Lok Sabha Debates
Discussion On The Motion For Consideration Of The Muslim Women (Protection Of ... on 28 December, 2017
Sixteenth Loksabha an> Title: Discussion on the Motion for consideration of the Muslim women (Protection of Rights on Marriage) bill, 2017.
THE MINISTER OF CHEMICALS AND FERTILIZERS AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI ANANTHKUMAR): Sir, because of the importance and urgency of the legislative business, on behalf of the Government, I would request you to take up Item No. 25A regarding the Muslim Women (Protection of Rights on Marriage) Bill, 2017, instead of Item listed at Sl. No.25.
HON. DEPUTY SPEAKER: All right.
Now we will take up Item No.25A regarding consideration and passing of the Muslim Women (Protection of Rights on Marriage) Bill, 2017.
THE MINISTER OF LAW AND JUSTICE AND MINISTER OF ELECTRONICS AND INFORMATION TECHNOLOGY (SHRI RAVI SHANKAR PRASAD): Sir, I beg to move:
“That the Bill to protect the rights of married Muslim women and to prohibit divorce by pronouncing talaq by their husbands and to provide for matters connected therewith or incidental thereto, be taken into consideration.” आज हम बहुत ही ऐतिहासिक बिल सदन और देश के सामने प्रस्तुत कर रहे हैं। मैं अपनी बात बहुत ही संक्षेप में रखना चाहूंगा,लेकिन इसे रखना बहुत जरूरी है। तीन तलाक से देश की महिलाएंं बहुत ही पीड़ित थीं,इस पीड़ा का आलम यह था कि 22 अगस्त, 2017 को सुप्रीम कोर्ट ने इसे अनकंस्टीटय़ूशनल बताया,मैं इस पर बाद में आऊंगा। आज मैं सुबह देख रहा था,रामपुर की एक महिला को तीन तलाक इसलिए दे दिया गया क्योंकि वह सुबह देर से उठी थी। एएनआई का कमेंट पूरा अखबारों में है। सुप्रीम कोर्ट ने 22 अगस्त को साफ-साफ कहा कि the whole triple talaq, talaq-e-biddat, is unconstitutional. There were three decisions and I would like to very briefly indicate them.
Justice Nariman and Justice Lalit clearly held that it is arbitrary, unconstitutional and unreasonable. Justice Kurien Joseph, in his judgment said that it is bad in theology and what is a sin in theology cannot be good in law. He held it to be illegal.
Chief Justice Khehar and Justice Nazeer said that this is being practiced for a long time but instead of saying ourselves, we would request the Parliament to frame a law. In particular, I would like to mention paragraph 199 of the judgment of Justice Khehar which is very important because we are discussing a Bill. He said:
“We therefore hereby direct, the Union of India to consider appropriate legislation, particularly with reference to 'talaq-e-biddat'. We hope and expect, that the contemplated legislation will also take into consideration advances in Muslim ‘personal law’ – ‘Shariat’, as have been corrected by legislation the world over, even by theocratic Islamic State. We would, therefore, implore the legislature to bestow its thoughtful consideration to this issue of paramount importance.” We would also beseech different political parties to keep their individual political gains apart while considering the necessary measures required in legislation. He said another thing and that is, till such time legislation in the matter is considered, we injunct triple talaq for six months. Therefore, the essence of the judgement is that two judges holding it to be unconstitutional and arbitrary; one hon. judge saying it is completely illegal because it is a sin in theology and in Quran what is a sin cannot be legal; and two judges saying we are staying it for six months imploring the Parliament to come with a law.
Sir, I would like to mention one more thing. Justice Khalid of Kerala High Court has given a very sterling observation in Mohammad Hanifa’s case which was recorded by Justice Kurien Joseph in his judgement of Constitutional Bench. These are sterling words of Justice Khalid of Kerala High Court -- Should Muslim wives suffer this tyranny for all time? Should their Personal Law remain so cruel towards these unfortunate wives? Can it not be amended suitably to alleviate their sufferings? My judicial conscience is disturbed at this monstrosity. The question is whether the conscience of the leaders of public opinion of the community will also be disturbed. Judiciary, in various judgements, have been conveying their concerns from time to time. In particular, I would like to quote what Justice Kurien Joseph in his very sterling words said, they are very important for this. I am quoting paragraph 26 – what is held to be bad in holy Quran cannot be good in Shariyat and in that sense what is bad in theology is bad in law as well. Justice Nariman and Justice Lalit clearly said that it is unconstitutional and arbitrary. हमें उम्मीद थी कि सुप्रीम कोर्ट के इस फैसले के बाद देश में स्थिति सुधरेगी। ऑल इंडिया मुस्लिम पर्सनल लॉ बोर्ड भी इसमें पार्टी था। ऑल इडिया मुस्लिम पर्सनल लॉ बोर्ड ने इसमें बहस की कि यह हमारा ज्याति मामला है,हमारा पर्सनल लॉ है,इसमें कोर्ट इंटरफेयर न करे। उन्होंने यह भी कहा कि यह गलत है,लेकिन हम इसे सुधारेंगे,इसे आप हमारे ऊपर छोड़ दें तो कोर्ट ने कहा कि हम ऐसे नहीं छोड़ेंगे,आप एफिडेविट फाइल करिए।
Mr. Deputy-Speaker, I would seek your kind indulgence to read only a few paragraphs of what the Muslim Personal said. I am reading paragraph 97 of the judgement – “I am the Secretary of the All India Muslim Personal Law Board. I say and submit that the All India Muslim Personal Law Board will issue an advisory through its website, publication and social media platforms thereby advise the persons who perform Nikah and request them to do the following – (a) at the time of performing Nikah, the person performing the Nikah will advise the bridegroom-man that in case of difference leading to talaq, the bridegroom-man shall not pronounce three divorce in one sitting. (b) at the time of performing Nikah or marriage, the priest performing the Nikah will advise both the bridegroom-man and the bride-woman to incorporate a condition in the Niakah-nama to exclude resorting to pronouncement of three divorces by husband in one sitting and (c) I say and submit, in addition, the Board is placing on record the Working Committee of the Board had earlier already passed certain Resolutions in the meeting held on 15th and 16th April, 2017 in relation to divorce in the Muslim community thereby it was resolved and conveyed that a Code of Conduct to be followed in matters of divorce particularly emphasising to avoid pronouncement of three divorce in one sitting. मुस्लिम पर्सनल लॉ बोर्ड ने सुप्रीम कोर्ट के सामने एफिडेविट दिया और कहा कि हम समझाएंंगे,बताएंंगे,मना करेंगे। हमें भी उम्मीद थी। 22 अगस्त, 2017 को सुप्रीम कोर्ट का फैसला होता है और हमारे पास तीन दिन पहले की रिपोर्ट मीडिया से,बाकी सोर्स से है और गवर्नमेंट की इन्फॉर्मेशन आई है कि लगभग 300 ट्रिपल तलाक 2017 में हुए हैं जिसमें 100 सुप्रीम कोर्ट के फैसले के बाद हुए हैं। उसकी सबसे बड़ी तारीख आज सुबह की यह खबर है कि एक पत्नी लेट उठी,तो पति ने कहा कि “Talaq, talaq, talaq, get out.” इससे एक बड़ा सवाल उठता है,जो मैंने आरंभ में कहा था। आज बंगलादेश में ट्रिपल तलाक को रेगुलेट किया गया है। आज इजिप्ट,मोरक्को,टय़ुनिशिया,इंडोनेशिया,मलेशिया और पाकिस्तान में रेगुलेट किया गया है। पाकिस्तान एक आतंकवादी मुल्क है,यह हम सब जानते हैं। लेकिन एक बात हमें ध्यान में रखनी चाहिए कि बंगलादेश ने उस आर्डिनैंस को स्वीकार किया है। मैं उसे अभी पढूंगा। वऐाऩ 1961 में एक आर्डिनैंस लाया गया था,जिसमें साफ लिखा है कि आपको डायवोर्स से पहले आर्बिट्रेशन काउंसिल के यहां बताना पड़ेगा कि मैंने अपनी पत्नी को नोटिस दिया है। उसके बाद आर्बिट्रेशन काउंसिल उस पर विचार करेगी। अगर आपने यह कार्यवाही फालो नहीं की,तो आपको एक साल की सजा होगी।
उपाध्यक्ष महोदय,मैं उसे हाउस के सामने प्रस्तुत करना चाहूंगा। दुनिया कहां चली गयी है,जो इस्लामिक मुल्क हैं,वे कहां हैं और हम कहां हैं,यह हम आपको बताना चाहते हैं।
I would like to read clause 7 of the Muslim Family Laws Ordinance, 1961 of Bangladesh. It says:
“after the pronouncement of talaq in any form whatsoever, give the Chairman notice in writing of his having done so and shall supply a copy thereof to the wife.”Any man who wishes to divorce his wife shall, as soon as may be “Whoever contravenes of sub-section 1 shall be punishable with simple imprisonment for a term which may extend to one year or with fine or which may extend to ten thousand taka or both.” मैं अब पाकिस्तान का कानून भी पढ़ना चाहता हूं। कुछ लोग पाकिस्तान को ऑब्जर्व करते हैं और प्रभावित भी होते हैं,इसलिए बता रहा हूं। ...(व्यवधान)पाकिस्तान एक आतंकवादी देश है,यह हम सब जानते हैं,लेकिन यहां पर Clause 7 of Muslim Family Law Ordinance, 1961 says:
“Any man who wishes to divorce his wife shall, as soon as may be after the pronouncement of talaq in any form whatsoever, give the Chairman notice in writing of his having done so and shall supply a copy thereof to the wife. Whoever contravenes the provision of sub-section 1 shall be punishable with a simple imprisonment for a term which may extend to one year or fine which may extend to five thousand rupees.” Hon. Deputy-Speaker, countries like Afghanistan, Morocco, Tunisia, Turkey, Indonesia, Egypt, Sri Lanka, Iran, Pakistan and Bangladesh apart from others have regulated triple talaq.
आज मैं आपके माध्यम से सदन और देश के सामने एक बात उठाना चाहता हूं कि जो इस्लामिक मुल्क हैं,उन्होंने तीन तलाक को रेगुलेट किया है। ...(व्यवधान)उन्होंने कहा है कि आप एक बार में तलाक,तलाक,तलाक नहीं बोल सकते। यह रेगुलेशन है। अगर आपको तलाक देना है तो अपनी पत्नी को नोटिस दीजिए। यह रेगुलेशन है। आप आर्बिट्रेशन काउंसिल को खबर कीजिए। यह रेगुलेशन है। वह आपको आर्बिट्रेशन कराएंंगे। अगर आपने उसे वायलेट किया,तो एक साल की सजा होगी। यह रेगुलेट करना है। बाकी लोगों ने किया है maintenance subsistence.
मैं सदन के सामने बड़े अदब से एक बड़ा सवाल उठाना चाहता हूं कि इस्लामिक मुल्कों में तीन तलाक को रेगुलेट किया गया। हिन्दुस्तान एक सेकुलर मुल्क है,एक रिपब्लिक है। अगर यहां पर हमारे तीन तलाक की त्यागता पत्नियों के साथ यह जुल्म होता है,अमानवीय व्यवहार होता है,तो क्या हमें खामोश रहना चाहिए,ये बड़े सवाल हैं। इसका उत्तर इस सदन को देना पड़ेगा।
उपाध्यक्ष महोदय,हम किसी शरिया में इंटरफियर नहीं करना चाहते। अभी मैं इस बिल पर आता हूं। हम किसी शरिया पर इंटरफियर नहीं करना चाहते हैं,यह पूरा बिल तीन तलाक,तलाक-ए-विद्दत पर है,जिसे माननीय सुप्रीम कोर्ट ने सिन माना,इल्लीगल माना और असंवैधानिक माना है और इस कोर्ट से गुहार की है कि हम कानून पास करेंगे।
सर,मैंने कई मुस्लिम देशों में भी मेनटेनैंस को जानने की कोशिश की है। हर जगह एक वसूल है,जो एक इंसानी वसूल है। वह वसूल यह है अपनी पत्नी को मेनटेन करना पति का फर्ज होता है,उसको सबसिस्टैंस देना,उसकी रोटी की चिंता करना और बाल-बच्चों की परवरिश करना। The obligation to maintain the wife and the children is a continuous social and moral obligation of the husband all over, whether it is the Hindu law or the Muslim law or the Sharia or the Parsi law or the Christian law. I did not take the time of the House. I have got the reference from everywhere. लेकिन बड़ा सवाल यह है कि हिन्दुस्तान को आजाद हुए 70 साल हो गए हैं,हम अपने संविधान पर गर्व करते हैं। आज कल कुछ लोग काँस्टिटय़ूशनल नेशनलिज्म की बात करते हैं,सुन कर अच्छा लगता है। जब हम हिन्दुस्तान के नेशनलिज्म की बात करते हैं,वे कहते हैं,नो,नो ‘We believe in constitutional nationalism’. उसी काँस्टिटय़ूशन का एक फंडामेंटल राइट आर्टिकल-14और आर्टिकल-15है,जो महिलाओं के खिलाफ डिसक्रिमिनेशन को रोकता है। जब ऐसी हमारे तीन तलाक से पीड़ित महिलाएंं डिसक्रिमिनेट होती हैं तो कहा जाता है कि आप हमारे शरिया में दखल कर रहे हैं,यह बड़ा सवाल है। मैंने आरंभ में कहा था,ऑनरैबल डिप्टी स्पीकर सर, the issue is not of religion, the issue is not of faith, and the issue is not of pooja. The issue simply is gender justice, gender dignity, and gender equality. ...(व्यवधान)
हमने बिल बनाया है। यह बहुत छोटा-सा बिल है और इस बिल में एक बात बताई गई कि तलाक-ए-विद्दत को गैरकानूनी बताया गया है। अगर आप कहेगे तो आप जेल जाएंंगे। आपको अपनी पत्नी और बच्चों को उनकी रोजी-रोटी के लिए सबसिस्टैंस एलाउंसेज देना पड़ेगा।
तीसरा,माइनर बच्चों की कस्टडी के बारे में कहा गया है। सर,सुबह से,दो दिनों से टीवी पर खबर चल रही है,हम रोज देखते हैं,आपने उसे निकाल दिया और उसके दूध पीते हुए बच्चे को छीन कर घर में रख लिया। वह मां रोती है,मैं फुटपाथ पर भेज दी गई और मेरा बच्चा भी मुझ से दूर है,यह संसद क्या करे?संसद को खामोश बैठे रहना चाहिए?अब लोग पूछते हैं कि जेल जायेगा तो कैसे दिया जाएगा?इसका सीधा जवाब है कि पुलिस से उसको बेल नहीं मिलेगी,लेकिन वह कोर्ट में बेल के लिए अप्लाई कर सकता है और मजिस्ट्रेट को यह पावर है,जैसे एक्ट 125 में है, 86 एक्ट में है,जो डायवोर्स के बाद लागू होता है कि आपकी इनकम कितनी है,आपकी हैसियत कितनी है,इसके बारे में विचार करके मजिस्ट्रेट आपकी चिंता करेंगे।
सर,मुझे जो अंतिम बात कहनी है,वह बहुत जरूरी है। मैं इस देश के कानून का मंत्री हूं और देश के आईटी का भी मंत्री हूं। आज आईटी के क्षेत्र में हिन्दुस्तान जिस ऊंचाई पर जा रहा है,मैं देखता हूं,छोटे शहरों में हमने बी.पी.ओ. लाने की एक योजना बनाई है। आज यूपी,बिहार,महाराऐट्र और साउथ इंडिया में,अभी मैं तमिलनाडु में गया हुआ था,वहां तिरुचिरापल्ली में,सभी जगह बी.पी.ओ. खुला है। मैं पुराने पटना शहर में गया था,वह मुस्लिम डॉमिनेटेड क्षेत्र था। बुर्का पहने हुए नौजवान बेटियां आई थीं और उनके हाथों में कम्प्यूटर था,उनकी आंखों में एक उत्साह की एक आशा थी,मैंने यह एहसास किया। एक तरफ हिन्दुस्तान को हम आगे बढ़ाना चाहते हैं, ’िडजिटल इंडिया’ ’मेक इन इंडिया’और ’िस्कल इंडिया’जैसी अनेक योजनायें चल रही हैं,लेकिन दूसरी तरफ तलाक-तलाक-तलाक,गेट-आउट,बाकी जिंदगी खत्म। कुछ लोग यह सवाल कर रहे हैं कि जब वह गैर-कानूनी हो गया तो अपराध कैसे होगा? It is a deterrent. जिसको माननीय सुप्रीम कोर्ट ने गलत कह दिया,फिर भी आप कर रहे हैं तो क्या संसद को खामोश रहना चाहिए।
उपाध्यक्ष महोदय,अंत में मुझे इस सदन से एक अपील करनी है कि यह सदन कानून भी बनाती है,लेकिन यह लोक सभा हिन्दुस्तान की सबसे बड़ी पंचायत भी है और इस सदन से,सबसे बड़ी पंचायत से मेरी अपील क्या है। हिन्दुस्तान की सबसे बड़ी पंचायत से मेरी सबसे पहली अपील है कि इस बिल को सियासत की सलाखों से न देखा जाये। मुझे यह पहली अपील करनी है।
उपाध्यक्ष महोदय,मेरी दूसरी अपील हिंदुस्तान की सबसे बड़ी पंचायत से है कि इस बिल को दलों की दीवारों में न बांटा जाए। मेरी तीसरी अपील हिंदुस्तान की सबसे बड़ी पंचायत से है कि इस बिल को मज़हब के तराजू पर न तोला जाए। मेरी चौथी अपील हिंदुस्तान की सबसे बड़ी पंचायत से है कि इस बिल को वोट बैंक के खाते से न परखा जाए। यह बिल हमारी ख्वातीन बहनों,बेटियों की इज्जत,आबरू और इंसाफ का है,उनकी गरिमा और न्याय का यह बिल है। मुझे मालूम है कि यह सदन कई बार ऊंचाई पर खड़ा होता है और मैं सदन की ऊंचाई की विरासत से अपील करना चाहता हूं कि आज हम अपने सियासी झगड़े छोड़ें और हिंदुस्तान की अपनी मुसलमान महिलाओं की बेटियों,बहनों के लिए खड़े हो जाएंं और सदन कहे कि तुम्हें इंसाफ नहीं मिलता,तो यह सदन तुम्हें इंसाफ देगा।
यही गुजारिश करता हुआ मैं इस बिल को सदन में पेश करता हूं।
HON. DEPUTY SPEAKER: Motion moved:
“That the Bill to protect the rights of married Muslim women and to prohibit divorce by pronouncing talaq by their husbands and to provide for matters connected therewith or incidental thereto, be taken into consideration.” There is an amendment to the Motion for consideration of the Bill by Shri N.K. Premachandran.
SHRI N.K. PREMACHANDRAN (KOLLAM): Sir, I beg to move:
“That the Bill to protect the rights of married Muslim women and to prohibit divorce by pronouncing talaq by their husbands and to provide for matters connected therewith or incidental thereto, be circulated for the purpose of eliciting opinion thereon by the 1st of July, 2018.” Sir, as this is a very important Bill concerning the personal law of a particular community, especially the Muslim community, public opinion has to be elicited and after that the final Bill has to be brought in.
HON. DEPUTY SPEAKER: That is enough.
SHRI N.K. PREMACHANDRAN : Sir, will I get the chance to speak later on?
HON. DEPUTY SPEAKER: Yes, you can speak later in the debate.
Motion moved:
“That the Bill to protect the rights of married Muslim women and to prohibit divorce by pronouncing talaq by their husbands and to provide for matters connected therewith or incidental thereto, be circulated for the purpose of eliciting opinion thereon by the 1st of July, 2018.” SHRI MALLIKARJUN KHARGE (GULBARGA): Mr. Deputy Speaker, Sir, before taking up this Bill for consideration, I would like to submit that all are for this Bill. But there are certain flaws in the Bill and there are certain difficulties. There was an Unstarred Question regarding this Bill which asked the Government whether they have consulted any stakeholders and while replying to that question, the hon. Minister himself has stated ‘no’. It was further asked whether any organization has represented on this Bill and for this also, the Minister said, ‘no’. So, no women’s organization or NGOs or intellectuals have been consulted on this Bill. Many times we think we are only perfect and others are not. I cannot understand this. We know what interest the Government has got. We also have got similar interest. Everybody wants empowerment of women. Everybody wants to support this Bill, there is no doubt about that. But the only point is, there are some lacunae and those lacunae can be rectified by sitting together and for that purpose, the only forum available is the Standing Committee where all parties are represented. … (Interruptions) You can give one month’s time or even 20 days time. But when it is discussed in the Standing Committee, there can be elaborate consultation where all the people concerned can give their views. Then, even if it goes to the Supreme Court, it should not come back. If some experts want to come and give their opinion, they can be given a chance to come and appear before the Standing Committee.
So, in the interest of the country, in the interest of Muslim women and in the interest of unity and integrity of this country, it is better to refer this Bill to the Standing Committee. We do not want to delay this Bill. You can fix even 15 days time. We are all with you in this matter, but it should not be bulldozed, because people should not think that Members of Parliament have not applied their mind.
Many organisations have not been taken into confidence. There is no time to ever consider it. Therefore, it is my humble request that it may kindly be referred to the Standing Committee by giving some timeframe so that elaborate consultations could be held, which would be very good.
Sir, the hon. Minister is a very expert lawyer and he knows the difficulties.
Sir, many Bills go to the Standing Committee for discussion. Therefore, what is the hurry you have got to give empowerment? We have also got the same enthusiasm. I would, therefore, once again request you, Sir, it is better that you refer this Bill to the Standing Committee for consultations.
SHRI RAVI SHANKAR PRASAD: Sir, since two issues have been raised, I want to make my submission. I would be very brief.
I am really grateful that hon. Kharge Saheb has publicly declared that he is one with us. We appreciate that.
But, Sir, there is one thing we need to understand. One is the need to go for Standing Committee procedure and the other is the cry for justice of this lady, who was turned out of her house this morning because of triple talaq.
