04.03.97
*t15
1538 hours
THE MINISTER OF FINANCE AND MINISTER OF COMPANY AFFAIRS (SHRI P. CHIDAMBARAM):
I beg to move:
"That the Bill further to amend the Special Court (Trial of
Offences Relating to Transactions in Securities) Act, 1992, be
taken into consideration."
Mr. Chairman, Sir, the Special Court (Trial of Offences Relating to
Transactions in Securities) Act, 1992 was enacted on the 6th day of June, 1992
to provide for the establishment of a Special Court for the trial of offences
relating to transactions in securities and for matters connected therewith or
incidental thereto. The Act conferred power upon the Central Government to
establish a Special Court consisting of a sitting Judge of the High Court. The
Government established in June, 1992 at Mumbai a Special Court consisting of a
sitting Judge of the Bombay High Court, Mr. Justice S.N. Variava, for dealing
with the cases.
Since the establishment of the Special Court in 1992, about 2910
matters have been filed before the Court. In addition, the Central Bureau of
Investigation have also registered 70 cases relating to irregularities in
transactions in securities and in 18 cases, chargesheets have been filed in
the Special Court.
As the main objective of enacting the Act was the speedy trial of
offences relating to transactions in s
securities, the Government considered
the question of expeditious disposal of cases pending in the Special Court.
After consulting the Chief Justice it was pretty clear that one
learned Judge cannot dispose of so many cases and that it will take many many
years for these cases to be disposed of. Hence, the position in law was
examined whether the law itself allows the appointment of another sitting
Judge of the High Court. The advice was that the law did not enable the
appointment of another sitting Judge and that it would be better and prudent
to amend it to make it clear that one or more Judges can be appointed.
Accordingly, after consulting the Chief Justice of the Bombay High Court, Mr.
Justice M.S. Rane, a sitting Judge of the Bombay High Court has been appointed
as another Judge in this Special Court.
Trials were getting affected, trials were getting delayed. Therefore,
it was considered necessary to promulgate an Ordinance, as Parliament was not
in Session. Mr. Justice M.S. Rane has also assumed office and as in any other
matter, there are more than one judge, who are hearing similar matters. The
allocation of work is always left to the Chief Justice of the High Court. So,
as between the two judges, the Chief Justice of the High Court will allocate
the work. This, I say, will speed up the trials of these cases. That is why,
this amendment is being brought. It is completely a non-controversial
amendment. As my learned friend has agreed to, I would urge upon the hon.
Members to pass this amendment. There is not really much to discuss on this
Ordinance.
MR. CHAIRMAN (COL. RAO RAM SINGH): Motions moved:
"That this House disapproves of the Special Court (Trial of
Offences Relating to Transactions in Securities) (Amendment)
Ordinance, 1997 (No.6 of 1997) promulgated by the President on
January 16, 1997."
"That the Bill further to amend the Special Court (Trial of
Offences Relating to Transactions in Securities) Act, 1992, be
taken into consideration."
1541 ¤ÉVÉä
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉÆ½þ ®úÉ´ÉiÉ (+VɨÉä®ú) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ʴɶÉä¹É xªÉÉªÉ±ÉªÉ (|ÉÊiɦÉÚÊiÉ ºÉÆ´ªÉ´É½þÉ®ú
