<b>XI LOK SABHA DEBATES, <i> Session V (Monsoon) </i> </b> XI LOK SABHA DEBATES, Session V (Monsoon) Thursday, August 14/Shravana 23, 1919 (Saka)
Type of Debate: SPECIAL MENTION
Title: Request the Govt. to come forward with the statement on the observations of the Patna High Court regarding arrest of Chief Minister of Bihar in the Animal Husbandary Scam. TEXT : 13.00 hrs.SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ ¤É½þÖiÉ ½þÒ nùÖJÉ +Éè®ú {É®úä¶ÉÉxÉÒ Eòä ºÉÉlÉ, +É{ÉEòÒ <VÉÉVÉiÉ ºÉä, BEò ºÉ´ÉÉ±É =`öÉxÉÉ SÉɽþiÉÉ ½þÚÆ* Eò±É VÉÉä EòÖUô ¦ÉÒ ½þÖ+É ´É½þ =ÊSÉiÉ xɽþÒÆ ½þÖ+É* SÉäªÉ®ú EòÒ iÉ®ú¡ò ºÉä ¨ÉÖZÉEòÉä ¤ÉÖ±ÉɪÉÉ MɪÉÉ lÉÉ* ¨ÉèÆxÉä vªÉÉxÉ{ÉÚ´ÉÇEò =ºÉ {ÉIÉ EòÒ ¤ÉÉiÉ ºÉÖxÉÒ lÉÒ* ¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É VÉÒ ¤ÉÉä±É SÉÖEòä lÉä* Ê|ɪɮúÆVÉxÉ nùɺɨÉÖƶÉÒ ¦ÉÒ ¤ÉÉä±É SÉÖEòä lÉä, iÉ¤É ¨ÉÖZÉEòÉä ¤ÉÖ±ÉɪÉÉ MɪÉÉ lÉÉ, ±ÉäÊEòxÉ ¨ÉÖZÉä ¤ÉÉä±ÉxÉä xɽþÒÆ ÊnùªÉÉ MɪÉÉ*
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú VÉÒ, ºÉ¤VÉèE]õ iÉÉä EòÖUô +Éè®ú ʱÉJÉÉ ½þÖ+É ½þè iÉlÉÉ +É{É ¤ÉÉä±É EòÖUô +Éè®ú ®ú½þä ½þèÆ*
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ =ºÉÒ ºÉ¤VÉèE]õ {É®ú +É ®ú½þÉ ½þÚÆ* ®úÉ¨É EÞò{ÉÉ±É VÉÒ xÉä =ºÉÒ ºÉ¤VÉèE]õ {É®ú Eò±É +{ÉxÉÒ ¤ÉÉiÉ Eò½þÒ lÉÒ* ¨ÉèÆ Eò±É +{ÉxÉÒ ¤ÉÉiÉ ®úJÉxÉä ºÉä ´ÉÆÊSÉiÉ ®ú½þ MɪÉÉ* ¨ÉèÆxÉä Eò±É ¦ÉÒ xÉÉäÊ]õºÉ ÊnùªÉÉ lÉÉ +Éè®ú +ÉVÉ ¦ÉÒ xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè* ¨ÉèÆ =ºÉÒ ºÉ¤VÉèE]õ {É®ú +É ®ú½þÉ ½þÚÆ*
={ÉÉvªÉIÉ ¨É½þÉänùªÉ, VÉÉä EòÖUô ¦ÉÒ SÉÉ®úÉ-PÉÉä]õɱÉä Eòä ʺɱÉʺɱÉä ¨ÉäÆ ºÉÒ.¤ÉÒ.