XI LOK SABHA DEBATES,   Session V (Monsoon) 

Friday, August 01, 1997 / Shravana 10, 1919 (Saka)



Type of Debate: STATEMENT BY MINISTER

Title:	Issue of seeking Army Assistance by the CBI for execution of a warrant
of arrest in Patna.

TEXT :
 14.18 hrs.

SHRI  INDRAJIT  GUPTA:  The issue of an attempt to utilise the services of the
Army in connection with the arrest of Shri Laloo Prasad  Yadav,  former  Chief
Minister  of  Bihar,  was  raised  in  this  House  yesterday  and Members had
expressed concern about the same. I have  ascertained  the  position  in  this
regard.  

	Following the rejection of the petition for anticipatory bail of  Shri
Yadav  by  the  Hon'ble Supreme Court on the afternoon of the 29th July, 1997,
the Central Bureau of Investigation  took  steps  and  made  arrangements  for
executing the warrant of arrest issued by the Special CBI Court in Patna. This
was  to  be  done  by the 6th August, 1997. The decision within the CBI was to
effect the arrest on the morning of the 30th July, 1997 and instructions  were
issued  by  the CBI Headquarters to the local formation that assistance of the
State authorities should  be  obtained  in  this  operation,  that  the  Chief
Secretary  of  the  State  and  other  senior  officers  should  be taken into
confidence for  this  purpose,  and  that  utmost  tact  and  care  should  be
exercised.

	It appears that the officers  concerned  with  this  case  decided  to
execute the arrest warrant during the course of the night of July 29/30, 1997.
It further appears that after having been unable to establish contact with the
Chief  Secretary  of  Bihar  and  having  been  given  to  understand  by  the
Director-General  of  Police  of  Bihar   that   making   necessary   security
arrangements  would  entail  some extra time, the Joint Director of the CBI at
Calcutta, who has been supervising this case, directed the SP, CBI  at  Patna,
to seek the assistance of the Army in the execution of the arrest warrant. The
letter of the SP, CBI to the Danapur Army authorities stated: "As per the oral
directions  issued by the hon. Patna High Court (Hon. Mr. Justice S.N. Jha and
Hon. Mr. Justice S.J. Mukhopadhyay), this is to  request  you  for  favour  of
providing  immediately an armed contingent, comprising of at least one company
to assist the CBI party to execute the Non Bailable Warrant against Shri  Lalu
Prasad Yadav, former Chief Minister of Bihar". The Army authorities at Danapur
did  not  respond  to this request on the ground that the Army will be able to
come to the aid of civil administration only at the request  of  the  notified
civil  authorities.  They  also  informed the CBI officers that in view of the
sensitivities involved, they had sought guidance from the Army Headquarters.

	According to established procedure, the assistance of the Army can  be
sought by the civil authorities strictly in accordance with law and in limited
cases  where the assistance is absolutely essential for the maintenance of law
and order and essential services, and  in  natural  calamities.  Further,  the
request  has  to  be  made  meticulously  in accordance with the procedure, by
making it through the proper channel. The request made by the CBI officers  to
the  local  Army  authorities  at  Danapur  was  in  clear  violation  of  the
established procedure and also wholly  beyond  their  authority.  The  overall
national  interest  in a democratic society demands that the Army's assistance
should be sought only in  exceptional  circumstances  and  following  the  due
procedure.  Any  deviation from the established procedure has the potential of
leading to grave and undesirable consequences. Since the request in this  case
had  not  been  made  through  the  authorised civil authorities, an explosive
situation could have resulted from this unauthorised action.

	Government  have considered this episode with all the seriousness that
it deserves.  Government have taken a serious  note  of  the  conduct  of  the
concerned CBI officers in seeking assistance of the Army without following the
established procedure.  A high-level inquiry is being ordered into the conduct
of these officers and appropriate action will be taken based on the finding of
the inquiry.     Government  will  appropriately  reiterate  the  instructions
regarding the circumstances and the manner in which Army's assistance  may  be
obtained  by  civilian authorities and will ensure that these instructions are
scrupulously observed.

 _________

SHRI NITISH KUMAR (BARH):



¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú (¤ÉÉgø) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨ÉxÉä Eò½þÉ lÉÉ ÊEò º]õä]õ MÉ´ÉxÉǨÉäÆ]õ ¨É¶ÉÒxÉ®úÒ xÉä
<ºÉ ¨ÉɨɱÉä ¨ÉäÆ EòÉä+É{É®úä]õ xɽþÒÆ ÊEòªÉÉ 
... (´ªÉ´ÉvÉÉxÉ)


MR.  CHAIRMAN :  Shri Nitish Kumar, please sit down.