+{É®úÉvÉ Ê´ÉSÉÉ®úhÉ) +ÊvÉÊxɪɨÉ, 1997 Ê´ÉvÉäªÉEò ºÉ®úEòÉ®ú ºÉnùxÉ ¨ÉäÆ ÊVÉºÉ =qä¶ªÉ ºÉä ±ÉÉ<Ç ½þè, =ºÉ
=qä¶ªÉ EòÉä ½þ¨ÉÉ®úä {ÉÚ´ÉÇ Ê¨ÉjÉ xÉä ¤ÉiÉÉ ÊnùªÉÉ ½þè, ½þ¨É =ºÉEòÉ º´ÉÉMÉiÉ Eò®úiÉä ½þèÆ +Éè®ú
+vªÉÉnùä¶É EòÒ |É´ÞÉÊiÉ EòÒ ÊxÉxnùÉ Eò®úiÉä ½þèÆ* ±ÉäÊEòxÉ <ºÉÒ ºÉÆnù¦ÉÇ ¨ÉäÆ VÉèºÉÉ ÊEò +É{É VÉÉxÉiÉä
½þèÆ, |ÉÊiɦÉÚÊiÉ PÉÉä]õɱÉä ʽþxnùÖºiÉÉxÉ Eòä +ÉÊlÉÇEò <ÊiɽþÉºÉ ¨ÉäÆ BEò ¨É½þi´É{ÉÚhÉÇ Eò±ÉÆEò ½þè*
ºÉ¤ÉºÉä {ɽþ±Éä VÉä.{ÉÒ.ºÉÒ. ¤ÉxÉÉ<Ç MÉ<Ç +Éè®ú ʺÉEªÉÉäÊ®ú]õÒ ºEòè¨É nùä¶É Eòä ºÉɨÉxÉä +ɪÉÉ* +É`ö ½þVÉÉ®ú
Eò®úÉäc÷ ¯û{ÉB EòÉ ºEòèxb÷±É ¤ÉèÆEòÉäÆ Eòä +xnù®ú ºÉ¤ÉºÉä ¤Éc÷É |ÉÊiɦÉÚÊiÉ PÉÉä]õɱÉÉ ½þÖ+É +Éè®ú ½þ¹ÉÇnù
¨Éä½þiÉÉ ´É ʽþiÉäxpù nù±ÉÉ±É +Éè®ú {ÉiÉÉ xɽþÒÆ ÊEòxÉ-ÊEòxÉ +{É®úÉÊvɪÉÉäÆ Eòä xÉÉ¨É ºÉɨÉxÉä +ÉB* 1997 EòÉ
´É¹ÉÇ VÉÉ ®ú½þÉ ½þè, ʴɶÉä¹É xªÉɪÉÉ±ÉªÉ {ɽþ±Éä ¦ÉÒ ºlÉÉÊ{ÉiÉ ½þÖB +Éè®ú 1994 ´É 1995 iÉlÉÉ {ɽþ±Éä
1992 ¨ÉäÆ ¨ÉÚ±É °ü{É ºÉä ºÉÆ¶ÉÉävÉxÉ ¦ÉÒ ±ÉÉB MÉB* <xÉ +{É®úÉÊvɪÉÉäÆ ºÉä ÊxÉ{É]õxÉä Eòä ʱÉB ʴɶÉä¹É
xªÉɪÉÉ±ÉªÉ ºlÉÉÊ{ÉiÉ ÊEòB MÉB +Éè®ú =xÉEòÉä ʴɶÉä¹É ¶ÉÊEiɪÉÉÆ |ÉnùÉxÉ EòÒ MÉ<Ç* +¤É ½þÉ<Ç EòÉä]õÇ Eòä
VÉVÉ Eòä ºÉ¨ÉIÉ VÉVÉÉäÆ EòÒ ÊxɪÉÖÊEiÉ ¦ÉÒ EòÒ MÉ<Ç* +¤É VÉVÉ EòÒ VÉMɽþ ʺÉÊ]õÆMÉ-VÉVÉäVÉ ½þÉäxÉä VÉÉ ®ú½þÉ
½þè* <ºÉEòä ºÉÉlÉ-ºÉÉlÉ nùÉä ªÉÉ nùÉä ºÉä +ÊvÉEò VÉVÉ ½þÉäÆ, iÉÉä EòÉèxÉ ºÉÉ ¨ÉÖEòq¨ÉÉ ÊEòxÉEòä {ÉÉºÉ ®ú½þä,
EòÉèxÉ ºÉÖxÉ´ÉÉ<Ç Eò®úä, <ºÉEòä ¤ÉÉ®úä ¦ÉÒ SÉSÉÉÇ SÉ±É ®ú½þÒ ½þè* {ɽþ±Éä ´ÉɱÉÒ ºÉ®úEòÉ®ú iÉÉä MÉ<Ç, ÊVɺÉEòä
¤ÉÉ®úä ¨ÉäÆ Eò½þÉ VÉÉiÉÉ lÉÉ ÊEò ´É½þ ºÉ®úEòÉ®ú ºÉÉäiÉÒ ®ú½þiÉÒ ½þè, ºÉÉäxÉä ´ÉɱÉÒ ºÉ®úEòÉ®ú MÉ<Ç +Éè®ú +¤É ÊxÉhÉǪÉ
´ÉɱÉÒ ºÉ®úEòÉ®ú +É<Ç ½þè* VÉÉä nùںɮúÒ ºÉ®úEòÉ®ú +É<Ç ½þè, ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ªÉ½þ ¦ÉÒ xÉÉMÉxÉÉlÉ Eòä ¦ÉÉ<Ç
ºÉÉÆ{ÉxÉÉlÉ VÉèºÉÒ ½þÒ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ ( EòxÉÇ±É ®úÉ´É ®úÉ¨É ÊºÉÆ½þ) : ®úÉ´ÉiÉ VÉÒ, <ºÉ Ê¤É±É EòÉ <ºÉºÉä EªÉÉ ºÉÆ¤ÉÆvÉ ½þè?
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉÆ½þ ®úÉ´ÉiÉ (+VɨÉä®ú) : ¨ÉèÆ ´É½þÒÆ ¤ÉiÉÉ ®ú½þÉ ½þÚÆ* VÉÉä ʴɶÉä¹É xªÉɪÉÉ±ÉªÉ ºlÉÉÊ{ÉiÉ
½þÖB, ´Éä +ÉÊlÉÇEò +{É®úÉÊvɪÉÉäÆ EòÉä ºÉVÉÉ Ênù±ÉÉxÉä Eòä ʱÉB ½þÖB* =xÉEòÒ ºÉ¨{ÉÊiiÉ EòÉä xÉÒ±ÉÉ¨É Eò®úxÉä
Eòä ʱÉB ½þÖB* ¦ÉʴɹªÉ ¨ÉäÆ BäºÉä PÉÉä]õɱÉÉäÆ EòÉä ®úÉäEòxÉä Eòä ʱÉB ½þÖB ½þèÆ +Éè®ú +{É®úÉÊvɪÉÉäÆ EòÉä ºÉVÉÉ
Ênù±ÉÉxÉä Eòä ʱÉB ½þÖB ½þèÆ* ½þ¨É +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä VÉÉxÉxÉÉ SÉɽþiÉä ½þèÆ, ÊEòiÉxÉä ±ÉÉäMÉÉäÆ Eòä ¨ÉɨɱÉä
nùVÉÇ ½þÖB? ´ÉèºÉä ¨ÉÆjÉÒ VÉÒ xÉä +¦ÉÒ =xÉEòÒ ºÉÆJªÉÉ ÊMÉxÉÉ nùÒ ½þè ÊEò xªÉɪÉɱɪÉÉäÆ Eòä +xnù®ú
2910 ¨ÉɨɱÉä ¡òÉ<±É ÊEòB MÉB* EòäxpùÒªÉ +x´Éä¹ÉhÉ ¤ªÉÚ®úÉä xÉä ¦ÉÒ |ÉÊiɦÉÚÊiɪÉÉäÆ Eòä ÊxÉ´ÉÉ®úhÉ
+Éè®ú +ÊxɪÉʨÉiÉiÉÉ+ÉäÆ ºÉä ºÉÆ¤ÉÆÊvÉiÉ 76 ¨ÉɨɱÉä ®úÊVɺ]õ®ú ÊEòB +Éè®ú 18 ¨ÉɨɱÉÉäÆ ¨ÉäÆ Ê´É¶Éä¹É
xªÉɪÉɱɪÉÉäÆ ¨ÉäÆ +É®úÉä{É {ÉjÉ nùÉÊJÉ±É ½þÖB* >ðÆ]õ Eòä ¨ÉÖÆ½þ ¨ÉäÆ VÉÒ®úÉ - ÊEòiÉxÉä ¤Éc÷ä +{É®úÉvÉÒ,
ÊEòiÉxÉÉ ¤Éc÷É |ÉÊiɦÉÚÊiÉ PÉÉä]õɱÉÉ, VÉä.{ÉÒ.ºÉÒ. EòÒ Ê®ú{ÉÉä]õÇ +Éè®ú =ºÉEòä ¤ÉÉnù iÉiEòɱÉÒxÉ ºÉ®úEòÉ®ú
Eòä uÉ®úÉ BE¶ÉxÉ-]õäEòxÉ-Ê®ú{ÉÉä]õÇ iÉlÉÉ =ºÉEòä ¤ÉÉ´ÉVÉÚnù ¦ÉÒ JÉÉänùÉ {ɽþÉc÷ +Éè®ú ÊxÉEò±ÉÒ SÉÖʽþªÉÉ*
2910 ¨ÉɨɱÉä ¡òÉ<±É ½þÖB, =xɨÉäÆ ºÉä Eòä´É±É 76 ¨ÉɨɱÉä ®úÊVɺ]õ®ú ½þÖB +Éè®ú 18 ¨ÉɨɱÉÉäÆ ¨ÉäÆ
SÉÉVÉÇ-¶ÉÒ]õ ÊEòªÉÉ MɪÉÉ* ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò {ÉÉÆSÉ ºÉɱÉÉäÆ Eòä +xnù®ú <iÉxÉÒ ¶ÉÊEiɪÉÉÆ
Ênù±ÉÉxÉä Eòä ¤ÉÉ´ÉVÉÚnù ¦ÉÒ BEò EòÉä ¦ÉÒ ºÉVÉÉ xɽþÒÆ Ênù±ÉÉ ºÉEòä +Éè®ú +¤É VÉVÉäVÉ EòÒ ºÉÆJªÉÉ ¤ÉgøÉxÉä VÉÉ
®ú½þä ½þèÆ* ¨ÉèÆ VÉÉxÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ºÉ®úEòÉ®úÒ JÉVÉÉxÉä Eòä +xnù®ú +É`ö ½þVÉÉ®ú Eò®úÉäc÷ ¯û{ÉB Eòä
|ÉÊiɦÉÚÊiÉ PÉÉä]õɱÉä Eòä +xnù®ú ÊEòiÉxÉÒ ´ÉºÉÚ±ÉÒ ½þÖ<Ç ½þè?
|ÉÉä. ®úɺÉÉ ÊºÉÆ½þ ®úÉ´ÉiÉ VÉÉ®úÒ
ÊEòiÉxÉä VɨÉÉ ½þÖB* =xÉEòÒ ºÉ¨{ÉÊiÉ EòÖEòÇ EòÒ MÉ<Ç ªÉÉ xɽþÒÆ EòÒ MÉ<Ç* EòÖEòÇ EòÒ MÉ<Ç ªÉÉ =xÉEòä JÉÉiÉä
VɤiÉ ÊEòB MÉB* =xÉ JÉÉiÉÉäÆ ºÉä +Éè®ú =xÉ EòÖÊEòǪÉÉäÆ ºÉä +É`ö ½þVÉÉ®ú Eò®úÉäc÷ ¯û{ÉB EòÒ JÉVÉÉxÉä Eòä
+Ænù®ú VÉÉä Eò¨ÉÒ +É<Ç lÉÒ =ºÉ¨ÉäÆ ÊEòiÉxÉÒ ´ÉºÉÚ±ÉÒ ½þÖ<Ç +Éè®ú ÊEòiÉxÉä VɨÉÉ ½þÖB, ªÉ½þ ½þ¨É VÉÉxÉxÉÉ SÉɽþiÉä
½þèÆ*
¨ÉÉxªÉ´É®ú, ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ ºÉä ªÉ½þ ¦ÉÒ VÉÉxÉxÉÉ SÉɽþiÉÉ ½þÚÆ
ÊEò ʴɶÉä¹É xªÉɪÉÉ±ÉªÉ +Éè®ú =xÉEòä xªÉɪÉÉvÉÒ¶ÉÉäÆ EòÒ ¶ÉÊEiÉ iÉÉä +É{É ¤ÉgøÉxÉä VÉÉ ®ú½þä ½þèÆ ±ÉäÊEòxÉ
½þ¨É ªÉ½þÉÆ {É®ú ªÉ½þ ¦ÉÒ Eò½þxÉÉ SÉɽþiÉä ½þèÆ ÊEò <xÉ xªÉɪÉɱɪÉÉäÆ Eòä +Ænù®ú
Justice delayed is
justice denied.
ÊVÉºÉ xªÉÉªÉ EòÉä nùäxÉä ¨ÉäÆ <iÉxÉÉ Ê´É±É¨¤É ÊEòªÉÉ VÉÉiÉÉ ½þè +Éè®ú <iÉxÉÉ ±É¨¤ÉÉ
|ÉÉäʺÉWÉ®ú SɱÉiÉÉ ½þè, VÉ¤É {ɽþ±Éä ªÉ½þ +ɪÉÉ lÉÉ ÊEò ʺÉÊ´É±É |ÉÉäʺÉWÉ®ú EòÉäb÷ Eòä EòÉ®úhÉ EòÉä]õÉäÇÆ Eòä
¨ÉɨɱÉÉäÆ ¨ÉäÆ <iÉxÉÉ Êb÷±Éä ½þÉä ®ú½þÉ ½þè iÉÉä ½þ¨ÉxÉä =ºÉEòÉä ¦ÉÒ BEò iÉ®ú¡ò ®úJÉÉ +Éè®ú <xÉ Ê´É¶Éä¹É
xªÉɪÉɱɪÉÉäÆ EòÉä +ÊvÉEòÉ®ú ÊnùªÉÉ, ªÉ½þ +{ÉxÉä ʱÉB BEò |ÉÉäʺÉWÉ®ú º´ÉªÉÆ ¤ÉxÉÉ ±ÉäÆ iÉÉÊEò iÉäVÉ MÉÊiÉ
ºÉä ¨ÉÖEònù¨ÉÉäÆ EòÉ ÊxÉ{É]õÉ®úÉ ½þÉä ºÉEòä*
¨ÉÉxªÉ´É®ú, VÉxÉiÉÉ EòÒ º¨ÞÉÊiÉ ¤É½þÖiÉ Eò¨ÉVÉÉä®ú ½þÉäiÉÒ ½þè* SÉÉ®ú-SÉÉ®ú, {ÉÉÆSÉ-{ÉÉÆSÉ ºÉÉ±É Eòä
¤ÉÉnù ¦ÉÒ <xÉ +{É®úÉÊvɪÉÉäÆ EòÉä ºÉVÉÉ xɽþÒÆ ʨɱÉÒ +Éè®ú ¤ÉèÆEòÉäÆ ¨ÉäÆ PÉÉä]õɱÉä Eò¨É xɽþÒÆ ½þÖB* Ê{ÉUô±Éä
ÊnùxÉÉäÆ ºÉ¨ÉÉSÉÉ®ú-{ÉjÉÉäÆ ¨ÉäÆ {ÉgøxÉä EòÉä ʨɱÉÉ, BEò <ÆÊb÷ªÉxÉ ¤ÉèÆEò EòÉ PÉÉä]õɱÉÉ ºÉɨÉxÉä +ɪÉÉ ½þè
ÊVɺɨÉäÆ ¤Éc÷ä-¤Éc÷ä ®úÉVÉxÉÒÊiÉYÉÉäÆ EòÉ ¦ÉÒ ½þÉlÉ ½þè* +¤É ªÉ½þ iÉÉä VÉÉÆSÉ Eò®úxÉä {É®ú {ÉiÉÉ ±ÉMÉäMÉÉ
±ÉäÊEòxÉ =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ ½þÉ<Ç EòÉä]õÇ ªÉÉ ºÉÖ|ÉÒ¨É EòÉä]õÇ Eòä +Ænù®ú Eò<Ç ªÉÉÊSÉEòÉBÆ ´ÉMÉè®ú½þ
nùÉÊJÉ±É EòÒ MÉ<Ç ½þèÆ* =xÉEòÉ VÉxÉʽþiÉ ªÉÉÊSÉEòÉBÆ nùÉÊJÉ±É Eò®úEòä VªÉÚÊb÷Ê¶ÉªÉ±É BE]õÒÊ´ÉWÉ¨É Eòä xÉɨÉ
