- Notwithstanding that, on an investigation in respect of a public functionary, the Lokayukta or the Upa-Lokayukta, has held that any allegations made in the complaint have not been proved or substantiated, or that any grievance made in the complaint has not sustained injustice or undue hardship to the complainant, as the case may be, no prosecution shall be barred on any complaint, report, information or otherwise and no Court shall be barred from taking cognizance of any offence on the basis of the same or substantially the same allegation or grievance as in the complaint.