दूसरी बात यह है कि आप टी.वी. पर इस विऐाय पर कंसलटेशन की बातें देखिए। तीन तलाक से पीड़ित अधिकांश महिलाएंं कह रही हैं कि इसके लिए 3 साल कम हैं, इसे और आगे बढ़ाया जाए। उनके आँसू निकल रहे हैं।
जैसा कि मैंने बताया है, यह सिर्फ 4 क्लॉज़ का कानून है। यदि आपको कोई सलाह देनी है, तो आप दे दीजिए। मैं यहाँ उसका जवाब दूँगा। आप अपनी सलाह हाउस में बहस के दौरान दीजिए। यदि वह सलाह सही होगी, तो हम उसे स्वीकार कर लेंगे।
जैसा कि खड़गे साहब ने अभी कहा है कि मैं ठीक-ठाक वकील हूँ, तो मैं उन्हें समझा दूँगा। वे यहाँ खुलकर बहस करें। यह कानून देश के हित में है। आज पूरा देश हमसे इस कानून के लिए अपेक्षा कर रहा है।
सर, जहाँ तक प्रेमचंद्रन साहब का सवाल है, मैं उनसे एक ही बात कहूँगा -- Why do you want to go to the entire country, Mr. Premchandran? You represent the people of India of your Constituency, who are 20 lakh to 30 lakh in number. They have reposed their trust in you as they have, in all of us. They want to speak collectively for the good of the country. Let us have that.
Sir, with these words, let us proceed, now.
KUMARI SUSHMITA DEV (SILCHAR): Thank you, Hon. Deputy-Speaker, Sir, for calling my name to participate in the debate. I am thankful to my party for giving me the opportunity to speak on a very important and significant Bill – the Muslim Women (Protection of Rights on Marriage) Bill, 2017.
In the Statement of Objects and Reasons, the Government has stated that on 22nd August, 2017, a judgment was passed by the hon. Supreme Court where the talaq-e-biddat, more commonly known as instant triple talaq was held unconstitutional.
Sir, the Statement of Objects and Reasons ends by saying that ‘this will ensure the larger Constitutional goals of gender justice and gender equality of married Muslim women and help subserve their fundamental rights of non-discrimination and empowerment.’ Sir, when the hon. Supreme Court Judgment came, the Indian National Congress party instantly had a press meet, and before this Bill came to Parliament, we welcomed the Supreme Court Judgment. I have to say that today, in this House, we must all join together in applauding the women who gathered the courage to go against a very regressive practice of instant triple talaq.
15.29 hrs (Shri K.H. Muniyappa in the Chair) The hon. Law Minister has also said and very accurately described the balance of the judgment that it was a 5-Judge Bench and who disagreed with whom. But what has emerged in the statement with quite a lot of clarity is the fact, when they said: ‘please legislate on it’, requesting the Parliament to legislate on it; and pending that we are banning it. Pending that for six months, we are staying this procedure. In a very legal and technical term, I would say that it is a minority judgment.
Although the length of this Bill is very short but it, actually, seeks to amend a very critical law which will have a direct impact on the empowerment of women and, especially, the empowerment of Muslim women. We have seen historically that talaq is an unilateral act on behalf of a man where a woman does not have a say. It is the dissolution of the Muslim Marriage Act, 1939, which gives a woman the right to approach a court to have her marriage annulled. Since 1939, women have been approaching from time to time and all the grounds, on which a woman can ask for annulling her marriage, have been specified in that. However, the reality is, as hon. Minister said, that there is a practice by the male that is prevalent till today, that needs to change.
As per Question number 73, which was answered in the Lok Sabha, one of the reasons for bringing this Bill is that since the pronouncement of the Supreme Court Judgement, about 66 cases have been reported. The hon. Minister said that in the last one week it has gone up to 300. Let me put it on record, the Draft Bill says: "Any pronouncement of talaq by a person upon his wife, by words, either spoken or written or in electronic form or in any other manner whatsoever, shall be void and illegal". It is exactly what the Supreme Court has said. Even if this Bill had not been introduced with this Section 3, I do not think, that position in law would have changed it.
The hon. Law Minister is relying a judgement of the Supreme Court that is in minority which basically says: “I am not willing to pronounce it illegal or void but the Parliament should legislate on it and bring it, pending which, I am staying this practice.” So, this is a historic Bill on empowerment of women. We all agree that empowerment of women should happen and that instant triple talaq amounts to a grave act of disempowering a woman and deprives her of her rights. But let things not be misrepresented on the Floor of the House so that we know exactly what it is we are working for.
Further, Sir, Clause 4 goes on to say: "Whoever pronounces talaq referred to in Section 3 upon his wife shall be punished with imprisonment for a term which may extend to three years and fine." So, this Bill is effectively bringing a matter like divorce, which is generally in the domain of civil jurisdiction, into the domain of criminal jurisdiction. That means, now, it is going to be a criminal offence and the logic to that, as per the Statement of Objects and Reasons is that it will act as a deterrent and more than 22 countries have banned it. The Supreme Court has said it, the hon. Minister on the Floor of the House has said that no doubt it has also been regulated in many countries like Bangladesh, etc. Today, if you put it in criminal jurisdiction; if you make it a cognizable offence and a non-bailable offence and you are giving women the right of subsistence allowance in Section 5 also; I would like to know as to how she will ensure she gets this subsistence allowance and who is going to give it to her.
It is my pleasure that the hon. Law Minister is an eminent lawyer and he will be able to answer it. If you look at the Muslim Women (Protection of Rights on Divorce) Act, 1986, what is the difference? There is also one year imprisonment in that. There is also a provision for fine in that. But the difference between that and your present Bill is that the 1986 Act says that where a magistrate has passed an order of maintenance and where a magistrate has passed an order of letting the woman stay in the marital home and the husband is in violation of that order, he will be liable for imprisonment. Therefore, first, he is put in a position to give the woman subsistence or 'maintenance' – a word that is used in 1986 Act – and if he fails, then he goes to jail.
May I say so, before one year of imprisonment is over, if he starts paying maintenance within three months or six months, then the 1986 Act is clear that his tenure of prison will end. But, what have we done here? We have said that the mere utterance of the word ‘talaq, talaq, talaq’ instantly at one instance today is a criminal offence.
Chairman, Sir, I would like to ask this. Isn't this Bill silent that today if I get subsistence allowance from a court after my husband has given me instant triple talaq, the question is, am I allowed to go after the estate of my husband? Today if he is in jail, there is no provision for it. I am asking this question because Kharge ji started by saying we are not opposing this Bill but there are lacunae in this Bill and the Standing Committee needs to consider it. Since Minister has disagreed to the Standing Committee, we are asking these questions.
Secondly, how is the subsistence allowance going to be calculated? What is the method of calculation? I take you back to the 1986 Act where it is clearly written what will be the factors that the court will look into. The court will look into the standard of living of the married couple. The court will look into what is the ability and the financial status of husband and, after that, it will arrive at a formula to say this is the subsistence to the woman. So, today, I pass a law out of sheer tokenism but there is no methodology. There is no way of calculating the subsistance . There is no way for me to enforce it. I want to ask the hon. Minister, who has clearly read a very long judgement very thoroughly, that is it not the case that one of the main reasons why the hon. Supreme Court has declared instant triple talaq unconstitutional. Is because it does not give any chance of reconciliation to a couple. There is no chance of reconciliation to a couple. That is why they said that if a talaq happens over three months, which are the other forms of talaq we are not interfering with it, but talaq-e-bidat cannot be allowed where a man unilaterally pronounces ‘talaq, talaq, talaq’ instantly, gives no reasons for it and there is no opportunity for a woman to reconcile. So the question is this. Today, is it the position of the Government? I talk from common sense, not from my legal knowledge. Is it a real possibility that after I go to a magistrate in a non-bailable offence when my husband is going to be arrested, are you saying that he will sit in a reconciliation proceedings with me? Is it possible? Hon. Minister quoted legislation in many countries where it has been regulated. Agreed, where he says that first you have to go to the Muslim Law Board and give a notice that I have given my wife notice and then has to wait for the period for reconciliation. But the moment you put your husband in jail, I see no reason why a husband, or why a man should even consider reconciliation with his wife.
I have a very technical question. Today, the Government has made it a criminal liability, a criminal offence. Fair enough. In any criminal offence, there are two aspects to it: the mens rea, and the actus reus. I would like to ask the hon. Minister, through you, Sir, as to what is the kind of mens rea you are looking for. Is it the intention; it is the guilty intention. So, if a husband goes to the court and says I had no intention of doing it. I was upset; I was angry. What happens then? Can the wife handle the burden of proof beyond a reasonable doubt to prove that he had that intention? Secondly, please specify what are you actually talking about or are you talking about strict liability. Even if he has no intention, the mere fact that he uttered it, becomes an offence. Then, do you think that a married couple will come back together to live with each other?
Another thing is, there is the principle of proportionality. I would like to ask the hon. Law Minister how have you decided to give three years of imprisonment.
Now, let us look at the IPC as to what kind of offences are giving three years of imprisonment. Today, under Section 148 – rioting and armed with deadly weapons, there is three-year imprisonment. Section 153A – promoting enmity between two groups--also has three years imprisonment and Section 295A- deliberate act to outrage the religious feelings also has three years imprisonment. Today, you are convicting a man who apparently is only uttering the three words of talaq and you are putting him into jail. Today, I also want to ask the hon. Minister that suppose it takes her one year to get the maintenance, will there be any interim orders from the court? Will this Government, which today is beating their chest in favour of the Muslim women, create a corpus? Will you create a corpus to maintain or give pension to the Muslim women? Will you do it? You will not. You will pass this Bill and you will forget about it. I request the hon. Minister to please think about it if you are really interested in the financial empowerment of women, pending a subsistence allowance which is not defined as Premachandran Ji has pointed out rightly. It is not defined. Is it in addition to maintenance? Will it be adjusted with the maintenance? The Bill is silent on it. Today, the question is this. Will you give me corpus?
Lastly Sir, I would like to say that today everybody wants social reforms. Today, women empowerment and equality in our country is not just an idea, it is a right. And it is my responsibility, my Government’s responsibility and the Opposition Benches’ responsibility to legislate in a way which truly gives us equality. Today, I want to ask Shri Ravi Shankar Prasad Ji that you have claimed that this is going to be a huge social reform for the Muslim women. Today, I want to request him to tell us whether we will see the Women’s Reservation Bill coming to Parliament. The entire country is waiting for that. Let me say this Sir. You may think that this is not connected to this bill. But let me tell you that it is not just about representation of women in Parliament or because we represent 50 per cent of the population, We should be given 33 per cent reservation. But if you had consulted the Muslim women, the various NGOs, which admittedly you have not, and if you had allowed more women in this Parliament, if we all had allowed more women, not just you Sir, believe me, a legislation like this, full of lacunae would not have seen the light of the day in this House.
With these few words, I would like to end my speech by one simple question. Sir, as a woman, I want to ask you that when you criminalise something like this, will it alienate the Muslim community more than it already has? It is a very important question we need to ask ourselves as Members of this society. I want to ask the hon. Law Minister that you are not agreeing to legislate against marital rape and the reason they have given in the Delhi High Court is that it opens a floodgate for abuse and misuse. I want to ask you that with this Bill, will you be able to ensure that this Bill will not open up abuse of this law against Muslim men in the country in the name of protecting Muslim women here? If you really want to empower the Muslim women, I suggest that you set up a corpus, give them the maintenance. The Supreme Court has already done the job of banning instant triple talaq. You do not need this Bill to end that practice but you need this Bill to empower women. So, add provisions in it.
Hon. Minister Sir, today when you introduced the Bill and suddenly put it up for consideration, we all acceded to it. But I strongly believe that just like all the women that you were talking about, you said that this morning, somebody gave triple talaq and about this talaq-e-bain India Today reported.
I end with this. So, there are forms of talaq. Apart from talaq-e-biddat, there are other forms of talaq and it took you 43 months to pass this Bill. If you really believed that instant triple talaq is regressive, then why did you wait for the Supreme Court? You should have done it with absolute majority in Lok Sabha in the beginning.
With these words, I end my speech and I thank the Chairman for being so patient with me.
श्रीमती मीनाक्षी लेखी (नई दिल्ली) : सभापति महोदय, आपने मुझे इस बहुत महत्वपूर्ण विधेयक पर, मुस्लिम महिला (विवाह अधिकार संरक्षण) विधेयक, 2017 पर बोलने का मौका दिया है, इसके लिए मैं आपकी शुक्रगुज़ार हूँ। बहुत खुशी का मौका है कि ऐसी ऐतिहासिक घड़ी में न केवल इस सदन में साक्षी बन पाई, परंतु अपने विचार रख कर उस छोटी सी गिलहरी, जो कि रामसेतु के निर्माण में रत थी, मुझे भी वही एहसास हो रहा है कि आज मुस्लिम बहनों के हकूकों की तामीर होती इमारत में अपना योगदान दे पाई हूँ। इस समय पर, खास तौर पर जब कांग्रेस के नेता बात कर रहे थे कि वे इस बिल में हमारे साथ हैं, खास तौर पर जब सुप्रीम कोर्ट ने इसको असंवैधानिक घोऐिात कर दिया है तो एक रोमांच और खुशी का मैं अनुभव कर रही हूँ जो कि मेरी सब मुसलमान बहनों के मन में भी गुज़र रहा होगा।
महोदय, तलाक एक बहुत ही दुखद प्रक्रिया है। जिसका परिणाम औरतों को ताउम्र सताता रहता है। ऐसे में मैं कुछ पक्तिंयों में अपनी बात कहना चाहती हूँ -
“ क्यों बनाते हैं हम ऐसे रिश्ते।
जो पल दो पल में टूट जाते हैं।
क्यों हम बनाते हैं हम ऐसे रिश्ते।
जो पल दो पल में टूट जाते हैं।
वादा तो करते हैं ताउम्र साथ निभाने का।
लेकिन हल्की सी आंधी में बिखर जाते हैं। ” सभापति महोदय, भगवान न करे कि किसी भी परिवार को तलाक के दौर से गुज़रना पड़े, लेकिन अगर वह तलाक किसी मुसलमान और मुस्लिम परिवार का है तो संभव है कि वह तलाक-ए-बिद्दत ही हुआ होगा। तलाक-ए-बिद्दत में बिद्दत का मतलब है इनोवेशन यानी इज़ाद, जो कुरान में मौजूद नहीं है, जिसकी इजाज़त पाक कुरान नहीं देती, उसकी ईज़ाद करने वाले लोग कौन हैं। यह नई ईज़ाद कर के, परिवारों पर, खास तौर से औरतों के ऊपर ज़ुल्म ढाया जा रहा था। महोदय, मेरा मानना है कि इंस्टेंट ट्रिपल तलाक जिस रफ्तार से दिया जाता है, उस रफ्तार से उसको रोकने की जरूरत थी। उस रफ्तार से उसको रोकने के लिए यह कानून आया है। क्योंकि तलाक, तलाक, तलाक देने के बाद समझौता करने की गुंजाइश कहाँ रह जाती है। सुऐिमता जी बहुत लंबे-चौड़े भाऐाण में कह गईं कि इससे परिवार टूटेंगे और इससे ये नतीजे होंगे, वे नतीजे होंगे। मेरा बहुत स्पऐट प्रश्न है कि जब ट्रिपल तलाक ही हो गया तो समझौता कहाँ है? जिस रफ्तार से यह तालक दिया जाता है, इसको गैर-कानूनी तो 22 अगस्त को कर दिया गया था। लेकिन गैर-कानूनी घोऐिात करने के बाद पूरे देशभर में इस किस्म के तलाक दिए जा रहे हैं और उनको रोकने का क्या प्रावधान है, इस पर इस संसद को सोचना है। इससे तलाक नहीं रुकेगा, लेकिन तालक-ए-बिद्दत रूकेगा। तलाक-ए-बिद्दत को रोकना ही इस कानून का मकसद था, है और रहेगा। इंस्टेंट ट्रिपल तलाक में क्षण भर में तालक, तलाक, तलाक कहा और किसी भी विवाहित महिला की ज़िंदगी को उजाड़ कर रख दिया। उसे बदहाली, बेहाली में सड़क पर ला कर खड़ा कर दिया। न उसके पास रहने की जगह है, न बच्चों को पालने की हैसियत है और ऐसी मुफलिसी और बदहाली के हाल में उसको छोड़ना अगर हैवानियत नहीं है तो क्या है? इंसानियत का फ़र्ज़ है ऐसी औरतों को इस तरीके की प्रथा से बचाना। उसी इंसानी हकूक के आधार पर, खास तौर पर जब किसी भी समाज में निकाह पढ़ा जाता है, तो दो व्यक्ति - आदमी और औरत, पूरे समाज के सामने कबूलनामा देते हैं।