{É®ú ¤É½þÖiÉ VɱnùÒ ºÉÖxÉ´ÉÉ<Ç +Éè®ú ºÉ¤É EòÖUô ½þÉä VÉÉiÉÉ ½þè* ʴɶÉä¹É xªÉɪÉÉ±ÉªÉ ºlÉÉÊ{ÉiÉ ½þÉäiÉä ½þèÆ*
ºÉƺÉnù EòÒ Eò¨Éä]õÒ ¤ÉxÉÒ, =x½þÉäÆxÉä 18 ¨É½þÒxÉä iÉEò ¨Éä½þxÉiÉ EòÒ +Éè®ú =ºÉEòä ¤ÉÉnù =x½þÉäÆxÉä ÊxɹEò¹ÉÇ
ÊxÉEòɱÉÉ* =ºÉ¨ÉäÆ Ê¡ò®ú VÉÉxÉEòÒ®ú¨ÉxÉ Eò¨Éä]õÒ ¤ÉxÉÒ +Éè®ú Ê¡ò®ú nùںɮúä =ºÉEòä ¤ÉÉnù =xÉ +ÉÊlÉÇEò +{É®úÉÊvɪÉÉäÆ
EòÉä ®úÉäEòxÉä Eòä ʱÉB |ɪÉÉºÉ ÊEòB MÉB ±ÉäÊEòxÉ =ºÉEòä ¤ÉÉ´ÉVÉÚnù ¦ÉÒ ¤ÉèÆEòÉäÆ Eòä PÉÉä]õɱÉä Eò¨É xɽþÒÆ
½þÖB* +ÉÊlÉÇEò +{É®úÉvÉÒ vÉc÷±±Éä ºÉä PÉÚ¨É ®ú½þä ½þèÆ +Éè®ú nùä¶É Eòä +Ænù®ú +{É®úÉÊvɪÉÉäÆ EòÉ =iºÉɽþ
¤Égø ®ú½þÉ ½þè* <ºÉʱÉB ½þ¨É +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä VÉÉxÉxÉÉ SÉɽþiÉä ½þèÆ,
What are the results of the slow pace of progress of these trials?
ªÉä VÉÉä ¨ÉÖEònù¨ÉäÆ ½þèÆ <xÉEòä vÉÒ¨ÉÒ MÉÊiÉ ºÉä SɱÉxÉä Eòä +Éè®ú +¤É iÉEò ÊxÉhÉÇªÉ xÉ ½þÉäxÉä EòÉ EªÉÉ EòÉ®úhÉ
½þè? nùںɮúÉ ¨ÉèÆ ªÉ½þ VÉÉxÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ¤ÉèÆEò ʺÉEªÉÚÊ®ú]õÒ ºEòè¨É ¨ÉäÆ nùÉä iÉ®ú½þ Eòä ¨ÉɨɱÉä
lÉä- BEò iÉÉä 8000 Eò®úÉäc÷ ¯û{ÉB EòÉ ¶ÉäªÉ®ú PÉÉä]õɱÉÉ nù±ÉɱÉÉäÆ Eòä ¨ÉɨɱÉä ¨ÉäÆ lÉÉ +Éè®ú ¶ÉäªÉºÉÇ
´ÉMÉè®ú½þ Eòä ¤ÉÉ®úä ¨ÉäÆ lÉÉ* =ºÉEòä ºÉÉlÉ-ºÉÉlÉ 36 Eò®úÉäc÷ ¯û{ÉB EòÉ VÉÉä <ºÉÒ ºÉä ºÉÆ¤ÉÆÊvÉiÉ lÉÉ, VÉÉä
ºÉÉ´ÉÇVÉÊxÉEò ={ÉFò¨ÉÉäÆ EòÉ lÉÉ, {Éʤ±ÉEò +Æb÷]õäÊEòÆMºÉ EòÉ lÉÉ +Éè®ú =ºÉ¨ÉäÆ VÉÉä Êb÷ºÉ<xÉ´Éäº]õ¨ÉäÆ]õ
ÊEòªÉÉ MɪÉÉ ´É½þ PÉÉä]õɱÉÉ ¦ÉÒ <ºÉÒ ºÉä ºÉÆ¤ÉÆÊvÉiÉ lÉÉ iÉÉä ªÉ½þ VÉÉä EòÖ±É 44000 ªÉÉ 45000 Eò®úÉäc÷ ¯û{ÉB
EòÉ PÉÉä]õɱÉÉ ½þÖ+É <ºÉEòä +Ænù®ú xÉä¶ÉxÉ±É ½þÉ=ÊºÉÆMÉ ¤ÉèÆEò <iªÉÉÊnù Eòä VÉÉä =ºÉºÉä {ɽþ±Éä 1990 ºÉä ½þÒ
¨ÉɨɱÉä SÉ±É ®ú½þä lÉä +Éè®ú Ê¡ò®ú 1991 ¨ÉäÆ +É{ÉxÉä BEò iÉÉ®úÒJÉ iÉªÉ Eò®ú nùÒ ÊEò 1991 Eòä {ɽþ±Éä Eòä xɽþÒÆ
=ºÉEòä ¤ÉÉnù Eòä ½þÒ ±ÉäÆMÉä* ½þ¨É VÉÉxÉxÉÉ SÉɽþiÉä ½þèÆ ÊEò <xÉ ºÉÉ®úä PÉÉä]õɱÉÉäÆ Eòä ¤ÉÉ®úä ¨ÉäÆ +É{É +¤É
iÉEò ÊEòiÉxÉÒ ®úÉ榃 |ÉÉ{iÉ Eò®ú SÉÖEòä ½þèÆ*
At what stage the cases are going on?
