<b>XI LOK SABHA DEBATES,  <i> Session IV (Budget) </i>
</b>
XI LOK SABHA DEBATES,   Session IV (Budget) 

Friday , May 16, 1997 / Vaisakha 26, 1919 (Saka)





Type of Debate: SPECIAL MENTION

Title: Need to take action against the son of a Minister of Rajasthan
Government who has thrown acids on the face of a girl child.

TEXT :
 SHRIMATI BHAGWATI DEVI (GAYA):





¸ÉÒ¨ÉiÉÒ ¦ÉMÉ´ÉiÉÒ nùä´ÉÒ :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ ®úÉVɺlÉÉxÉ EòÒ iÉ®ú¡ò +É{ÉEòÉ vªÉÉxÉ JÉÒÆSÉxÉÉ
SÉɽþiÉÒ ½þÚÆ* ®úÉVɺlÉÉxÉ ¨ÉäÆ VɪÉ{ÉÖ®ú ¨ÉäÆ BEò ¤ÉSSÉÒ Eòä >ð{É®ú ¤Éä®ú½þ¨ÉÒ Eòä ºÉÉlÉ =ºÉEòä SÉä½þ®úä {É®ú
iÉäVÉÉ¤É ¡òäÆEòÉ MɪÉÉ* ´É½þ ®úÉVɺlÉÉxÉ Eòä ¨ÉÆjÉÒ EòÉ {ÉÖjÉ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)
 Ê´É®úÉävÉÒ nù±É
Eòä xÉäiÉÉ ´ÉÉVÉ{ÉäªÉÒ VÉÒ ªÉÉ +É{ÉEòä VÉÉä ¦ÉÒ xÉäiÉÉ ½þèÆ =xɨÉäÆ ºÉä ÊEòºÉÒ EòÉ ¦ÉÒ vªÉÉxÉ =ºÉ iÉ®ú¡ò
xɽþÒÆ MɪÉÉ ½þè* EªÉÉ ´É½þ ±Éc÷EòÒ xɽþÒÆ ½þè?  EªÉÉ ±Éc÷ÊEòªÉÉäÆ Eòä SÉä½þ®úä {É®ú iÉäVÉÉ¤É ¡òäÆEòxÉÉ
=ÊSÉiÉ ½þè, xªÉɪɺÉÆMÉiÉ ½þè?  ʤɽþÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ ±ÉÉäMÉ ¤ÉÉä±ÉiÉä ½þè* +MÉ®ú ±Éc÷ÊEòªÉÉäÆ {É®ú <ºÉ iÉ®ú½þ
EòÒ ½þ®úEòiÉ ½þÉäMÉÒ, ¨ÉÆÊjɪÉÉäÆ Eòä ±Éc÷Eòä BäºÉÉ Eò®úäÆMÉä iÉÉä EªÉÉ nùä¶É ¤ÉSÉ ºÉEòäMÉÉ, EªÉÉ MÉ®úÒ¤É EòÒ
<VVÉiÉ ¤ÉSÉäMÉÒ?  
...  (´ªÉ´ÉvÉÉxÉ)
 +MÉ®ú ´ÉÉVÉ{ÉäªÉÒ VÉÒ <ºÉ ¤ÉÉiÉ {É®ú ¤ÉÉä±ÉiÉä iÉÉä =xÉEòÉä ±ÉÉäMÉ +SUôÉ
ºÉ¨ÉZÉiÉä +Éè®ú ±ÉÉäMÉ Eò½þiÉä ÊEò ´ÉÉVÉ{ÉäªÉÒ VÉÒ MÉ®úÒ¤ÉÉäÆ Eòä xÉäiÉÉ ½þèÆ* +MÉ®ú ÊEòºÉÒ ¤Éc÷ä Eòä ºÉÉlÉ BäºÉÉ
½þÉäiÉÉ iÉÉä =ºÉEòä ºÉÉlÉ EªÉÉ ½þÉäiÉÉ +Éè®ú +MÉ®ú EòÉä<Ç UôÉä]õÉ ½þÉä iÉÉä =ºÉEòÉä VÉä±É VÉÉxÉÉ {Éc÷iÉÉ, =ºÉEòä ºÉÉlÉ
{ÉiÉÉ xɽþÒÆ EªÉÉ nùÖMÉÇÊiÉ ½þÉäiÉÒ* EªÉÉäÆÊEò ªÉ½þ ¤Éc÷ä ¨ÉÆjÉÒ EòÉ {ÉÖjÉ ½þè <ºÉ EòÉ®úhÉ ºÉä =ºÉEòÉä
VÉä±É xɽþÒÆ VÉÉxÉÉ ½þè* <ºÉ iÉ®ú½þ ºÉä ¤Éä®ú½þ¨ÉÒ Eòä ºÉÉlÉ =ºÉEòä >ð{É®ú iÉäVÉÉ¤É ¡òäÆEòÉ MɪÉÉ* ...
(´ªÉ´ÉvÉÉxÉ) ¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ EòÒ ºÉ®úEòÉ®ú ½þè +Éè®ú ªÉ½þ ÊEòºÉÒ iÉ®ú½þ ºÉä vªÉÉxÉ xɽþÒÆ nùä ®ú½þä
½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI  RAM NAIK (MUMBAI NORTH): Sir, our Party's name has been taken. I wish to
strongly deny what she is saying. It is totally false. ...(Interruptions)