उस कबूलनामे को पूरा समाज ऐक्सेप्ट करता है,मानता है और उसको मान्यता देने के बाद ही उन दोनों को शौहर और बीवी का दर्जा दिया जाता है। जब शौहर और बीवी का दर्जा मिल गया तो एक तरफा तलाक कैसे हो सकता है और उस निकाह को हराम कैसे बताया जा सकता है। यही प्रश्न आज इस संसद के सामने है और इस अत्याचार से,क्योंकि ट्रिपल तलाक से तीन प्रकार का अत्याचार होता है। पहला राजनैतिक अत्याचार होता है,क्योंकि मुसलमान कौम को एक वोट बैंक की राजनीति में बांधता है। उनको कभी उबरने का मौका नहीं देगा। दूसरा अत्याचार आर्थिक अत्याचार है,जिस मजलूम औरत के पास अपने बच्चे पालने के लिए,अपनी जिन्दगी गुजारने का पैसा नहीं है,उसको आपने सड़क पर लाकर खड़ा कर दिया। तीसरा अत्याचार सामाजिक अत्याचार है कि एक तलाकशुदा औरत की हैसियत आज भी हमारे समाज में क्या है और मेरा मानना है कि इस देश की सबसे बड़ी माइनोरिटी महिलाएंं हैं। माइनोरिटी कोई नहीं है,माइनोरिटी इस देश में आज भी महिलाएंं हैं। इसका कारण मैं आपको बताती हूँ। माननीय कानून मंत्री जी ने बताया कि ऐसा दस देशों का कानून है और मेरे हाथ में भी वह दस देशों का कानून है,जहाँ पर तलाक-ए-बिद्दत को बैन किया गया है,रेग्युलराइज किया गया है,तरीके-तरीके के कानून बने हैं। उसका टोटल नम्बर बाइस है और वे बाइस देश ऐसे हैं,जो इस्लामिक देश हैं और उन इस्लामिक देशों के अंदर आज से नहीं,सन् 1929, सन् 1800 कुछ,तब से ये रिफॉर्म्स चल रहे हैं। उन सारे इस्लामिक देशों के अंदर ये रिफॉर्म हो गए,लेकिन भारत जैसे सेक्युलर देश में इसका कोई रिफॉर्म नहीं हुआ। इसका कारण सिर्फ छोटा सा है और वह है सियासत। अगर महिलाओं के अधिकारों के साथ सियासत खेली जाती है और मुसलमानों के अधिकारों के साथ भी सियासत खेली जाती है,बताया नहीं जाता कि कुरान कहती है कि आदमी-औरत में,गरीब-अमीर में,काले-सफेद में किसी में कोई अंतर नहीं है,सब बराबर हैं और सबको बराबरी के हकूक हैं। सिर्फ अंतर है तो वह पढ़े-लिखे और अनपढ़ में अंतर है और इसीलिए नहीं पढ़ाया जाता है। इसीलिए लोगों को सही बात नहीं समझायी जाती ताकि जिन लोगों को ज्ञान कम है,जिन लोगों के पास शिक्षा कम है,उन सबको आप जिन्दगी भर मजबूर करके अपनी सियासत खेलते रहें। इस देश के अंदर भी यही सियासत हुई। इस देश के अंदर अगर इतिहास पढ़ा जाए और खास तौर पर कानून,लेजिस्लेटिव इतिहास इस देश का पढ़ा जाए तो वऐाऩ 1937 से पहले इस देश में कस्टमेरी लॉज प्रचलित थे। बहुत सारी मुसलमान कौमें उन कस्टमेरी लॉज को फॉलो करती थीं,जिसमें कटछी मेमन तमाम तरीके के लोग शामिल थे और वे लोग अपनी जड़ों को हिन्दू जड़ों से जोड़ते थे। सियासत हुई और यह कहा गया कि मुसलमान एक अलग कौम है और मुसलमान अलग कौम होने के तहत इनके लिए एक अलग कानून बनेगा और अलग कानून कौन सा बनेगा,उसको नाम दिया गया एप्लिकेशन ऑफ सरिया एक्ट। एप्लिकेशन है जी,कानून नहीं है। सरिया क्या है,आज तक किसी ने इस पर कोई कोडिफिकेशन नहीं की। जितने सवाल उठाये,उन सबमें मैं जानना चाहती हूँ और पूछना चाहती हूँ कि कोडिफाइड इस्लामिक लोग कहाँ हैं?यह मेरे हाथ में एक कागज है,पूरे मुस्लिम लॉज इस पर लिखे गए हैं और हर एक्ट छह या सात नुक्तों से बड़ा एक्ट ही नहीं है। किसी को नहीं मालूम कि तलाक-ए-बिद्दत और तलाक-ए-बेन में क्या फर्क है?कहीं नहीं लिखा है। जिसके जो जी में आये,वह करे। बिद्दत दे या बेन दे,लेकिन इसी के रहते जो अब का कानून है,उस कानून में इस सबका इंतजाम किया और इसका इंतजाम किया,जैसा कि माननीय मंत्री जी ने भी कहा कि यह औरतों के हकूकों की और उनके न्याय की लड़ाई है और इस न्याय की लड़ाई में सरकार उनके साथ है। सरकार उनके साथ है,सरकार ने इसकी तामील करते हुए जो ऐफिडेविट कोर्ट में दिया,हर पक्ष को और खास तौर पर औरत की मजबूरी को बहुत संजीदगी के साथ सुप्रीम कोर्ट के आगे उठाया गया और बताया गया कि चाहे वे दुनिया भर के इस्लामिक देश हों,चाहे अपने देश की रिवायतें हों,कस्टमेरी लॉज सबके लिए थे और एक कौम में कस्टमेरी लॉज को कई लोग मानते थे,जिसका धर्म से कोई लेना-देना नहीं है।
इसी प्रकार तलाक़-ए-बिद्दत का भी मज़हब से लेना-देना नहीं है। यह कस्टम है। जो गलत प्रथा है,उसको समाप्त करना अनिवार्य है।
कस्टमरी लॉज़ के नाम पर मैं इस सदन को याद दिलाना चाहती हूं कि इस सदन ने सती प्रथा को रोकने के लिए भी कानून बनाया और उसके अन्दर सजा-ए-मौत तक का ऐलान किया। उसके अन्दर डेथ पेनल्टी थी। डेथ पेनल्टी इसलिए थी कि ऐसी षौफ़नाक हरक़त में जो लोग शामिल हैं,उनको भी रोका जाए। मुझे तो इस कानून में एक कमी दिखाई देती है। जो मुल्ला,मौलवी इसमें हस्तक्षेप करते हैं,तलाक़-ए-बिद्दत के गवाह बनते हैं,उनके खिलाफ़ भी कानून होना चाहिए। जिस तरीके से आप ने सती प्रथा में किया था,उनको भी खत्म करना चाहिए,जिस प्रकार से वे समाज में लोगों को गुमराह करते हैं। जो लोग समाज में लोगों को गुमराह करते हैं और अपने आप को क़ौम का सरपरस्त कहते हैं,उनके खिलाफ़ इस देश में क्या कानून है?अगर उनके खिलाफ़ कानून नहीं है तो संसद को चाहिए कि ऐसे लोगों के खिलाफ़ कानून लेकर आए। उसमें मैं चाहूंगी कि बेग साहब हैं,सलीम साहब हैं,और यहां पर बैठे हुए हमारे तमाम संसद सदस्य हैं,ये सब उसमें साथ आएंं और साथ आकर इस देश में मुस्लिम लॉज़ को कोडीफाई करें,ताकि क्या सही है,क्या गलत है,इसको लेकर किसी के मन में कोई शुबा न रह जाए।
15.56 hrs (Hon. Speaker in the Chair) जब हिन्दू लॉ कोडीफाई नहीं था,उस समय इस तरीके की दिक्कतें आती थीं। इस तरीके की दिक्कतें क्रिश्चियन लॉज़ में भी आती थीं और आज जब तलाक़ की बात करते हैं तो तीन मेजर क़ौम,जो हिन्दुस्तान में हैं,शरिया एक्ट, 1937, which is only an application of Sharia Laws. पर,शरिया क्या है,यह आज तक किसी को पता नहीं है। इसी तरीके से,हिन्दू मैरिज एक्ट, 1955-56 है। आप अंदाज़ा लगाइए कि वऐाऩ 1955-56 से पहले इस देश की हालत यह थी कि अगर आप हिन्दू हैं तो चाहे आप पुरुऐा हो या महिला,आप डिवोर्स नहीं ले सकते थे। आपको इज़ाजत ही नहीं थी डिवोर्स की। क्रिश्चियन मैरिज एक्ट,जो कि इस देश में वऐाऩ 1872 से चल रहा है,उसमें भी औरतों को डिवोर्स लेने में तमाम तरह की दिक्कतें थीं। लेकिन,सब ज़गह रिफॉर्म्स हुए। सब ज़गह प्रथाओं को मज़हब के साथ अलग किया गया और सबको अलग करके ऐसी जितनी कस्टमरी प्रैक्टिसेज थीं,जो कि औरतों के हुकूकों से खिलवाड़ करती थीं,उनको खत्म किया गया। जब इस्लामिक देश ऐसी प्रथा को खत्म कर सकते हैं तो हिन्दुस्तान का सेकुलरिज्म ऐसा है कि वह सेकुलरिस्ट्स को कहता है कि आप मुसलमानों को उसी हालात में रखो और उनके हुकूकों की कोई पैरवी मत करो।
अध्यक्षा जी,यह जो तलाक़-ए-बिद्दत वाला तमाम मसला है,उसमें मैं दोबारा यह जोड़ना चाहती हूं कि चाहे पाक़ क़ुरान की बात हो,चाहे चारों षलीफाओं की बात हो,किसी ने इसकी इज़ाजत नहीं दी है। यह एक कुरीति के रूप में,कस्टमरी लॉज़ के तहत,बीच में कहीं से 1400 साल के इतिहास में आ गया है। वक्त रहते,जैसे बाकी देशों ने,हिन्दुस्तान से बहुत पहले,इसको खत्म किया है,वैसे ही हिन्दुस्तान को भी इसको खत्म करना चाहिए और यह निक़ाह की संस्था के साथ भी एक बहुत बड़ा मज़ाक है। वह मज़ाक भी कैसा है?वह व्हाट्स-ऐप के ज़रिए,एस.एम.एस. के ज़रिए,फोन के ज़रिए,ई-मेल के ज़रिए है। जब आप निक़ाह करते हैं तो आप पूरे समाज को साथ लेकर चलते हैं। फिर आप एक तरफा कैसे उसे खत्म कर सकते हैं। इसमें न कोई एवीडेंस चलती है,न उसमें कोई आपका एवीडेंस एक्ट लागू होगा और सबसे हैरानी की बात यह है कि इस सेक्यूलर मुल्क़ के अन्दर रेंट एक्ट से लेकर कम्पनी एक्ट और क्रिमिनल एक्ट तक सब सेक्यूलर हैं। सब कानून सभी के ऊपर बराबर से लागू होते हैं,सिवाय उन विऐायों के, जो औरतों के हैं,जैसे एडॉप्शन एण्ड मेनटेनेंस,मैरिज,डिवोर्स। इनके लिए सबके पर्सनल लॉज़ अलग हैं। यह इस देश का सेकुलरिज्म है। चूंकि आदमियों ने बिजनेस करना है,नौकरियां करनी हैं,मक़ान-दुकान खरीदने-बेचने हैं,वे सब सेक्यूलर हैं। अपराध भी करना है,क्योंकि क्रिमिनल लॉ भी कॉमन है। लेकिन,औरतों के हुकूकों के लिए आप सब को अलग करेंगे। हिन्दू औरतों के राइट्स अलग हैं,मुसलमान औरतों के राइट्स अलग हैं,क्रिश्चियन औरतों के राइट्स अलग हैं। इसलिए मैं कहती हूं कि औरतें इस देश की सबसे बड़ी माइनॉरिटी हैं और इस हैवानियत की प्रथा को खत्म करना हमारा फर्ज़ है। आज उसी प्रथा को खत्म करने के लिए हम यहां पर खड़े हैं। इन सब तमाम अत्याचारों को समाप्त करना अनिवार्य है।
16.00 hrs आज हम उसी प्रथा को खत्म करने के लिए यहाँ खड़े हैं। इन तमाम अत्याचारों को समाप्त करना अनिवार्य है। इन सभी हालात में तथा तमाम दलीलें सुनने के बाद सुप्रीम कोर्ट ने फैसला दिया कि ट्रिपल तलाक,तीन तलाक जो कि महिलाओं के समानता के अधिकार पर कुठाराघात है,उसको असंवैधानिक करार दिया गया और धर्म में तलाक के विभिन्न कानूनों का मसला लेते हुए बताया गया कि इसके चलते यह प्रथा तो नहीं चलेगी,बाकी तलाक की आपकी जो भी चीजें हैं,वे बेशक रहें;लेकिन यह नहीं चलेगी। केद्र सरकार ने बहुत अच्छे से पक्ष रखा,जिसके चलते इतना बड़ा फैसला हमारे सामने आया।
अध्यक्ष जी,इस दौरान कोर्ट के आगे बहुत महत्वपूर्ण प्रश्न थे और वह सवाल था कि क्या तीन तलाक,हलाला और बहु‑विवाह संविधान में मिले धार्मिक स्वतंत्रता के विरोधाभासी है?समानता का अधिकार,बराबरी का अधिकार,इज्ज़त के साथ जिंदग़ी बसर करने का अधिकार,मजहब का हक,इसमें से प्राथमिकता किसको दी जाए और साथ ही क्या यह कानून जो संविधान का पार्ट‑थ्री है, there can be no law contrary to Part-III of the Constitution. संविधान का आर्टिकिल‑13कहता है कि ऐसा कोई कानून वाज़िब नहीं हो सकता जो कि संविधान के पार्ट‑थ्री के खिलाफ हो और उसके रहते ही कुछ लोग,मतलब जो भारत देश है वह यूनाइटेड नेशन तथा अंतर्राऐट्रीय कन्वेंशन से बँधा हुआ देश है,जहाँ हमारी अंडरटेकिंग है कि हम औरतों के खिलाफ सभी प्रकार के भेदभाव के समाप्त करेंगे। बीजिंग डिक्लेरेशन भी है और ऐसी बहुत सारी चीजें हैं। इसके रहते क्या हम महिलाओं के बीच में भी ग्रुप्स बनाएंंगे?ये सब अधिकार बाकी लोगों को उपलब्ध हैं,लेकिन मुस्लिम महिलाओं को यह अधिकार नहीं देने जा रहे हैं,क्योंकि हमारे यहाँ कुछ चीज है जिसका पर्सनल लॉ है। क्या ऐसा हो सकता है?ये सब सवाल कोर्ट के आगे थे।
महोदया,मैं उस प्रश्न पर आऊँगी कि पर्सनल लॉ बोर्ड किस तरीके की हिप्पोक्रेसी से जुड़ा हुआ है। उनका कहना है कि यह संसद से पारित किया हुआ कानून नहीं है,सांस्कृतिक मामला है;इसलिए इसे मजहब से अलग नहीं कर सकते। जैसा चल रहा है,वैसा चले और सुप्रीम कोर्ट अपनी कोई राय न दे। आज कांग्रेस और अन्य दलों की तरफ से इसके इंट्रोडक्शन पर जितना भी विरोध हुआ है,मैं एक‑एक करके उनको बताऊँगी कि किस तरीके से वे पर्सनल लॉ बोर्ड की भाऐाा बोल रहे हैं। वे पर्सनल लॉ बोर्ड की भाऐाा बोल रहे हैं,जो कि पूरे कौम की सेल्फ अप्वाइंटेड गार्जियन हैं। पूरे कौम को उन्होंने अपने आप को खुद सरपरस्त मुकरर्र कर रखा है। शिया क्या मानते या जानते हैं,उसका कोई मसला नहीं है?अल‑हदीस क्या कहती है,उसका कोई मसला नहीं है?अहमदीस क्या कहती है,उसका कोई मसला नहीं है?वह खुद पूरी कौम का सरपरस्त है और वह जो कहते हैं,वह कानून होगा।
इस संसद के अंदर वऐाऩ 1986 का एक वाकया हुआ। कुमारी सुऐिमता जी,मैं आपके वऐाऩ 1986 के विऐाय पर आऊँगी,आप थोड़ा सब्र रखिए। मैं वऐाऩ 1986 का वाकया संसद के सामने जरूर रखना चाहती हूँ। बड़ी खुशी होती है जब श्री खड़गे जी एवं कुमारी सुऐिमता जी कहते हैं कि हम आपके साथ हैं। आप सोचिए,वऐाऩ 1986 का कानून क्या था। वऐाऩ 1986 का कानून उस मज़लूम औरत को 125 के तहत मिलने वाले भत्ते के खिलाफ था। वे यह कानून लाए थे ताकि औरत को उसके अधिकार से वंचित किया जा सके,जो कि सेकुलर क्रिमिनल प्रोसीज़र कोर्ट के आगे उसको मिलता था। वह कानून आया था और इन्होंने मेजॉरिटी की बात की,इन्होंने पूछने की कोशिश की कि सरकार पहले इस पर कानून क्यों नहीं लेकर आय्य। मैं आपसे बताना चाहती हूँ कि वऐाऩ 1984 में इंदिरा गांधी जी की हत्या हुई। मुझे याद है कि श्री पी.एन.लेखी साहब ने उस समय इस्तीफा दिया था। उसके तुंत बाद शाहबानो का केस आया और शाहबानो के केस में ट्रिपल तलाक और मेंटेनेंस को लेकर फैसला हुआ। उसके तुंत बाद यह कानून बनाने की कोशिश हुई। जब कानून बनाने की कोशिश हुई तो बदरुद्दीन तैयबजी ने 322 लोगों के हस्ताक्षर कराकर इसे संसद में पेश किया और सबको मेमोरेंडम दिया,यह कहा कि आप सुप्रीम कोर्ट के फैसले को नज़रअंदाज मत करें।
यह मौका है,बढ़िया कानून लेकर आएंं। इस फैसले से कौम का बहुत नुकसान होने जा रहा है,अगर आप ऐसा गैरकानूनी कानून लेकर आएंंगे। इस संसद के अन्दर बदरूद्दीन तैयब जी जैसे लोगों का मजाक उड़ाया गया था। इस संसद के अन्दर कांग्रेस पार्टी ने क्या किया था,आप उनका रवैया देखिए? ...(व्यवधान)कांग्रेस पार्टी 1986 का कानून लेकर आई,जिसके तहत उन्होंने प्रोटेक्शन ऑफ मुस्लिम वूमेन ऑन डाइवोर्स एक्ट,यानी उन्होंने करार दिया कि डाइवोर्स तो होगा ही जी। ...(व्यवधान)आज बात कर रहे हैं कि उन परिवारों का क्या होगा। मैरिज को बचाने की तो कोशिश ही नहीं थी। ट्रिपल तलाक को एक्सेप्ट किया और मेन्टीनेंस केवल इद्दत के महीनों में,इद्दत के बाद उस औरत को कोई मेन्टीनेंस नहीं थी,ऐसा कानून लेकर आए थे। वऐाऩ 2001 में उसको सुप्रीम कोर्ट द्वारा ठीक किया गया। 2001 में डेनियल लतीफ के मामले में इस कानून को ठीक किया गया। इसमें कांग्रेस पार्टी का योगदान नहीं था।
आरिफ मोहम्मद खान आपके मंत्री थे,हमारे नहीं थे। हम उनका सम्मान करते हैं,उनकी इज्जत करते हैं और आज का यह क्षण मैं उनको समर्पित करती हूं,जिन्होंने शाहबानो के नाम पर इस संसद से इस्तीफा दिया था। आज का दिन मैं उनको समर्पित करती हूं। आज का दिन मैं याद करती हूं ऐसे तमाम लोगों को जिन्होंने उसूलों की लड़ाई लड़ी। अपने फायदे के लिए नहीं,बल्कि देश की नःस्वार्थ सेवा के लिए अपने उसूलों की लड़ाई में उन्होंने अपना फायदा नुकसान नहीं देखा। ...(व्यवधान)कांग्रेस जो कि आज यहां खड़े होकर बात कर रही है,उसने अपीजमेंट पॉलिटिक्स की और उस समय पर,जब ऐसा बहुमत कांग्रेस को प्राप्त था,जो कि आज तक किसी पार्टी को देश में नहीं मिला,तब इन्होंने लोगों के हकूकों के साथ मजाक किया,खिलवाड़ किया और अपीजमेंट पॉलिटिक्स की। ऐसी अपीजमेंट पॉलिटिक्स,जिसका खामियाजा पूरे देश ने तीस साल तक भुगता है। तीस साल बाद यह मौका देश को वापस अपना रवैया ठीक करने का मिला है। अगर आज हम यह मौका खो देते हैं,तो इतिहास गवाह है कि हमें यह मौका दोबारा नहीं मिलेगा और आने वाली पीढ़ियों को,आने वाली नस्लों को देने के लिए हमारे पास जवाब नहीं होगा।
अगर इस फैसले की टेक्निकेलिटीज में जाना चाहते हैं,अगर इस फैसले के बारे में समझना चाहते हैं,तो मैं बताना चाहती हूं। आर्टिकल 141, 142, 143 और 144, संविधान के इन चार आर्टिकल्स को आप पढ़ लें। संविधान के इन चार आर्टिकल्स को जब आप पढ़ते हैं,तो आप पाते हैं कि सुप्रीम कोर्ट द्वारा घोऐिात कोई भी कानून in the absence of law is actually the law. मैं उसमें दो चीजें जरूर पढ़ना चाहती हूं। Article 142 of Constitution of India states that the Supreme Court in the exercise of its jurisdiction may pass such decree or make such order as is necessary for doing complete justice in any cause or matter pending before it and any decree so passed or orders so made shall be enforceable throughout the territory of India in such manner as may be prescribed by or under any law made by Parliament and until provision in that behalf is so made in such manner as the President may by order prescribe; (2) subject to the provisions of any law made in this behalf by Parliament, the Supreme Court shall, as respects, the whole of the territory of India, have all and every power to make any order for the purpose of securing the attendance of any person, etc. ….. … (Interruptions)
HON. SPEAKER: Nothing will go on record but the speech of Shrimati Meenakashi Lekhi.
Interruptions… * SHRIMATI MEENAKASHI LEKHI : Then, Articles 143 and 144 – all authorities, civil and judicial in the territory of India shall act in aid of the Supreme Court. सुप्रीम कोर्ट से डिक्लेयर्ड जजमेंट कानून है। जब वह कानून है,तो उसकी इंप्लीमेंटेशन होनी चाहिए। इंप्लीमेंटेशन कैसे होगी?आपने बात कह दी कि इंप्लीमेंटेशन होनी चाहिए,क्योंकि सुप्रीम कोर्ट ने कहा है। ...(व्यवधान)आप देख लीजिए कि सुप्रीम कोर्ट के कहे हुए जजमेंट और डिसीजन के बाद इस देश के अन्दर कितने तलाक हुए और उन तलाकों के बाद क्या आपके पास रास्ता है?
आपके पास क्या रास्ता है,हर औरत चाहे वह बरेली,रायबरेली,केरल,कश्मीर या गुजरात से हो या रोहियंगिया लैंड से आकर सुप्रीम कोर्ट में कन्टेंट पटीशन फाइल करें। इस देश में खासकर मजबूर और मुफलिसी के माहौल में औरत जिसके पास कोई संसाधन नहीं है,सुप्रीम कोर्ट आकर कन्टेम्पट पेटीशन फाइल कर सकती है?अगर हर औरत मुफलिसी के हालात में सुप्रीम कोर्ट आकर कन्टेम्पट पटीशन फाइल नहीं कर सकती तो फिर कौन सा ऐसा जरिया है जिससे वह फायदा या लाभ उठा सकती हैं?इसका क्या बेनिफिशिएल प्रोविजन है?
इस देश का छोटे से छोटा गांव किसी न किसी थाने से कनेक्टेड है,देश का हर थाना किसी न किसी तहसील में मजिस्ट्रेट के कोर्ट से कनेक्टेड है,उ.0सके रहते सरकार ने यह बेहतर तरीका समझा कि इस कानून को एनफोर्स किया जाए। सुप्रीम कोर्ट के जजमेंट को एनफोर्स किया जाए और इसे एक काग्निजेबल नॉन बेलेबल आफेंस की शक्ल दी जाए। जिस रफ्तार से तलाक दिया जा रहा है उस पर रोक लगे,उस रफ्तार पर रोक लगाने के लिए कोई भी औरत थाने का दरवाजा खटखटाती है और वहां जाकर फरियाद करती है कि मुझे ट्रिपल तलाक के तहत या तलाक-ए-बिद्दत या तलाक-ए-बेन के तहत तलाक दे दिया गया और मुझे रातों-रात घर से बाहर निकाल दिया गया,मेरे बच्चे मेरे हाथ से ले लिए गए,अब मैं क्या करूं?पुलिस उसमें तुंत कार्रवाई करके उस व्यक्ति को अरेस्ट करके मजिस्ट्रेट के आगे पेश कर सकती है। असली निर्णय चाहे पांच साल की सजा या तीन साल की सजा या बिना सजा के बांड पर छोड़ देना,यह उस कचहरी का काम है। मुझे कोर्ट-कचहरी में पूरा भरोसा है। मुझे राजनीतिज्ञों,खासकर कांग्रेस पार्टी पर भरोसा नहीं है कि वह किसी को न्याय दिलाने का काम करेंगे। उनका वऐाऩ 1986 से इतिहास है,वऐाऩ 1986 से पहले का भी इतिहास है। देश में तीन बड़े मुकदमों में सुप्रीम कोर्ट ने निर्णय दिया था लेकिन सुप्रीम कोर्ट के निर्णय की अवहेलना करके पसर्नल लॉ बोर्ड को बनाने वाली और इसकी ताकत बढ़ाने वाली कोई और नहीं स्वयं इंदिरा गांधी थीं। इंदिरा गांधी जी के सामने किसी की हिम्मत नहीं थी कि जुबान खोले। जब तीन फैसले आए तो किसी की जुबान नहीं खुली लेकिन वऐाऩ 1984-85 और 1986 में जब शाह बानो का फैसला आया तो इन्होंने इस कानून को पारित करवाया,यह इनकी असलियत है। चाहे पसर्नल लॉ बोर्ड हो या कांग्रेस पार्टी हो,इस हिपोक्रेसी को तमाम मुसलमान औरतें अच्छी तरह से देख रही हैं। ये औरतें आज सुनकर फैसला लेंगी कि उनके हुकूकों के साथ किसने खिलवाड़ किया और कौन उनके हुकूकों की लड़ाई में उनके साथ खड़ा है। तमाम अपोजीशन पसर्नल लॉ बोर्ड की एक ई-मेल जो हर संसद सदस्य को भेजी गई है,हर संसद सदस्य ने उस पर गौर नहीं किया लेकिन शायद विपक्ष वालों ने कुछ ध्यान से पढ़ा है और उस ध्यान से पढ़ने के सिलसिले को मैं एक-एक का जवाब देना चाहूंगा। मैं बताना चाहूंगा कि इनका जो पहला सिला था that the consequences of the proposed Bill are against the interest of Muslim women. My point is that the proposal for protecting Muslim women, thus, is wished and the fact is that this Bill has been brought only to discourage such practice, not to punish anyone, not to take any cognisance beyond what the person is aggrieved of and, in any case, that cognisance will be taken by the court. I have complete faith in the judicial system of this country.
The next point is that the proposed provision in the Bill is also against the existing legal provisions. You said in the morning that this is against the existing legal provisions set out in the other legislation, hence, it is unwarranted and the laws, such as the Domestic Violence Act, the Guardians and Wards Act and the CrPC etc. are all in place. So, my point again is that it is not against any law. This is an additional remedy only to prohibit this practice of Triple Talaq. It is not a Ram Baan to end all the miseries. आप लोगों को वाकई इस विऐाय पर काम करना पड़ेगा,कोडिफिकेशन ऑफ इस्लामिक लॉ की इस देश में सख्त जरूरत है। आप सभी उस पर बैठ कर काम करें और किसी को शरिया के बारे में पता ही नहीं है,तलाक-ए-बिन,तलाक-ए-बिद्दत,किसी को इनका अंतर मालूम नहीं है। आप इस पर काम करें और लोगों तक पहुंचाएंं।
Basically, this practice is arbitrary, capricious and a unilateral one which needs to be discouraged.
The next point that the term set out in the proposed Bill also encroaches upon the guarantees set out in the Constitution of India for the religious denominations is already settled by the Supreme Court. The Supreme Court has said that it is in violation of Article 14, 15 and 25 and it is an arbitrary and capricious practice.