<xÉ´Éäʺ]õÆMÉ º]õäVÉ Eòä >ð{É®ú ÊEòiÉxÉä ½þèÆ? +É{É SÉÉVÉǶÉÒ]õ ÊEòiÉxÉÉäÆ EòÒ nùÉÊJÉ±É Eò®ú SÉÖEòä ½þèÆ +Éè®ú
ÊEòiÉxÉÉäÆ EòÉ ÊxÉ{É]õÉ®úÉ ÊEòªÉÉ ½þè iÉlÉÉ ÊEòiÉxÉä ±ÉÉäMÉÉäÆ EòÉä ºÉVÉÉ Ê¨É±ÉÒ ½þè? <xÉ ºÉ¤É Eòä ¤ÉÉ®úä ¨ÉäÆ
+MÉ®ú +É{É Ê´ÉºiÉÉ®ú ºÉä ¤ÉiÉÉ ºÉEòäÆ iÉÉä ¤Éc÷Ò EÞò{ÉÉ ½þÉäMÉÒ*
¨ÉÉxªÉ´É®ú BEò +Éè®ú ¤ÉÉiÉ ½þè VÉÉä ¤ÉèÆEòÉäÆ ºÉä ºÉÆ¤ÉÆÊvÉiÉ ½þè +Éè®ú ʺÉEªÉÚÊ®ú]õÒ ºEòä¨É ºÉä
ºÉÆ¤ÉÆÊvÉiÉ ½þè* ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä {ÉÚUôxÉÉ SÉɽþiÉÉ ½þÚÆ,
What steps this new Government
has taken to reform the banking system?
¤ÉèÆÊEòÆMÉ ´ªÉ´ÉºlÉÉ EòÉä ºÉÖvÉÉ®úxÉä Eòä ʱÉB <ºÉ xɪÉÒ ºÉ®úEòÉ®ú xÉä EªÉÉ Eònù¨É =`öÉB ½þèÆ* {ɽþ±Éä VÉÉä
{ÉÖ®úÉxÉÉ fø®úÉÇ SÉ±É ®ú½þÉ lÉÉ +MÉ®ú ´É½þÒ EòÉ ´É½þÒ SÉ±É ®ú½þÉ ½þè iÉÉä +Éè®ú PÉÉä]õɱÉä ½þÉäiÉä ®ú½þäÆMÉä*
xªÉɪÉÉ±ÉªÉ +Éè®ú ºlÉÉÊ{ÉiÉ ½þÉäiÉä ®ú½þäÆMÉä +Éè®ú ªÉä EòäºÉäºÉ ´ÉMÉè®ú½þ SɱÉiÉä ®ú½þäÆMÉä* ½þ¹ÉÇnù ¨Éä½þiÉÉ +Éè®ú
nùںɮúä ±ÉÉäMÉ vÉc÷±±Éä ºÉä PÉÚ¨ÉiÉä ®ú½þäÆMÉä* Ê{ÉUô±Éä ÊnùxÉÉäÆ ¨ÉäÆ +JɤÉÉ®úÉäÆ ¨ÉäÆ ¤Éc÷Ò SÉSÉÉÇ lÉÒ
ÊEò ÊVÉiÉxÉä ¦ÉÒ +ÉÊlÉÇEò +{É®úÉvÉÒ ½þèÆ =xɨÉäÆ ºÉä Eò<Ç Ê´Énùä¶ÉÉäÆ ¨ÉäÆ SɱÉä MɪÉä, Eò<Ç <vÉ®ú-=vÉ®ú ÊUô{É
MÉB +Éè®ú Eò<Ç +{ÉxÉä vÉÆvÉä vÉc÷±±Éä ºÉä +É¨É xÉɨÉÉäÆ ºÉä +Éè®ú BVÉäÆÊºÉªÉÉäÆ ºÉä Eò®ú ®ú½þä ½þèÆ* +É{ÉxÉä
nù±ÉÉ±É ¨ÉÉEòÇä]õ EòÉä ®úäMÉÖ±Éä]õ Eò®úxÉä Eòä ʱÉB ºÉä¤ÉÒ EòÒ ºlÉÉ{ÉxÉÉ iÉÉä Eò®ú nùÒ ±ÉäÊEòxÉ BäºÉÉ ¨ÉɱÉÚ¨É
{Éc÷iÉÉ ½þè ÊEò <ºÉ ºÉ®úEòÉ®ú ¨ÉäÆ <SUôɶÉÊEiÉ EòÉ +¦ÉÉ´É ½þè* +ÉÊlÉÇEò +{É®úÉÊvɪÉÉäÆ ºÉä ÊxÉ{É]õxÉä Eòä
ʱÉB +Éè®ú ¤ÉèÆEò Eòä +Ænù®ú <ºÉ |ÉEòÉ®ú Eòä PÉÉä]õɱÉä EòÉä ®úÉäEòxÉä Eòä ʱÉB Ê´É±É {ÉÉ´É®ú SÉÉʽþB*
uÉ®úÉ VÉÉ®úÒ
|ÉÉä. ®úɺÉÉ ÊºÉÆ½þ ®úÉ´ÉiÉ VÉÉ®úÒ
+Éè®ú +É¨É VÉxÉiÉÉ ¶ÉäªÉºÉÇ ¨ÉäÆ {ÉèºÉÉ <xÉ´Éèº]õ Eò®úiÉÒ ½þè =ºÉEòä |ÉÊiÉ =xÉEòÒ ºÉÉJÉ +Éè®ú ¦ÉÉ´ÉxÉÉ
¤ÉgøÉxÉä Eòä ʱɪÉä +Éè®ú +ÉVÉ ¤ÉèÆEºÉ ÊVÉiÉxÉä <ǶªÉÚWÉ VÉÉ®úÒ Eò®ú ®ú½þä ½þèÆ BäºÉÉ ¨ÉɱÉÚ¨É ½þÉäiÉÉ ½þè ÊEò
ºÉ®úEòÉ®ú EòÉ =xÉ{É®ú ÊVÉiÉxÉÉ ÊxÉªÉÆjÉhÉ ½þÉäxÉÉ SÉÉʽþªÉä, ´É½þ xɽþÒÆ ½þè* +¤É ¤ÉVÉ]õ {Éä¶É ÊEòªÉÉ MɪÉÉ
±ÉäÊEòxÉ ¦ÉÉ®úiÉÒªÉÉäÆ {É®ú ÊEòiÉxÉÉ Ê´Énùä¶ÉÒ EòVÉÇÉ ½þè, =ºÉEòÉ ÊVÉFò iÉÉä xɽþÒÆ Eò®úxÉÉ SÉɽþiÉÉ {É®úxiÉÖ
ªÉ½þ Vɰü®ú Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ¦ÉÉ®úiÉÒªÉ +ÉÊlÉÇEò ʺlÉÊiÉ Eòä +Ænù®ú ªÉÉ ¨ÉÖpùɺ¡òÒÊiÉ Eòä +Ænù®ú
ºÉ¨ÉºªÉÉ ½þè +lÉ´ÉÉ PÉÉ]õä Eòä ¤ÉVÉ]õ EòÉ |ɶxÉ ½þè ªÉÉ +ÉÊlÉÇEò ʺlÉÊiÉ ºÉä ºÉÆ¤ÉÆÊvÉiÉ +xªÉÉxªÉ
SÉÒVÉä ½þèÆ, =ºÉ¨ÉäÆ ºÉÖvÉÉ®ú xɽþÒÆ ½þÉä {ÉÉ ®ú½þÉ ½þè* <ºÉʱɪÉä +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉ®úEòÉ®ú ºÉä VÉÉxÉxÉÉ