+É<Ç. EòÒ VÉÉÆSÉ ]õÒ¨É VÉÉÆSÉ Eò®ú ®ú½þÒ ½þè, =ºÉEòä ¨ÉxÉÉä¤É±É EòÉä iÉÉäc÷xÉä Eòä ʱÉB =SSɺiÉ®úÒªÉ ºÉÉÊVÉ¶É ½þÉä ®ú½þÒ ½þè* ¨ÉèÆ <ºÉEòÒ +Éä®ú +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉ®úEòÉ®ú EòÉ vªÉÉxÉ +ÉEòʹÉÇiÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ* ¡òÉèVÉ EòÉä ¤ÉÖ±ÉÉxÉä Eòä ºÉ´ÉÉ±É {É®ú <ºÉ ºÉnùxÉ ¨ÉäÆ VÉÉä ¨ÉɨɱÉÉ =`öÉ lÉÉ +Éè®ú ¨ÉÉxÉxÉÒªÉ MÞɽþ ¨ÉÆjÉÒ ¨É½þÉänùªÉ xÉä <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ ºÉnùxÉ ¨ÉäÆ +{ÉxÉÉ º]õä]õ¨ÉäÆ]õ ÊnùªÉÉ lÉÉ, =ºÉ {É®ú <ºÉ ºÉnùxÉ ¨ÉäÆ iÉÒxÉ ºÉ´ÉÉ±É =`öÉB MÉB lÉä xÉƤɮú BEò- EªÉÉ Ê¤É½þÉ®ú Eòä ¦ÉÚiÉ{ÉÚ´ÉÇ ¨ÉÖJªÉ ¨ÉÆjÉÒ EòÒ ÊMÉ®ú¡iÉÉ®úÒ ¨ÉäÆ ®úÉVªÉ Eòä |ɶÉɺÉxÉ xÉä +ºÉ½þªÉÉäMÉ ÊEòªÉÉ, xÉƤɮú nùÉä-¡òÉèVÉ Eòä {ÉÉºÉ VÉÉxÉä EòÒ xÉÉè¤ÉiÉ EªÉÉäÆ +É<Ç; +Éè®ú xÉƤɮú iÉÒxÉ-EªÉÉ EòÉä±É <ÆÊb÷ªÉÉ Eòä {±ÉäxÉ EòÉ nùÖ¯û{ɪÉÉäMÉ ÊEòªÉÉ MɪÉÉ? ªÉä iÉÒxÉ Ê¤ÉxnùÖ =`öÉB MÉB lÉä +Éè®ú ¨ÉÉxÉxÉÒªÉ MÞɽþ ¨ÉÆjÉÒ VÉÒ xÉä ¨ÉÉjÉ BEò ʤÉxnùÖ {É®ú +{ÉxÉä ¤ÉªÉÉxÉ ¨ÉäÆ VÉ´ÉÉ¤É ÊnùªÉÉ +Éè®ú ´É½þ ¦ÉÒ =±]õä iÉ®úÒEòä ºÉä ÊnùªÉÉ* =ºÉºÉä BäºÉÉ ±ÉMÉÉ ÊEò EòÉä]õÇ Eòä ¨ÉÉMÉÇnù¶ÉÇxÉ ¨ÉäÆ ºÉÒ.¤ÉÒ.+É<Ç. EòÒ VÉÉä ]õÒ¨É <ºÉ ¨ÉɨɱÉä EòÒ VÉÉÆSÉ <ǨÉÉxÉnùÉ®úÒ Eòä ºÉÉlÉ, Êxɹ{ÉIÉiÉÉ Eòä ºÉÉlÉ Eò®ú ®ú½þÒ ½þè =ºÉä nùÆÊb÷iÉ Eò®úxÉä EòÒ EòÉä<Ç ªÉÉäVÉxÉÉ ¤ÉxÉ ®ú½þÒ ½þè* (´ªÉ´ÉvÉÉxÉ)
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ªÉ½þ xÉèEºÉºÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : +É{É Eò±É ¦ÉÒ ¤ÉÉä±É ʱÉB lÉä +Éè®ú +ÉVÉ ¦ÉÒ VÉ¤É +É{ÉEòÒ ¤ÉÉ®úÒ +ÉB iÉÉä ¤ÉÉä±É ±ÉÒÊVÉBMÉÉ, ±ÉäÊEòxÉ ¨Éä®úÉ +xÉÖ®úÉävÉ ½þè ÊEò EÞò{ɪÉÉ ¨ÉÖZÉä ¤ÉÒSÉ ¨ÉäÆ <Æ]õ®ú{]õ xÉ EòÊ®úB* (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É VÉÒ, +É{É EÞò{ɪÉÉ ¤ÉèÊ`öB* VÉ¤É +É{ÉEòÒ ¤ÉÉ®úÒ +ÉB, iÉ¤É +É{É ¤ÉÉäʱÉB* ¤ÉÒSÉ ¨ÉäÆ <xÉEòÉä <Æ]õ®ú{]õ xÉ EòÒÊVÉB*
... (´ªÉ´ÉvÉÉxÉ)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ¨ÉÉxÉxÉÒªÉ ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨ÉÉxÉxÉÒªÉ MÞɽþ ¨ÉÆjÉÒ VÉÒ xÉä <ºÉ ºÉnùxÉ ¨ÉäÆ +Éè®ú nùںɮúä ºÉnùxÉ ¨ÉäÆ ¦ÉÒ ¤ÉªÉÉxÉ ÊnùªÉÉ lÉÉ* =ºÉ¨ÉäÆ ªÉ½þ ¤ÉÉiÉ +É<Ç ½þè ÊEò ¡òÉèVÉ Eòä {ÉÉºÉ ºÉÒ.