SHRI PINAKI  MISHRA  :    Chairman,  Sir,  this  is  an extraordinary case....
(Interruptions)


SHRI NITISH KUMAR (BARH):



¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú (¤ÉÉgø) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨ÉxÉä Eò½þÉ lÉÉ ÊEò º]õä]õ MÉ´ÉxÉǨÉäÆ]õ ¨É¶ÉÒxÉ®úÒ xÉä
<ºÉ ¨ÉɨɱÉä ¨ÉäÆ EòÉä+É{É®úä]õ xɽþÒÆ ÊEòªÉÉ 
... (´ªÉ´ÉvÉÉxÉ)


MR.  CHAIRMAN :  Shri Nitish Kumar, please sit down.

SHRI PINAKI MISHRA (PURI): Chairman, Sir, this is  an  extraordinary  case....
(Interruptions)

			...  (Interruptions)

MR.  CHAIRMAN :  The Rule does not provide it.

			...  (Interruptions)

SHRI PINAKI MISHRA  :    It  does  not,  Mr.    Chairman,   you   are   right.
...(Interruptions)

SHRI NITISH  KUMAR  :    The  Rule  does  not provide but in exceptional cases
...(Interruptions)

SHRI BRAHMANAND MANDAL (MONGHYR):



¸ÉÒ ¥É½¨ÉÉxÉxnù ¨ÉÆb÷±É (¨ÉÖÆMÉä®ú) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, SÉäªÉ®ú xÉä =ºÉ ÊnùxÉ +Énùä¶É ÊnùªÉÉ lÉÉ ÊEò
®úÉVªÉ ºÉ®úEòÉ®ú xÉä ºÉ½þªÉÉäMÉ ÊEòªÉÉ ªÉÉ xɽþÒÆ, <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ ¦ÉÒ ¤ÉªÉÉxÉ ÊnùªÉÉ VÉÉB, ±ÉäÊEòxÉ ¨ÉÉxÉxÉÒªÉ
MÞɽþ ¨ÉÆjÉÒ Eòä <ºÉ ¤ÉªÉÉxÉ ¨ÉäÆ <ºÉ ¤ÉɤÉiÉ EòÉä<Ç ¦ÉÒ =±±ÉäJÉ xɽþÒÆ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: Please listen to me. Shri Nitish Kumar, you should see that I am
on my legs.




... (´ªÉ´ÉvÉÉxÉ)


SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É ({ÉÚÊhÉǪÉÉ) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, SÉäªÉ®ú xÉä nùÉä ¤ÉÉiÉÉäÆ Eòä
ºÉƤÉÆvÉ ¨ÉäÆ ÊxÉnùÇä¶É ÊnùªÉÉ lÉÉ* 
... (´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: Please listen to  me.  There  are  certain  procedures  for  the
conduct  of  the  business  in  this  House.  The  hon.  Minister has made the
statement with the consent of the Speaker and the Rule does  not  provide  any
discussion,  or  any  point  to be raised, particularly in this House, by your
seeking a clarification. Therefore, I am sorry, I am unable to  allow  anybody
to seek clarifications.

			... (Interruptions)

SHRI GIRDHARI YADAV (BANKA):



¸ÉÒ ÊMÉ®úvÉÉ®úÒ ªÉÉnù´É (¤ÉÉÆEòÉ) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉä ±ÉÉäMÉ {ÉÚ´ÉÉÇOɽþ ºÉä OɺiÉ ½þèÆ* ...
(´ªÉ´ÉvÉÉxÉ)


SHRI NITISH  KUMAR  :    There  have  been  precedents  when  the  Chair  gave
permission.  ...(Interruptions)

SHRI PINAKI   MISHRA   :      The   power   of   the   Chair   is  unshackled.
...(Interruptions)

MR.  CHAIRMAN:  Please  allow  me  to  conduct  the  business  of the House in
accordance with the Rules of Procedure.

