MAHUA MOITRA Vs. LOKPAL OF INDIA

JUDGEMENT

(1.) This Writ Petition filed under Articles 226 and 227 of the Constitution of India 'Constitution' challenges the Sanction Order dtd. 12/11/2025 'Impugned Order' , passed in Complaint No. 201/2023 by the learned Lokpal of India 'Lokpal', whereby sanction was granted for filing a charge-sheet before the competent court under Sec. 20(7)(a) read with Sec. 23(1) of the Lokpal and Lokayukta Act, 2013 'Act' against the Petitioner/Respondent Public Servant 'RPS'. The Petitioner further seeks a writ of Mandamus restraining Respondent No. 2, the Central Bureau of Investigation 'CBI', from taking any further steps pursuant to the said Sanction Order.

(2.) With the consent of the parties, the matter was taken up for final hearing, and by way of this judgment, the Court now proceeds to adjudicate the petition finally.

(3.) This Petition arises from proceedings initiated before the learned Lokpal pursuant to a complaint filed by a Member of Parliament, alleging misconduct and acts of corruption on the part of the Petitioner, who is also a sitting Member of Parliament.