Lok Sabha Debates
Made A Statement Regarding Incidents Related To The Screening Of The Film 'Fire'. on 15 December, 1998
Title:Made a statement regarding incidents related to the screening of the film `Fire'.
MÞɽþ ¨ÉÆjÉÒ (¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, BEò iÉÉä ʴɱɨ¤É ½þÉä ®ú½þÉ lÉÉ <ºÉ EòÉ®úhÉ ºÉä +Éè®ú VÉ¤É iÉEò EòÉì{ÉÒVÉ iÉèªÉÉ®ú xÉ ½þÉäÆ, ʽþxnùÒ ¦ÉɹÉÉxiÉ®ú xÉ ½þÉä iÉ¤É iÉEò lÉÉäc÷É ºÉÆEòÉäSÉ lÉÉ* ... (´ªÉ´ÉvÉÉxÉ) +MÉ®ú +É{ÉEòÒ +xÉÖ¨ÉÊiÉ ½þÉä iÉÉä ʤÉxÉÉ EòÉì{ÉÒVÉ +Éè®ú ʤÉxÉÉ ¦ÉɹÉÉxiÉ®ú Eòä {Égø nùÚÆ? ¸ÉÒ ¤ÉÚ]õÉ ÊºÉƽþ (VÉɱÉÉè®ú): Eò±É ºÉä Eò½þÉ ½þÖ+É ½þè* ... (´ªÉ´ÉvÉÉxÉ) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É lÉÉäc÷É SÉÖ{É ®úʽþB* ... (´ªÉ´ÉvÉÉxÉ) SHRI L.K. ADVANI: Madam, several hon. Members of this august House, yesterday, December 14, 1998, expressed concern about the demonstration held in Mumbai last Saturday at the residence of Shri Dilip Kumar. ... (Interruptions) ¸ÉÒ +xÉÆiÉ MÉÆMÉÉ®úÉ¨É MÉÒiÉä (®úixÉÉÊMÉÊ®ú): <xÉEòÉ xÉÉ¨É ªÉÚʺɡò JÉÉxÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ) SHRI L.K. ADVANI: I share the concern of the Members. After I learnt of this incident, I had expressed strong disapproval of the nature of the demonstration. In a democracy, peaceful protests are quite in order. But there is no place either for vandalism or for indecency.
The hon. Members are already aware of the demonstrations in Mumbai, Delhi, Surat, Jaipur and Nagpur opposing the screening of the film `Fire'. Certain groups of people are reportedly agitated over the screening of this film primarily because it contains a lesbian theme. The Union Ministry for Information and Broadcasting have referred the film back to the Censor Board of Film Certification of India for re-examination.
About the incident of demonstration before the house of Shri Dilip Kumar on December 12, 1998, a report was called for from the Government of Maharashtra. According to the State Government, at around 1215 hours on December 12, 1998, some Shiv Sena activists led by Shri Sena M.L.A. Shri Shrikant Sarmalkar collected in front of the bungalow of Shri Dilip Kumar situated at Pali Hill, Bandra and staged demonstrations to protest against his support to the film `Fire' including filing a petition in the Supreme Court. Some of the demonstrators were scantily dressed. They also raised some indecent slogans against Shri Dilip Kumar and Shrimati Shabana Azmi. ... (Interruptions)
MR. CHAIRMAN: Prof. Soz, you are such a senior Member.