¤ÉÒ.+É<Ç. Eòä ±ÉÉäMÉ MÉB* ªÉ½þ ¤ÉÉiÉ ¦ÉÒ +É<Ç ½þè ÊEò ºÉÒ.¤ÉÒ.+É<Ç. {É]õxÉÉ ¥ÉÉÆSÉ Eòä BºÉ.{ÉÒ.ºÉÒvÉä ½þÉ<EòÉä]õÇ Eòä VÉVÉ Eòä ªÉ½þÉÆ SɱÉä MÉB* VÉÉä ½þ¨ÉEòÉä VÉÉxÉEòÉ®úÒ |ÉÉ{iÉ ½þÖ<Ç ½þè =ºÉEòä ¨ÉÖiÉÉʤÉEò, ºÉÒ.¤ÉÒ.+É<Ç.{É]õxÉÉ ¥ÉÉÆSÉ Eòä EòÉä<Ç +ÊvÉEòÉ®úÒ VÉVÉ Eòä {ÉÉºÉ xɽþÒÆ MÉB* ºÉÒ.¤ÉÒ.+É<Ç. Eòä ´ÉEòÒ±É VÉVÉ Eòä {ÉÉºÉ MÉB lÉä* =ºÉEòä +ÉvÉÉ®ú {É®ú VÉÉä JɤɮúäÆ ¤Éɽþ®ú +É<Ç ½þèÆ, =xÉEòä ÊxÉnùÇä¶ÉÉxÉÖºÉÉ®ú ±ÉÉäMÉ +ɨÉÒÇ Eòä {ÉÉºÉ MÉB lÉä ÊEò ®úÉVªÉ ºÉ®úEòÉ®ú EòÉ +ºÉ½þªÉÉäMÉ ½þè, <ºÉʱÉB +É{É ºÉ½þªÉÉäMÉ nùÒÊVÉB* ªÉ½þ ¤ÉÉiÉ +±ÉMÉ ½þè ÊEò EòÉä<Ç +ɨÉÒÇ Eòä {ÉÉºÉ VÉÉ ºÉEòiÉÉ ½þè ÊEò xɽþÒÆ VÉÉ ºÉEòiÉÉ ½þè ªÉÉ =ºÉEòÉ EªÉÉ IÉäjÉÉÊvÉEòÉ®ú ½þè* VÉ¤É ®úÉVªÉ ºÉ®úEòÉ®ú Eòä |ɶÉɺÉxÉ xÉä +ºÉ½þªÉÉäMÉ ÊEòªÉÉ, iɦÉÒ ªÉ½þ ¤ÉÉiÉ +É<Ç*
={ÉÉvªÉIÉ ¨É½þÉänùªÉ, nùںɮúÒ iÉ®ú¡ò VÉÉä ªÉ½þÉÆ {É®ú =SSɺiÉ®úÒªÉ +ÊvÉEòÉ®úÒ ¤Éè`öä ½þèÆ, BEºÉ]õäƶÉxÉ Eòä ¤ÉÉ´ÉVÉÚnù =xÉEòÉä ªÉ½þÉÆ b÷ɪɮúèE]õ®ú ¤ÉxÉɪÉÉ MɪÉÉ ½þè, =x½þÉäÆxÉä ÊMÉ®ú¡iÉÉ®úÒ EòÉä +Éè®ú xÉɨÉÖ¨ÉÊEòxÉ ¤ÉxÉɪÉÉ* VÉ¤É ºÉÖ|ÉÒ¨É EòÉä]õÇ xÉä BÆÊ]õʺÉ{Éä]õ®úÒ ¤Éä±É EòÒ {±ÉÒ EòÉä Ê®úVÉèE]õ Eò®ú ÊnùªÉÉ, iÉÉä ªÉ½þÉÆ ºÉä ºÉÒ.¤ÉÒ.+É<Ç. EòÒ {É]õxÉÉ ¥ÉÉÆSÉ EòÉä ¡òèEºÉ ¨ÉèºÉäVÉ ¦ÉäVÉÉ MɪÉÉ, ÊVɺɨÉäÆ Eò½þÉ MɪÉÉ ÊEò +É{É =xÉEòÉä ÊMÉ®ú¡iÉÉ®ú EòÒÊVÉB* =ºÉ ¡òèEºÉ ¨ÉèºÉäVÉ EòÉä <±ÉèEÊ]ÅEòÉäÊxÉEò ¨ÉÒÊb÷ªÉÉ EòÉä ±ÉÒEò ÊEòªÉÉ MɪÉÉ* <ºÉEòä EòÉ®úhÉ |ÉÉ<´Éä]õ SÉèxɱºÉ {É®ú ªÉä JɤɮúäÆ +ÉxÉä ±ÉMÉÒÆ ÊEò =xÉEòÉä ÊMÉ®ú¡iÉÉ®ú Eò®úxÉä EòÉ +ÉVÉ b÷ɪɮúèE]õ®ú xÉä +Énùä¶É ÊnùªÉÉ ½þè* EªÉÉ BäºÉÉ Eò®úEòä b÷ɪɮúèE]õ®ú xÉä ±ÉÉ<xÉ +É¡ò EòÆ]ÅÉä±É EòÉä ¥ÉäEò xɽþÒÆ ÊEòªÉÉ? b÷ɪɮúèE]õ®ú EòÉ {É]õxÉÉ ¥ÉÉÆSÉ EòÉä ªÉ½þ +Énùä¶É ºÉÒvÉä ¦ÉäVÉxÉä EòÒ EªÉÉ +ɴɶªÉEòiÉÉ lÉÒ? EªÉÉ b÷ɪɮúèE]õ®ú EòÉ ªÉ½þ ¡òVÉÇ xɽþÒÆ lÉÉ ÊEò ´Éä ªÉ½þ ¨ÉèºÉäVÉ {ÉÚ´ÉÒÇ IÉäjÉ Eòä ºÉƪÉÖEiÉ ÊxÉnùä¶ÉEò EòÉä ¦ÉäVÉiÉä +Éè®ú Ê¨É±É Eò®ú =xÉ ±ÉÉäMÉÉäÆ EòÉä ªÉ½þ ÊxÉhÉÇªÉ ±ÉäxÉÉ SÉÉʽþB lÉÉ ÊEò <ºÉ ¨ÉɨɱÉä ¨ÉäÆ EªÉÉ ÊEòªÉÉ VÉÉB* <ºÉʱÉB ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò VÉÉxɤÉÚZÉEò®ú <ºÉ ¨ÉɨɱÉä EòÉä BEò BäºÉÉ ¨ÉÉäc÷ nùäxÉä EòÉ =SSɺiÉ®úÒªÉ |ɪÉÉºÉ ½þÖ+É ½þè ÊVɺɺÉä VÉÉä +Énù¨ÉÒ VÉÉÆSÉ Eòä EòÉ¨É ¨ÉäÆ ±ÉMÉä ½þÖB ½þèÆ, ÊVÉxÉEòÒ |ɶÉƺÉÉ ½þÉä ®ú½þÒ ½þè =xÉEòä >ð{É®ú =±É]õ-´ÉÉ®ú ÊEòªÉÉ VÉÉ ºÉEòä +Éè®ú =xÉEòÉä VÉÉÆSÉ Eò®úxÉä ºÉä ½þ]õɪÉÉ VÉÉ ºÉEòä iÉlÉÉ =xÉEòä ÊJɱÉÉ¡ò +xÉÖ¶ÉɺÉxÉÉi¨ÉEò +Éè®ú |ɶÉɺÉÊxÉEò EòÉ®úÇ´ÉÉ<Ç EòÒ VÉÉ ºÉEòä*
={ÉÉvªÉIÉ ¨É½þÉänùªÉ, <ºÉ ºÉÉ®úä ¨ÉɨɱÉä ¨ÉäÆ, VɽþÉÆ iÉEò ½þ¨É ±ÉÉäMÉÉäÆ EòÉä VÉÉxÉEòÉ®úÒ ½þè, ºÉ¨ÉÉSÉÉ®ú{ÉjÉÉäÆ ¨ÉäÆ ¦ÉÒ ªÉä JɤɮúäÆ Uô{ÉÒ ½þèÆ ÊEò b÷ɪɮúèE]õ®ú Eòä ±Éè´É±É {É®ú ªÉ½þ ºÉÚSÉxÉÉ +É MÉ<Ç lÉÒ ÊEò ´É½þÉÆ Eòä ºÉÒ.¤ÉÒ.+É<Ç. Eòä +ÊvÉEòÉ®úÒ =xÉEòÒ ÊMÉ®ú¡iÉÉ®úÒ ¨ÉäÆ ®úÉVªÉ |ɶÉɺÉxÉ Eòä +ºÉ½þªÉÉäMÉ Eòä EòÉ®úhÉ ¡òÉèVÉ Eòä {ÉÉºÉ MÉB ½þèÆ* ªÉ½þ ºÉÉ®úÒ ºÉÚSÉxÉÉ ªÉ½þÉÆ {É®ú lÉÒ* Ê¡ò®ú ¦ÉÒ <ºÉ ºÉÉ®úÒ EòÉ®úÇ´ÉÉ<Ç {É®ú ªÉ½þÉÆ ºÉä VÉÉä ®úÉäEò ±ÉMÉÉxÉÒ SÉÉʽþB lÉÒ, <ºÉ ¤ÉÉ®úä ¨ÉäÆ EòÉä<Ç ÊxÉhÉÇªÉ ±ÉäxÉÉ SÉÉʽþB lÉÉ, ´É½þ EªÉÉäÆ xɽþÒÆ Ê±ÉªÉÉ MɪÉÉ? <xÉ ºÉ¦ÉÒ Ê¤ÉxnùÖ+ÉäÆ EòÉä ºÉɨÉxÉä ®úJÉÉ VÉÉxÉÉ SÉÉʽþB lÉÉ* ªÉ½þ ºÉ¤É VÉÉxÉEòÉ®úÒ xÉ ®úJÉ Eò®ú +Éè®ú VÉÉÆSÉ EòɪÉÇ ¨ÉäÆ ±ÉMÉä ±ÉÉäMÉÉäÆ Eòä ÊJɱÉÉ¡ò EòÉ®úÇ´ÉÉ<Ç Eò®ú Eòä =xÉEòä ¨ÉxÉÉä¤É±É EòÉä iÉÉäc÷xÉä EòÉ =SSɺiÉ®úÒªÉ |ɪÉÉºÉ ÊEòªÉÉ MɪÉÉ ½þè* BEò ´ªÉÊEiÉ VÉÉä Eò±ÉEòiiÉÉ ¨ÉäÆ ¤Éè`öÉ ½þè +Éè®ú VÉÉä =ºÉ IÉäjÉ EòÉ <ÆSÉÉVÉÇ +ÊvÉEòÉ®úÒ ½þè, =ºÉEòÉä ¨ÉèºÉäVÉ xÉ ¦ÉäVÉEò®ú ºÉÒvÉä {É]õxÉÉ ¥ÉÉÆSÉ Eòä ºÉÒ.¤ÉÒ.+É<Ç. Eòä +ÊvÉEòÉÊ®úªÉÉäÆ EòÉä ¡òèEºÉ ¨ÉèºÉäVÉ ¦ÉäVÉEò®ú ÊEò =x½þäÆ iÉiEòÉ±É ÊMÉ®ú¡iÉÉ®ú ÊEòªÉÉ VÉÉB, <ºÉ ¨ÉèºÉäVÉ EòÉä <±ÉèE]ÅÉäÊxÉEò ¨ÉÒÊb÷ªÉÉ EòÉä VÉÉxɤÉÚZÉEò®ú ±ÉÒEò Eò®úxÉä EòÉ EòÉ¨É ÊEòªÉÉ MɪÉÉ iÉÉÊEò ¦ÉÒc÷ VÉÖ]õxÉä ±ÉMÉä +Éè®ú ÊMÉ®ú¡iÉÉ®úÒ ¨ÉäÆ ¤ÉÉvÉÉ =i{ÉxxÉ EòÒ VÉÉ ºÉEòä*
