Release of undertrial TADA detenus.

SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): Mr. Chairman, Sir, I have been listening to this. On a number of occasions, there was a demand from a section of the people to release the TADA detenues...(Interruptions)

There is a demand to release the detenues under the TADA. This matter was discussed in the House on a number of occasion. Every time the finger has been pointed towards the State of Maharashtra. I would like to bring to the notice of the House that hundreds of people have been killed by the explosion of bomb and hundreds of people have become disabled. They have become totally helpless in the city of Mumbai and Maharashtra. No one has got any sympathy for those people who have been affected by the explosion of bomb in the city of Mumbai. But there has been a tremendous demand in respect of persons who have been arrested that they should be released. If they are innocent, I would not insist that they should be detained any further. But they are under trial. When there is a regular hearing in the TADA court and the hearing is going on, it appears to me that the pressure has been put on the case through this august House to release them. There are many activities of ISI in this country. The other day also I had raised this very important matter saying that there was a direct threat to the life of Shri Thakeray and Shri Davod has taken Rs.9 crore for this. Yesterday, I read in the newspapers that in U.P., ISI agents are acting all over the country and creating problems everywhere. Not a single person has raised it.

MR. CHAIRMAN (SHRI P.M. SAYEED): What is that you want to convey to the Government?

SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): I want to say that they are under trial in the TADA court...(Interruptions) My appeal is, when the trial is going on, these detenues should not be released by the TADA court...(Interruptions)

SHRI G.M. BANATWALLA (PONNANI): It was because of the TADA that many innocent people have been detained...(Interruptions)

SHRI QAMARUL ISLAM (GULBARGA): There are still so many innocent people against whom charge-sheets have not been filed and still they are behind the bar...(Interruptions)

SHRI VINAY KATIYAR (FAIZABAD):

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SHRI G.M. BANATWALLA (PONNANI): The TADA law is an undemocratic law. You can have recourse to the ordinary criminal law of this country...(Interruptions)

SHRI VINAY KATIYAR (FAIZABAD):

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Shri Dwaraka Nath Das to speak.

SHRI DWARAKA NATH DAS (KARIMGANJ): On 17th, 25 insurgents entered Barak Valley and went to Nagaland, Manipur and North Cachar Hills. The peace and security of the Barak Valley is threatened. The Government of India should look into the matter very seriously...(Interruptions)

MR. CHAIRMAN: Mr. Banatwalla, the Minister has already clarified that they are going to review it. Why are you again raising it?

SHRI G.M. BANATWALLA (PONNANI): The point is that the TADA law is an undemocratic law. It is grossly misused...(Interruptions)

MR. CHAIRMAN: I have called Shri Dwaraka Nath Das to speak.

SHRI DWARAKA NATH DAS (KARIMGANJ): Thousands of villages are to be electrified in Assam...(Interruptions)

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... (Interruptions)