SHRIMATI BHAGWATI DEVI (GAYA):





¸ÉÒ¨ÉiÉÒ ¦ÉMÉ´ÉiÉÒ nùä´ÉÒ :  ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú ºÉä ¨ÉÉÆMÉ Eò®úiÉÒ ½þÚÆ ÊEò =ºÉEòÉä
VÉä±É ¦ÉäVÉäÆ* 
...  (´ªÉ´ÉvÉÉxÉ)
 ´É½þÉÆ BäºÉÉ EªÉÉäÆ ½þÉä ®ú½þÉ ½þè?  ªÉä ®úÉiÉ-ÊnùxÉ ¨Éʽþ±ÉÉ+ÉäÆ Eòä
¤ÉÉ®úä ¨ÉäÆ ¤ÉÉä±É ®ú½þä ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)
 EªÉÉäÆÊEò ´É½þ MÉ®úÒ¤É EòÒ ±Éc÷EòÒ ½þè <ºÉʱÉB =ºÉ {É®ú
VÉÖ±¨É ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè, =ºÉ {É®ú vªÉÉxÉ xɽþÒÆ ÊnùªÉÉ VÉÉ ®ú½þÉ ½þè*


SHRI GIRDHARI LAL BHARGAVA (JAIPUR):





¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) :  ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, <ºÉ {É®ú VÉÉÆSÉ ½þÉä ®ú½þÒ ½þè*...´ªÉ´ÉvÉÉxÉ


SHRIMATI BHAGWATI DEVI (GAYA):





¸ÉÒ¨ÉiÉÒ ¦ÉMÉ´ÉiÉÒ nùä´ÉÒ :  ´É½þÉÆ <ºÉ iÉ®ú½þ EòÒ ½þ®úEòiÉäÆ ½þÉä ®ú½þÒ ½þèÆ* ¨ÉèÆ ¨ÉÉÆMÉ Eò®úiÉÒ ½þÚÆ ÊEò
=xÉEòÉä ºÉVÉÉ nùäÆ*


SHRI BASU DEB ACHARIA (BANKURA): Sir, everyday such incidents  are  happening.
No  action  has  yet  been  taken  against the culprit in the present case. No
action has been taken because  the  culprit  is  the  son  of  a  Minister  of
Rajasthan Government. ...(Interruptions) This is a serious question.

MR. CHAIRMAN : You are wasting your own time.

			... (Interruptions)

MR.  CHAIRMAN  : Nothing is going on record. Nothing will go on record until I
call the next Member.

			(Interruptions)* ...

MR. CHAIRMAN : Please take your seat.

