Lok Sabha Debates
Need To Withdraw All The Criminal Cases Field Against The Koodumkulam Agitators. on 27 November, 2019
Seventeenth Loksabha > Title: Need to withdraw all the criminal cases field against the Koodumkulam agitators.
SHRI T. R. BAALU (SRIPERUMBUDUR): Hon. Speaker, Sir, in the recent past, at least 50 per cent of the world population have experienced the nuclear disaster especially in Three Mile islands in the state of Pennsylvania of USA, Chernobyle of Russia and Fakushima of Japan. It is because of these incidents, apprehensions have been created in the minds of Koodumkulam fishermen and they were agitating. More than 10,000 people around this nuclear plant project had been peacefully demonstrating for more than 30-40 days. What has happened was that at the behest of the Government of India, the State Government had foisted criminal cases on 9,000 people. They are all suffering now.
माननीय अध्यक्ष: आप यहमत कहिए ।आप इशारा मतकीजिए । क्याआपने कोईलिखित कागजदेखा है? क्याआपने गवर्नमेंट ऑफइंडिया काकोई लिखित ऑर्डर देखा है? आपऐसा आरोप मतलगाइए ।
SHRI T. R. BAALU : It is the order of the court. I am going to cite that. Kindly wait for some time, Sir. These are all on record. Under Section 124 A CrPC, 8,956 sedition cases were filed; under Section 121 and Section 121A, 13,850 people were charged with waging war against the State; under Section 307of IPC, 18,143 people were charged with attempt to murder; and 15,565 people were charged with indulging in damaging public property. Then, I quote the case of G. Sundarajan Versus Government of India - Case No. Civil Appeal 4440 of 2013 and Court Direction Number 14 says, and I quote:
“Endeavour should be made to withdraw all the criminal cases filed against the agitators so that peace and normalcy be restored at Koodumkulam and nearby places and steps should be taken to educate these people on the necessity of plant”.
This is what the court stated. Stating all these things, my leader, Dr. M.K. Stalin has vociferously appealed to the Government of India to prevail upon the Government of Tamil Nadu, who have always been…. * The Government of India should come forward to see that all the arrested persons are released forthwith, at least as per the orders of the court. Kindly see that the Supreme Court order is restored. Senior Minister, Shri Rajnath Singh, is present in the House. Cases were foisted particularly against the vulnerable sections, the fishermen. Hon. Minister may kindly stand up and answer.…(Interruptions)
माननीय अध्यक्ष: बालूजी,प्लीज़ आपकंक्लूड कीजिए ।
SHRI T. R. BAALU : Sir, the Minister is about to stand up. …(Interruptions)