iÉÉÊEò ÊMÉ®ú¡iÉÉÊ®úªÉÉäÆ ¨ÉäÆ ¤ÉÉvÉÉBÆ =i{ÉxxÉ ½þÉä VÉɪÉä* <ºÉ |ÉEòÉ®ú EòÒ VÉÉä ºÉÉÊVÉ¶É ½þÖ<Ç ½þè, <ºÉ |ÉEòÉ®ú ºÉä VÉÉä VÉÉÆSÉ EòÒ ]õÒ¨É ½þè, =ºÉEòä ¨ÉxÉÉä¤É±É EòÉä iÉÉäc÷xÉä Eòä ʱÉB +Éè®ú VÉÉÆSÉ EòɪÉÇ ºÉä ªÉäxÉEòäxÉ |ÉEòÉ®ú ºÉä ½þ]õÉ Eò®ú SÉÉ®úÉ PÉÉä]õɱÉä Eòä {ÉÚ®úä ¨ÉɨɱÉä EòÉä ®ú¡òÉ-nù¡òÉ Eò®úxÉä Eòä ʱÉB ªÉÉ =ºÉEòÉä MɱÉiÉ ¨ÉÉäb÷ nùäxÉä EòÒ xÉÒªÉiÉ ºÉä ªÉ½þ ºÉ¤É EòÖUô ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè* <ºÉʱÉB ¨ÉèÆ ºÉnùxÉ EòÉ vªÉÉxÉ +ÉEòʹÉÇiÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ* Eò±É vÉÉ®úÉ 356 EòÉä ±ÉäEò®ú BEò ¤ÉÉiÉ Eò½þÒ MɪÉÒ lÉÒ*
... (´ªÉ´ÉvÉÉxÉ)
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É : VÉ¤É ´É½þ +{ÉxÉÒ ¤ÉÉiÉ ®úJÉ ºÉEòiÉä ½þèÆ iÉÉä ½þ¨É EªÉÉäÆ xɽþÒÆ ®úJÉ ºÉEòiÉä*
... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ªÉ½þ EªÉÉ iÉ®úÒEòÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä*
... (´ªÉ´ÉvÉÉxÉ)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ Eò®úxÉä VÉÉ ®ú½þÉ ½þÚÆ* +ÉVÉ ½þɱÉÉiÉ BäºÉä +É MɪÉä ½þèÆ ÊEò +ÉVÉ ªÉ½þÉÆ {É®ú VªÉÚÊb÷ʶɪɮúÒ BÊE]õÊ´ÉV¨É EòÒ ¤ÉÉiÉ EòÒ VÉÉ ®ú½þÒ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
ªÉ½þ EòÉä]õÇ ½þè* EòÉä]õÇ xÉä Eò½þÉ ÊEò vÉÉ®úÉ 356 EòÉ nùÖ°ü{ɪÉÉäMÉ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB +Éè®ú ´É½þÒ EòÉä]õÇ <ºÉ xÉiÉÒVÉä {É®ú {ɽþÖÆSÉÒ ½þè ÊEò ʤɽþÉ®ú ¨ÉäÆ b÷Ò.BºÉ.{ÉÒ. EòÒ Ê®ú{ÉÉä]õÇ Eòä +ÉvÉÉ®ú {É®ú SÉɽþä EòÉxÉÚxÉ +Éè®ú ´ªÉ´ÉºlÉÉ EòÉ ºÉ´ÉÉ±É ½þÉä*... (´ªÉ´ÉvÉÉxÉ)
<ºÉ xÉiÉÒVÉä {É®ú {ɽþÖÆSÉÒ ½þè ÊEò ´É½þÉÆ VÉÆMÉ±É ®úÉVÉ ½þè*... (´ªÉ´ÉvÉÉxÉ)
]õÉä]õ±É EòÉƺ]õÒ]ªÉÚ¶ÉxÉ±É ¥ÉèEò b÷É=xÉ ½þè +Éè®ú =ºÉ¨ÉäÆ EòÉä<Ç +ɤVÉ´ÉÇä¶ÉxÉ xɽþÒÆ, BEò Ê®ú¨ÉÉEòÇ {ÉÉºÉ ÊEòªÉÉ ½þè*... (´ªÉ´ÉvÉÉxÉ)
MR. DEPUTY-SPEAKER: Shri Nitish Kumar, please sit down. Now I call Shri P.R. Dasmunsi to speak.
