XI LOK SABHA DEBATES,   Session IV (Budget) 

Tuesday ,  May  13 , 1997 / Vaisakha 23 , 1919 (Saka)



Type of Debate: STATEMENT BY MINISTER

Title: Regarding incidents during Bihar Bandh on 3rd May 1997.

TEXT :
 The Lok Sabha met at Two Minutes Past Eleven of the Clock


(SHRI BASUDEB ACHARYA IN THE CHAIR)


THE MINISTER OF HOME AFFAIRS (SHRI INDRAJIT GUPTA):  Mr.  Chairman, Sir, some
hon.  Members have expressed serious concern on the incidents of violence in
Bihar on 3rd May, 1997 during the Bihar Bandh.  A mention was also made of
firing on Shri R.P.  Singh Rudi, M.P., Bihar.

	As per available reports, a Statewide Bandh was observed on 3.5.1997
in Bihar on a call given by the BJP and the Samata party demanding the
dismissal of the State Government and the imposition of the President's Rule
in the State following the CBI's decision to file a chargesheet against the
Bihar Chief Minister and 54 others in the "fodder scam".

	During the Bandh, rail traffic was disrupted resulting in the delayed
movement of many local and trunk route trains.  However, essential services
including hospitals, water and power supplies, were exempted from the purview
of the Bandh.


	The bandh was marked by stray incidents of violence.  Incidents of
group clashes between pro-bandh and anti-bandh supporters occurred in major
districts, including Saran, Khagaria, Patna, Muzaffarpur, Rohtas, Jehanabad
and Munger.

	The State Government has reported that during the bandh a clash took
place at about 11 a.m.  between Shri Rajiv Pratap Rudy, BJP MP and his
supporters on the one hand and Shri Raj Kumar Rai, JD MLA and his supporters
on the other, in which some rounds were fired.  The police reached the spot
and the situation was brought under control.  Nobody was injured.

	The Government of Bihar has further reported that a case No.117 of 97
dated the 3rd May, 1997 under Sections 147 and 307 of the IPC and under
Section 27 of the Arms Act was registered at Police Station Sonepur on the
complaint of Constable Subhash Ojha, the bodyguard of Shri R.P.  Rudy, MP,
alleging armed attack on their procession by 20 persons, including the
bodyguard of the local MLA.  According to the FIR lodged in this connection,
about sixteen rounds were fired, aimed at Shri Rudy.  No one was injured in
the incident.

	Another case No.118/97 dated the 3rd May, 1997 under Section 27 of the
Arms Act has also been registered at the same Police Station on the complaint
of the JD MLA, Shri Raj Kumar Rai, against S/Shri Triloki Singh, Awadh Singh,
Vimal Singh, Phekan Singh, Baiya Babu, Kewal Singh, Pankaj Singh, Ranvir
Singh, Gopal Singh and Balram Singh alleging that these persons, led by the
BJP MP, Shri R.P.  Rudy, had attacked the complainant and his supporters while
they were sitting in their party office and tried to kill them.

	Both the cases - in view of the FIR and the counter-FIR from the two
sides - are under investigation.


			...  (Interruptions)



SHRI RAJIV PRATAP RUDY (CHHAPRA):  Sir, the Speaker has permitted me to make a
submission.  ...  (Interruptions)

MR.  CHAIRMAN :Under the Rules, you are not allowed to speak after the
statement is read out by the Minister.

			...  (Interruptions)

SHRI JASWANT SINGH (CHITTORGARH):  Sir, he is speaking on an assurance given
by the Speaker.

SHRI RAJIV PRATAP RUDY :  It is a standing commitment of the Speaker in the
House.  He has given me the permission.

SHRI PINAKI MISHRA (PURI):  Sir, the statement of the hon.  Minister of Home
Affairs is totally vague as to who has fired the shots.

MR.  CHAIRMAN:  Shri Rudy, kindly be brief.