The next point is that it is also against the essence of the judgement. This is actually in aid of the judgement and not against the essence of the Supreme Court judgement delivered on 22nd August 2017. To elucidate our point of view, we may refer to some of the objectionable provision. उन्होंने तलाक-ए-बेन का जिक्र किया है,इसलिए आप इस एक्ट की भाऐाा देखें,इसमें स्पऐट लिखा है - Talaq-e-bidat specifically, and any such form of divorce is banned under this law. So, basically irrevocable and instantaneous talaq is what is banned under this Act. I want to cite Mulla and Mulla and Amir Ali on this. Mulla and Mulla and Amir Ali have specifically mentioned…… (Interruptions)
HON. SPEAKER: Please conclude now.
SHRIMATI MEENAKASHI LEKHI : Madam, I need a little more time because it is a very important Bill and there is so much which needs to be said. This is from the Mohammedan Law by Amir Ali and I am citing page no. 1557: “When a definite and complete separation Talaq-e-bain has taken place, the parties so separated cannot re-marry without the formality of the woman marrying another man and being divorced from him as mentioned before, that is, Halala.” तलाक-ए-बेन हो या तलाक-ए-बिद्दत हो,दोनों में हलाला करना पड़ता है। उसी तरह से मुल्ला में कहा गया है -I will read that also. This is page 331: “A Talaq-e-bain mode becomes irrevocable immediately. It is pronounced irrespective of the iddat as talaq becomes irrevocable at once. It is called Talaq-e-bain and it is irrevocable.” So, it is to ban these practices that this … (Interruptions)
HON. SPEAKER: Please conclude now. You have taken more than 30 minutes.
SHRIMATI MEENAKASHI LEKHI : No penal provision is meant to send the offender to gallows. Penal provisions are basically to act as a deterrent as in Sati and it is left finally to the wisdom of the court. It is not that we don’t have faith in the court. I do not think we prescribe to that. We have complete faith in the court. This is basically to empower women, to dissuade people from treating women as commodities because many people think women are commodities and that needs to be stopped and, to dissuade people from announcing various interpretations. Another point which has been raised is आपने कन्सल्ट नहीं किया और इसे आप स्टैंडिंग कमेटी या तमाम जगह भेज दीजिए। So, I again want to cite the Constitution. Entry 5 of the Concurrent List of the Constitution has the following items: Marriage and divorce; infants and minors; adoption; wills; intestacy and succession; joint family and partition; all matters in respect of which parties in judicial proceedings were immediately before the commencement of this Constitution subject to their personal law”. This particular entry is in the List-III that is the Concurrent List. When this is an entry in the Concurrent List, there is relevant legislative entry for the Parliament to make a Bill. Then the Sarkaria Commission, which has talked about Centre-State relations, has actually said that on the Concurrent List, the State needs to be consulted. In this case, कानून मंत्री जी मुझे पूरी उम्मीद है कि राज्यों से कन्सल्ट किया गया है और मैं दावे के साथ कहना चाहती हूं,where any State has any problem with this particular law, then they should give it in writing कि उनको महिलाओं से संबंधित कानून से खिलाफत है और सुप्रीम कोर्ट का जजमेंट मानना नहीं चाहते हैं। यह केंद्र सरकार को लिखकर भेजें।
माननीय अध्यक्ष : आप कन्कलूड कीजिए। आप बहुत अच्छी बात कह रही हैं,लेकिन और सदस्य भी बोलेंगे।
श्रीमती मीनाक्षी लेखी : अध्यक्ष महोदया,मैं आधे मिनट में अपनी बात समाप्त कर रही हूं।
माननीय अध्यक्ष : आपके मन में महिलाओं के लिए जो भाव है,उसे मैं समझ रही हूं। आप बहुत अच्छा बोल रही है,लेकिन बाकी मैम्बर्स को भी बोलना है।
श्रीमती मीनाक्षी लेखी : आपका बहुत-बहुत धन्यवाद।
अध्यक्ष महोदया,प्रधान मंत्री नरेद्र भाई मोदी जी का लाल किले की प्राचीर से यह वायदा था,जो इस सरकार ने पूरा निभाया है। मैं उन तमाम मुसलमान बहनों को बताना चाहती हूं कि जब आपका भाई नरेद्र मोदी जैसा हो,तो आपको किसी से डरने की जरूरत नहीं है। ऐसे में जो संकल्प है,उसे पूरा किया है। इस लड़ाई में हम उन सब मज़लूम खवातीनों के साथ खड़े हैं। हम उनकी हर चीज में शामिल हैं और हम हकूकों की लड़ाई जरूर जीतेंगे।
अध्यक्ष महोदया,मैं अपनी बहनों के लिए फैज़ अहमद फैज़ की तीन पंक्तियां जरूर कहना चाहती हूं।
माना कि यह सुनसान घड़ी सख्त बड़ी है, लेकिन मेरे दिल, ये तो सख्त घड़ी है, हिम्मत करो, हिम्मत करो, जीने को तो अभी ताउम्र पड़ी है।
बहुत-बहुत शुक्रिया।
SHRI A. ANWHAR RAAJHAA (RAMANATHAPURAM): Thank you, Madam Speaker.
I would like to speak in Tamil because it is a sensitive subject. I have already given notice.
*Thank you Madam Speaker. I like to speak in Tamil. I have already given notice. It is because this is a sensitive subject. I wish to speak in Tamil. Madam Speaker. Once again, thank you for the opportunity given to me to speak on “The Muslim Women (Protection of Rights) on Marriage Bill, 2017”.
Hon. Union Minister for Law Shri Ravi Shankar Prasad, Star Speaker of BJP Smt. Meenakashi Lekhi, and other members have expressed their views elaborately on the Bill that is being discussed here. They said in unison that the people who oppose this law will also be punished. I could see and sense widespread support from other members of this House for this opinion. It is pretty clear from their mindset that somehow they want to punish. What is triple talaq? It is not that talaq that is pronounced three times at one go. If in a marital relationship there is a discord between a man and a woman, they both should consult and come for a compromise. If there is no understanding or compromise achieved, then they have to approach and consult their family members. Even after consultation with their family members and relatives, that matter will be referred to Jamaat. The leaders of the village will then talk to the couple for the first time and try to reconcile. It is then, the first talaq would be pronounced. Thereafter the couple should live together in the same house.
After a month, if there is misunderstanding between the couple, they can once again approach the Jamaat. The leaders of Jamaat will once again try for reconciliation and better understanding between the couple. If that effort too fails, then there would be pronouncement of talaq for the second time. This is called as second talaq. Thereafter the couple will be allowed to stay in the same house together. With the hope for amicable and better understating between the couple, the opportunity for reconciliation would be given for the third time. If there is no mutual understanding and marital discord continues as before, there would be pronouncement of talaq for the third time. This is how triple talaq or the divorce takes place in Islam. This is triple talaq. It is done on three phases on three different occasions. It is not done at one go. This is what the Hon. Supreme Court has reffered to in its verdict. Hon. Minister and other members have all quoted about Hon. Supreme Court and its verdict. What is the verdict of the Hon. Supreme Court? Triple talaq at one go does not dissolve a marriage. This is the Direction of the Hon. Supreme Court. We accept this. We approve this. This is what the Shariat law says. All the Muslims in the world accept this. The Shariat law says that triple talaq should not be pronounced at one go. Triple talaq should never be pronounced one and the same time. Some Muslims do not follow this. That is where the problem arises. Some Muslim men, stay in Malaysia and Arabia and among them, if a Muslim man dislikes his wife, pronounces over phones talaq, talaq, talaq, three times without abiding by the Jamaat. In such case the affected wife approaches the Hon. Court. As a result the Hon. Supreme Court issued such a verdict. Hon. Supreme Court has said that triple talaq should not be pronounced at one go. You bring a legislation on these lines. We will accept it. But where is the question on criminal procedure in this? Why should there be criminal punishment? That’s why the Tamil Nadu Government has opposed this legislation. All the State Governments were consulted at the draft stage of this Bill. The Tamil Nadu Government vehemently opposed this legislation. "The provision of punishment with 3 years imprisonment and fine may be omitted" was the reply of the State Government of Tamil Nadu. Secondly, necessary provision to provide one time settlement of entitled amount to the Muslim married women, may be made as per Shariat law,. This was stated by the Tamil Nadu Government. The proposal to provide subsistence allowance to the dependent children who have been affected by talaq-e-biddat shall be accepted. This was the reply from the State Government of Tamil Nadu. I am placing on record before this august House only the views that had already been expressed by the Tamil Nadu Government to the Union. As per Muslim personal law, talaq should be pronounced three times on three different occasions. The problem arises only when it is not pronounced on three different occasions. The Union has brought such a legislation due to the reason that triple talaq is being pronounced at one go. The verdict of the Hon. Supreme Court has been time and again referred to here in Parliament. What is the verdict of the Hon. Supreme Court? If Parliament wants it can enact a law on this issue. This is the statement of Hon. Supreme Court. Hon. Supreme Court has not directed to follow a criminal procedure while tackling this issue. Nowhere Hon. Supreme Court said that those who pronounce triple talaq should be punished as criminals. Hon. Supreme Court has never stated in any page or anywhere in its verdict, that those who pronounce triple talaq should be given criminal law punishment. In the absence of such a direction from the Hon. Supreme Court, you have brought this legislation which will provide punishment of imprisonment up to three years to the so called offenders. If the person considered as an offender is put behind bars in jail, who will provide financial support to his wife? Who will provide financial support to his dependent children? That is why Islam talks about one-time settlement. After a divorce, the money that is due is given to the affected woman, as one time settlement. She will keep that money. If possible she will go for remarriage. She will try to live a new life on her own with that money. She will not be helpless. She will not be orphaned. That is the reason why one time settlement has been proposed in Islam. I am explaining to you the Shariat law and its provisions. We are living as per Shariat law. Ignoring the reality, you are punishing with three year imprisonment. Hon. Minister Ravi Shankar Prasad while explaining and giving details of this present legislation said that if need be, after the award of three year punishment, one can approach the Hon. Court for remedy. I want to ask whether the Judge will become a philanthropist and provide money or financial support to the affected Muslim women. I want to ask you whether the Judge will provide money to the affected women.
We have several legislations with us. We have a law to prohibit dowry related harassment. How many persons are running from pillar to post for want of justice through the Prevention of Dowry Act? How many persons have still not got justice? You just pay attention to the number of helpless women who still roaming around Hon. Courts seeking justice. This legislation should not just be added in number along with the previous legislations. That is our concern. The present bill should be amended with addition of provision relating to one time settlement as per Shariat law. I have already stated in the beginning that marriage, divorce etc. should be dealt with as per the Shariat law which is a personal law. As per the Article 14 & 25 of the Constitution, these are the personal laws provided to the people of this country. This is the right given to the Muslims. On one hand you are extending a right and on the other had you are depriving them their legitimate right. You can profess and practice any religion of your choice. You can marry as per your religious customs. You can have divorce as per the conventions of your religion. After saying all these, now you are putting restriction on divorce. How can we accept this? Shariat law is applicable to every aspect of life. It is connected with all our phases of life. We are living as per Shariat law. Holy Quran explains about how a man should live in this world. How he should live with harmony with his brothers and sisters? How to drink? What to eat? How to dress? These are the different aspects of life that are described in Holy Quran. Holy Quran is not a mystery. These are the aspects that are explained in Holy Quran which we meticulously follow. They say that they will protect our Muslim women. Madam Speaker, I want to say that Islam provided the right of property to Muslim women in the first instance. Islam provided them the right to legal heirship. Islam provided its women the right to select their life partners. Islam is the first religion to provide all these rights to its women. Right to education, Right to divorce, Right to remarriage, Right to select her husband, all these rights are provided to women by Islam. These rights were not provided after a long struggle or battle by anybody or any leader. No leader has fought for these rights. Islam on its own has provided these rights to its women. These are the rights as enshrined in the Shariat law. Muslim women have equal rights compared to the men of Islam. She is not dependent on anybody. Muslim women are not dependent on anything for anything. I will conclude in a minute. Madam Speaker. I want to mention on thing. You said that there should be changes or transformation in the society. You also talk about triple talaq and bringing a legislation in this regard.
Whatever be the change or transformation which you would like to bring should come from within the society or religion and not from outside. Madam Speaker, you were aware of abolition of Sati, Child marriages, Devadasi system, and so many such things in the past. How had we overcome all these ill effects? Our forefathers, having known the adverse effects of these social evils, took firm action against them. The society on its own took action. Similarly, the issues relating to triple talaq should only be handled by the All India Muslim Personal Law Board. They will look into this issue and find a solution. You can have consultations with the Muslim Personal Law Board.
HON. SPEAKER: Now conclude.
SHRI A. ANWHAR RAAJHAA : I will conclude soon, Madam. Setting aside our plea, if you bring a legislation to this effect, that would be against the Shariat law. If you want to punish Muslims, then how Muslim women will be benefited by your action. They will not even get the money that is provided through one-time settlement as per Shariat law. Muslim women may be forced to roam on roads as orphans and beggars without any support from anybody. I wish to bring to your kind notice that the current legislation will only lead the Muslim community to such a pathetic situation. The Bill is against national integration, national unity, pluralism and secularism. This is not a social reform. I want to say this openly as an accusation. You are implementing your icon communal agenda. BJP is implementing its icon communal agenda. You want to wipe out the identity of Muslims in India. This Bill may be sent to the Parliamentary Standing Committee. This is my request. With this I conclude. Thank you Madam Speaker.
SHRI TATHAGATA SATPATHY (DHENKANAL): Madam, I may be permitted to speak in Oriya. I have given notice.
*I would like to take part in the discussion on Muslim Women (Protection of Rights on Marriage) Bill, 2017. I thank you for giving me the opportunity. This Bill which will become law subsequently is basically related to divorce. We support the Bill but there is a small problem. Many landmark Bills are introduced here and subsequently get codified but do they touch the common man?
SEVERAL HON. MEMBERS: Madam, there is no translation.
SHRI TATHAGATA SATPATHY : Madam, in this House, Hindi is the dominant language and all other regional languages are not given adequate prominence.
HON. SPEAKER: That is not true. Please do not make allegations. You have given notice only five minutes ago. एक बात ध्यान में रखिए। व्यक्ति के आने में समय लग गया। That is why, this is happening. ऐसा मत बोलो कि हिन्दीवासियों का दबदबा है। ऐसा कुछ भी नहीं है। It is not like that.
SHRI TATHAGATA SATPATHY : Madam, I will speak in English. I am incoherent but I will speak in English. Madam, I would be repeating what I said in Oriya.
Madam, I am grateful to you for giving me this opportunity to speak on Muslim Women (Protection of Rights on Marriage) Bill, 2017 which in my understanding and comprehension is basically focused on talaq-e-biddat and it is a law on divorce. It affects one particular community in this country. We support the Bill. We support this Government in bringing this Bill but not the way it is intended to be applied at the ground level.
I am noticing that for over a decade now we have been passing laws only which affect the economy of our society or of the country or economy related Bills. This is one of the few socially relevant Bills which this Government has found time to bring. Therefore, with much pain we are saying that we oppose this Bill. Our floor Leader, Shri Bhartruhari Mahtab, also raised this point in the morning. The opposition is very focused. We do not oppose the spirit. We are opposing the way you have introduced the criminality angle in this Bill. Much has been spoken about Hindus, Muslims and Christians. I do not wish to dwell into that. But what I have seen in my circle and with my friends – in two-three instances of divorce that I have noticed that divorce has been a very painful experience for the people involved. It is very easy for us to sit aside and pass a law.
But I have seen how women involved in divorce proceedings become a complete wreck after the proceedings are over. If there are children in the family, what trauma the children have to go through, one has to see those to understand that this is not a flimsy thing where we can talk about you did this in 1986; they did it in 1956; we are doing it in 2017. It is not `us’ and `them’ always. It is `we’. `We’ are the people. The Preamble to the Constitution says `We, the People of India’. Here also who are `we’? `We’ are public representatives, mirrors of the people. So, our opposition, which Shri Mahtab raised in the morning, is about the way you intend to apply the provisions of this Bill and the criminality aspect.
This Bill is definitely not an initiative of this Government. All of us know about it. The Supreme Court in a 3-2 judgement created a necessity for this Bill to be born. We always pass Bills but we always seem to forget the implementation aspect and that is where things are going wrong in this country.
To claim that after the Supreme Court judgement on 22nd August, 2017 and in spite of the AIMPLB giving an affidavit that no such further acts will happen, or they will advise their community members to refrain from talaq-e-biddat – out of 300 odd such marriage annulments happened, there were 100 plus annulments happened after this Supreme Court judgement. That is what I came to know from the hon. Minister. It seems that this very information spurred the hon. Minister and also the Government to bring forth this Bill. The Supreme Court deserves the first kudos and the Government also deserves kudos for doing this Yeoman’s Service of bringing forward this Bill. But then in my usual thinking process, which is not always what everybody would like me to think in that fashion, I am wondering that a Government so concerned to bring forth an Ordinance to say that bamboo is not a tree but a grass, that same Government did not feel it necessary to bring forth an Ordinance in this particular case. If they could make bamboo as a grass, they could have made a Muslim into a Hindu; a Hindu into a Christian and pass this as an Ordinance. But this has no economic value. This has a political twist to it. Therefore, this had to be debated, screened and then the video could have been shown everywhere that look these people are bad and those people are good. So, the game is somewhere else.
Madam, here I have a point of view. This is why I always request you with folded hands in the BAC that please give us some time because the so called major Parties gobble up all the time. But you have always been kind in giving us time.
My point is this. The Bill seeks to provide for introducing this criminality aspect into the divorce proceedings. This is a civil matter. I am not talking of the rich or the elite or Ministers who believe in a particular religion sitting here. I am talking of the poorest of the poor, may it be a Hindu, may it be a Muslim or a Christian, no matter whichever religion. These people see the law from a different angle and when a man or a woman is refused from living and staying with a partner and there is compulsion by law that either you live together or you go to prison, the resultant things could be brutal. There could be murders. There could be happenings which would be beyond the control of the Government machinery.
Because, like the Defamation Act. We have seen it. When we notice that India is one of the few countries to have the criminal aspect in defamation, what has happened is that defamation is being misused in this country on a large scale. So, when you bring the same criminality aspect into the civil aspect of divorce law, you are creating situations where the Government machinery will have no control.
For example, if you see child marriage, do we not have a law against that? As regards dowry, do we not have a law against dowry? But are we able to claim, as a healthy vibrant society, not as politicians in India, that we have got rid of the evils of dowry? Have we the courage to stand up and say that we have got rid of child marriage? If we cannot claim those things, what guarantee is there that this will stop talaq? When two souls cannot live together, how can law force something, and how can law force anybody to share the same bed, share the same roof and share the same life?
Whoever pronounces the word ‘talaq’ three times goes to jail for three years. I would suggest that whoever pronounces certain words in the Hindu system also should be imprisoned. I would not like to take that word in this House but you have to understand that our laws are only laws which are remaining on paper. Maybe, India Today can pride itself for having the highest per capita law among all countries on earth. When we are talking about regulation of talaq in other countries, are we seeing as to what regulation they are doing? I had asked this as a clarification also. They have not banned it. I am not saying that we should copy some dark laws from other countries. That is not my point.
My point is, whenever we are legislating anything that has a social impact, it is also our duty to see that the Hindu Inspector of Police, the …* should not decide anything whereby it can create a problem for a Christian or a Muslim or a Hindu. We should not …… (Interruptions)
HON. SPEAKER: Magistrate is a Magistrate. I am sorry. Do not say anything like that. Such things should not go on record.
SHRI TATHAGATA SATPATHY : Madam, please listen to me. Similarly, if it is a Muslim or if it is a Christian, the law should be the same for everybody. We cannot have laws for particular sects. The law of the land has to be equal for everybody, no matter what religion you are practising, no matter whom you believe in.
SHRI RAVI SHANKAR PRASAD: Madam, with greatest respect to the hon. Member, there is a tradition in the country that we have trust in judges. Hindu judges hear cases of Muslims and Muslim judges hear cases of Hindus and some finest judgements about Hindus have been given by Muslim judges and vice versa.
I would urge him that at least on this, let us not bring in Magistrates that they should not hear this matter. This is the request I am making.
HON. SPEAKER: I have told him that it should not be said like that.
SHRI TATHAGATA SATPATHY: I am not making Hindu-Muslim divide. What I am trying to say is that the law cannot be enacted in such a manner that it can be perverted at the implementation level. That is all I am saying. It does not matter whether it is a Hindu or a Muslim or a Christian.
For law makers, everybody has to be equal. Everybody shall have the same rights and every woman in this country, no matter which religion she professes, is equal or is higher than every male in this country in the eyes of law. Thank you.
DR. RAVINDRA BABU (AMALAPURAM): Madam Speaker thank you for giving me this opportunity to speak. On behalf of Telugu Desam Party, I fully support this Bill. We fully support this Bill. I personally feel it is a delayed Bill. This should have come long back, even before the Supreme Court gave its judgement. It should have come immediately after the Shah Bano case.
There are statistics about Muslim and Hindu divorces. As far as Muslims are concerned, per 1,000 marriages, the number of divorced Muslim women is 78. In the case of Hindus, it is 64.2. There is a divide with regard to urban and rural areas; and rich and poor people. If you take the percentage of divorces, there is a reduction of divorces in the urban areas. In the case of rich people also, the divorce percentage is less.
Therefore, it points towards something. Social issues like divorce always revolve around economic issues. Muslims generally belong to the poorest strata of the society. After the Scheduled Castes and the Scheduled Tribes, if at all there are any poor people, they are Muslims. They are the most poverty stricken people. In other parameters like literacy, infant mortality, maternal mortality, poverty, also they lag behind. Due to that, I think, these kinds of social evils are found more among the Muslims than among the Hindus or than other religions.
I have a few observations regarding this Bill which I would like to bring to the notice of the Minister of Law, who himself is a very eminent and distinguished lawyer. Suppose in a fit of anger, somebody utters this triple talaq, and actus reus happens, there is no mention of that here. If that man is imprisoned or if that man is taken into custody by the courts, who will maintain his children? Usually, Muslims have more children. So, how to take care of this situation? How to take care of the poverty, illiteracy, etc.?
So, in order to do justice to Muslim women, we have to concentrate more on their education. Their poverty alleviation is also very important. We have to take care of the issues like infant mortality, maternal mortality, etc. Epidemics like Tuberculosis is very common among the Muslim women, especially among those who live in slums. Uttering talaq three times is causing a lot of damage socially. But having more than three children is also causing a lot of damage to these women. It causes permanent damage to the female body. Economically also the entire family gets ruined.
Therefore, this is high time that we should bring in some legislation to control population, especially among Muslims so that we will not have to put more burden on the country which is already facing an acute shortage of so many things.
So, on behalf of Telugu Desam Party and on behalf of my leader Nara Chandrababu Naidu garu, I fully support this Bill. It is a very good Bill.