... (Interruptions) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : {ɽþ±Éä ºÉ¨ÉÉ{iÉ ½þÉä VÉÉxÉä nùÒÊVÉB* +É{É ¶ÉÉÆÊiÉ ºÉä ºÉÖÊxÉB* ... (´ªÉ´ÉvÉÉxÉ) SHRI MADHUKAR SIRPOTDAR (MUMBAI NORTH-WEST): The remark was that Shri Dilip Kumar had become a leader of nude people. That was the remark. ¸ÉÒ +xÉÆiÉ MÉÆMÉÉ®úÉ¨É MÉÒiÉä (®úixÉÉÊMÉÊ®ú): VÉ¤É ]õÒSɺÉÇ ½þVÉÉ®úÉäÆ xÉÆMÉÒ ¨ÉÚÊiÉǪÉÉÆ ±ÉäEò®ú Ênù±±ÉÒ ¨ÉäÆ +ÉB lÉä* ... (´ªÉ´ÉvÉÉxÉ) VÉ¤É Ê¶ÉIÉEòÉäÆ xÉä Ênù±±ÉÒ ¨ÉäÆ ½þVÉÉ®úÉäÆ xÉÆMÉÒ ¨ÉÚÊiÉǪÉÉÆ ÊxÉEòɱÉÒ lÉÒÆ iÉ¤É +É{ÉEòÒ ¶É¨ÉÇ Eò½þÉÆ MÉ<Ç lÉÒ?
... (´ªÉ´ÉvÉÉxÉ) +¤É Ênù±ÉÒ{É EòÖ¨ÉÉ®ú +Éè®ú ¨É½þÉi¨ÉÉ MÉÉÆvÉÒ ¤ÉxÉ MÉB* ... (´ªÉ´ÉvÉÉxÉ) VÉ¤É ]õÒSɺÉÇ xÉä ½þVÉÉ®úÉäÆ xÉÆMÉÒ ¨ÉÚÊiÉǪÉÉÆ ÊxÉEòɱÉÒ lÉÒÆ iÉ¤É EªÉÉäÆ SÉÖ{É ¤Éè`öä ®ú½þä lÉä?
... (´ªÉ´ÉvÉÉxÉ) iÉ¤É <xÉEòÒ ºÉƺEÞòÊiÉ Eò½þÉÆ MÉ<Ç lÉÒ? ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ (´Éè¶ÉɱÉÒ): Ênù±ÉÒ{É EòÖ¨ÉÉ®ú Eò±ÉÉEòÉ®ú ½þè, ºÉ®úEòÉ®ú xɽþÒÆ ½þè* ... (´ªÉ´ÉvÉÉxÉ) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ (|ÉÉä. ®úÒiÉÉ ´É¨ÉÉÇ): {ɽþ±Éä º]õä]õ¨ÉäÆ]õ JÉi¨É ½þÉäxÉä nùÒÊVÉB* SHRI L.K. ADVANI: On receipt of information, the Khar police station staff rushed to the spot and arrested 22 demonstrators including Shri Sarmalkar, M.L.A. under section 37 of the Bombay Police Act. Subsequently, the accused were released on bail. The case is under investigation. Shri Dilip Kumar has been provided with personal protection from 1991 onwards. So far as the information we have got from Maharashtra, Shri Dilip Kumar had been provided with personal protection from 1991 onwards. His security has been further strengthened after this incident.
On December 7, 1998, a petition was filed in the Supreme Court of India by Shri Dilip Kumar and others including Ms. Deepa Mehta, the Director of the film `Fire' seeking judicial intervention for peaceful screening of the film. In an interim order issued on December 14, 1998, the Supreme Court has directed the Union of India and the Maharashtra Government to ensure adequate security and protection to Shri Dilip Kumar, Ms. Deepa Mehta and other respondents in the petitions. The directions of the Supreme Court are being complied with.
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SHRI RUPCHAND PAL : Madam, what about the statement made by the Minister of State for Information and Broadcasting supporting the ... (Interruptions) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : BäºÉÉ EòÉä<Ç ÊxÉªÉ¨É xɽþÒÆ ½þè* SHRI RUPCHAND PAL : The Minister of State for Information had made a statement ... (Interruptions)
MR. CHAIRMAN : Now, the House would take up discussion under rule 193.