... (Interruptions)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ¨ÉèÆ EòxEò±ÉÚb÷ Eò®ú ®ú½þÉ ½þÚÆ*
... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : <ºÉÒ ºÉ¤ÉVÉèE]õ {É®ú <xÉEòÉ xÉÉäÊ]õºÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{ÉEòÉ ¦ÉÒ ½þè ±ÉäÊEòxÉ {ɽþ±Éä <xÉEòÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : <ºÉÒ ºÉ¤ÉVÉèE]õ {É®ú ªÉ½þ Eò±É =`öÉ SÉÖEòä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä*
... (´ªÉ´ÉvÉÉxÉ)
SHRI RADHA MOHAN SINGH (MOTIHARI):
¸ÉÒ ®úÉvÉÉ ¨ÉÉä½þxÉ ÊºÉƽþ (¨ÉÉäiÉÒ½þÉ®úÒ) : <ºÉ Ê´É¹ÉªÉ {É®ú ªÉ½þ Eò±É ¦ÉÒ ¤ÉÉä±É SÉÖEòä ½þèÆ* ... (´ªÉ´ÉvÉÉxÉ)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨ÉÖZÉEòÉä EòxEò±ÉÚb÷ Eò®úxÉä nùÒÊVÉB*
... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : xÉÒiÉÒ¶É VÉÒ, +¤É +É{É ¤Éè`ö VÉÉ<ªÉä* ¨ÉèÆxÉä Ê|ɪɮúÆVÉxÉ nùÉºÉ ¨ÉÖƶÉÒ EòÉä ¤ÉÖ±ÉÉ Ê±ÉªÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ¨ÉÖZÉä EòxEò±ÉÚb÷ Eò®úxÉä nùÒÊVÉB*
... (´ªÉ´ÉvÉÉxÉ)
VɽþÉÆ iÉEò {É]õxÉÉ ½þÉ<Ç EòÉä]õÇ Eòä +ɤVÉ´ÉÇä¶ÉxÉ EòÉ ºÉ´ÉÉ±É ½þè, ´É½þ ´É½þÉÆ EòÒ ´ÉiÉǨÉÉxÉ ÊºlÉÊiÉ EòÉä ºÉÉ¡ò-ºÉÉ¡ò ÊSÉjÉhÉ Eò®úiÉÉ ½þè +Éè®ú VɽþÉÆ iÉEò vÉÉ®úÉ 356 EòÉ ºÉ´ÉÉ±É ½þè, Eò±É Ê|ɪɮúÆVÉxÉ nùÉºÉ ¨ÉÖƶÉÒ VÉÒ xÉä <ºÉ ºÉ´ÉÉ±É EòÉä =`öɪÉÉ lÉÉ* ªÉ½þÉÆ {É®ú SÉxpù¶ÉäJÉ®ú VÉÒ ¤Éè`öä ½þÖB ½þèÆ* vÉÉ®úÉ 356 Eòä <ºiÉä¨ÉÉ±É Eòä ʱÉB... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{É EòxEò±ÉÚb÷ EòÒÊVÉB*
... (´ªÉ´ÉvÉÉxÉ)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : vÉÉ®úÉ 356 Eòä <ºiÉä¨ÉÉ±É Eòä ʱÉB MÉ´ÉxÉÇ®ú EòÒ Ê®ú{ÉÉä]õÇ Eòä +±ÉÉ´ÉÉ +MÉ®ú Eòäxpù ºÉ®úEòÉ®ú Eò½þÒÆ ºÉä ¦ÉÒ ºÉÆiÉÖ¹]õ ½þÉäMÉÒ iÉÉä vÉÉ®úÉ 356 EòÉä ±ÉMÉÉ ºÉEòiÉÒ ½þè* ... (´ªÉ´ÉvÉÉxÉ) EòÉä]õÇ <ºÉ ¤ÉÉiÉ EòÉä Eò½þ ºÉEòiÉÒ ½þè* ªÉ½þ ¤ÉÉiÉ +{ÉxÉÒ VÉMɽþ {É®ú ½þè*
... (´ªÉ´ÉvÉÉxÉ)
MR. DEPUTY-SPEAKER: Please sit down. Please take your seat now.
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ±ÉäÊEòxÉ Eò±É ªÉ½þ VªÉÚÊb÷ʶɪɮúÒ BÊE]õÊ´ÉV¨É EòÒ ¤ÉÉiÉ Eò½þEò®ú EòÉä]õÇ EòÉä |ÉiÉÉÊc÷iÉ Eò®úxÉä EòÒ EòÉäÊ¶É¶É ½þÖ<Ç ½þè*
... (´ªÉ´ÉvÉÉxÉ)
ªÉ½þ |ɺiÉÉ´É ÊxÉÆnùxÉÒªÉ ½þè* ¨ÉèÆ =ºÉEòÒ ÊxÉÆnùÉ Eò®úiÉÉ ½þÚÆ*... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{ÉEòÉ =ºÉ¨ÉäÆ xÉÉ¨É ½þè* +É{É ¤ÉèÊ`öªÉä*
... (´ªÉ´ÉvÉÉxÉ)
MR. DEPUTY-SPEAKER: Shri Nitishi Kumar, please resume your seat. Please sit down.
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : EòÉä]õÇ Eòä uÉ®úÉ VÉÉä ÊxÉhÉÇªÉ {ÉÉºÉ ÊEòªÉÉ MɪÉÉ lÉÉ ´É½þ ´ÉºiÉÖʺlÉÊiÉ {É®ú +ÉvÉÉÊ®úiÉ ½þè +Éè®ú <ºÉ ʺlÉÊiÉ EòÉä nùäJÉiÉä ½þÖB ʤɽþÉ®ú EòÒ ÊºlÉÊiÉ {É®ú Eòäxpù EòÉä xÉVÉ®ú ®úJÉiÉä ½þÖB EòɪÉÇ´ÉɽþÒ Eò®úxÉÒ SÉÉʽþB*
... (´ªÉ´ÉvÉÉxÉ)
MR. DEPUTY-SPEAKER: I have already called Shri Dasmunsi. Please sit down now.