श्री अरविंद सावंत (मुम्बई दक्षिण) : महोदया, आपने मुझे बोलने का मौका दिया, इसके लिए आपका बहुत-बहुत धन्यवाद। आदरणीय कानून मंत्री रवि शंकर प्रसाद जी आज एक रेवोल्यूशनरी बिल इस सदन में लाए हैं, मैं शुरू में उसका तहे दिल से स्वागत करता हूँ। बहुत अच्छा लगा, जब सुऐिमता जी और लेखी जी बात कर रही थीं, उन दोनों के द्वारा कानून की इतनी गहरी स्टडी की हुई दिखी, जिससे हमें भी कुछ जानकारी मिलती रही, खासकर मज़हब के बारे में।
महोदया, आप तो खूब जानती हैं, आप खुद उस परिवार से जुड़ी हुई हैं, जो सुधार के लिए कदम उठाते रहे। आज आप इस मंच पर बैठी हैं, अगर वह परिवार उस तरह से रहता तो आज आप भी यहाँ मंच पर नहीं बैठतीं। सुधार हमारे परिवार में था, हमारी रगों में था, हमारे खून में था।
महोदया,आप तो जानती हैं कि महाराऐट्र में सुधार पहले से ही चल रहे हैं। महात्मा फुले,अम्बेडकर जी,शाहू जी, प्रबोधनकार ठाकरे जी का हम नाम लेते हैं। मुझे आज गर्व है,खासकर मुझे हमारे बाला साहब ठाकरे जी की याद आती है,जब हम इस तरीके से बात करते रहते हैं। कल हमने कुलभूऐाण जाधव की बात की। उस महिला पर उस वक्त क्या बीती होगी,जब उसके कंगन,चूड़ियां,बिंदिया उसे निकालनी पड़ी। आज हम तलाक़-तलाक़-तलाक़ की बात करते हैं तो उस वक्त हमें उसी के बारे में सोचना है,न कि मज़हब के बारे में सोचना है। सोचना तो यही है कि हमारी उस बहन के ऊपर क्या गुजरती है कि जिस दिन मेरे मन में आ गया,मैंने तलाक़-तलाक़-तलाक़ कह दिया। उसके ऊपर क्या गुजरी?वह आगे क्या करने वाली है?वह बाल-बच्चों के साथ कैसे रहेगी,अपने परिवार को कैसे संभालेगी?अगस्त, 2017 में सुप्रीम कोर्ट ने जब एक न्यायिक बात की तो उसे कानून की चौखट में बिठाने की बात करके हमारी सरकार आज इस कानून को लाई है,मैं उसका स्वागत करता हूं। हमारे पास भी कितनी पुरानी परम्पराएंं,प्रथा थीं,जैसे सती की थी। पुराने जमाने में छोटी उम्र में बच्चियों के विवाह होते थे। उसके बाद वे विधवा भी होती थीं,तो उनके बाल काटे जाते थे। वे घर में बैठी रहती थीं,घर से बाहर नहीं निकलती थीं। हमारे यहां भी कितने बंधन थे?हमने कानून नहीं देखा। हम सुधार करते गए। हमारे पास तिलक,अगरकर,साहू,फुले,अम्बेडकर के जो सुधार हमारे मन में थे,जो संस्कार थे,उन्हें लेकर हम आगे बढ़ते गए। लेकिन,कुछ मज़हब पिछड़े रह गए। कुछ लोग जानते थे कि इनको पिछड़ा रहना है और यह उनके लिए भी ज्यादा आवश्यक है। शाह बानो केस तो आप भूल ही नहीं सकते। उस वक्त सरकार को इतना अच्छा अवसर मिला था कि हमारी मुसलमान महिलाओं के लिए वह कुछ कदम उठा सकती थी,उन्हें न्याय दे सकती थीं। आज इस सरकार ने एक कदम उठाया है।
महोदया,इस कानून में आप जम्मू-कश्मीर को लागू नहीं कर रहे हैं। मेरे मन में बहुत शंका होती है कि हम ऐसा क्यों कर रहे हैं। हम उसके बारे में बातें तो बहुत करते हैं। मुझे कहना है कि इस देश में जब ये सारी चीज़ें करते हैं,जैसे मैंने तलाक़-तलाक़-तलाक़ बोल दिया,माननीय मंत्री जी आई.टी. के भी मंत्री हैं,इसलिए उन्होंने इसमें बड़ा अच्छा कर दिया और इसी वजह से यह हुआ,नहीं तो यह किसी के ध्यान में भी नहीं जाता। हम मोबाइल से भी तलाक़-तलाक़-तलाक़ कह सकते थे। इसमें क्या है?यह कह दिया और वह बेचारी अपने घर गई। आई.टी. के मंत्री होने की वजह से इन्होंने इसे किया कि चाहे वह किसी भी तरीके से हो,चाहे वह इलेक्ट्रॉनिक मोड में ही क्यों न हो,उसे तलाक़ नहीं दिया जा सकता है।
तथागत जी कह रहे थे कि इससे तलाक़ देना मुश्किल होगा। यह किसने कहा?यह सिर्फ इसके लिए ही प्रावधान आया है कि इस तरह का जो तलाक़ दिया जाता है,एक ही शब्द में,एक ही समय में यह जो तीन बार एक शब्द कह दिया जाता है और तलाक़ हो गया। क्या बाकी तरह से तलाक़ नहीं दे सकते हैं?हम तलाक़ दे सकते हैं। आपके पास डिवोर्स तो है ही। इसके लिए कानूनी प्रावधान है। वह सभी मज़हब में है। हम तलाक़ दे सकते हैं। लेकिन,इस तरह से,एक ही क्षण में किसी को रास्ते पर लाना ठीक नहीं है। आज सुबह माननीय मंत्री महोदय जी ने इस संबंध में अपने विचार प्रकट किए तो उन्होंने आज का ही एक हादसा दिया कि सुबह-सुबह उन्होंने देखा कि एक महिला को यह कह दिया गया कि तुम देर से उठ गयी और उसे तलाक़-तलाक़-तलाक़ कह दिया गया। वह रास्ते पर आ गई। इस पर पाबंदी लाने के लिए यह कानून लाया गया है। हमें उसका तहे-दिल से स्वागत करना चाहिए। हम जानते हैं कि आप कुछ चीज़ों के बारे में कानून की बात करेंगे। पर,इसमें तलाक़ देना मना नहीं है।
माननीय लेखी जी ने इतना अच्छा इस पर बोला है। मुझे लगता है कि इसके बाद मंत्री महोदय को कुछ बोलने की जरूरत नहीं पड़ेगी,कन्विंस करने की भी जरूरत नहीं पड़ेगी। लेखी जी ने भी बहुत अच्छा भाऐाण दिया।
महोदया,मैं आखिर में एक बात कहना चाहता हूं। वन्दनीय बाला साहब जी ठाकरे कहते थे कि हम एक तरफ तो सेक्यूलरिज्म की बात करते हैं,हम धर्म निरपेक्षता की बात करते हैं और फिर हम अपने जीवन में रोजाना धर्म की बात करते हैं। हम अपने धर्म से जुड़े हुए हैं। उसके संबंध में उन्होंने कहा था कि क्या इस देश में यह नहीं हो सकता कि अगर मैं हिन्दू हूं और कोर्ट में अगर मुझे खड़ा होना है तो मेरे पास वे लोग गीता लाकर कहते हैं कि आप यह कहिए कि मैं गीता की शपथ लेता हूं,मैं झूठ नहीं कहूंगा,सच कहूंगा। अगर मैं मुसलमान हूं तो मेरे सामने वे क़ुरान लाते हैं। अगर मैं क्रिश्चियन हूं तो मेरे सामने बाइबिल लाई जाती है और मैं यह कहता हूं कि मैं शपथ लेकर कहता हूं,मैं झूठ नहीं कहूंगा,सच कहूंगा। क्यों नहीं हम इन तीनों ग्रंथों को दूर करके हमारे संविधान को हमारे सामने रखते हैं और कहें कि मैं अपने संविधान की शपथ लेता हूं,झूठ नहीं कहूंगा,सच कहूंगा। ये चीज़ें आनी चाहिए। तब जाकर धर्म निरपेक्षता की बात हम कर सकते हैं। हम धर्म से बहुत जुड़े हुए हैं। इसलिए,एक माननीय सदस्य कह रहे थे कि जज हिन्दू था। यह क्या है?क्या कोई जज हिन्दू होता है?जज,केवल जज होता है। वह ज्यूडिशियस होता है।
17.00 hrs हमारे पास वह संस्कार है। इसीलिए मैं आगे चलकर कहूँगा,जब हम कहते हैं कि तथाकथित न वह हिन्दू रहेगा,न मुसलमान रहेगा;इंसान की औलाद है,इंसान रहेगा। एक इंसान कोर्ट में न्याय माँगने के लिए गया,चाहे वह महिला हो या पुरूऐा हो,उसे न्याय मिलना चाहिए। इसलिए,मैं एक आखिरी माँग करता हूँ। कभी हम इस देश के बारे में सोचते हैं,तो हम क्यों नहीं सोचते हैं?हमें इन सारी चीजों को क्यों लाना पड़ता है,क्योंकि हम मज़हब में बँटे हुए हैं। अगर उस मज़हब को तोड़ना है,इस देश के लिए हम भी कहते हैं,आप भी कहते हैं;एक देश ‑एक संविधान ‑एक झंडा,तो क्यों नहीं लाते हैं,कॉमन सिविल कोड?अपना धर्म अपने घर में रखो,वह हिन्दू हो,मुसलमान हो;अपने धर्म में रखो,मस्जिद में रखो,चर्च में रखो या मंदिर में रखो,तुम्हारा धर्म यहाँ नहीं होगा। यह संसद हमारे देश का एक बड़ा मंदिर है,संविधान ही हमारा ग्रंथ है,उसके नाम से शपथ‑ग्रहण करके कहेंगे और न्याय के लिए जो भी करना पड़ेगा,उसे संसद करेगी। संविधान का शपथ ग्रहण करके करेगी। इस काम के लिए आपने कदम उठाया है। हम देख रहे हैं कि अब आपके पास आशा की किरण है। आज हमारी मुसलमान भगिनी देखती होगी। कल तक मैं अंधेरे में ढूँढ रही थी,आज मुझे इस कानून से आशा की किरण दिख रही है। ऐसा मैं सोचता हूँ कि वह किरण आपके इस कानून से आ रही है। मैं इसका स्वागत भी करता है,कभी इंतजार करता हूँ कि एक दिन एक कॉमन सिविल कोड का कानून लेकर आओ और धारा 370 रद्द करो। फिर आप देखिए कि देश की सारी समस्याओं का निराकरण हो जाएगा। इन शब्दों के साथ मैं अपनी वाणी को विराम देता हूँ। जय हिंद।
DR. A. SAMPATH (ATTINGAL): Thank you, Madam Speaker.
Once Lord Sri Ramakrishna Paramhansa told Swami Vivekananda, when he was Narendra: “Every student should have a right to raise his doubt towards the teacher (the guru); every student has a right to debate with the teacher (the guru); and every student should have every right to dissent with the teacher (the guru).” Here, Madam Speaker, I may be permitted to raise certain objections regarding the manner in which the Muslim Women (Protection of Rights on Marriage) Bill, 2017, the Bill No. 247 of 2017, was introduced in this House and the manner in which the Bill was taken up for discussion on the floor of the House all of a sudden, without giving sufficient time to the hon. Members to put forth their amendments.
Here, Madam Speaker, my party CPI(M) has made its stand very clear even before the judgment of the hon. Supreme Court of 22nd August, 2017.
Madam, this Bill is a transgression upon the civil rights, on the civil side. In the judiciary, there are the civil side and the criminal side. With my limited knowledge as a lawyer, what I understand, is that the marriage, succession, inheritance, adoption, dissolution of marriage, etc., are determined by the civil side, by the civil law. Nobody can force upon – either a husband or a wife – to have conjugal relationship if he or she does not want. What type of criminal remedy can be attached to it?
Here, Madam Speaker, the hon. Supreme Court has said in its judgment that ‘triple talaq is illegal’. I agree that it is null, it is void. Here, we have certain issues of equality also coming to the fore. If we are agreeing that this is a very important Bill, then my humble question to my learned guru is this. He is a very famous lawyer in the Supreme Court. I never had an opportunity to come and see him wearing the robes in the Supreme Court. Even then, I want to ask him. Why is this hurry to bring this Bill? The Chairman of the Standing Committee of Personnel, Public Grievances, Law and Justice is none other than the National General Secretary of the political party of my Law Minister.
The prerogative and the power of that Standing Committee is purposefully taken away and I would like quote here my learned friend Shri K.C. Venugopal in this matter. We have the Standing Committee and it is the duty of the Standing Committee to do it. It is a watchdog of the Parliament. It is a watchdog upon the Executive also.
Here, there have been quite a number of woman organisations. They also were part and parcel of this legal battle in the apex court of this land. None of these NGOs or none of the women’s organisations were consulted. It is because we male people think or believe or we act as if we know everything regarding woman; we know as to what a woman wants; and we know what they should do. We dictate and they have to receive. We say and they have to obey. We make rules and they have to accept. Madam Speaker, you are the custodian of the rights of this Parliament not only this but you are a woman also. You are an amma. You are a dignified lady. Here, you are the mother of all of us.
Madam Speaker, there are laws like the Protection of Women from Domestic Violence Act 2005, the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 and the Criminal Law (Amendment) Act, 2013. These legislations are the result of battles of the women of this nation or the women’s movement of this nation. Cutting across their party lines, they stood unified inside as well as outside the Parliament. I would like to remind you regarding the old case of Mathura. A poor girl was subjected to custodial rape. As a law student, I also studied in my classrooms that this august House was stalled for four days by the woman MPs at that time cutting across party lines. They were from their party, from my party, from this party or from that party. Even independent woman MPs were present in the Well. The Government wants this law to be passed. Of course, the Treasury Benches can ensure it because they have the majority here and they can pass it. I would like to ask you, Madam Speaker, as to what about the National Judicial Appointment Commission. What happened to that Act? We unanimously passed it. Till now, the tug of war between the Executive and the Judiciary is open to the public.
HON. SPEAKER: Hon. Member, please conclude now.
… (Interruptions)
DR. A. SAMPATH : Madam, only two minutes. I am not saying anything against anybody’s sentiments or surmount anybody’s political belief or anything like that.
Here, in Shayara Bano's case, this judgment has come. My request, through you, to the hon. Minister is that if some consultations or discussions have been done with the women’s organizations, this Bill would have been a much better Bill.
In this Bill, Clause 4 mentions about the punishment. It says: “Whoever pronounces talaq referred to in Section 3 upon his wife shall be punished with imprisonment for a term which may extend to three years and fine.” What is the maximum punishment and fine? Nothing is here about the quantum of fine. In every criminal law, it says about the fine, the fine may exceed up to Rs. 10,000 or the fine may be minimum Rs. 5,000. Here, it does not mention that. It also mentions about three years’ punishment. Suppose, this is a cognizable offence and the husband is taken into custody. The Magistrate has to mandatorily put him behind the bars. Then, the wife and the children will be in the streets. Here, the intention may be good but what is going to happen? The de jure and the de facto situation will be entirely different.
Before concluding, I would request the Government, through you, Madam, an important Standing Committee of Parliament is bypassed. When some Bills are introduced here, the hon. Minister concerned says that this is a small Bill. I am not saying that it is just like peanuts. Every Bill is important. He says that it need not be sent to the Standing Committee; we can pass it. Of course, then that is being passed. Here the Minister says that this is a very important Bill. This Bill is historic also. The Minister says that it need not go to the Standing Committee. Then, what is the use of the Standing Committee?
Our Parliamentary democracy has shown a role model to other Parliamentary democracies of the world. Our 24 Standing Committees, during the time of the Lok Pal issue, worked day and night and even during Saturdays also here. We have burnt quite a lot of midnight oil. I am not saying that even the Lok Pal Bill was without any lacunae and lapses. It is because, even now, certain definitions have not been made. Certain words have not been defined. Such types of lapses happen. I am not saying that our House is supreme in intelligence. I cannot say that this House is supreme in knowledge. We are not supreme in practice also. Here I am not saying about anything regarding the religious sentiments or political sentiments. We stand for equality, equality of justice. If this Bill is going to be passed just like this, people will think that Parliament is just like an oven. Straight from the oven, anything can be cooked. Our women do not get justice. They knock at our door. From Khap panchayats to the definition of adultery, from political representation to social status, from economic freedom to freedom of choice, they lack their freedom, their right.
My humble submission to the Government is this. Please refer this Bill to the Standing Committee. Even after discussion, the hon. Minister may take it into cognisance. It is because, this is a very important issue, this Bill may be referred to the Standing Committee on Law and Justice.
Thank you, Madam.
SHRI VARAPRASAD RAO VELAGAPALLI (TIRUPATI): Thank you very much, Madam for giving me this opportunity to speak on this important Bill. Our YSR Congress Party, headed by our young and dynamic leader Jaganmohan Reddy, supports it with a few riders.
The Supreme Court has already made triple talaq as unconstitutional. Therefore, to make divorce uniform amongst various religions, I do not think extra punishment of three years or fine is required. With that condition, we have no objection to agree to this law. By putting extra punishment in this case, literally we are driving a wedge between different communities and we are dealing the case of divorce differently with regard to Hindus, Muslims and others. Therefore, the punishment that is suggested, that is, three years, and fine could be taken back.
Since ‘marriage and divorce’ is in the Concurrent List, I wish that the Government should have taken advice of the various State Governments also. It is because, it is in the Concurrent List, the State Governments also have a say in this.
In fact, the credit for this should be given to two women. During the last 30 years, we have really brought out important Acts as far as the Indian Muslim women are concerned. One is Shah Bano in 1986 and now Shayara Bano in 2017. We give a lot of credit to them. This proposed Bill, thanks to the Supreme Court, has already made triple talaq unconstitutional, cognizable and also non-bailable, and civil is converted into criminal.
Beyond that, I do not see any reason for extra punishment of three years. I do not think that any survey has been done or a study has been done to find out totally how many cases of divorce have taken place because of the triple talaq. No doubt, it is a very pernicious and obnoxious law and practice but I do not think that any survey has been done. So, it should have been done to say to the society and to the country that this is really affecting women to a larger extent. In case of imprisoning of the husband for three years, who will be looking after those children and women? This will be a big question. So, as earlier speakers were mentioning, perhaps a State fund could be created in such a scenario if he has been imprisoned and despite that, all the people who have offended and wanted to remove this punishment, still the Government goes ahead, I think the State fund is the one solution to look after this.
Another important point is that already Jammu and Kashmir has separate laws. How is it going to be implemented as far as Jammu and Kashmir is concerned? It is because a majority of Muslims live there. Reconciliation and arbitration is totally missing. We are really going ahead with the destruction of marriages rather than rebuilding the marriage. Therefore, reconciliation and arbitration should also be considered. A minimum of three months should be given.
Madam, pardon me for a few more minutes. It is extremely community specific. I do not think any law, particularly dealing with the punishment, is community specific. I have a fear that you are further alienating the Muslims. Already Muslims feel that their community is being alienated. I do not think that this kind of community oriented penal action should be there. BJP in its manifesto and also many number of times by way of President’s speeches, has clearly mentioned that 33 per cent reservation for women will be made and almost three and a half years are over and the Government is still silent. We all feel extremely bad about that. If they really are concerned about women, if they are really shedding tears for the women, it think it is high time, may be it would also be extremely beneficial for the coming elections, if they do it. Otherwise, if we see this law alone, as if the present Government is shedding extra tears for Muslim women, so it need not be done.
We appreciate this Bill. It is a draconian law. But it makes further draconian if the punishment is also continuously put in. There are more obnoxious practices like the dowry and devadasi systems. Perhaps the Government should also look into those aspects if you really consider the dignity of women in India, those obnoxious practice should be taken off by a stricter punishment.
I thank you very much Madam for this opportunity.
SHRIMATI SUPRIYA SULE (BARAMATI): Thank you very much.
I on behalf of my party, stand here in support of the Muslim Women (Protection Rights of Marriage) Bill, 2017. But we definitely would like to make some suggestions and interventions.
Sir, I come from a State which is an exceptionally progressive State of various saints and reformers. Maharashtra was the State where Shivaji was born, Shahu Maharaj led the reforms of Women’s education and women’s equal rights. We have women like Rajmata Jijau, Ahilyabai Holkar, Tara Rani, Chand Bibi, Savitribai Phule, Fatima B Sheikh, Anandibai Joshi, Tarabai Shinde. There has been an endless long list of women who got equal rights, be it in good governance, be it in building our State, the nation and they have been real pride not just to our State but to our nation.
Sir, what you said in your opening speech is true that today it is not a Bill just of making a legislation, it is an emotional Bill for every women in this nation, not just Muslim women because those women are also our sisters and rightful citizens of the State. But Sir, I just want to highlight something which is probably not appropriate for me to say but I stand here to represent men and women. But today, I stand here as a woman where I have to think even from my heart and there are two or three interventions which the hon. Member from the BJP Treasury Benches said which I thought were slightly objectionable, so, you may kindly clarify in your reply.
She talked about the triple talaq with which we are all against. I think the sense of the entire House is to send a clear message to the nation that this entire House supports you in objecting to instant triple talaq.
But I have a very small and a strange story to share with you, which happened to me the day before yesterday at the Mumbai Airport. I was standing in the queue for security check and a lady called, Dr. Ruksheda Syeda, Psychiatrist, who was standing ahead of me, started talking to me. I asked her what her view on instant triple talaq. She turned around to me and said: “The Supreme Court in any way has done it and why are you wasting your time on it? Why do you not give me equal justice on marital rape?” I was aghast to see a woman. I am so glad that Maneka Ji is sitting right here when we are discussing such an important issue.
What I was surprised is, when the lead speaker of the Treasury Benches talked about Sections 141 and 142 in her speech, she was actually contradicting what you said Sir. I am not an eminent lawyer. I am not a lawyer. I am a Microbiologist by profession. So I would be really happy if you could clarify that. Madam, Section 141 says that the law declared by the Supreme Court shall be binding on all courts within the territory. So I cannot understand it when you were saying we needed the law and she was quoting 141. So what is really the logic? I am slightly confused about what the stand of the Government is.
The poor lady whom I met at the airport seemed far more saner than all of us because she said: “Why do we need it? The Supreme Court has already done this. Why do you not go one step ahead and talk about marital rape because instant triple talaq has already been eradicated by the Supreme Court?” So I would like you to definitely say on that.