... (Interruptions)
SHRI MADHUKAR SIRPOTDAR : Sir, there was nothing wrong in the demonstration ... (Interruptions)
SHRI RUPCHAND PAL : Sir, one extra-constitutional authority is declaring cultural ... (Interruptions) and the Minister is supporting that ... (Interruptions) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{ÉEòä ¶ÉÉä®ú Eò®úxÉä ºÉä EòÖUô xɽþÒÆ ½þÉäMÉÉ* ªÉ½þ EòÉä<Ç iÉ®úÒEòÉ xɽþÒÆ ½þè ÊEò VÉ¤É ¦ÉÒ ¤ÉÉiÉ ¶ÉÖ¯û ½þÉä iÉÉä ¶ÉÉä®ú ¶ÉÖ¯û ½þÉä VÉÉB* SHRI RUPCHAND PAL : Sir, the Minister of State for Information and Broadcasting should withdraw the statement ... (Interruptions) and he should apolozise ... (Interruptions) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ÊxÉªÉ¨É ¨ÉäÆ BäºÉÉ EòÖUô xɽþÒÆ ½þè* MR. CHAIRMAN: Shri Sirpotdar, please speak on the discussion under rule 193.
... (Interruptions)
You kindly go through the records ... (Interruptions) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É <xÉEòä ¤ÉÉnù ¤ÉÉä±ÉäÆMÉä* SHRI RUPCHAND PAL : Sir, the hon. Home Minister has not said anything about the statement made by the Minister of State for Information and Broadcasting ... (Interruptions) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¸ÉÒ ºÉ®ú{ÉÉäiÉnùÉ®ú VÉÉä ¤ÉÉä±É ®ú½þä ½þèÆ ÊºÉ¡òÇ ´É½þÒ Ê®úEòÉb÷Ç ¨ÉäÆ VÉÉBMÉÉ* (´ªÉ´ÉvÉÉxÉ) ... * SHRI RUPCHAND PAL : The Government cannot speak in two voices ... (Interruptions) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{ÉxÉä VÉÉä SÉɽþÉ lÉÉ ´É½þ ½þÉä MɪÉÉ, ¨ÉÆjÉÒ VÉÒ xÉä º]õä]õ¨ÉäÆ]õ nùä ÊnùªÉÉ* ... (´ªÉ´ÉvÉÉxÉ) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ºÉÉ®úÉ ºÉ¨ÉªÉ VÉÒ®úÉä+Éì´É®ú SÉɽþiÉä ½þèÆ* +É{ÉxÉä +±{ɺÉÆJªÉEòÉäÆ {É®ú ½þÖB +iªÉÉSÉÉ®úÉäÆ {É®ú Êb÷ºÉEò¶ÉxÉ Eò®úxÉä Eòä ʱÉB xÉÉäÊ]õºÉ ÊnùªÉÉ ½þÖ+É ½þè* +É{É JÉÖnù Êb÷ºÉEò¶ÉxÉ Eò®úxÉÉ xɽþÒÆ SÉɽþiÉä iÉÉä `öÒEò ½þè* ... (´ªÉ´ÉvÉÉxÉ) SHRI ANIL BASU (ARAMBAGH): Madam, I am on a point of order ... (Interruptions)
MR. CHAIRMAN: Under what rule?
SHRI ANIL BASU : Madam, under rule 376.
Sir, when the Government has given a solemn assurance before this House to make a statement about the vandalism of the Shiv Sainiks that is going on in front of the house of Shri Dilip Kumar, the Minister of State for Information and Broadcasting is making a statement openly in violation of the collective principle of the Government and the principle of the Constitution.
It is the collective responsibility of the Council of Ministers.
MR. CHAIRMAN : No point order. Please take your seat.
MR. CHAIRMAN: Shri Baalu, I have already explained to you that as per the records you had not started your speech. You will get your chance after Shri Sirpotdar.
However, if you decide to call Shri Sirpotdar now, I have no problem. ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ºÉ®ú{ÉÉäiÉnùÉ®ú VÉÒ, +¤É +É{É ¤ÉÉäʱɪÉä* +É{ÉEòÉä EªÉÉ ¤ÉÉä±ÉxÉÉ xɽþÒÆ ½þè, +É{É ¶ÉÖ°ü EòÒÊVÉB*