Lok Sabha Debates
Alleged Fake Encounters By Police And Security Forces In Manipur. on 6 August, 2009
> Title : Alleged fake encounters by police and security forces in Manipur.
DR. RAM CHANDRA DOME (BOLPUR): Madam, through you, I want to draw the attention of the Government to a very urgent matter of public importance.
In the North Eastern Region, particularly in the State of Manipur, the recent happenings are very horrible in the whole of the nation. On 23rd July this year, there was a tragic happening in the Imphal District where the Manipur Police with the armed security forces had tried to arrest allegedly an insurgent youth. But they started indiscriminate firing; due to indiscriminate firing, one youth called Ranjit was killed in broad day light. More tragic incidents have also taken place.
MADAM CHAIRMAN : It is a State subject.
DR. RAM CHANDRA DOME : It is not a State subject. It is about insurgency. I am not blaming the State Government. It is really a matter of concern because one young women, a pregnant woman – a would be mother – was also killed. Seven more persons were badly injured with bullets. Next day, it came in the media. There was Tahelka exposure and many other channels revealed the actual facts that it was a fake encounter. Now-a-days, these sort of fake encounters are taking place in many parts of the country. I demand the actual investigation and apprehension of the culprits. Those who are responsible for this indiscriminate firing and killing of innocent people in the name of containing insurgency, should be brought to book. At the same time, insurgency should be combated by taking people into confidence. People are agitated on this issue. A mother has been killed, innocent people have been killed and a innocent person has been injured. They had to bear the brunt of this mindless activities of the security forces.
Therefore, I urge upon the Government to make a statement to dispel the suspicion among the people as to what situation is prevailing there. The curfew should be withdrawn immediately to normalize the situation, due compensation should be provided to the deceased persons, and due provision of treatment should be there. This is my submission to this august House.