Another thing she said that instant triple talaq would lead to jail. I think everybody feels that every family dispute need not be criminalised. I should thank the hon. Supreme Court. On 27th of July what they have said by the Bench of Justice Goyal and Justice U.U. Lalit is that there should be no automatic arrests in cases involving Section 498. The guidelines have been issued to the police and to the magistrates. India is full of very complex social issues. Be it female foeticide, be it dowry, be it instant triple talaq, we have all these issues. It does not really matter whether you are a Hindu or a Muslim or a Parsi or a Christian. There are deep-rooted challenges and social issues towards women. You do not really have to be born in.
I was just blessed that I was born in a modern family where my parents chose to have, as they call it, the girl child. I have objection to it. We are not girl child. We are children, whether it is a girl or a boy. But I was not born in a society there. But there are very complex issues of women and they are not even just. Female foeticide is an issue which is there even in educated cities and in educated families. So I do not think we can really isolate one community in this. That really would be injustice to all. I think what you really need to look is at the larger picture. Like in dowry case, we made a great ruling and one gets arrested. But has dowry stopped? It has not, and the courts are saying now that I think it is too harsh and it gets misused and there is more harassment in it. So, really, I understand the deterrent. I appreciate and respect your interventions by saying that three-years imprisonment is a must and it will be a deterrent. But has dowry stopped? It has not been a deterrent.
Now the hon. Supreme Court is saying that in dowry cases when we talked about arrests as per Section 498A, unfortunately, they are saying we should dilute it and the police and the magistrate should not look at instant arrests. So, will the same thing happen for instant triple talaq? It is something we all need to discuss because I think it is really critical because even on arresting, the Treasury Bench Member said that there can be reconciliation. Who says so? The courts cannot intervene in it. We come from a culture where if a husband and wife fights, the first thing should be to send them to the family court. Why cannot the marriage be re-looked at? So instead of sending him to court, why cannot that couple have good counsellors? Why cannot we have interventions, maybe, from reformers, like in Maharashtra, we have Kirtangars. It is like a social change. In the Muslim community, I think there are Ulemas. It is like Ulemas and Kirtangars. …(Interruptions). Then there is Daarul Khazar. Why cannot we get them on board because social changes do not happen just with legislation? I think social change comes when all of us put our effort. Be it the media, be it the legislators, be it the reformers—all these people together have to work to make social change. So, I would urge you that marriages can be re-worked out. We all know that the counsellors can play a critical role. The biggest problem is when you put a father in jail—he may be a bad husband but he could be a wonderful father—and when the father comes out, that child will be ragged everyday in school and it will be said तुम्हारा बाप जेल में है। What is that child’s mistake? That child is not born out of choice. It could be just a domestic issue or domestic violence. So, why are we not considering family courts instead of jail? Are we here to break marriages or to reconcile it? That is how Indian society is. One divorce in a family is not isolated, we do not live such nuclear families, the whole family gets affected. So, if you are going to criminalize it, the whole family is going to get harassed and troubled.
Look at the woman, who would put the husband in jail. He is not going to come back and hug her and kiss her and say sorry. Why do we not look for a better solution where he could apologize, he could be counselled and she could live in a less hostile environment? No woman wants to leave; no woman in this world however badly she is, she first wants her marriage to work because she wants to protect her children. Her children are her first choice and then she will worry about her husband.
I think, you really need to look at this legislation, not just as a landmark flag in one of your achievements, but something holistically from the heart because this nation also needs legislations from the heart.
Coming to digital India, I would say – sometimes I feel that it is terrible and I hate to say this in front of you – that personal touch with so much digitization has really gone. I do not want marriages and relationships to be just reached into digital India and get lost and lose out on the personal emotional touch of relationships, which India is so proud of in our inherited culture.
So, I appeal to you to reconsider this. We are with you; we support what you are saying and I respect your deterrent clause. But, I think, when it comes to a marriage, the deterrent clause needs to be thought with the heart as also with the brain. Thank you very much.
विदेश मंत्रालय में राज्य मंत्री (श्री एम.जे.अकबर) : मैडम स्पीकर,मैं आपको धन्यवाद देता हूं कि आपने मुझे बोलने का मौका दिया।
इस हाउस में सभी ने एक बात का इकरार किया है कि यह एक ऐतिहासिक मौका है। लेकिन यह ऐतिहासिक क्यों है?ऐतिहासिक इसलिए है,क्योंकि यह हमारे 9 करोड़ देशवासियों की तकदीर और तड़प का सवाल है।
17.27 hrs (Shri Hukmdeo Narayan Yadav in the Chair) 9करोड़ लोग कम नहीं होते हैं। ब्रिटेन की सारी पापुलेशन 9 करोड़ से कम है। ये 9 करोड़ लोग कौन हैं?अगर इस देश में 18 करोड़ मुसलमान हैं तो 9 करोड़ औरतें हैं और इनके लिए हम आज यहां बैठे हैं।
मैं शुरू करना चाहता हूं एक कहानी के साथ। एक पत्रकार थीं -ताया जिनकिन। ताया जिनकिन के शौहर मॉरिस जिनकिन थे,वह ब्रिटिश राज के आखिरी फाइनेंस सेक्रेटरी थे। ताया जिनकिन वऐाऩ 1955 में वापस आईं। आप जानते हैं कि एक अंग्रेजी अखबार है -गार्डियन। उस जमाने में गार्डियन का नाम मैन्चेस्टर गार्डियन होता था। वह हमारे उस वक्त के प्रधान मंत्री जवाहर लाल नेहरू जी की मित्र थीं और वह जवाहर लाल नेहरू जी के घर आती-जाती थीं। यह वऐाऩ 1960 या 1961 का वाकया है,यह उनकी ऑटोबायोग्राफी में है। वह एक दिन वैसे ही जवाहर लाल नेहरू जी के घर पर गईं,लेकिन वह उस समय घर पर नहीं थे। कुछ समय बाद मीटिंग से वापस आए तो उन्होंने जवाहर लाल नेहरू जी के चेहरे पर एक बहुत बड़ी थकावट देखी। जब थकावट देखी,शायद उम्र का तकाजा भी था उनके चेहरे पर,तो वह जिन्दगी के बारे कुछ प्रश्न करने लगीं। उन्होंने एक प्रश्न किया कि आपकी जिन्दगी में आपकी सबसे बड़ी कामयाबी क्या थी?मैं जवाहर लाल नेहरू जी को दाद दूंगा कि उन्होंने यह नहीं कहा कि देश की आजादी उनकी सबसे बड़ी कामयाबी थी,क्योंकि देश की आजादी महात्मा गांधी ने दिलाई थी। उन्होंने कहा कि उनकी सबसे बड़ी कामयाबी हिन्दू कोड बिल थी। हालांकि हिन्दू कोड बिल बाबा साहेब अम्बेडकर द्वारा पायलट किया हुआ था,बनाया हुआ था,लेकिन ठीक है,वह उस जमाने में प्रधान मंत्री थे। मैं खास आपसे दरख्वास्त करूंगा कि आप इस कहानी पर जरा तवज्जो दें,क्योंकि यह अच्छा होगा कि हम सब मिलकर आज इस बिल को पारित करें। उन्होंने कहा कि तायाजिन ने एक प्रश्न किया कि आपने तो कह दिया कि हिन्दू कोड बिल आपकी सबसे बड़ी उपलब्धि थी,आपकी सबसे बड़ी कामयाबी थी। एक प्रश्न का जवाब दीजिए। क्या मुसलमान औरत का रिफॉर्म का हक नहीं था?आपने मुसलमान औरतों के लिए रिफॉर्म क्यों नहीं किया?जवाहरलाल जी के पास कोई जवाब नहीं था। उन्होंने यह नहीं कहा कि यह रिफॉर्म नहीं होना चाहिए। उन्होंने जवाब दिया कि वक्त सही नहीं था। वक्त सही नहीं था,उनका यह जवाब 40 साल से मैं सुन रहा हूं,जब से यह चर्चा हो रही है,तब से मैं सुन रहा हूं, 40 साल से मेरे मन में सिर्फ एक प्रश्न है कि सही वक्त कब आएगा? …(व्यवधान)इंदिरा गांधी जी के जमाने में भी सही वक्त आ सकता था। वह महिला थीं। ... (व्यवधान)अब आपको पता चल गया कि क्यों हम यहां हैं। ...(व्यवधान)इस प्रश्न का जवाब इतिहास मांग रहा है।
इंदिरा जी के जमाने में यह हो सकता था,जरूर हो सकता था। उनके पास बहुमत था। पार्लियामेंट था। उनकी अपनी लीडरशिप थी। उनकी अपनी देश में औकात थी,वह महिला थीं। उन्होंने काफी संशोधन किये। संवैधानिक चेंजेज किये। लेकिन उनके ज़माने में सिर्फ एक ऑरगेनाइजेशन बनी-ऑल इंडिया मुस्लिम पर्सनल लॉ बोर्ड। कभी-कभी जब हम ऑल इंडिया मुस्लिम पर्सनल लॉ बोर्ड के बारे में बात करते हैं तो लगता है कि शायद 1400साल से यह चल रहा है,लेकिन यह वऐाऩ 1973 में बना। जो भी इस बॉडी के बारे में प्रश्न पूछता है या इसका उदाहरण देता है या इसको कोट करता है,मैं उनसे सिर्फ एक बात पूछना चाहता हूं कि इस बॉडी की क्रेडिबिलिटी क्या है?किसने इस बॉडी को इलेक्ट किया?ये किस बेसिस पर कहां के रहनुमा बन गये?क्या ये कौम के अंदर इलेक्शन होता है जिसमें से ये जीतकर आते हैं?इन्होंने तो अपने आपको चुन लिया और अपने आपको चुनकर केवल अपने ख्याल के लोगों को ये जोड़ते जाते हैं और सारे देश के यानी 18 करोड़ लोगों की एक फॉल्स आवाज़ बन गये हैं। जब कुछ होता है,जब कोई बात होती है,वही बात होती है कि उनसे पूछ लो। क्यों पूछ लो?यहां पर जितने हैं,हम कई पार्टीज के हैं,लेकिन हम सब इलेक्ट होकर आए हैं। हम सब कहीं न कहीं से इलेक्ट होकर आए हैं। इनका अधिकार है। राय जो भी रखें। लेकिन उनका क्या अधिकार बनता है?जैसे बहुत लोगों ने कहा, शाह बानो के ज़माने में भी वक्त नहीं आया। वह मौका भी हाथ से निकल गया। लेकिन शाह बानो के ज़माने में,मैं दोहराना नहीं चाहता हूं क्योंकि मीनाक्षी जी ने कह दिया है। बाकी लोग भी कह चुके हैं।
मेनटेनेंस की बात मैं इन सबसे सुन रहा हूं। बड़ा मेनटेनेंस का ख्याल आ रहा है। बहुत मेनटेनेंस के लिए दिल तड़प रहे हैं। शाह बानो का मेनटेनेंस मात्र 127 रुपये महीने का था और उसके लिए आपने देश भर में आंदोलन कर दिये कि हम 127 रुपये को एक 62 साल की महिला, ...(व्यवधान)
माननीय सभापति:इनकी बात रिकार्ड में नहीं जाएगी। केवल मंत्री जी जो बोल रहे हैं,वह बात रिकार्ड में जाएगी। आप बैठिए।
(व्यवधान)... * श्री एम.जे.अकबर :माननीय सभापति जी,मैं शायद इनको कुछ कहना नहीं चाहता हूं क्योंकि अगर मैं शुरू कर दूंगा तो बड़ी लम्बी दास्तान हो जाएगी।...(व्यवधान)लेकिन इनको इतना नहीं पता है कि मैं संसद में वऐाऩ 1989 में आया। ...(व्यवधान)मैं 1989 में पार्लियामेंट में आया। वैसे भी 1986में मैं कांग्रेस में नहीं था। शाह बानो के ज़माने से बहुत कुछ शुरू हुआ है,लेकिन एक चीज जो शुरु हुई है,वह आज भी मैं सुन रहा हूं।
‘The age of the false argument,’जिसमें तर्क धोखा बन जाता है। आप उन सवालों को उठाते हैं,जैसे मेनटेनैंस का सवाल है। मेनटेनैंस के लिए दिल बहुत तड़प रहा है लेकिन लाखों औरतों की आज हाल ऐसी है,जिन्हें तलाक दिया गया है क्या आपको पता है कि कितना चंदा मिलता है। एक आदमी ने भी एक पैसा औरत के मेनटेनैंस के लिए दिया है,एक भी इदारा दिया है?कोई हमदर्दी नहीं है,न औरतों से है और न रिफॉर्म से है। क्रिमिनलाइजेशन का सवाल उठा है,ठीक है,क्रिमिनलाइजेशन के ऊपर राय हो सकती है,सदन में कई लोग हैं,मंत्री जी सभी की बात सुन रहे हैं,लेकिन यह बात क्यों भूल रहे हैं कि अगर मैं गलत नहीं हूं तो बिगमी में सात साल की जेल है,उस पर कोई आवाज नहीं उठा रहा है। अगर मैं कई आर्ग्यूमेंट करूं तो मेरी सारी कहानी इसी आर्ग्यूमेंट मे ही फंस जायेगी। आप वऐाऩ 1986 की बात कर रहे हैं। वऐाऩ 1986 में कौन-सा नारा और कौन-सा तर्क इस्तेमाल किया गया था,जिसको मैं बहुत खतरनाक तर्क समझता हूं,जो आज भी नीचे चलता है। तर्क करने वाले यहां पर बैठे हैं। वे यह तर्क इस्तेमाल करते हैं कि इस्लाम खतरे में है। शरिया को बर्बाद किया जा रहा है और इस्लाम खतरे में है।
पहले मैं एक मुसलमान के नाते कुछ बोलना चाहता हूं। जो कलमा पढ़ा हो,वह किस हैसियत से यह कह सकता है कि इस्लाम खतरे में है। अगर वह इस्लाम को सच्चा मजहब मानता है तो कभी खतरे में हो ही नहीं सकता है,लेकिन आपने इस गलत नारे को इस्तेमाल किया,आजादी से पहले देश तोड़ने के लिए और आज आप इसे समाज तोड़ने के लिए इस्तेमाल करते हैं। यह ज़हर फैलाया जा रहा है। सिर्फ कुछ मुसलमान मर्दों की जो जबर्दस्ती है,वही खतरे में है और कुछ खतरे में नहीं है।...(व्यवधान)
हमारे किसी मित्र ने बहुत ही महत्वपूर्ण प्रश्न उठाया है कि यह शरिया क्या है?इसका भी जवाब देना जरूरी है। हमारे दिमाग में बैठा है कि शरिया कानून है। शरिया का असल माने कानून नहीं है,शरिया का असल माने रास्ता है। सारे कुरानशरीफ में सिर्फ एक बार शरिया का जिक्र किया गया है और वह यह है कि जब अल्लाह रसूल,हजरत सल्ललाहो अलैहिवसल्लम को रास्ता दिखाते हैं कि मैंने तुझे सही रास्ता दिखाया है। जो कानून बना,रास्ता,फलस्फा था लेकिन कानून बनाने वाले मर्द थे,कानून बनाने वाले इंसान थे।
सुराअल्जातिया का वर्स 18, मैं कोट कर सकता हूं।
“… we put thee on the right way concerning the affair…”. It means the right way and not the law. …Allah shows the way the philosophy … , and then this law is based on Itikadat – belief; adab – morality; ibadat – devotion; and bakabt – punishment.
पनिशमेंट बहुत जरूरी है। सुन्नियो में शरिया और कानून के कम से कम चार स्कूल हैं,चारों के अपने-अपने लोग अलग हैं। चारों के अपने-अपने लोग हैं,उनमें से पहला इमाम हनफी हैं,दूसरा इमाम मलिक,तीसरा इमाम शफी हैं और चौथे इब्ने हन्बल है। आज चार किस्म के कानून है और यह कहना कि कानून को कोई बदल नहीं सकता है,यह हिमाकत है,यह बिलकुल सही नहीं है। क्योंकि इस्लामिक डॉक्ट्रीन में दो चीजें हैं एक क्यास है। आप अपने दिमाग का इस्तेमाल कीजिए कि कब कैसे कानून को आप आगे ले जाएंं। दूसरा,इजतिहाद है। इजतिहाद का भी यही मतलब है कि आप कानून को कैसे आगे ले जाएंंगे। कानून तो लोगों के भले के लिए बनता है। आप एक जगह खड़े तो नहीं रह सकते हैं। मैं आपको दो उदाहरण देता हूं Sura 5, verse 41. कुरान शरीफ में लिखा है तो कानून है। If a person steals, cut off their hands, a punishment by way of example from God for their crime. यानी कि यह अल्लाह की तरफ से है। मैं सिर्फ एक प्रश्न पूछना चाहता हूं कि आप हाथ क्यों नहीं काटते हैं।...(व्यवधान)कोई नहीं काटता है।...(व्यवधान)
माननीय सभापति : आप बैठ जाइए। मंत्री जी को बोलने दीजिए।
…( व्यवधान)
माननीय सभापति : इनकी कोई बात रिकॉर्ड पर नहीं जाएंंगी।
…(Interruptions)…* श्री एम.जे.अकबर : महोदय,मैं कोशिश करता हूं कि हिस्टीरिया से जितना कम बात करें,उतना ही अच्छा है। मैं दो ही उदाहरण देना चाहता हूं और दूसरा है, Sura 24, verse 5 – those who make false allegations against chastity of women should be flogged 80 times. कुरान औरतों पर बहुत रहम करता है। And their evidence will never be believed until they repent. इस कानून को कौन मानता है?जहां मर्दों का सवाल आता है,वहां आप आसानी से कानून बदल देते हैं और जहां औरतों की सुरक्षा की बात आती है और उनका भला होता है,वहां अचानक आपको अल्लाह याद आ जाते हैं। सबसे अच्छा कुरान शरीफ का अंग्रेजी में तर्जुमा अब्दुल्ला यूसुफ अली का है। मैंने अंग्रेजी में पढ़ा है। अब्दुल्ला यूसुफ अली ने अपने नोट में लिखा है। इस्लाम आने के पहले का जो समय था,इस्लामिक हिस्ट्री में उसको जाहिलिया कहते हैं। जाहिल शब्द सब जानते हैं। वह ऐज जाहिलिया का था यानी इग्नोरेंस। वह जाहिलिया का सबसे बड़ा एग्ज़ाम्पल यह देते थे कि जो खुदा का नाम लेकर,उसका नाम लेकर औरतों पर जुल्म करते हैं। कुरान शरीफ में सख्त मना किया गया है कि आप यह नहीं कर सकते हैं। लेकिन लगता है कि 1400 साल बाद भी कुछ लोग जाहिल हैं और जाहिल रहेंगे।
कुरान शरीफ औरतों के बारे में क्या कहता है?आप इसका बहुत इस्तेमाल करते हैं। 226 और 228 तो मशहूर हैं ही। … and women shall have rights similar to the rights against them, according to what is equitable. यानी औरतों के हक वही होंगे जो मर्दों के हैं और बराबरी के हैं। लेकिन आप उनके खिलाफ कोई कानून नहीं बना सकते हैं। आजकल एक नया आर्ग्यूमेंट फैलाया जा रहा है,रोज़-रोज़ नये तर्क इसको डिरेल करने के लिए आते हैं। एक नया आर्ग्यूमेंट आया है कि इस्लाम में शादी कांट्रेक्ट है। मैं आपसे वही कहता हूं कि ट्रिपल तलाक कॉन्ट्रैक्ट भंग करता है,क्योंकि इस्लाम का कॉन्ट्रैक्ट ईमान के ऊपर है,ईमानदारी के ऊपर है,जस्टिस के ऊपर है और जहां-जहां इनजस्टिस हुआ है,इसका मतलब है कि आपने इस्लॉमिक लॉ में जो शादी एक कॉन्ट्रैक्ट है,उस कॉन्ट्रैक्ट को भंग किया है। Specifically,Surah (2:241) – For divorced women, maintenance must be provided on a reasonable scale. ये प्रश्न उठा रहे थे कि कैसे देंगे। रीज़नेबल स्केल,जितनी आपकी आमदनी है उसी के बेसिस पर देंगे। This is the duty on the righteous. ये कानून तलाक के खिलाफ नहीं है,ये कानून इन्सटैंट तलाक के खिलाफ है। आप मुझे कितना वक्त देंगे,मुझे नहीं पता है। लेकिन एक गलतफहमी जो बहुत लोगों के मन में है...(व्यवधान)कि इस्लाम और कुरान औरतों के बारे में क्या सोचता है।
आपको पता है कि पहला इन्सान जो हुज़ूर सल्लल्लाहो अलैहिवसल्लम के बाद ईमान लाया है,वह हज़रत अली नहीं थे। पहली इन्सान उनकी बेगम हजरत खतीजा थीं। जब हुज़ूर अपनी बेगम के पास गए तो वह पहले ईमान लायीं,हजरत अली उनके बाद में ईमान लाए। उनकी उम्र हुज़ूर से 15साल ज्यादा थी। वह उनके इम्पलॉयमेंट में थे। उस जमाने में उनकी बीवी प्रॉफिट शेयरिंग बेसिस पर बिजनेसपर्सन थीं। वह कारवान का बिजनेस करती थीं। उन्होंने हुज़ूर को कारवान पर भेजा,फिर उनकी शोहरत व अक्ल देखकर उन्होंने शादी का प्रपोज़ल दिया। आज देख लीजिए कि वहां के समाज उस वक्त कितने रैडिकल थे। उनके बिहेवियर कितने रैडिकल थे। जब मैं ये सब नए तर्क सुनता हूं तो मुझे एक चीज़ का बहुत दुख होता है कि हमने जो अपने साथ मसले खड़े कर दिए हैं,ये कुरान की स्पिरिट के खिलाफ हैं,क्योंकि कुरान का स्पिरिट कहता है कि आप औरतों को न सिर्फ हक दो,हक से थोड़ा ज्यादा दो। आप उसको मरोड़कर पता नहीं कहां तक इस कौम को ले आए हैं?हम ये नहीं कहते हैं कि हम जो कर रहे हैं या इस कानून से अचानक सारा समाज बदल जाएगा। यह जादू की छड़ी है कि सब पाप में फंसे हुए थे,अचानक पुण्य में बदल जाएंंगे या सबको स्वर्ग मिल जाएगा। सब अचानक जन्नत में चले जाएंंगे। लेकिन मैं एक सवाल जरूर करूंगा,कि एक कहावत है “Never destroy the good in search of the ideal”. आज जो हम कह रहे हैं, that is good. ठीक है एक आइडियल हो भी सकता है। लेकिन इसका मतलब यह नहीं है कि हम आइडियल पर नहीं पहुंचे तो हम गुड को भी डीरेल कर दें। मेरे ख्याल में आज जो हम कर रहे हैं उससे मुल्क का भला होगा,देश का भला होगा और समाज का भला होगा। हम में एक नई जान आएगी। हम जिस जेंडर प्रोग्रेस की बात कर रहे हैं,उसका एक आगे बहुत बड़ा कदम है। कानून खासकर इस्लाम में और हर मज़हब में है। वह इन्सान को फण्डामेंटल राइट्स देता है। Every law must be fundamental rights compliant. इस फण्डामेंटल राइट्स को आगे बढ़ाने के लिए,आपकी जो मर्जी हो कर लीजिए। मुझे पता है कि मैंने जो आज कहा है कल कोई न कोई कहेगा कि यह शिर्क है,कहने दो। मैं इनके जजमेंट पर अपनी जिन्दगी नहीं गुजारता हूं। अगर कोई जजमेंट देने वाला होगा तो वह अल्लाह देगा...(व्यवधान)
17.50 hrs (Hon . Deputy Speaker in the Chair) आखिर में मैं सिर्फ एक बात कहना चाहता हूं,यहां लोगों ने कहा कि तीन सौ तलाक हुए,इतने तलाक हुए,उतने तलाक हुए,मेरे लिए जो इश्यु है,सिर्फ जो तलाक होता है,उसका नहीं,मेरे लिए इश्यु इससे बड़ा है और वह है कि तलाक के नाम पर लाखों लोग औरतों को एक खौफ के साये में,खौफ के परदे में,खौफ के जाल में जिंदगी भर घेरकर रखते हैं। यह बड़ा इश्यु है कि मैं तुझे कल तलाक दे दूंगा और तलाक दे दूंगा तो कहां खायेगी,खाने को नहीं मिलेगा,समाज में तेरी औकात नहीं होगी। यह खत्म हो जायेगा और जिस दिन यह खत्म हो गया,मैं कहता हूं फिर एक नई जान आ जायेगी। आखिर में सिर्फ यह है,वही नेहरू वाला प्रश्न,यही नेहरू वाला सवाल है,वक्त कब आएगा?बड़ी खुशी की बात है कि आज वक्त आ गया है। धन्यवाद।
SHRI M.I. SHANAVAS (WAYANAD): Hon. Deputy Speaker, I thank you for giving me an opportunity to intervene in this important debate. The hon. Law Minister has rushed with a Bill to do away with triple talaq. I want to ask him a question. He could have waited for at least one week. Why is he in a hurry? Everything was done in a hide-and-seek method. The Bill was introduced; after a few hours it was searched that it would be taken up today itself, as if India has got no problems other than triple talaq. There are so many things which we could debate in this House.
