4/8/2022 passed by Respondent No.1 in the said Complaint.
(2.) The Petitioner herein is a sitting Member of the Parliament in Rajya Sabha nominated from the State of Jharkhand. The Petitioner is also the President of the Jharkhand Mukti Morcha, a State Political party in the State of Jharkhand. The complainant (Respondent No.2 herein) is also a Member of Parliament in Lok Sabha from Godda, Jharkhand.
(3.) It is stated that Respondent No.2, filed a complaint which was registered as Complaint No. C-38/2020-Lokpal with Respondent No.1 herein. It is alleged in the said complaint that the Petitioner in his name and in the name of his family members including sons, daughters, daughters-in-law, friends, associates and various companies etc. has acquired several immoveable properties including plots of lands (residential, commercial and built up properties) in various districts of Jharkhand such as Ranchi, Dhanbad, Dumka etc.
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