			... (Interruptions)

SHRI NITISH KUMAR :  The Chair had  given  permission  in  the  past  to  seek
clarification on a Minister's statement.  ...(Interruptions)

SHRI PINAKI MISHRA  :    Mr.    Chairman,  there  have  been  many precedents.
...(Interruptions)

SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, EòÉä±É <ÆÊb÷ªÉÉ Eòä {±ÉäxÉ Eòä ¤ÉÉ®úä
¨ÉäÆ VÉÉä EòÖUô ºÉnùxÉ ¨ÉäÆ Eò½þÉ MɪÉÉ lÉÉ, =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ <ºÉ ¤ÉªÉÉxÉ ¨ÉäÆ EòÉä<Ç =±±ÉäJÉ xɽþÒÆ ½þè*
...  (´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: Yadavji, every time you cannot raise your voice. And you  cannot
point fingers at me. Is it clear. Please sit down.

			... (Interruptions)

MR. CHAIRMAN: Please behave yourselves.

			... (Interruptions)

MR.  CHAIRMAN: It is after all Parliament. There are Rules of Procedure. I can
only implore the House to please behave.

			... (Interruptions)

SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, EòÉä±É <ÆÊb÷ªÉÉ Eòä {±ÉäxÉ ºÉä xÉ<Ç
Ênù±±ÉÒ ºÉä ½þÉ<EòÉä]õÇ Eòä nùÉä ´ÉEòÒ±É Ê¤ÉxÉÉ ¨ÉÆjÉÒ Eòä {É]õxÉÉ MÉB lÉä* =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ
SÉäªÉ®ú¨ÉèxÉ xÉä Eò½þÉ lÉÉ ÊEò MÞɽþ ¨ÉÆjÉÒ +{ÉxÉä ¤ÉªÉÉxÉ ¨ÉäÆ =±±ÉäJÉ Eò®úäÆMÉä, ±ÉäÊEòxÉ MÞɽþ ¨ÉÆjÉÒ
Eòä ¤ÉªÉÉxÉ ¨ÉäÆ BäºÉÉ EòÉä<Ç =±±ÉäJÉ xɽþÒÆ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI PINAKI MISHRA :  We beseech you for your protection.  ...(Interruptions)

MR. CHAIRMAN: Am I to be taught by you? Please behave.

			... (Interruptions)

SHRI GIRDHARI YADAV (BANKA):



¸ÉÒ ÊMÉ®úvÉÉ®úÒ ªÉÉnù´É :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉä ºÉÉ®úä ±ÉÉäMÉ ÊxɪɨÉÉäÆ EòÉä iÉÉäc÷xÉä {É®ú +ɨÉÉnùÉ ½þèÆ*
...  (´ªÉ´ÉvÉÉxÉ)


SHRI PINAKI MISHRA :  This is not teaching.  We beseech you.

...(Interruptions)

MR. CHAIRMAN: Do not degrade Parliament. I have to make a statement.

			... (Interruptions)

SHRI NITISH KUMAR :  There have been many precedents.  ...(Interruptions)

MR. CHAIRMAN: I am unable to allow any discussion on this.

			... (Interruptions)

MR. CHAIRMAN: I am sorry I an unable to allow any Member of this House to make
a  statement  on  the  statement made by the hon. Minister as per the Rules of
this House.

			... (Interruptions)

SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ʤɽþÉ®ú ºÉ®úEòÉ®ú Eòä SÉÒ¡ò ºÉèFòä]ÅÒ
+Éè®ú {É]õxÉÉ Eòä Eò±ÉèE]õ®ú EòÉ ºÉÒ.¤ÉÒ.+É<Ç.  Eòä +ÉÊ¡òºÉ®ú Eòä ºÉÉlÉ EòèºÉÉ ´ªÉ´É½þÉ®ú lÉÉ?  EªÉÉ =xÉ
nùÉäxÉÉäÆ xÉä ºÉÒ.¤ÉÒ.+É<Ç.  Eòä +É¡òҺɮú Eòä ºÉÉlÉ Ê¨ÉºÉʤɽþä´É ÊEòªÉÉ lÉÉ?  =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ <ºÉ ¤ÉªÉÉxÉ
¨ÉäÆ EòÖUô ¦ÉÒ xɽþÒÆ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI NITISH  KUMAR  :    You  can  do   it   as   a   matter   of   exception.
...(Interruptions)

SHRI PINAKI MISHRA :  Admittedly, there are oral directions of the High Court.
Mr.  Chairman, kindly give us one minute.  ...(Interruptions)

SHRI NITISH KUMAR :  There are so many precedents.  ...(Interruptions)

SHRI PINAKI MISHRA  :    Give  us  one  minute.    That  is  all  we  require.
...(Interruptions)

MR. CHAIRMAN: I have already said what I have to say.

			... (Interruptions)

MR. CHAIRMAN: Or else you make another rule. Please behave.