This Bill has originated after the famous case in the Supreme Court where two judges said that triple talaq is Constitutional, Justice Nariman and Justice Lalit said that triple talaq is un-Constitutional whereas Justice Kurien Joseph said it is illegal. Here, an atmosphere is being created that Muslim community is totally against any reforms in the community or totally against the Supreme Court judgment. Even in the Supreme Court case, the All India Muslim Personal Law Board, for which my friend Mr. M.J. Akbar has got no respect, has said that they do not approve this triple talaq; they will send advisories all over India for Muslim community and if there is any triple talaq idea, they would resist it. Now I would like to answer one question. The hon. Mr. Akbar has said, “Who elected All India Muslim Personal Law Board? What is their legality? What is their right to speak up for the Muslims?” Sir, I tell you that almost all the Muslim organizations, especially from my State, are members to the All India Personal Law Board and the Muslim community listens to them and follows them better than they follow my friend Mr. Akbar.
What is the main objection to this Bill? The main objection to this Bill is the criminalization aspect which has been mentioned by so many of my friends.
Mr. Deputy Speaker, Sir, Shri Rajiv Gandhi’s name was dragged into this with respect to Shah Bano case. They are forgetting the Shah Bano’s case. The Bill that was introduced by Shri Rajiv Gandhi was upheld by the hon. Supreme Court. I do not want to take much time of the House to go into it. The hon. Minister of Law has referred to Pakistan and some other Muslim countries. Let me ask you, Sir. Will you accept all the laws of those Muslim countries? For your convenience, you are taking up something. In Pakistan, in matters of imprisonment and criminalisation, a notice has to be given to the Council and also to the wife. After that, the matter is heard and then, after 90 days, talaq is operational. Now, after the hon. Supreme Court verdict, a pronouncement of triple talaq does not break the marriage. Nobody can go away from it. He may be sent to jail. I do not approve of instant divorce. Today, if a person divorces his wife instantly, then what will happen to his wife and his children? So, we have to go into that aspect also to see as to what will be the future of the wife and children.
Now, with respect to the Muslim Personal Law, it has been said by the hon. Supreme Court that they do not intend to interfere with the Muslim Personal Law. The hon. Minister has also said that they do not intend to interfere with the Shariat. Sir, there is a belief that something is wrong here. This is creating an impression that you are waging a war against Islam and waging a war against the Muslim community. It is unacceptable. Kindly send this Bill to the Standing Committee. It could have been debated there on the criminalisation aspect. It is a civil law. So, after the triple talaq is pronounced, the marriage becomes void. So, there is no criminal act. No criminal act is pending; only a civil dispute is pending and it is being criminalised. That is the issue mainly concerning the Muslim community. So, I would like to request the hon. Minister again to desist from going forward with this legislation. Before that, some rational work should be done. Barring the triple talaq issue, some aspects of the Bill has to be questioned. This criminalisation aspect is irrational. It is nowhere practiced. You spoke about Muslim countries. There the Muslims are in a majority. They do not have any fear. Their rights are protected. If anything happens to their right today, tomorrow the Shura Council in the Muslim community will sit and rectify it. Here, there is no other way. So, this aspect should also be taken into consideration. This process is unnecessary realisation of the hon. Supreme Court’s verdict.
Now, I come to transgressing of the legislative framework. It is a biased and discriminatory legislation. It is a mockery to criminal jurisprudence. It is mostly a psychological war against a section of the society. Similarly, when some leader is speaking or some hon. Minister is speaking, sometimes there is uproar in this House. That is a psychological war.
18.00 hrs We are ready to cooperate with you. The Muslim community will cooperate. Let me ask you one thing. After this verdict of the Supreme Court, did any Muslim organisation questioned the Supreme Court? No Muslim organisation has questioned the Supreme Court verdict. The Muslim community and the secular organisations accept the Supreme Court verdict. I would like to point out to you that the Supreme Court has also said that the Shariat should not be affected.
So I would request you not to go further with respect to Islamic Shariat Law.
HON. DEPUTY SPEAKER: Now it is 6 o’clock. We have to extend the time of the House.
THE MINISTER OF CHEMICALS AND FERTILIZERS AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI ANANTHKUMAR): Sir, I would request you to continue the House proceedings till the Bill is passed… (Interruptions)
HON. DEPUTY SPEAKER: If the House agrees, we will extend the time.
… (Interruptions)
SHRI MALLIKARJUN KHARGE (GULBARGA): Sir, so many Members want to speak. Why are you in so much hurry?
SHRI ANANTHKUMAR: The House should continue till we pass the Bill.
SHRI MALLIKARJUN KHARGE : In a hurry, you do not bury the Act… (Interruptions) Sir, this is not good… (Interruptions).
SHRI ANANTHKUMAR: Sir, you have got the sense of the House. The entire House wants to continue.
HON. DEPUTY SPEAKER: All right. The time of the House is extended. Mr. Shanavas, please continue.
SHRI M.I. SHANAVAS : I know the Treasury Benches want to extend the time. They cannot wait for tomorrow because this is the most important thing under the Sun. So, they will never accept any proposal from the Opposition.
So, please be rationale and please be prudent. Please keep in mind the sentiments of the minority community when you go ahead further after this Bill.
श्री धर्मेद्र यादव (बदायूँ) : महोदय, आपने मुझे बोलने का समय दिया, इसके लिए आपका धन्यवाद। 22 अगस्त 2017 को शायरा बानो केस में माननीय सर्वोच्च न्यायालय ने ट्रिपल तलाक को अवैध घोऐिात किया है और भारत सरकार को डायरेक्ट किया है कि वह एक कानून लाए। जिस तरह से भारत सरकार जल्दबाजी दिखा रही है, मैंने लगातार इस बात को उठाने की कोशिश की कि जब यह इतना महत्वपूर्ण मौका है, इतना महत्वपूर्ण कानून आप बना रहे हैं तो कम से कम इसके जितने स्टेक होल्डर्स हैं, उनकी एक बार सरकार को ओपिनियन लेनी चाहिए थी। इसमें सरकार बहुत ज्यादा जल्दबाजी दिखा रही है।
माननीय मंत्री जी, इस सदन की जो आपकी विधि मंत्रालय की समिति है, संसदीय समिति स्थायी समिति है, कम से कम उस स्थायी समिति में ही अगर राय ले ली गई होती तो आप और बेहतर कानून बना सकते थे। चूँकि इस तलाक को माननीय सर्वोच्च न्यायालय ने गैर कानूनी करार दे दिया है, लिहाजा वह गैर कानूनी हो ही चुका है, लेकिन एक बेहतर कानून बनाने की नीयत से मेरी राय अभी भी है कि सबकी राय-मशविरा करके इसको स्टैन्डिंग कमेटी में ले जायें, जिससे और बेहतर कानून बने। इसी सदन के अंदर बहुत सारे कानून आपने जल्दबाजी में बनाए और बाद में तमाम संशोधन लाने पड़े। जहाँ तक इस कानून का सवाल है, हमारी पार्टी की इस बात पर आपत्ति है कि जब यह एक सिविल कान्ट्रेक्ट है और सिविल कान्ट्रेक्ट के टूटने की कंडीशन में, भंग होने की कंडीशन में उसको क्रिमिनल ऑफेंस के रूप में ट्रीट करना, मैं समझता हूँ कि कहीं न कहीं यह मानवीय अधिकारों का हनन है। पूरी तरह से मानवीय अधिकारों का हनन है, मैं इस बात को बड़ी जिम्मेदारी के साथ कहना चाहता हूँ।
जहां तक तीन साल की सजा की बात है,तो जब किसी को तीन साल की सजा होगी तो जेल में रहते हुए कोई भी व्यक्ति कम्पेनसेशन कैसे वहन कर सकता है और वह अपने बच्चों के लालन-पालन के लिए या महिला के लिए कैसे इंतजाम कर सकता है,इसके लिए भी मंत्री जी को रास्ता बताना चाहिए।...(व्यवधान)
अभी इस मुद्दे को हम आपके सामने उस तरह से नहीं रखना चाह रहे हैं,जैसा आप चाह रहे हैं।...(व्यवधान)
श्री अजय मिश्रा टेनी (खीरी) : ... * जेल में हैं।...(व्यवधान)
श्री धर्मेद्र यादव (बदायूँ) : ... *जेल में हैं,यह अलग बात है।...(व्यवधान)वे वहां क्यों हैं,किन ऐाडय़ंत्रों के तहत हैं,यह भी अलग बात है। लेकिन हम इतना जरूर कहना चाहते हैं कि एम.जे. अकबर साहब अभी बहुत अच्छी तक़रीर करके गए। क़ुरान शरीफ़ की,शरियत की भी तमाम उदाहरण वे देकर गए। मेरी इच्छा थी कि काश वे इसे सुनते। काश!अकबर साहब उस समय भी चर्चा करते जब यू.पी. के अन्दर रमज़ान और ईद पर चर्चा हो रही थी। काश!अकबर साहब ने उस समय भी चर्चा की होती। एम.जे. अकबर साहब ने उस समय भी इसकी चर्चा कर दी होती जब ...*को भी पाक़िस्तान का ऐाडय़ंत्रकारी बताने में कोई शर्म नहीं की गयी थी। इसलिए हम उन बातों में नहीं जाना चाहते।...(व्यवधान)लेकिन,इस कानून के बारे में,जिस पर आज यहां चर्चा चल रही है,उसके बारे में मैं कहना चाहता हूं कि अभी भी समय है,आप इसमें से क्रिमिनल ऑफेन्स को वापस ले लीजिए। इसको स्टैण्डिंग कमेटी के माध्यम से और बेहतर बनाइए। जहां तक मुस्लिम महिलाओं के हितों का सवाल है,मैं समझता हूं कि इस पूरे सदन के अन्दर और इस देश के अन्दर ऐसा कोई नहीं होगा,जो मुस्लिम महिलाओं के हितों के संरक्षण के लिए अपना योगदान देने को तैयार न हो। इसके लिए केवल आपको वाहवाही लेने की जरूरत नहीं है। यह तो माननीय सर्वोच्च न्यायालय का डिरेक्शन है। इसलिए भारतीय जनता पार्टी और एन.डी.ए. की सरकार इस बात के लिए अपनी पीठ थपथपाने की कोशिश न करे कि मुस्लिम महिलाओं का संरक्षण केवल आप कर रहे हैं,मुस्लिम महिलाओं के संरक्षण के लिए हिन्दुस्तान की पूरी-की-पूरी आवाम तैयार खड़ी है। इस बात के लिए अकेले आपको क्रेडिट लेने की जरूरत नहीं है। लेकिन,आप जो इसको क्रिमिनल ऑफेन्स बना रहे हैं,यह मानवाधिकारों का हनन है। इसलिए मेरा आपसे फिर से एक बार निवेदन है कि इसको विदड्रा कीजिए,इसे स्टैण्डिंग कमेटी में ले जाइए और वहां से और बेहतर कानून बनाकर लाइए,जिस बेहतर कानून को हम सब लोग मिल कर सर्वसम्मति से पारित कर सकें। ऐसा कोई कानून लाकर दीजिए।
अगर आप इसी रूप में इस कानून को रखेंगे तो निश्चित रूप से आपके इस आर्टिकल पर बहुत सारे दलों ने विरोध जताया है और हम समाजवादी लोग भी इस आर्टिकल का पुरजोर विरोध करेंगे,जिस आर्टिकल में आप ने तीन साल की सजा का प्रावधान किया है। मुझे उम्मीद है कि चूंकि माननीय मंत्री जी एक कानूनविद् हैं,सुलझे हुए मंत्री हैं तो निश्चित रूप से इसमें जो कठोर सजा की बात कही गयी है,इसमें वे जरूर सुधार करेंगे। मंत्री जी को इसे कंसिडर करना चाहिए। आपको पूरे देश की भावनाओं को समझना चाहिए। मुझे उम्मीद है कि आप सबकी भावनाओं का सम्मान करते हुए और देश का सम्मान करते हुए इसे वापस लेंगे।
बहुत-बहुत धन्यवाद।
श्री जय प्रकाश नारायण यादव (बाँका) : उपाध्यक्ष महोदय,एक अत्यंत संवेदनशील और गम्भीर मसले पर संसद में बहस हो रही है। माननीय सुप्रीम कोर्ट ने तलाक़ के सम्बन्ध में साफ-साफ कहा है कि यह असंवैधानिक है। इस पर आगे कानून बनाने के सवाल पर बहस हो रही है।
आनन-फानन में,जल्दीबाजी में इस बिल को लाने की आवश्यकता नहीं थी। जो क्रिमिनल ऑफेन्स है,आपराधिक मामला है,यह सही नहीं है। इसे वापस लिया जाए। गैर जमानती धारा को समाप्त किया जाए। इसे स्टैण्डिंग कमेटी में राय-मशविरे के लिए भेजा जाए। यह बगिया सबकी है। यह एक चमन है,फुलवारी है। हम सबको जीने का हक़ है। हम राम-रहीम के बंदे हैं। इसलिए इस विऐाय पर समाज में,देश में जरूर बहस होनी चाहिए। चारों तरफ हमारा एक सामाजिक ताना-बाना है। मुस्लिम प्रतिनिधियों में से जो बड़े हैं,उनके साथ वार्ता होनी चाहिए। मुस्लिम पर्सनल लॉ बोर्ड से सकारात्मक बहस,मशविरा,बातचीत करना जरूरी है। कानून में राजनीतिक उद्देश्य नहीं झलकना चाहिए। सियासी रोटी पकाने का काम नहीं होना चाहिए। इससे पारिवारिक अशांति बढ़ेगी।
उपाध्यक्ष महोदय,तलाक़ नामी भी होता है और बेनामी भी होता है। तलाक़ मन ही मन भी हो सकता है। हिन्दू भाइयों में तो वे बोलते नहीं हैं और तलाक़ हो जाता है। ऐसे एक नहीं,लाखों उदाहरण हैं कि हिन्दू परिवार में तलाक़ बोला नहीं गया है,पर तलाक़ है। इसलिए इस पर एक सकारात्मक बहस होनी चाहिए। हमारा सामाजिक ताना-बाना बना रहना चाहिए। हम महिलाओं का सशक्तिकरण चाहते हैं। जो मुस्लिम महिला है,उसके लिए कुटीर उद्योग-धंधे खोले जाएंं।
उनके लिए स्पेशल पैकेज़ दिया जाए,उनके लिए तालीम की व्यवस्था की जाए,उनके जीवन स्तर को सुधारने का काम हो। हिन्दू भाइयों में भी दलित है,हिन्दू भाइयों में भी अति पिछड़ा है,हिन्दू भाइयों में भी पिछड़ा है;लेकिन मनुवादी शक्तियाँ उसे संपूर्ण रूप से हिन्दू नहीं मानती हैं।...(व्यवधान)इसलिए,वहाँ भी बँटवारा है।
18.10 hrs (Hon. Speaker in the Chair) अध्यक्ष महोदया, आज हम जानना चाहते हैं कि जब बाबरी मस्जिद गिरा तो क्या मुस्लिम महिला नहीं रोई? जिस मुस्लिम महिला के लिए आप आँसू बहा रहे हैं, यह आपका बनावटी आँसू है।...(व्यवधान)जब आप बाबरी मस्जिद गिरा रहे थे,उस दिन भी अल्लाह आपको याद कर रहे होंगे कि आपने क्या किया।...(व्यवधान)इसके साथ‑साथ आपको ख्याल रखना चाहिए कि आप श्मशान और कब्रिस्तान का बँटवारा करते हैं। मुस्लिम भाइयों को चुनाव का टिकट नहीं देते हैं,मुस्लिम महिलाओं को टिकट नहीं देते हैं और मुस्लिम भाई‑बहनों के लिए आँसू बहाते हैं। देश में जो सेकुलर ताकत है और हम लोग इसके लिए राय रखते हैं। इस देश को न किसी हिन्दू भाई से डर है और न किसी मुस्लिम भाई से डर है,न किसी सिख भाई से है और न ही किसी इसाई भाई से है। अगर किसी प्रकार का डर है तो आप से डर है। देश आपसे सहमा हुआ है।...(व्यवधान)
श्री प्रेम सिंह चन्दूमाजरा (आनंदपुर साहिब) : थैंक्यू मैडम। हमारे कानून मंत्री माननीय श्री रवि शंकर प्रसाद जी जो मुस्लिम वुमन राइट्स बिल लेकर आए हैं। इसने मुझे और मेरी पार्टी को दुविधा में डाल दिया है।
मैडम, हमारी आत्मा कुछ कह रही है तथा जुबान कुछ और कहने के लिए मज़बूर है। इसके दो हिस्से हैं। जहाँ तक माननीय मंत्री जी ने इंट्रोडक्शन के समय कहा था कि इस बिल की जरूरत क्यों पड़ी। औरत की आजादी के लिए, वुमन एम्पावरमेंट के लिए, औरत की रक्षा के लिए मैं समझता हूँ कि यह बिल ठीक है और हम सरकार तथा मंत्री जी की भावना की प्रशंसा करते हैं और हम इसके साथ हैं।
मैडम स्पीकर, यह सच है, अगर देश का इतिहास देखा जाए तो इस देश में औरत को जिस स्थान पर जाने की रुकावट थी, औरत को पैर की जूती तक समझा जा रहा था। हम उस सोच से पले है। गुरू नानक देव जी की जो सोच है, जिन्होंने कहा है:
“तिस क्यों मंदा आखिए जित जन्मे राजान। ” जिस औरत की कोख से राजे-महाराजे जन्म लेते हैं,उस औरत को बुरा नहीं कहा जा सकता है। गुरू नानक देव जी कोई बिल लेकर नहीं आए थे,उन्होंने आर्ग्यूमेंट से,दलील से इस देश के लोगों की मानसिकता को बदलकर रख दिया। यह भी सच है कि इस देश में गृहस्थ जीवन को बुरा समझा जाता था। गुरू नानक देव साहब,जो संयान्सी थे,उनको कहा कि आप रोटी माँगने के लिए गृहस्थ लोगों के पास क्यों आते हैं?गुरू नानक देव जी आर्ग्युमेंट से रिफार्म लाए। यह सच है कि औरतों पर जुल्म हो रहा था,उनके साथ अन्याय हो रहा था। तलाक-तलाक कह कर किसी को गाय,भैंस की तरह घर से निकाल दो,यह बहुत बुरी बात थी। हमारे देश में धर्म की अलग-अलग परम्पराएंं और मान्यताएंं हैं। कोई गृहस्थ जीवन में प्रवेश करने को मैरिज कहता है,कोई निकाह कहता है तो कोई शादी कहता है। शादी करने के तरीके भी अलग-अलग हैं। हम आनंद कारज कहते हैं। आनंद कारज का भाव खुशी है। खुशी वहां होगी,जहां बिछोड़ा नहीं होगा। हमारे आनंद कारज ऐक्ट में देखा जाए तो तलाक के लिए स्थान ही नहीं है। मैं समझता हूं कि यह सरकार सच्ची‑मुच्ची सद्भावना से औरत की आजादी का ख्याल रखती है। यदि देश में आनंद मैरिज़ एक्ट लागू हो जाए तो कोई डायवोर्स ही नहीं होगा। सही मायने में जो कानून बनते हैं,उस कानून को ब्लैकमेल किया जाता है,दहेज वाले लोग कानून का ब्लैकमेल करते हैं। इससे औरत खतरे में पड़ जाती है।
मैडम,इस देश का जो विधान है,यहाँ बैठकर जब संविधान बना,हमारे सिक्खों के नुमाइंदों ने उसका प्रोटेस्ट किया। हमने तथा श्री भूपिन्दर सिंह मान ने भी नहीं माना था।
जिस पंडित नेहरू की ये बात करते हैं,उन्हीं पंडित नेहरू ने हमें … * दिलासा देकर,…* बोल कर ऐसा विश्वास दिला दिया कि आप थोड़ी देर ठहर जाओ,हम आपके लिए सब कुछ कर देंगे। मगर आज तक धारा 25 के बी क्लाज का क्लाज टू है,उसमें केवल एक लिखा है,हिन्दू दैट इज सिख,हम चाहते हैं कि हिन्दू,सिख। इसके लिए सरदार प्रकाश सिंह बादल,स्वर्गीय गुरूचरण सिंह तोहड़ा जैसे लोगों ने जेल भी काटी कि केवल ‘कॉमा’डाल दो। हमारा आनन्द मैरिज एक्ट अलग बना दो,मगर पिछली सरकारों ने ऐसा नहीं किया। मैं माननीय मंत्री जी से निवेदन करना चाहता हूं कि जहां आप मुस्लिम औरतों की आजादी भी यह जो धारा 25 के बी क्लाज की क्लॉज 2 की थोड़ी सी शोध है,तो दुनिया भर का सिख आपके गुण गाएगा और देश में हम समझेंगे कि आज आजादी हमें मिली है। जो पंडित जी नेहरू जी ने हमें …* लिए यह कानून लाने का काम रहे हैं,हमारे सिख भाइयों को भी आजाद करा दो। हमारे लिए …* बोलकर दिलासा दिया,वह आप हमें इंसाफ दे दें,तो मैं समझता हूं कि बहुत अच्छा होगा।
डॉ. अरुण कुमार (जहानाबाद) : अध्यक्ष महोदया,यह कानून निश्चित तौर से एक लैंडमार्क है और इसे लाने के लिए माननीय कानून मंत्री और माननीय प्रधान मंत्री के प्रति मैं हृदय से आभार व्यक्त करता हूं। जो परिवर्तन समाज में हुआ है,पुरुऐा सत्तात्मक व्यवस्था ने जिस तरीके से महिलाओं का शोऐाण विभिन्न कालखण्डों में किया है,हिन्दू समाज में कई परिवर्तक ऐसे लोग हुए,जिन्होंने समाज में परिवर्तन करते-करते प्रोग्रेसिव रूप में महिलाओं को अधिकार दिया। लेकिन इस्लाम का गलत हवाला दे करके जिस तरीके से मुस्लिम महिलाओं का शोऐाण हो रहा था,तो हम इस्लाम के उन अलमबरदारों से यह कहना चाहेंगे कि इस वाक्य को जरूर ध्यान में रखें कि आज हक का दिन है,दीन-ए-इस्लाम हक है,लेकिन कुरान पर चलने पर हक है,कुरान में जो न मिले तो रसूल का मानने पर हक है। इसलिए,यदि हम इन विचारों से जुड़े हुए हैं,तो निश्चित तौर से आज तलाक-ए-बिद्दत पर उन्हें विचार करना चाहिए था कि जिस कुरान के हिसाब से भी यह तलाक बिद्दत है और जब कुरान के हिसाब से यह तलाक बिद्दत है तो फिर इसके समर्थन में और तरह-तरह के जो आयाम हैं,जिनको आप इनके संरक्षण में प्रस्तुत कर रहे हैं,आज वह परिवर्तन का दिन है,जिस पर तमाम मानवीय मूल्यों पर विश्वास रखने वाले लोगों को आज जश्न मनाना चाहिए कि एक बड़े अध्याय की शुरूआत हुई है। इस शुरूआत का हमें वेलकम करना चाहिए,खैर मकदम करना चाहिए।
महोदया,मैं समझ रहा हूं कि समय कम है,इसलिए सिर्फ एक बात और कहना चाहूंगा कि जो सेकुलर फोर्सेज हैं,जो अपने को तथाकथित सेकुलर कहते हैं,मैं इनसे कहना चाहता हूं कि आरिफ मोहम्मद खान ने परिवर्तन का एक नया आगाज किया था,हिम्मत की थी। आप भी स्पऐट तौर पर हिम्मत कीजिए,नहीं तो समाज माफ नहीं करेगा।
इन्हीं शब्दों के साथ मैं इस बिल का समर्थन करता हूं SHRI RADHEYSHYAM BISWAS (KARIMGANJ): Madam Speaker, thank you very much for allowing me to speak on the Muslim Women (Protection of Rights on Marriage) Bill, 2017.