			...  (Interruptions)

SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É ({ÉÚÊhÉǪÉÉ) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ
½þè* 
... (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ: Eò±É SÉSÉÉÇ ½þÉä MÉ<Ç* +É{É Eò±É ªÉ½þÉÆ xɽþÒÆ lÉä* 
... (´ªÉ´ÉvÉÉxÉ)


SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É :  ¨É½þÉänùªÉ, ¨ÉèÆxÉä ¨ÉÖʺ±É¨É ±Éc÷ÊEòªÉÉäÆ Eòä ¤É±ÉÉiEòÉ®ú
Eòä ¤ÉÉ®úä ¨ÉäÆ xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):



¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ) : ÊEòºÉ ÊxÉªÉ¨É Eòä iɽþiÉ ¤ÉÉä±É ®ú½þä ½þèÆ? ...
(´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: Yesterday, the Speaker has permitted him. The Speaker has  given
him permission.

			... (Interruptions)

MR.  CHAIRMAN: Shri Fatmi, you were in the House yesterday when the matter was
raised by Shri Rudy.




				
... (´ªÉ´ÉvÉÉxÉ)


SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):



¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ :  ¨É½þÉänùªÉ, ½þÉä¨É ʨÉÊxɺ]õ®ú xÉä º]õä]õ¨ÉäÆ]õ ÊnùªÉÉ ½þè*
nùÉäxÉÉäÆ iÉ®ú¡ò ºÉä EòäºÉ ½þÉä MɪÉÉ ½þè* BEò +Énù¨ÉÒ ªÉ½þÉÆ +{ÉxÉÒ ¤ÉÉiÉ ®úJÉäMÉÉ +Éè®ú nùںɮúä B¨É.B±É.B.
ªÉ½þÉÆ xɽþÒÆ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)


			...  (Interruptions)


MR.  CHAIRMAN :Please take your seat.

			...  (Interruptions)




ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ®úÉ¨É EÞò{ÉÉ±É VÉÒ, {ɽþ±Éä +É{É ¤ÉèÊ`öB*





				
... (´ªÉ´ÉvÉÉxÉ)


SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):



¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ) : ½þ¨ÉEòÉä {É®úʨɶÉxÉ nùÒ ½þè, ªÉ½þ +É{É VÉÉxÉiÉä ½þèÆ* ...
(´ªÉ´ÉvÉÉxÉ)


SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):



¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ :  ÊEòºÉ °ü±É ¨ÉäÆ?


SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):



¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ :¨É½þÉänùªÉ, ªÉ½þ ÊxÉªÉ¨É {ÉÚUô ®ú½þä ½þèÆ*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ½þ¨É ¤ÉiÉÉ ®ú½þä ½þèÆ, +É{É VÉ®úÉ ¨Éä½þ®ú¤ÉÉxÉÒ Eò®úEòä ¤Éè`ö VÉÉ<B* ½þ¨É +É{ÉEòÉä ¤ÉiÉÉBÆMÉä,
xɽþÒÆ ¤Éè`öxÉä ºÉä EòèºÉä ¤ÉiÉÉBÆMÉä* {É{{ÉÖ VÉÒ, +É{É ¤Éè`ö VÉÉ<B*





				
... (´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: Shri Nawal Kishore Rai, please take your seat.

			... (Interruptions)

AN HON. MEMBER: Sir, I am on a point of order.

MR. CHAIRMAN: There is no point of order.

			... (Interruptions)

SHRI RAJIV PRATAP RUDY (CHAPRA):



¸ÉÒ ®úÉVÉÒ´É |ÉiÉÉ{É °üb÷Ò :ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, <ºÉ PÉ]õxÉÉ Eòä ºÉÆnù¦ÉÇ ¨ÉäÆ +ÉVÉ VÉÉä +ɶÉÉ lÉÒ, VÉÉä
=¨¨ÉÒnù lÉÒ* 
...  (´ªÉ´ÉvÉÉxÉ)
 <ºÉEòÉ MÞɽþ ¨ÉÆjÉÒ VÉÒ VÉ´ÉÉ¤É nùäÆMÉä* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI QAMARUL  ISLAM  (GULBARGA):  The  Home  Minister  has  already  made  his
statement.  I  want to know from the Chair the rule under which clarifications
can be sought. Please quote the rule, Sir...(interruptions)

MR. CHAIRMAN: Please take your seat.