SÉɽþiÉÉ ½þÚÆ ÊEò Ê¤É±É EòÉ iÉÉä ½þ¨É ±ÉÉäMÉ ºÉ¨ÉlÉÇxÉ Eò®ú nùäÆMÉä +Éè®ú ªÉ½þ {ÉÉºÉ ¦ÉÒ ½þÉä VÉɪÉäMÉÉ ÊVɺÉEòä
+ÉvÉÉ®ú {É®ú ʴɶÉä¹É xªÉɪÉÉ±ÉªÉ ¨ÉäÆ ½þÉ<Ç EòÉä]õÇ +Éè®ú ºÉÖ|ÉÒ¨É EòÉä]õÇ Eòä SÉÒ¡ò VÉʺ]õºÉ EòÒ ºÉ½þ¨ÉÊiÉ
ºÉä 2-3 xªÉɪÉÉvÉÒ¶ÉÉäÆ EòÒ ÊxɪÉÖÊEiÉ ¦ÉÒ ½þÉä VÉɪÉäMÉÒ +Éè®ú EòÉèxÉ EòÉèxÉ ºÉä ¨ÉɨɱÉÉäÆ EòÒ ºÉÖxÉ´ÉÉ<Ç
Eò®úxÉÒ ½þè +Éè®ú EòÉèxÉ ºÉÉ xªÉɪÉÉvÉÒ¶É Eò®úäMÉÉ, ªÉ½þ ºÉ¤É iÉÉä ½þÉä VÉɪÉäMÉÉ ±ÉäÊEòxÉ ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ
+É{ÉEòÉ vªÉÉxÉ BEò ºÉÆ´ÉèvÉÉÊxÉEò |ɶxÉ EòÒ +Éä®ú +ÉEòʹÉÇiÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ* ½þ¨ÉxÉä ºÉx 1992 ¨ÉäÆ
Eò½þÉ lÉÉ ÊEò ʴɶÉä¹É xªÉɪÉÉ±ÉªÉ EòÒ ºÉ®úEòÉ®ú ºlÉÉ{ÉxÉÉ Eò®úä ±ÉäÊEòxÉ ºÉÉäSÉ-Ê´ÉSÉÉ®ú Eò®úEòä ºÉ¨ÉOÉ
ÊxÉhÉÇªÉ ±ÉäEò®ú +Éè®ú ´ªÉÉ{ÉEò Ê¤É±É ±ÉÉEò®ú Eò®úä* +É{É <ºÉ¨ÉäÆ iÉÒxÉ-SÉÉ®ú ¤ÉÉ®ú ºÉƶÉÉävÉxÉ Eò®ú SÉÖEòä ½þèÆ +Éè®ú
{ÉiÉÉ xɽþÒÆ +ÉxÉä ´ÉɱÉä ±É¨ÉªÉ ¨ÉäÆ ÊEòiÉxÉÒ ¤ÉÉ®ú +Éè®ú ºÉƶÉÉävÉxÉ Eò®úäÆMÉä* +É{ÉxÉä ªÉ½þ +vªÉÉnùä¶É ±ÉÉxÉä EòÉ
EòÉ¨É ÊEòªÉÉ ½þè +Éè®ú ªÉ½þ <iÉxÉÒ ½þc÷¤Éc÷Ò ¨ÉäÆ ÊEòªÉÉ ½þè ÊEò VÉÉä EòÉä<Ç Eò¨ÉÒ ®ú½þ VÉɪÉäMÉÒ, =ºÉEòÉä Ê¡ò®ú
{ÉÉºÉ Eò®úÉxÉä Eòä ʱɪÉä ºÉÆºÉnù ¨ÉäÆ Ê¤É±É ±ÉɪÉäÆMÉä* +É{ÉEòÉä ¨ÉɱÉÚ¨É ½þè ÊEò VÉ¤É ½þ®ú ¨ÉÆjÉÉ±ÉªÉ EòÒ
ºlÉɪÉÒ ºÉʨÉÊiÉ ¤ÉxÉÉ<Ç ½þè iÉÉä EªÉÉ ªÉ½þ ʴɶÉä¹É xªÉÉªÉ±ÉªÉ ºÉÆ¤ÉÆvÉÒ ªÉÉ +Éè®ú EòÉä<Ç <ºÉ |ÉEòÉ®ú EòÉ
Ê¤É±É +ÉiÉÉ ½þè, =ºÉ¨ÉäÆ EªÉÉ Eò¨ÉÒ ®ú½þ VÉɪÉäMÉÒ, ´É½þ nùÚ®ú EòèºÉä ½þÉä, ºÉʨÉÊiÉ Eòä +Ænù®ú Ê´ÉSÉÉ®ú Eò®úxÉä
Eòä ʱɪÉä xɽþÒÆ ¦ÉäVÉÉ VÉÉxÉÉ SÉÉʽþªÉä? =ºÉEòä ¤ÉÉnù ¦É±ÉÒ |ÉEòÉ®ú ºÉä ±ÉÉäEò ºÉ¦ÉÉ Eòä +Ænù®ú ¤É½þºÉ ½þÉä
iÉ¤É VÉÉEò®ú {ÉÉÊ®úiÉ ½þÉäxÉÉ SÉÉʽþªÉä* +É{É +vªÉÉnùä¶É EòÉä Ê®ú{±ÉäºÉ Eò®úxÉä Eòä ʱɪÉä Ê¤É±É ±ÉɪÉä ½þèÆ *
<ºÉʱɪÉä ¨ÉèÆ, ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, +É{ÉEòÉ ºÉÆ®úIÉhÉ SÉɽþiÉÉ ½þÚÆ +Éè®ú +É{ÉEòä Ê´É´ÉäEò {É®ú UôÉäc÷iÉÉ ½þÚÆ
ÊEò ºÉ®úEòÉ®ú EòÉä <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ ÊxÉnùÇä¶É nùä ÊEò ¦ÉʴɹªÉ ¨ÉäÆ <ºÉ +Éä®ú vªÉÉxÉ nùä*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ®úÉ´ÉiÉ VÉÒ, EÞò{ɪÉÉ ´ÉÉ<ÇÆb÷ +{É Eò®úäÆ*
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉÆ½þ ®úÉ´ÉiÉ (+VɨÉä®ú) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ BEò +ÆÊiÉ¨É ¤ÉÉiÉ Eò½þ Eò®ú ºÉ¨ÉÉ{iÉ Eò°üÆMÉÉ*
ʺÉÊ´É±É ¨ÉɨɱÉÉäÆ EòÉ ÊxÉ{É]õÉ®úÉ ½þÉä VÉèºÉä |ÉÉEÞòÊiÉEò xªÉÉªÉ EòÒ ºÉnùxÉ ¨ÉäÆ +É{É +xÉÖ{ÉɱÉxÉÉ Eò®ú ®ú½þä
½þèÆ, ´É½þÉÆ BEò ¤ÉÉiÉ VÉÉxÉxÉÉ SÉɽþÚÆMÉÉ ÊEò ¦ÉÉ®úiÉ EòÒ +ÉÊlÉÇEò ʺlÉÊiÉ {É®ú ʴɶ´É ¤ÉèÆEò ªÉÉ
+É<Ç.B¨É.B¡ò. EòÉ nù¤ÉÉ´É +Éè®ú ½þºiÉIÉä{É ½þÉäxÉä VÉÉ ®ú½þÉ ½þè, =ºÉEòä nùÚ®ú Eò®úxÉä Eòä ʱɪÉä ºÉ®úEòÉ®ú