SHRI JAI PRAKASH (HISSAR):
¸ÉÒ VÉªÉ |ÉEòÉ¶É (ʽþºÉÉ®ú) : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨Éä®úÉ BEò ´ªÉ´ÉºlÉÉ EòÉ |ɶxÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ) ʤɽþÉ®ú Eòä +±ÉÉ´ÉÉ +Éè®ú ¦ÉÒ nùںɮúÒ ¤ÉÉiÉÉäÆ EòÉä ºÉÖxÉÉ VÉÉxÉÉ SÉÉʽþB*
... (´ªÉ´ÉvÉÉxÉ)
+É{É Ê¤É½þÉ®ú Eòä <¶ªÉÚ EòÉä =`öÉiÉä ½þèÆ iÉÉä ºÉÉ®úÉ ÊnùxÉ =ºÉÒ ¨ÉäÆ ÊxÉEò±É VÉÉiÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
½þÊ®úªÉÉhÉÉ |Énùä¶É EòÉ ¦ÉÒ ¨ÉɨɱÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
MR. DEPUTY-SPEAKER: Nothing is going on record.
(Interruptions)*
SHRI RAJIV PRATAP RUDY (CHAPRA):
¸ÉÒ ®úÉVÉÒ´É |ÉiÉÉ{É °üb÷Ò (Uô{É®úÉ) : ªÉ½þ Eò±É ¦ÉÒ <ºÉÒ Ê´É¹ÉªÉ {É®ú ¤ÉÉä±É SÉÖEòä ½þèÆ* ... (´ªÉ´ÉvÉÉxÉ)
SHRI HANSRAJ AHIR (CHANDRAPUR):
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{É ¤Éè`ö VÉÉ<ªÉä*
... (´ªÉ´ÉvÉÉxÉ)
|ÉÉä. ®úÒiÉÉ ´É¨ÉÉÇ: ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, EªÉÉ ®úÉäVÉ-®úÉäVÉ BEò ½þÒ +Énù¨ÉÒ ¤ÉÉä±ÉäMÉÉ? ... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : <ºÉEòÉ ¨ÉiÉ±É¤É ªÉ½þ ½þè ÊEò +É{É ±ÉÉäMÉ VÉÒ®úÉä +Éì´É®ú SɱÉÉxÉÉ xɽþÒÆ SÉɽþiÉä*
... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ¨ÉèÆ ½þ®ú +Énù¨ÉÒ EòÉä SÉÉÆºÉ nùÚÆMÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
PROF. RITA VERMA (DHANBAD):
|ÉÉä. ®úÒiÉÉ ´É¨ÉÉÇ : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ªÉ½þ Eò±É ¤ÉÉä±É SÉÖEòä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
EªÉÉ ªÉ½þ BEò ½þÒ ¤ÉÉiÉ ®úÉäVÉ ¤ÉÉä±ÉäÆMÉä?
... (´ªÉ´ÉvÉÉxÉ)
SHRI P.R. DASMUNSI : What are you talking? This is not fair. ...(Interruptions) Mr. Deputy-Speaker, Sir, at the outset, I would like to tell you that I am not defending any party or any individual. I am talking of a very principle position, what the former Prime Minister, Shri Chandra Shekhar had stated in the House. ...(Interruptions) Sir, a very serious thing had happened in the country. If irrespective of colour of political parties we do not respond to this matter, I think, the future of democracy is at stake. I just tell you one thing. Let Shri Laloo Prasad Yadav's case have its legal,
______________________________________________________________________________
* Not Recorded.
political consequences in Bihar. We are not bothered about that. We are bothered about the system. ...(Interruptions)
MR. DEPUTY-SPEAKER: Please wait. The word `late' should not go on record.
SHRI P.R. DASMUNSI (HOWRAH):
¸ÉÒ {ÉÒ.+É®ú.nùɺɨÉÖƶÉÒ : ¨ÉèÆxÉä "±Éä]õ" xɽþÒÆ Eò½þÉ ¤ÉʱEò ¨ÉèÆxÉä "±Éè]õ" Eò½þÉ ½þè*
MR. DEPUTY-SPEAKER: That is all right.
SHRI P.R. DASMUNSI : Mr. Deputy-Speaker, Sir, the Central Bureau of Investigation is functioning at the behest of the Prime Minister and whatever the CBI does, the Prime Minister is answerable to his Cabinet and to the House.
The CBI may do right or wrong. I am not going to question. But as it has been reported in media, documented many times, the CBI, for a particular occasion to arrest a person, sought the help of the Army. The Army Commander wrote to the CBI. The letter is with me... (Interruptions)
SHRI SOMNATH CHATTERJEE : How?
SHRI P.R. DASMUNSI : Yes. I am not going to disclose the source... (Interruptions)
MR. DEPUTY-SPEAKER : Please sit down.
... (Interruptions)
MR. DEPUTY-SPEAKER : Shri Nitish Kumar, you should listen to him also.
SHRI P.R. DASMUNSI : What is this?
(´ªÉ´ÉvÉÉxÉ)
... (EòɪÉÇ´ÉɽþÒ-´ÞÉiiÉÉxiÉ ¨ÉäÆ ºÉʨ¨ÉʱÉiÉ xɽþÒÆ ÊEòªÉÉ MɪÉÉ*)
... (´ªÉ´ÉvÉÉxÉ)
MR. DEPUTY-SPEAKER : Let him conclude please.
... (Interruptions)
SHRI SOMNATH CHATTERJEE :... (Interruptions) Shri Atal Bihari Vajpayee had a copy of this CBI report....(Interruptions)
SHRI P.R. DASMUNSI : Every Member can quote and you can challenge.
SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): Let the Member authenticate it. You put it before the House.
SHRI P.R. DASMUNSI : This is not fair.
... (Interruptions)
MR. DEPUTY-SPEAKER : Please sit down.
... (Interruptions)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : SÉxpù ¶ÉäJÉ®ú VÉÒ EòÉä +{ÉxÉÒ ¤ÉÉiÉ Eò½þxÉä nùÒÊVÉB*
... (´ªÉ´ÉvÉÉxÉ)
SHRI CHANDRA SHEKHAR (BALLIA):
¸ÉÒ SÉxpù¶ÉäJÉ®ú (¤ÉʱɪÉÉ) : ={ÉÉvªÉIÉ VÉÒ, ¨ÉèÆ +É{ɺÉä Eòä´É±É BEò ÊxÉ´ÉänùxÉ Eò®ú ®ú½þÉ ½þÚÆ ÊEò ½þ®ú ºÉnùºªÉ EòÉä +{ÉxÉÒ ¤ÉÉiÉ Eò½þxÉä EòÉ +ÊvÉEòÉ®ú ½þè* ªÉÊnù EòÉä<Ç ºÉnùºªÉ +{ÉxÉÒ ¤ÉÉiÉ Eò½þ ®ú½þÉ ½þè, <ºÉ ºÉ¨ÉªÉ ¸ÉÒ Ê|ÉªÉ ®úÆVÉxÉ nùÉºÉ ¨ÉÖƶÉÒ ¤ÉÉä±É ®ú½þä lÉä +Éè®ú xÉÒiÉÒ¶É VÉÒ xÉä VÉÉä Eò½þÉ, ´É½þ ¤É½þÖiÉ +É{ÉÊiiÉVÉxÉEò lÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ¨ÉèÆxÉä ºÉÖxÉÉ xɽþÒÆ ½þè*
That goes off the record.
SHRI CHANDRA SHEKHAR (BALLIA):
¸ÉÒ SÉxpù¶ÉäJÉ®ú : <ºÉ iÉ®ú½þ Eòä ¶É¤nùÉäÆ EòÉ ={ɪÉÉäMÉ <ºÉ ºÉnùxÉ ¨ÉäÆ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB EªÉÉäÆÊEò VÉ¤É xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú VÉÒ ¤ÉÉä±É ®ú½þä lÉä iÉÉä ½þ¨É ºÉ¤É ±ÉÉäMÉÉäÆ xÉä ¤É½þÖiÉ vªÉÉxÉ{ÉÚ´ÉÇEò =xÉEòÒ ¤ÉÉiÉ EòÉä ºÉÖxÉÉ* ´Éä Ê|ÉªÉ ®úÆVÉxÉ nùÉºÉ VÉÒ EòÒ ¤ÉÉiÉÉäÆ ºÉä ÊVÉiÉxÉä ¦ÉÒ +ºÉ½þ¨ÉiÉ ½þÉäÆ ±ÉäÊEòxÉ =xÉEòÉä ªÉ½þ Eò½þxÉä EòÉ +ÊvÉEòÉ®ú xɽþÒÆ ½þè ÊEò <ǨÉÉxÉnùÉ®úÒ EòÉ `öäEòÉ Eòä´É±É =x½þÒÆ ±ÉÉäMÉÉäÆ xÉä xɽþÒÆ ±Éä ʱɪÉÉ ½þè VÉÉä ±ÉɱÉÚ |ɺÉÉnù ªÉÉnù´É EòÉ Ê´É®úÉävÉ Eò®ú ®ú½þä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
SHRI P.R. DASMUNSI : Sir, I would like to submit that the functioning of the democratic Government, executive functioning should continue according to the law and rules of the land. While a CBI officer quoting the order of the Court or the oral instructions of the court communicated to the Army Commander - Shri Indrajit Gupta may bear with me; he is in possession of the record the Army Commander wrote to the CBI that the Court has conveyed me that they have not passed such orders and he after consultation, said that the civil administration cannot use them for such purpose. It has been stated by the Army Commander and it has been documented and what he said is "The case was referred to the Army Headquarters as per the existing instruction contained in Section 1, paragraphs 1&2, Instruction on Aid to Civil Authorities '69. The aid is to be requisitioned by the civil Government. In this case, it is the Government of Bihar. The civil Government has made no such request". There was no request either from the Governor or from the Chief Minister.
JUSTICE GUMAN MAL LODHA (PALI): If the document is authenticated, you please put it on the Table of the House. It cannot be read. You authenticate the validity of the document. Take the permission.
SHRI P.R. DASMUNSI : I agree.
JUSTICE GUMAN MAL LODHA : Authenticate it. Place it. Take the permission.
SHRI P.R. DASMUNSI : I agree.(Interruptions)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{ÉxÉä ±Éè]õ®ú ¨ÉäÆ ºÉä {ÉgøÉ ½þè* +ÉèlÉèÊx]õEòä]õ Eò®úEòä <ºÉä ]õä¤É±É {É®ú ®úJÉ nùÒÊVÉB*
Carry on further.
SHRI CHANDRA SHEKHAR : He can quote if he wants.
SHRI P.R. DASMUNSI : If this is your ruling, nobody can quote any Government document without authentication.
MR. DEPUTY-SPEAKER : No, I have not given this ruling.
[NEXT PAGE]