SHRI QAMARUL ISLAM :As per the procedure, when a Minister has already made his
statement, there would not be any clarification from the hon.

Members.  Now  the hon. Member is again seeking clarification. Under what rule
are you permitting him, Sir?

MR. CHAIRMAN: I will tell you. Please take your seat.

			... (Interruptions)

SHRI QAMARUL ISLAM :Please quote the rule, Sir so that we  may  also  take  an
advantage whenever  there is a statement made by a Minister.  We may also take
it as an example to be followed for the future.  This will  become  a  glaring
example for the future.

MR.  CHAIRMAN:  Please  take  your seats, Shri Ram Kripal Yadav and Shri Pappu
Yadav.




				
... (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öB, ½þ¨É +É{ÉEòÉä ¤ÉiÉÉBÆMÉä*


SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):



¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ :+É{É ¤ÉiÉÉ<B*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉiÉÉxÉä EòÉ ¨ÉÉèEòÉ Eò½þÉÆ nùä ®ú½þä ½þèÆ* +É{É ¶ÉÉÆiÉ ½þÉäEò®ú ¤ÉèÊ`öB*





				
... (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É Eò±É xɽþÒÆ lÉä*





				
... (´ªÉ´ÉvÉÉxÉ)


SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É :¨É½þÉänùªÉ, Eò±É BEò PÉ]õxÉÉ PÉ]õÒ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)
 14
+Énù¨ÉÒ ¨ÉÉ®úä MÉB ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : `öÒEò ½þè, +É{É ¤ÉèÊ`öB*


SHRI QAMARUL ISLAM  :   This is a question of principle.  This sort of a thing
is frequently tried in the House.




				
... (´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: Please take your seat. I will tell you.




				
... (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¡òÉiɨÉÒ VÉÒ, +É{É ¤ÉèÊ`öB ½þ¨É ¤ÉiÉÉBÆMÉä*


SHRI QAMARUL ISLAM :Sir, kindly inform the House,  under  what  rule  are  you
permitting him....(interruptions)

MR. CHAIRMAN: Shri Fatmi, I will tell you. Please take your seat.

			... (Interruptions)

MR. CHAIRMAN: Shri Mishra, please take your seat.

			... (Interruptions)

MR.  CHAIRMAN:  Yesterday,  he wanted to raise a privilege matter. I think you
were also present at that time. Then the Speaker said, "I  will  give  you  an
opportunity after the Minister makes a statement. I promise."

SHRI ANNASAHIB M.K. PATIL (ERANDOL):



 

SHRI ANNASAHIB M.K.  PATIL (ERANDOL):  Now, it is a question of the promise
of the Speaker.

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):



¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ :ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, º{ÉÒEò®ú Eòä {ÉÉºÉ {ÉÉ´É®ú ½þè* º]õä]õ¨ÉèÆ]õ
+É MÉ<Ç* ªÉ½þ nùÉäiÉ®ú¡òÉ EòäºÉ ½þè* ªÉ½þÉÆ BEò iÉ®ú¡ò ºÉä ¤ÉÉiÉ ®úJÉÒ VÉÉBMÉÒ iÉÉä nùںɮúÒ iÉ®ú¡ò ºÉä ¤ÉÉiÉ ªÉ½þÉÆ
xɽþÒÆ +É {ÉÉBMÉÒ* ªÉ½þ ½þÉ<Ç EòÉä]õÇ ªÉÉ ºÉÖ|ÉÒ¨É EòÉä]õÇ iÉÉä ½þè xɽþÒÆ 
...  (´ªÉ´ÉvÉÉxÉ)


MR.  CHAIRMAN :It is the discretion of the Chair.  Hon.  Member,Shri Rudy, may
please speak.

			... (Interruptions)

MR. CHAIRMAN: I have allowed Shri Rudy only.

			... (Interruptions)

MR. CHAIRMAN: Nothing will go on record.

			(Interruptions)* ...


PROF. RITA VERMA (DHANBAD): Why do you not name them?

MR. CHAIRMAN: Shri Fatmi, I have allowed Shri Rudy only.

