Section 13(2) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(2)No Court, except a Court of session, in the case of a complaint investigated by the Lokayukta or a Court of Magistrate, First Class in the case of complaint investigated by an Up-Lokayukta shall take cognizance of the offence under sub-section (1).