EªÉÉ |ɪÉÉºÉ Eò®ú ®ú½þÒ ½þè, <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ ¤ÉiÉɪÉäÆ* ¨ÉèÆ ºÉ®úEòÉ®ú ºÉä VÉÉxÉxÉÉ SÉɽþÚÆMÉÉ ÊEò
+ÉÊlÉÇEò +{É®úÉvÉÉäÆ EòÉ ÊxɺiÉÉ®úhÉ iÉäWÉÒ ºÉä ½þÉä, ºÉÖxÉ´ÉÉ<Ç EòÉ BEò ]õÉ<Ç¨É ¤ÉÉ>ðÆb÷ |ÉÉäOÉÉ¨É ½þÉä*
BäºÉÉ xÉ ½þÉä ÊEò {ÉÉÆSÉ {ÉÉÆSÉ ºÉÉ±É iÉEò ÊxÉhÉÇªÉ xÉ ½þÉä +Éè®ú ±ÉÉäMÉÉäÆ EòÉä ªÉ½þ +½þºÉÉºÉ ½þÉäMÉÉ ÊEò MɱÉiÉÒ
Eò®úxÉä {É®ú <iÉxÉÉ ¤Éc÷Ò ºÉWÉÉ Ê¨É±É ºÉEòiÉÒ ½þè +Éè®ú +MÉ®ú ¤Éc÷ä +{É®úÉvÉÒ EòÉä ¤Éc÷Ò ºÉVÉÉ xɽþÒÆ ʨɱÉÒ +Éè®ú
´É½þ BäºÉä ½þÒ ®ú½þEò®ú UôÚ]õ VÉɪÉäMÉÉ iÉÉä VÉxÉiÉÉ Eòä +Ænù®ú MɱÉiÉ ºÉÆnùä¶É VÉɪÉäMÉÉ ÊEò <iÉxÉÉ ¤Éc÷É +{É®úÉvÉ
Eò®ú ®ú½þä ½þÉä, +SUôÉ ´ÉEòÒ±É Eò®ú ±ÉÉä, =ºÉEòä ¤ÉÉnù SÉɽþä VÉÉä Eò®úä* <ºÉʱɪÉä ºÉ®úEòÉ®ú EòÉä <ºÉ ¤ÉÉ®úä ¨ÉäÆ
¦ÉÉ ºÉÉäSÉxÉÉ SÉÉʽþªÉä.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¤ÉèÆÊEòÆMÉ ´ªÉ´ÉºlÉÉ Eòä ¤ÉÉ®úä ¨ÉäÆ +Éè®ú =ºÉEòä ºÉÖvÉÉ®ú Eòä ʱɪÉä Eò½þÉ
MɪÉÉ ½þè* nùä¶É ¨ÉäÆ +ÉÊlÉÇEò =nùÉ®úÒEò®úhÉ Eòä xÉÉ¨É {É®ú ¦ÉʴɹªÉ ¨ÉäÆ PÉÉä]õɱÉä xÉ ½þÉäÆ, VÉÉxÉEòÒ®ú¨ÉxÉ
ºÉʨÉÊiÉ EòÒ Ê®ú{ÉÉä]õÇ EòÉä ±ÉÉMÉÚ Eò®úxÉä Eòä ʱɪÉä +Éè®ú Ê´ÉiiÉÒªÉ ºÉƺlÉÉxÉÉäÆ EòÉä ºÉÖnÞùgø ¤ÉxÉÉxÉä Eòä
ʱɪÉä iÉlÉÉ PÉÉä]õɱÉÉäÆ EòÉä ®úÉäEòxÉä Eòä ʱɪÉä ºÉ®úEòÉ®ú EªÉÉ |ɪÉÉºÉ Eò®ú ®ú½þÒ ½þè? ¦ÉʴɹªÉ ¨ÉäÆ
¡òÆbºÉ Eòä nùÖ¯û{ɪÉÉäMÉ xÉ ½þÉä, Eò®ú ´ÉÆSÉxÉÉ Eò®úxÉä ´ÉɱÉä ªÉÉ ¤ÉèÆEºÉ Êb÷¡òɱ]õºÉÇ Eòä ÊJɱÉÉ¡ò
¦ÉʴɹªÉ ¨ÉäÆ EªÉÉ EòɪÉÇ´ÉɽþÒ ªÉÉ ºÉÉ´ÉvÉÉxÉÒ ¤É®úiÉxÉä VÉÉ ®ú½þä ½þèÆ, <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ºÉnùxÉ EòÉä
VÉÉxÉEòÉ®úÒ nùä ºÉEòäÆ iÉÉä +SUôÉ ½þÉäMÉÉ* +É{ÉEòÉ BEò <Æ]õèʱÉVÉäÆºÉ Ê´É¦ÉÉMÉ ºÉÒ.¤ÉÒ.b÷Ò.]õÒ. ¨ÉäÆ +ÉiÉÉ
½þè ªÉ½þ +ÉÊlÉÇEò +{É®úÉvÉÉäÆ EòÉ ÊxÉ´ÉÉ®úhÉ Eò®úxÉä Eòä ʱɪÉä ¤ÉxÉɪÉÉ MɪÉÉ ½þè, <ºÉEòÉä ºÉÖnÞùgø ¤ÉxÉɪÉÉ
VÉɪÉä* ´Éä ¦ÉʴɹªÉ ¨ÉäÆ EòäºÉäWÉ <ºÉ føÆMÉ ºÉä |ɺiÉÖiÉ Eò®úäÆ ÊEò xªÉɪÉÉvÉÒ¶É ¨É½þÉänùªÉ ¦É±ÉÒ
|ÉEòÉ®ú ºÉä ÊxÉhÉÇªÉ Eò®ú ºÉEòäÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ®úÉ´ÉiÉ VÉÒ, +¤É +É{É ´ÉÉ<ÇÆb÷ +{É Eò®úäÆ* +É{ÉxÉä iÉÉä {ÉÚ®úÉ ºÉ¨ÉªÉ ±ÉäEò®ú EòÉ¡òÒ Eò´É®ú Eò®ú
ʱɪÉÉ ½þè*
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉÆ½þ ®úÉ´ÉiÉ (+VɨÉä®ú) : <ºÉʱÉB ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉ®úEòÉ®ú ºÉä Eò½þxÉÉ SÉɽþÚÆMÉÉ
ÊEò VɽþÉÆ ½þ¨É ʴɶÉä¹É xªÉɪÉÉ±ÉªÉ (|ÉÊiɦÉÚÊiÉ ºÉÆ´ªÉ´É½þÉ®ú +{É®úÉvÉ Ê´ÉSÉÉ®úhÉ) ºÉƶÉÉävÉxÉ Ê´ÉvÉäªÉEò,
1997 EòÉ º´ÉÉMÉiÉ Eò®úiÉä ½þèÆ, ´É½þÉÆ +É{ɺÉä ªÉ½þ ¦ÉÒ +{ÉäIÉÉ Eò®úiÉä ½þèÆ ÊEò xªÉɪÉÉ±ÉªÉ ºÉÊFòªÉ
½þÉäEò®ú ¶ÉÒQÉiÉÉ ºÉä xªÉÉªÉ |ÉnùÉxÉ Eò®úäÆ +Éè®ú +ÉÊlÉÇEò +{É®úÉÊvɪÉÉäÆ EòÉä ºÉWÉÉ Ê¨É±Éä* nùä¶É EòÒ