			... (Interruptions)

SHRI NITISH KUMAR :  It is an injustice being done.  It is unfair.  It is  not
for the first time it is done.  As a special case ...(Interruptions)

SHRI PINAKI MISHRA :  It is an extraordinary case.  ...(Interruptions)

MR. CHAIRMAN: I have said whatever I have got to say.

			... (Interruptions)

SHRI NITISH KUMAR (BARH):



¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉ½þ +É{ÉEòä +ÊvÉEòÉ®ú EòÒ SÉÒVÉ ½þè* ªÉ½þ +É{ÉEòä +ÊvÉEòÉ®ú
IÉäjÉ ¨ÉäÆ ½þè ÊEò +É{É SÉɽþäÆ iÉÉä BEò-nùÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ EòÉä E±Éè®úÒÊ¡òEòä¶ÉxÉ Eò®úxÉä EòÉ ºÉ¨ÉªÉ
nùä ºÉEòiÉä ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI PINAKI MISHRA  :   The repercussions are very extraordinary.  Kindly give
us a minute.  ...(Interruptions)

SHRI NITISH KUMAR :  The Chair has allowed a discussion in the  past  on  many
occasions.  ...(Interruptions)

SHRI PINAKI MISHRA  :    The  hon.   Home Minister realises the repercussions.
Kindly give us one minute.  ...(Interruptions)

SHRI GIRDHARI YADAV (BANKA):



¸ÉÒ ÊMÉ®úvÉÉ®úÒ ªÉÉnù´É (¤ÉÉÆEòÉ) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉä ºÉÉ®úä ÊxɪɨÉÉäÆ EòÉä iÉÉäc÷xÉä {É®ú +ɨÉÉnùÉ
½þèÆ* 
... (´ªÉ´ÉvÉÉxÉ)


SHRI NITISH KUMAR (BARH):



¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉ½þ +É{ÉEòä +ÊvÉEòÉ®ú IÉäjÉ ¨ÉäÆ ½þè* +É{É ºÉ¨ÉªÉ nùä
ºÉEòiÉä ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)


MR.  CHAIRMAN:  Shri  Nitish Kumar, you should know that I am here to function
under certain rules of procedure.

			... (Interruptions)

SHRI PINAKI MISHRA :  There cannot  be  any  fetters  on  the  powers  of  the
Chairman.




 
... (´ªÉ´ÉvÉÉxÉ)



SHRI DEVENDRA PRASAD YADAV (JHANJHARPUR):



¸ÉÒ nùä´Éäxpù |ɺÉÉnù ªÉÉnù´É (ZÉÆZÉÉ®ú{ÉÖ®ú) :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨Éä®úÉ {´ÉÉ<Æ]õ +Éì¡ò +Éb÷Ç®ú
½þè* 
...  (´ªÉ´ÉvÉÉxÉ)
 ¨ÉèÆ ÊºÉ¡òÇ ÊxÉªÉ¨É {É®ú ¤ÉÉä±ÉxÉÉ SÉɽþiÉÉ ½þÚÆ EªÉÉäÆÊEò ¨ÉèÆ ¤É½þÖiÉ vÉèªÉÇ ºÉä
MÞɽþ ¨ÉÆjÉÒ VÉÒ EòÉ VÉ´ÉÉ¤É ºÉÖxÉ ®ú½þÉ lÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ (¸ÉÒ ÊSÉiiÉ ¤ÉºÉÖ):  +É{ÉEòÉ {´ÉÉ<Æ]õ +Éì¡ò +Éb÷Ç®ú EªÉÉ ½þè*


SHRI DEVENDRA PRASAD YADAV (JHANJHARPUR):