SHRI PRAMOD MAHAJAN (MUMBAI NORTH EAST):



¸ÉÒ |ɨÉÉänù ¨É½þÉVÉxÉ (¨ÉÖ¨¤É<Ç -- =iiÉ®ú {ÉÚ´ÉÇ) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, <ºÉ ºÉnùxÉ ¨ÉäÆ EòÉä<Ç ±ÉÒb÷®ú
+Éì¡ò nùÒ ½þÉ=ºÉ ½þè VÉÉä ºÉnùxÉ EòÉä SɱÉÉxÉä ¨ÉäÆ ¨Énùnù Eò®úä?


There is no Leader of the House. He is not helping the  Chair.  They  are  not
able  to  keep the promise of the Speaker. The Leader of the House should help
the Chair. Where is the Leader of the House? The Chair is trying to  implement
the Speaker's order.... (Interruptions)

MR. CHAIRMAN: Let him speak.




+É{ÉEòÉä EòÖUô ¤ÉÉä±ÉxÉÉ ½þè iÉÉä ¤ÉÉnù ¨ÉäÆ ¤ÉÉäʱÉB* +¦ÉÒ ¨ÉiÉ ¤ÉÉäʱÉB*


			... (Interruptions)

MR. CHAIRMAN: Shri Fatmi, this is not fair. Please take your seat.

			... (Interruptions)




ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{ÉEòÉä ¤ÉÉä±ÉxÉä Eòä ʱÉB ¤ÉÉnù ¨ÉäÆ ¤ÉÖ±ÉɪÉÉ VÉÉBMÉÉ*





			
... (´ªÉ´ÉvÉÉxÉ)


_____________________________________________________________________________
_	*Not recorded





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ®úÉ¨É EÞò{ÉÉ±É VÉÒ, +É{É ¤ÉèÊ`öB* 

Please take your seat first.

			... (Interruptions)




ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : °üb÷Ò VÉÒ, +É{É ºÉÆIÉä{É ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ EòʽþB*


SHRI RAJIV PRATAP RUDY (CHAPRA):



¸ÉÒ ®úÉVÉÒ´É |ÉiÉÉ{É °üb÷Ò :ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ Ê¤É±EòÖ±É ºÉÆIÉä{É ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ Eò½þÚÆMÉÉ*
MÞɽþ ¨ÉÆjÉÒ VÉÒ VÉ¤É ªÉ½þÉÆ VÉ´ÉÉ¤É nùä ®ú½þä lÉä iÉÉä ¨ÉèÆ =xÉEòÒ ¤ÉÉiÉ ºÉÖxÉ ®ú½þÉ lÉÉ*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : E±ÉèÊ®úÊ¡òEòä¶ÉxºÉ ¨ÉiÉ nùÒÊVÉB* VÉÉä PÉ]õxÉÉ PÉ]õÒ, ´É½þÒ +É{É ¤ÉiÉÉ<B*


SHRI RAJIV PRATAP RUDY (CHAPRA):



¸ÉÒ ®úÉVÉÒ´É |ÉiÉÉ{É °üb÷Ò :ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ Ê{ÉUô±Éä BEò ½þ¡iÉä ºÉä <ÆiÉVÉÉ®ú Eò®ú ®ú½þÉ lÉÉ
ÊEò MÞɽþ ¨ÉÆjÉÒ VÉÒ EòÉ ´ÉEiÉ´ªÉ +ÉB* ¨ÉèÆ VÉÉxÉiÉÉ ½þÚÆ ÊEò MÞɽþ ¨ÉÆjÉÒ VÉÒ EòÒ +Éi¨ÉÉ ¤ÉªÉÉxÉ
nùäiÉä ºÉ¨ÉªÉ EªÉÉ Eò½þ ®ú½þÒ lÉÒ +Éè®ú ´É½þ VÉÉä ¤ÉªÉÉxÉ {Égø ®ú½þä lÉä, =ºÉ¨ÉäÆ EªÉÉ lÉÉ?  <x½þÉäÆxÉä =ºÉ
|ÉÊiÉ´ÉänùxÉ EòÉä nù¶ÉÉǪÉÉ ½þè VÉÉä ®úÉVªÉ ºÉ®úEòÉ®ú xÉä ¦ÉäVÉÉ* MÞɽþ ¨ÉÆjÉÒ VÉÒ ºÉÆSÉʪÉEòÉ ¨ÉäÆ ¦ÉÒ
MÉB ½þèÆ* =xÉEòä SÉä½þ®úä ºÉä °ü¤É°ü ÊnùJÉɪÉÒ nùä ®ú½þÉ lÉÉ ÊEò =xÉEòä {ÉÉºÉ 
...  (´ªÉ´ÉvÉÉxÉ)