VÉxÉiÉÉ EòÉä ¤ÉiÉɪÉÉ VÉÉxÉÉ SÉÉʽþB ÊEò |ÉÊiɦÉÚÊiÉ PÉÉä]õɱÉä Eòä ¤ÉÉ®úä ¨ÉäÆ +¤É iÉEò BäE¶ÉxÉ ]õäEòxÉ
Ê®ú{ÉÉä]õÇ Eòä +ÉvÉÉ®ú {É®ú ÊEòiÉxÉä +{É®úÉÊvɪÉÉäÆ EòÉä ºÉWÉÉ Ê¨É±ÉÒ +Éè®ú ÊEòiÉxÉÉ {ÉèºÉÉ ´ÉºÉÚ±É ½þÖ+É?
<x½þÒÆ ¶É¤nùÉäÆ Eòä ºÉÉlÉ +É{ÉxÉä ¨ÉÖZÉä ¤ÉÉä±ÉxÉä Eòä ʱÉB VÉÉä ºÉ¨ÉªÉ ÊnùªÉÉ, =ºÉEòä ʱÉB ¨ÉèÆ
+É{ÉEòÉ +ɦÉÉ®ú |ÉEò]õ Eò®úiÉÉ ½þÚÆ*
(<ÊiÉ)
1556 hours
SHRI AJAY CHAKRABORTY (BASIRHAT): Mr. Chairman, Sir, I rise to support this
Bill which has been moved by our hon. Finance Minister. I wholeheartedly
support this Bill because this Special Court Amendment Bill deals with serious
offences like economic offences and economic offenders, who were holding high
and key posts of our country and most of them are very rich and are the
richest persons of our society.
This is a very important Bill. This Bill will help to expedite the
cases which are pending year after year before the Special Court. It is our
experience that not only in the Special Court but in every Court, in every
stature of the Court, a large number of cases are long pending. And people are
waiting for the judgment on those cases. Before the judgment comes, people are
going to pass away from this world. So, I think, this Bill will expedite the
disposal of the cases. Those cases which relate to economic offenders and
which come within the purview of this Special Court Act should be disposed of
as soon as possible after their registration.
I would also like to point out to the hon. Finance Minister and this
House that it is our duty to see that the prosecuting agency is cautious and
takes care in prosecuting the offender. It is also our experience that due to
lacunae of the investigating agency and due to the reluctance of the
prosecuting agency, in most of the cases the offenders are being acquitted.
This is our experience. After registering a case, the investigating agency is
not taking much care to investigate the case properly. After filing the
charge-sheet in a final form, there is some lacuna and defect in the
prosecution of the case. The prosecutors are duty bound to prosecute the
offenders. They are very much reluctant to do their duty; particularly the
lawyers, who appear for the prosecution, are not taking much care to prosecute
the offender. In this case we should be cautious to see that the prosecuting
agency takes care to prosecute the accused person properly.
[NEXT PAGE]