			(Interruptions) *

_____________________________________________________________________________
*	Not Recorded.


MR.  CHAIRMAN :  Shri Acharia, that point has already been made.   That  issue
is raised in the House.  Let us give time to some other Members.

			(Interruptions) *

MR.  CHAIRMAN :  The point is already made.  Let us give time to others.  Many
Members are waiting.

			(Interruptions) *

MR.  CHAIRMAN :  Please take your seat.



SHRI GIRDHARI LAL BHARGAVA (JAIPUR):





¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É :  ªÉ½þ VɪÉ{ÉÖ®ú EòÉ ¨ÉɨɱÉÉ ½þè* <ºÉ |ÉEòÉ®ú EòÒ EòÉä<Ç PÉ]õxÉÉ PÉ]õÒ
xɽþÒÆ ½þè* Ê¡ò®ú ¦ÉÒ ¨ÉÉxÉxÉÒªÉ ¨ÉÖJªÉ¨ÉÆjÉÒ VÉÒ xÉä VÉÉÆSÉ Eòä +Énùä¶É nùä ÊnùB ½þèÆ* VÉÉä ¦ÉÒ
´ªÉÊEiÉ nùÉä¹ÉÒ {ÉɪÉÉ VÉÉBMÉÉ =ºÉEòÉä ºÉVÉÉ Ênù±É´ÉÉ<Ç VÉÉBMÉÒ*







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  {±ÉÒVÉ, +É{ÉxÉä BEò <¶ªÉÚ =`öɪÉÉ ½þè* +É{ÉEòÉä <ºÉºÉä ºÉÆiÉÖ¹]õ ½þÉäxÉÉ SÉÉʽþB*
®úÉ¨É EÞò{ÉÉ±É VÉÒ, {±ÉÒVÉ BäºÉÉ xɽþÒÆ*







	Ê´ÉVÉªÉ MÉÉäªÉ±É VÉÒ, +É{ÉxÉä BEò xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè*


The matter was discussed only on 12.5.97. In  addition  to  that,  I  want  to
inform  you  that  at 2.00 p.m. today, provided we complete our Zero Hour till
then and even otherwise also, the hon. Minister will  be  making  a  statement
regarding Delhi Rent Control Act. If there is any question, you can ask him at
that time.

SHRI VIJAY GOEL (SADAR - DELHI):





¸ÉÒ Ê´ÉVÉªÉ MÉÉäªÉ±É :  12 iÉÉ®úÒJÉ EòÉä VÉ¤É ªÉ½þ ¨ÉɨɱÉÉ =`öÉ lÉÉ iÉÉä ºÉ®úEòÉ®ú xÉä Eò½þÉ lÉÉ ÊEò nùÉä ÊnùxÉ
¨ÉäÆ ´ÉEiÉ´ªÉ nùäÆMÉä* +¤É +É{É Eò½þ ®ú½þä ½þèÆ ÊEò nùÉä ¤ÉVÉä ´ÉEiÉ´ªÉ ÊnùªÉÉ VÉÉ ®ú½þÉ ½þè iÉÉä +¤É
¨ÉÖZÉä EòÖUô xɽþÒÆ Eò½þxÉÉ ½þè*


MR. CHAIRMAN: Shri Mangat Ram Sharma.

SHRI K.P.SINGH DEO :  Sir, you called Dr.  Krupasindhu Bhoi on  the  issue  of
mines.

MR. CHAIRMAN: I did not call him. That issue is  over  and  the  Minister  has
replied.

			... (Interruptions)

_____________________________________________________________________________

*	Not Recorded


MR. CHAIRMAN: Please understand that all the Members from Orissa who had given
notices  were allowed and the Minister has given a reply. That will be brought
to the notice of the Government.

SHRI K.P.SINGH DEO :  Sir, he is the former Minister of Mines from Orissa.

MR.  CHAIRMAN:  If  you  are also joining that issue, just make a one-sentence
statement.

DR. KRUPASINDHU BHOI (SAMBALPUR): In 1957 ....

MR. CHAIRMAN: Do not give any figures or statistics. Just  say  that  you  are
supporting the issue.





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