¨É½þÉänùªÉ, =xÉEòä ¦ÉÒ +{ÉxÉä »ÉÉäiÉ ½þè* ´É½þ nùä¶É SɱÉÉ ®ú½þä ½þèÆ* =xÉEòä {ÉÉºÉ VÉÉä |ÉÊiÉ´ÉänùxÉ ¦ÉäVÉÉ
MɪÉÉ ½þè, ´É½þ JÉÖÊ¡òªÉÉ BVÉäƺÉÒ xÉä ¦ÉäVÉÉ ½þè* ¨Éä®úä {ÉÉºÉ =ºÉEòÉ |ɨÉÉhÉ ½þè*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ:  VÉÉä PÉ]õxÉÉ PÉ]õÒ ½þè, ´É½þ ¤ÉiÉÉ<ǪÉä*


SHRI RAJIV PRATAP RUDY:  I would like the Home Minister to just contradict the
statements and  I  am prepared for any action on your side.  I would just like
the Home Minister to contradict what I have  to  ask  him.    I  do  not  have
anything to speak after that in front of this House.

	Mr.  Chairman, through you I would like to ask the hon.  Home Minister
...(Interruptions)...  It is a matter of fact which I am going to place before
the House.  I am not going to cast aspersions on anyone.  I am just  going  to
pose ten small  questions to the hon.  Home Minister.  If he feels that he can
reply to them, he is welcome.

	Is it not a fact that the Sonepur  constituency,  where  the  incident
took place,  is  a onetime constituency of the Chief Minister of Bihar?  Is it
not a fact that the constituency which I represent, the Chhapra  Parliamentary
constituency,  has been the constituency of the Chief Minister of Bihar twice?
Is it not a fact that all the six Assembly segments under  that  Parliamentary
seat are represented by Janata Dal legislators?  I would like to ask him about
one more fact.  Let us forget about the incident.  Is it not a fact that three
legislators  have  been  killed  in  my  District  in  the  last  five  years?
...(Interruptions)...  Please let me ask my  questions.    I  am  just  asking
simple questions.   ...(Interruptions)...    They  are related to the incident
which took place.  I will take only five minutes.  I am not going to  ask  for
more time.

MR.  CHAIRMAN:    Shri Rudy, you are to narrate what had happened on that day.
You are not to ask any questions.

SHRI RAJIV  PRATAP  RUDY:    I  am  placing the facts before the House through
questions.

MR.  CHAIRMAN:  You just narrate the incident.

SHRI SOMNATH CHATTERJEE (BOLPUR):  Let the hon.  Member make his statement.



SHRI JASWANT SINGH :  Mr.  Chairman, let me clarify as to how it  arises  that
an hon.   Member of Parliament belonging to my party has been permitted by the
hon.  Speaker to make a representation.  It arises  from  a  Privilege  Motion
that he gave.   It is a Privilege Motion that he had moved.  He wanted to make
a submission  relating  to  a   Privilege   Motion.      ...(Interruptions)...
Thereafter  the  Speaker  had said, " I accept that there is some leg on which
you to stand but before you say anything about your privilege motion , I would
request the hon.  Home Minister to come to the House with the facts." The Home
Minister has come to the House with such facts as he has obtained.   The  hon.
Member  is now making a submission not on what the Home Minister has said, but
inclusive of what he has to say about the Privilege Motion.    The  origin  of
this entire  thing  is  a Privilege Motion that he had moved.  Therefore, with
due regard and respect to you, it is not for anyone  here  in  this  House  to
suggest  to  him  as  to  what he should say in submitting to the House that a
breach of privilege has been committed.