¸ÉÒ nùä´Éäxpù |ɺÉÉnù ªÉÉnù´É (ZÉÆZÉÉ®ú{ÉÖ®ú) : ¨Éä®úÉ {´ÉÉ<Æ]õ +Éì¡ò +Éb÷Ç®ú ªÉ½þÒ ½þè ÊEò Eò±É +ɺÉxÉ
ºÉä, +ɺÉxÉ ºÉ´ÉÉäÇ{ÉÊ®ú ½þè, +ɺÉxÉ Eòä BEò-BEò ÊxÉnùä¶É EòÉ +xÉÖ{ÉɱÉxÉ Eò®úxÉÉ xÉ Eòä´É±É ºÉnùxÉ Eòä ºÉnùºªÉÉäÆ
Eòä ʱÉB VÉ°ü®úÒ ½þè ¤ÉʱEò ºÉ®úEòÉ®ú Eòä ʱÉB ¦ÉÒ VÉ°ü®úÒ ½þè* Eò±É VÉ¤É ªÉ½þ Ê´É¹ÉªÉ +ɪÉÉ lÉÉ, +ɺÉxÉ {É®ú
={ÉÉvªÉIÉ ¨É½þÉänùªÉ ¤Éè`öä lÉä* =ºÉ ºÉ¨ÉªÉ SÉäªÉ®ú ºÉä ={ÉÉvªÉIÉ ¨É½þÉänùªÉ xÉä ºÉ®úEòÉ®ú EòÉä VÉÉä ÊxÉnùä¶É
ÊnùB lÉä, =ºÉ¨ÉäÆ iÉÒxÉ Ê¤ÉxnùÖ =`öÉB MÉB lÉä* iÉÒxÉÉäÆ Ê¤ÉxnùÖ+ÉäÆ {É®ú ºÉnùxÉ Eòä SÉäªÉ®ú ºÉä ÊxÉnùä¶É
ÊnùB MÉB lÉä* =ºÉ¨ÉäÆ ºÉä BEò ʤÉxnùÖ {É®ú ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ Eòä VÉ´ÉÉ¤É ºÉä ºÉÉ®úÒ ÊºlÉÊiÉ
º{ɹ]õ ½þÉä MÉ<Ç ½þè* nùÉä VÉÉä ʤÉxnùÖ ¤ÉSÉä ½þèÆ, SÉɽþä ®úÉVªÉ Eòä +ºÉ½þªÉÉäMÉ Eò®úxÉä Eòä ºÉÆnù¦ÉÇ
¨ÉäÆ, ®úÉVªÉ |ɶÉɺÉxÉ Eòä ºÉxnù¦ÉÇ ¨ÉäÆ, ºÉ®úEòÉ®úÒ iÉÆjÉ EòÉ Ê¨ÉºÉªÉÚVÉ Eò®úxÉä Eòä ºÉxnù¦ÉÇ ¨ÉäÆ
¦ÉÒ EòÖUô ¨ÉɨɱÉÉ ½þè, =ºÉEòä ºÉxnù¦ÉÇ ¨ÉäÆ ºÉnùxÉ ¨ÉäÆ VÉ´ÉÉ¤É VÉ°ü®ú +ÉxÉÉ SÉÉʽþB iÉ¤É ºÉnùxÉ ºÉxiÉÖ¹]õ
½þÉä ºÉEòiÉÉ ½þè* ÊVÉºÉ ÊxÉªÉ¨É EòÒ ¤ÉÉiÉ +É{É =`öÉ ®ú½þä ½þèÆ, ´É½þ ºÉ½þÒ ½þè* {ÉÉʱÉǪÉɨÉèÆ]ÅÒ
|ÉèÊE]õºÉ ÊEòiÉÉ¤É ¨ÉäÆ ¨ÉÆjÉÒ VÉÒ EòÉ VÉ´ÉÉ¤É ½þÉäxÉä Eòä ¤ÉÉnù E±Éè®úÒÊ¡òEòä¶ÉxÉ EòÉ |ÉÉ´ÉvÉÉxÉ <ºÉ
ºÉnùxÉ ¨ÉäÆ xɽþÒÆ ½þè ±ÉäÊEòxÉ nùںɮúä ºÉnùxÉ ¨ÉäÆ ½þè* ±ÉäÊEòxÉ <ºÉ ºÉnùxÉ ¨ÉäÆ {É®ú¨{É®úÉ ®ú½þÒ ½þè* {É®úºÉÉäÆ
¦ÉÒ BäºÉÉ ½þÖ+É lÉÉ* 
... (´ªÉ´ÉvÉÉxÉ)




SHRI NITISH KUMAR (BARH):



¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú (¤ÉÉgø) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, +¦ÉÒ nùä´Éäxpù |ɺÉÉnù ªÉÉnù´É VÉÒ xÉä nùÉä
¤ÉÉiÉäÆ Eò½þÒ ½þèÆ* Eò±É VÉ¤É ºÉnùxÉ ¨ÉäÆ ªÉ½þ ºÉ´ÉÉ±É ½þ¨ÉxÉä, {É{{ÉÚ VÉÒ +Éè®ú Eò<Ç EòÊiÉ{ÉªÉ ºÉnùºªÉÉäÆ xÉä
=`öɪÉÉ, =ºÉEòä ¤ÉÉnù SÉäªÉ®ú ºÉä ÊxÉnùÇä¶É ½þÖ+É ÊEò <xÉ ºÉ¦ÉÒ Ê¤ÉxnùÖ+ÉäÆ {É®ú ºÉ®úEòÉ®ú EòÉ ´ÉEiÉ´ªÉ +ÉB*
VɽþÉÆ iÉEò ¡òÉèVÉ EòÉä ºÉÒ.¤ÉÒ.+É<Ç. uÉ®úÉ Bä|ÉÉäSÉ Eò®úxÉä EòÉ ºÉ´ÉÉ±É ½þè, =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¨ÉÆjÉÒ
VÉÒ xÉä ´ÉEiÉ´ªÉ ÊnùªÉÉ ½þè +Éè®ú BEò Êb÷]õä±b÷ º]õä]õ¨ÉèÆ]õ nùÒ ½þè* <ºÉ º]õä]õ¨ÉèÆ]õ ºÉä ªÉ½þÒ ¤ÉÚ
+ÉiÉÒ ½þè ÊEò ºÉÒ.¤ÉÒ.+É<Ç. Eòä VÉÉä +ÊvÉEòÉ®úÒ +ÉVÉ iÉEò <ǨÉÉxÉnùÉ®úÒ ºÉä EòÉ¨É Eò®úiÉä ®ú½þä, =xÉ
+ÊvÉEòÉÊ®úªÉÉäÆ {É®ú Eòäxpù ºÉ®úEòÉ®ú MÉÉVÉ ÊMÉ®úÉiÉÒ ®ú½þÒ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)





	ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉ½þ xÉÉè¤ÉiÉ EªÉÉäÆ +É<Ç* 
... (´ªÉ´ÉvÉÉxÉ)
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MR.  CHAIRMAN :  Shri Nitish Kumar, I have understood you.



SHRI PINAKI MISHRA  :    Mr.  Chairman, Sir, there is a clear contradiction in
what the hon.  Minister has stated.  I just want to bring to his  notice  with
great  respect this fact when he said that there is an omission and I say that
there is a contradiction.  There is no difference between what we are  saying.
I  am  very  sorry  to  say that a politcal colour is being given to something
which I think shakes the very foundation of our democracy.

MR. CHAIRMAN: What have you got to say on this?

SHRI PINAKI MISHRA :  Kindly see this.  Kindly see the enormity of the crime.

MR. CHAIRMAN:  No.   You are discussing something on the statement made by the
hon. Minister.  The hon. Members should understand this.




 
... (´ªÉ´ÉvÉÉxÉ)

 
SHRI NITISH KUMAR (BARH):



¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  BEò <ǨÉÉxÉnùÉ®ú +Énù¨ÉÒ VÉÉä VÉÉÆSÉ Eò®ú ®ú½þÉ ½þè, §É¹]õÉSÉÉ®ú EòÒ





 
... (´ªÉ´ÉvÉÉxÉ)

 
SHRI GIRDHARI YADAV (BANKA):



¸ÉÒ ÊMÉ®úvÉÉ®úÒ ªÉÉnù´É :  <ºÉä UôÉäÊc÷ªÉä +É{É, <ǨÉÉxÉnùÉ®ú ÊnùJÉiÉÉ ½þè*





 
... (´ªÉ´ÉvÉÉxÉ)

 
SHRI PINAKI MISHRA :  Sir, I have not completed my statement.

			... (Interruptions)

SHRI PINAKI MISHRA :  The CBI had done it as per the oral direction  given  by
the Patna High  Court.   What is the correct position?  Is it as per the Joint
Director's statement or is it as per the oral  direction  given  by  the  High
Court?

MR.  CHAIRMAN:  How  can  you  defy  the  Chair? Does the rule permit the hon.
Members to defy the Chair?

SHRI PINAKI MISHRA :  I will never defy the Chair.

MR. CHAIRMAN: Then, please sit down. I have checked the proceedings.

			... (Interruptions)



MR. CHAIRMAN :



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Eò½þxÉä {É®ú ½þÖ<Ç ½þè? nùںɮúä EòÉä±É <ÆÊb÷ªÉÉ Eòä VɽþÉVÉ {É®ú EòÉä<Ç MɪÉÉ ¦ÉÒ ªÉÉ xɽþÒÆ MɪÉÉ ½þè, ¨ÉèÆ
<ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ SÉɽþÚÆMÉÉ ÊEò ºÉ®úEòÉ®ú +ÉVÉ ªÉÉ Eò±É º]õä]õ¨ÉäÆ]õ nùä*"




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