SHRI SOMNATH CHATTERJEE :  We are not suggesting to him.   We  are  requesting
him not   to   put   questions.    This  is  not  a  question-answer  session.
...(Interruptions)...  Let him make his submission.  ...(Interruptions

SHRI RAJIV  PRATAP  RUDY  :    All  my  statements  are   in   my   questions.
...(Interruptions)

MR. CHAIRMAN: Shri Rudy, yesterday you wanted to make a submission.

SHRI RAJIV PRATAP  RUDY:  It seems that you do not like my oration, Sir.  I am
putting the facts through my questions.  The questions are self-evident.

MR. CHAIRMAN: You wanted to make a submission yesterday. What the hon. Speaker
said yesterday after the Home Minister's clarification was that you may make a
statement.

SHRI RAJIV PRATAP RUDY:  Why is it that he did not respond?   All  my  answers
are in the questions which I am asking.

MR. CHAIRMAN: You should not ask any questions.

SHRI RAJIV PRATAP RUDY:  Okay, Sir, let it be my submission.

MR. CHAIRMAN: Make your submission.

SHRI RAJIV  PRATAP  RUDY:    It  is  a  submission through questions which are
relevant.

MR. CHAIRMAN: No questions, please.


			... (Interruptions)

SHRI RAJIV PRATAP RUDY:  Let us forget it.  ...  (Interruptions)  I  will  not
put in the  question  form.  ...  (Interruptions) Three MLAs were killed in my
constituency in the last five years.  You are asking me  to  elaborate  but  I
wanted to put questions in brief.  ...  (Interruptions) Three MLAs were killed
in my  district.    Because  of a perpetual threat on my life, the Ministry of
Home Affairs has provided me `X' category security.  They are aware that there
is every possibility of liquidation of Rajiv Pratap Rudy.  Moreover, there are
six Assembly segments and there are six legislators in my constituency.    But
before  leaving Delhi, I had informed the security lines here that I was going
to Sonepur.  Why is it that only one legislator was waiting  there  to  defend
his  constituency  and  none  of  them was there in five other constituencies?
What is the purpose of a legislator?  The duty of maintaining law and order in
a State is that of the State.  ...  (Interruptions)

MR.  CHAIRMAN:  What has actually happened, Mr.  Rudy?

			... (Interruptions)

MR. CHAIRMAN: Come to that question.

			... (Interruptions)

SHRI RAJIV PRATAP RUDY:  The duty of maintaining law and order is that of  the
State Police,  of the Magistrate and of the civil administration.  What is the
local MLA with about ten people doing there?  Is it the responsibility of  the
legislators in   the   State   to   maintain   law   and  order  today?    ...
(Interruptions) I want to know.  ....  (Interruptions)  What  was  the  truth?
...  (Interruptions)  I  was  followed  in  a procession.  When we crossed the
procession, 20 people followed us.  He has admitted that  there  was  an  MLA.
His name is Shri Raj Kumar Rai and he was following us.  Air firing took place
there and  there  were  criminals  accompanying  him who opened fire at me.  I
would like to know that if that was the situation, why did the DSP  after  the
incident,  when  his  cops  dragged me on the floor of the streets of Sonepur,
took me across the railway station.  Why did the DSP had to rush across  those
firing ranges  and  come  and  fetch  me to the police station?  He grasped me
because he was shivering with fear that this MP was going  to  be  shot  dead.
Why  is it that fact not mentioned that the DSP went to the spot and collected
me in his jeep and ran with me to the police station?  Why is it not mentioned
that I was there in the police station making an FIR  and  after  I  left  the
police  station,  there  was  an after-thought by the civil administration and
they lodged an FIR.  They did not accuse me but they accused my supporters who
were following me.  What does this reflect, Mr.  Home Minister?

MR. CHAIRMAN: Again you are asking question?

			... (Interruptions)

SHRI PRAMOD MAHAJAN  :  I have a suggestion.  We all will write his submission
and he will read it.  ...  This is an articulation.  It is  his  style.    ...
(Interruptions)




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