My Party, the All India Democratic Front led by Maulana Badruddin Ajmal strongly opposes the way in which the Government has introduced the Bill and sought to pass the Bill today itself. It is sad that the Government did not get any time to hear the objections and valid points raised by the Opposition parties on the Bill which is unfortunate.
Madam, the Government is trying to make a law which is full of contradictions and faults. The Government is hastily trying to pass this Bill in the name of protection of women’s rights, but it is against the interest and rights of women.
In the Bill, talaq is defined as “talaq-e-biddat or any other similar form of talaq having the effect of instantaneous and irrevocable divorce”. The draft law goes on to declare, in Sections 3, 4 and 7 that the “pronouncement” of talaq-e-biddat by a person upon his wife in any form whatsoever “shall be void and illegal”, and whoever “pronounces” such a talaq“shall be punished with imprisonment for a term which may extend to three years and fine”, and the offence would be “cognizable and non-bailable”.
Madam, our party is against making instant triple talaq an offence with three year imprisonment and a fine because it is an unnecessary attempt to convert a civil matter into a criminal act. Instant triple talaq is viewed as sinful and improper by Islam itself. So, the attempt to stop this sin should be welcomed, but this Bill is making the issue more complicated.
Madam, our party AIUDF led by Maulana Badruddin Ajmal strongly opposes the Bill and demand that the Bill should not be proceeded with. The Government must consult Muslim groups like Personal Law Board and Muslim women groups as well as all political parties to make an effective law.
SHRI E.T. MOHAMMAD BASHEER (PONNANI): Madam Speaker, I thank you very much for giving me this opportunity.
Madam, I totally oppose this Bill. Those who oppose this Bill need not be branded as if they are advocating triple talaq. We are not advocating that. When we are making legislation in this House, the first consideration should be the essentiality of it. Here, what is happening? You are saying that triple talaq is something very dangerous. What is the percentage of the Muslim community in this country? It may be 16 to 17 per cent. Out of that, what is the percentage of triple talaq? It is very negligible. We all know this fact. But you are exaggerating the entire thing. You have got an agenda through this Bill. Everybody knows that. What is that? You are trying to create a myth. What is that myth? You want to prove that men of a particular community are dangerous and they are cruel towards women. That is your agenda and that is what we are protesting against.
Madam, the Government is unnecessarily taking a gun to kill the mosquito. We have to realize the hurried manner of the Government in passing this Bill. We have witnessed enactment of many laws. The Government has jeopardized the sanctity of the House. That is my first objection.
Coming to this Bill, the Supreme Court has passed an order nullifying triple talaq. Then, why should you have a law? It is not needed. You have brought this Bill with an ill motive. What is your intention? Your intention is to open a pathway for Common Civil Code. There was a signal for this from the speech of Mr. M.J. Akbar. He said Shariat is not there. According to him, Quran or Hadith is not Shariat. Shariat is only that. He is ignorant about Shariat. Shariat cannot be amended. He says that Shariat is very vague and it can be amended. I would like to submit with all humility that his ignorance can be evaluated in a way that your agenda is to bring Uniform Civil Code in this country.
Similarly, my friends have already said that it is a violation of Article 25 of the Constitution. The most paradoxical item in this Bill is criminalization of talaq. Everybody has mentioned about it. It is a very serious thing. You are sending the husband to the jail and saying that expenditure of all kinds should be met by the husband.
If you send the husband into jail, how can he feed his wife and children?
Madam, I would like to say one more thing. Clause (3) says about all kinds of talaqs. That may create ambiguities; that may create a lot of litigations. This is also a very important point. I know there is a time constraint. This is a country with tolerance. You have to keep certain yardsticks in this. What is happening in this country? You are all talking about the protection of the law. You are acting as a masihas of the ladies here. In your tenure, under your administration, there are a lot of cruelties going on against the women in this country. Are you serious about that? Are you attending to that? Atrocities against women are happening. You are ignorant about all these things. Unnecessarily, you are fabricating a story. Madam, I once again express my vehement protest to this Bill. With these words, I conclude. Thank you very much.
श्री कौशलेद्र कुमार (नालंदा):माननीय अध्यक्ष जी,आज इस सम्मानित सदन में महिला अधिकारों को और अधिक सशक्त बनाने की दिशा में ऐतिहासिक कदम उठाया गया है,मैं इसके लिए माननीय प्रधान मंत्री जी और माननीय मंत्री जी को बधाई देता हूं।
अगर शरीर में नाड़ी न हो तो खून का संचार बंद हो जाएगा,इसी तरह अगर समाज में नारी न हो तो समाज का निर्माण बंद हो जाएगा। ऐसे बिल का समर्थन करना चाहिए। मैं तमाम पार्टियों को कहूंगा कि इस बिल का समर्थन करें।
वऐााॉ से रूढ़िवाद से पीड़ित महिलाएंं सामाजिक कुरूतियों में पड़ी हैं,उनको न्याय दिलाने का वक्त आ चुका है। ऐसे वक्त में सभी पार्टियों को एक स्वर से बिल का समर्थन करना चाहिए। सर्वोच्च न्यायालय ने कहा है कि एक तलाक-ए-बिद्दत इस्लाम का अभिन्न अंग नहीं है,इसे संविधान के अनुच्छेद 25 के तहत धार्मिक स्वतंत्रता के अधिकार का संरक्षण प्राप्त नहीं हो सकता,अतः शरियत कानून 1937 की धारा 2 में दी गई एक बार में तीन तलाक की मान्यता असंवैधानिक है।
अतः जैसा इस विधेयक में प्रावधान है कि तीन तलाक चाहे वह मौखिक हो या इलेक्ट्रॉनिक माध्यम से दिया गया हो,वह अवैध होगा। यह स्वागत योग्य कदम है। इसके माध्यम से समुदाय विशेऐा की महिलाओं के प्रति होने वाले शोऐाण पर लगाम लगेगा। केवल धार्मिक स्वतंत्रता के नाम पर तीन तलाक,निकाह,हलाला और बहु-विवाह की इजाजत भारतीय संविधान कतई नहीं देता है और न ही पवित्र कुरान में तीन तलाक का स्पऐट संहिताकरण किया गया है। यह तो केवल उलेमाओं द्वारा उसकी मनमाफिक व्याख्या की जा रही है। अतः मुस्लिम महिलाओं को केवल लिंग और धर्म के आधार पर कानून के तहत समान संरक्षण और भेदभाव से सुरक्षा के अधिकार से वंचित किया जाता रहा है। माननीय मंत्री जी ने मौजूदा विधेयक भेदभाव को समाप्त कर समान संरक्षण प्रदान करने का प्रावधान किया है।
इन्हीं बातों के साथ मैं अपनी बात समाप्त करता हूं। आपने मुझे बोलने का मौका दिया,इसके लिए बहुत धन्यवाद।
श्री दुऐयंत चौटाला (हिसार):माननीय अध्यक्ष जी,आपने मुझे मुस्लिम महिला (विवाह अधिकार संरक्षण)विधेयक, 2017 पर बोलने का मौका दिया है,इसके लिए मैं आपका धन्यवाद करता हूं। मैं माननीय मंत्री जी का आभार प्रकट करूंगा कि पुरुऐा प्रधान देश में महिलाओं की चिंता सुप्रीम कोर्ट के आदेश अनुसार इस सदन में की जा रही है।
मैंने बिल पढ़ा है,यह बहुत लंबा-चौड़ा नहीं है,इसमें चार गंभीर मुद्दों पर सरकार ने समाज के अधिकारों को बांधने का प्रयास किया है। मैं माननीय मंत्री जी को सुझाव देना चाहता हूं कि जल्दबाजी में ऐसा कानून न ले आएंं ताकि आने वाले समय में अमेंडमेंट करना पड़े। यह देखा गया है कि सदन में अनेक ऐसे कानून आए हैं कि ओवर द पीरियड अमेंड किया गया और समाज के उद्धार के लिए आगे ले जाया गया। मैं कहना चाहता हूं कि पूरे बिल में कहीं भी बच्चों के एजुकेशन,राइट्स पर चर्चा नहीं की गई है। आज आपने लिख दिया कि मजिस्ट्रेट के पास जाकर फैसला होगा। इस बिल में कहीं यह नहीं लिखा गया कि हम कहां उनके बीच सैटलमैंट या उनके परिवार को चलाने के अधिकारों की चर्चा करेंगे।
मैं एक आग्रह करूंगा कि जहां अप टू थ्री ईयर्स ऑफ इप्रिज़मैंट है,तो क्या हम एक सिविल मैटर को आज एक क्रिमिनल मैटर बनाने का काम नहीं कर रहे?जहां ट्रिपल तलाक की बात है,सरकार को जरूर इस पर चिंतन करना चाहिए और दोबारा विचार-विमर्श करके ऐसे एक अहम कानून को देश में लाना चाहिए। अगर आज हमारे से कोई गलती सदन में हो जायेगी,तो इसके रिपरकशन्स हमें आने वाले समय में देखने को मिलेंगे। जैसे एससी/एसटी एक्ट लाया गया था,उसमें सरकार को बाद में एक बड़ी अमेंडमैंट लानी पड़ी थी,क्योंकि उस कानून में ऐसा एक लूपहोल छोड़ दिया गया था। इस कानून की वजह से आने वाले समय में कोई ऐसा रिपरकशन्स देखने को न मिले,इसलिए उस पर सरकार को दोबारा विचार-विमर्श करना चाहिए। धन्यवाद।
SHRI N.K. PREMACHANDRAN (KOLLAM): Madam Speaker, my Amendments are also there. So, I would request you to kindly grant me more time to speak because I did not speak at the time of moving the Amendments.
Madam Speaker, the main apprehension regarding this Bill which I would like to place on record is the over-enthusiasm and the interest shown by the Government led by the BJP, supported by the Sangh Parivar in protecting the Muslim Women’s right. There is a cloud of suspicion among the people, especially among the Indian Muslim Community that the Government of India is moving in the direction of having a Common Civil Code. This is the cloud of suspicion existing in our country.
So, my first submission to the hon. Minister is to please remove the cloud of suspicion regarding the Uniform Civil Code. It was none of the Muslim organizations or none of the NGOs or none of the other political parties, but it was the Indian National Congress, the first party in India, which has supported the Supreme Court Judgment. So, there is no political opposition as far as the triple talaq at one time is concerned.
The question is regarding this Bill. If you kindly come to the Bill, this Bill is being introduced on the basis of the judgment of 22nd August, 2017. According to me, it is an ill-drafted legislation done in haste and with an ulterior political motive. That is the first contention, which I would like to make. I would substantiate it.
Madam, triple talaq has already been declared by the Supreme Court as null and void. A divorced wife or a person against whom the pronouncement of triple talaq is made, she is then entitled for maintenance or subsistence allowance and she is entitled for the custody of her minor children; and also punishment is enunciated. This is the intention of the Bill, I do agree. As regards constitutional morality, dignity of women, gender justice, gender equality and preventing discrimination against women and empowerment of women, I do agree and accept all these points.
But the point is that the Bill is criminalizing a civil wrong. The Supreme Court has already struck down the triple talaq declaring it as null and void. It has become the law of the land. According to article 141 of the Constitution, it has become the law of the land. Then, the question arises. What is the need of further legislation? That is my question number one.
Madam Speaker, there are flaws in the Bill. I am directly coming to the flaws in the Bill. One of the fundamental maxims of criminal jurisprudence is, I quote: “Nullum crimen cine injuria”. That means, no persons shall be punished for an act that does not prove to be significantly harmful to anyone.
Madam,talaq-e-biddat has been declared as void on 22nd August. Subsequent to that, it does not in any manner harm or violate the right of the wife unless the husband refuses to perform his conjugal duties or forces the wife to leave from his house on the basis of the pronouncement of triple talaq. So, the basic fundamental of the criminal jurisprudence is being violated in this case because when the talaq has become null and void, what is the consequential act on it? That is the second question that I would like to ask.
Even if the Government is so concerned about the liberty, freedom and rights of the underprivileged Muslim women in the country, in the Indian Penal Code, Section 498A is there; Protection of Women from the Domestic Violence Act of 2005 is there. It can very well be invoked. Even if they want to make it clear, they can definitely make amendments in the Domestic Violence Act. Even amendments in the Indian Penal Code can be made.
But here, in this case, it is an unnecessary attempt to convert a civil wrong into a criminal act with ulterior political motives; and it is counterproductive. This is my submission.
Further, Madam, it is against the criminal jurisprudence on the following three grounds. Number one, the harsh punishment of three years imprisonment defies the doctrine of proportionality.
Secondly, with three years of imprisonment to husband, you are further penalising a poor woman. She is further aggrieved because her husband is in jail. Thirdly, it may aggravate the already accrued insecurity and lead to alienation of Indian Muslim community from the mainstream.
Madam, the last point which I would like to make is that the provisions of the Bill are totally contradictory. I would like to seek a clarification from the hon. Minister. Section 3 is there. According to Section 3, it is null and void. According to Section 4, criminal punishment is being made for three years. How will Section 4 and Section 5 become applicable? It is because talaq is already declared void. The marriage is subsisting. When the marriage is subsisting, why is the husband be forced to give the subsistence allowance? The opening speaker, Kumari Sushmita Dev has already said as to what is the definition of the subsistence allowance. Is there any definition for subsistence allowance? If the argument of the Government is accepted by us, even then, how can a jailed person give subsistence allowance to his wife? He is already in jail. He will be getting food, clothing and shelter. Unfortunately, the women will further be suffering. Therefore, this question should be answered.
My final point is regarding the retrospective effect. I want a specific clarification. I have given so many amendments. When will Clause 5 and Clause 6 become operative? You are operating it with retrospective effect. We are drafting a legislation. According to Clauses 5 and 6 of this Bill, if this is made a law, then, all the divorces of triple talaq made prior to the commencement of the Act, will be applicable. That means, a flooding of petitions will come into the courts. There is no doubt about it. It is because the talaq will come into existence only prior to the notification of this Act; subsequent to that, there is no talaq because talaq is null and void ab initio.
Therefore, Madam, there is lot of suspicion. I have moved an amendment. This Bill may be sent for eliciting public opinion. None of the Muslim organisations have supported this Bill. Kindly see that. They have to be consulted. Kindly have a consultation with them, come with a consensus and then draft a Bill. We will unanimously pass the Bill without any opposition. That is the point which I would like to make. Kindly send it for public opinion. The consultation should be there so that we can have a fruitful Bill in this House.
With these words, I conclude. Thank you very much.
SHRI ASADUDDIN OWAISI (HYDERABAD): Madam Speaker, I stand to oppose the Muslim Women (Protection of Rights on Marriage) Bill, 2017.
Madam, at the outset, during the introduction, the hon. Minister quoted paragraphs 26, 199 and 97. May I please request him through you to read paragraph 77? His own Government stood up in Supreme Court and said: “Remove all forms of talaq.” When Justice U.U. Lalit asked as to how the marriage will be dissolved; the Attorney General said: “We will bring a new statute.” So, by bringing this legislation, you are taking one step towards taking away all my personal laws which Article 25 of the Constitution guarantees me. This is what you are doing.
Secondly, the hon. Minister has talked about so many things. I want to know from him certain things. He might be a normal lawyer but he is a pathetic and a failure as a draftsman. Why I say this is because he has failed to differentiate between a civil law and a criminal law. What is the civil law? One regulates action by an individual which affects the society at large and the other provides remedy to disputes between individuals. Now, this Bill extends the realm of criminal law to disputes which are interpersonal. Why I call him that he is not a good draftsman, it is because in Section 3 he accepts that triple talaq shall be void. Then, why are you giving punishment in Section 4?
What is void? I cannot increase your knowledge of law but I can share my knowledge of law. Void action means an action with no force and effect, without legal efficacy, incapable of being enforced or has no legal or binding force. Now, Sir, you are doing this. You are accepting that triple talaq has not happened, but you are giving him a penal sentence.
Madam, my fourth point is this. He has again wrongly misled the House. I do not want to quote Pakistan because my forefathers said, ‘Jinnah, go to hell; we will not go to Pakistan’. But, he is in so favour of Pakistan. So, I have checked with a colleague of mine who did bar with me in Lincoln’s Inn. He told me that in Pakistan that particular Section 61 has been stayed by the Supreme Court.
My fifth point is this. All the Muslim countries he has named. Not a single Muslim country – I do not call them Islamic – has a penal provision. Please show me one penal provision of any Muslim country that you have mentioned. The penal provision in Pakistan – even that was stayed – said, if you do not inform the Arbiter/Commissioner, then the penal provision comes into play. Here is a situation, a void action relating to divorce has been made punishable. What is void action? It is non-jurisdictional from the very inception.
My fifth point is this. In Islam, the concept of marriage is based on civil contract. I know my friend, Maulana Athar Dehlavi. His grandmother got married in 1942. She incorporated conditions in nikahnama that her husband should give her paan ka kharcha. Her husband should not force her to cook food. Her husband should send her every week to her father’s house. This is civil contract. Marriage in Islam is a civil contract and for that breach, you are giving a criminal sentence. Now, what is triple talaq? As rightly pointed out, the Supreme Court has said, ‘Set aside’. Triple talaq is a verbal and emotional abuse which comes under Section 3, sub-section (iii) of the Domestic Violence Act. It can be categorised as emotional and verbal abuse and nothing more. I would request you to look at the whole discussion which took place over here. You are trying to demonize the whole Muslim community. If you have empirical data, please place it on record. For us, we are saying it is a sin and it will go away. It is because, social laws have not succeeded in solving social problems.
Take the Child Marriage Act. 2011 Census says, 90 lakh non-Muslim children got married. You have laws. You have the Dowry Prohibition Act; 80 per cent of dowry cases are non-Muslim. Are you not concerned about that? As per 2011 Census, out of 23 lakh abandoned women, 20 lakh are Hindu women; 2.8 lakh are Muslims; 0.9 lakh are Christians. You have a vested interest. I charge this Government that you do not want to bring a law to punish those husbands who are married but their wives are not living with them in Delhi. You have a vested interest in that. A law should be made that if a person marries his wife and abandons her or deserts her, he should be given the maximum punishment. But, you have a vested interest in that.
The Minister of State for External Affairs spoke about bigamy, Section 494 of IPC. Regarding bigamy, the second marriage is void. He does not understand the basic principle of law but he is External Affairs Minister.
Then, Mr. Ravi Shankar Prasad, Sir, I commend you for saying these words. You are bringing this Bill for equality, justice and gender equality. But, you have not a single Muslim woman over there. Not a single Muslim MP you have. In which world are you living? And you expect the whole world to listen to your good words. No, Sir, you are not waking the talk and you are steeped in your ideology.
Madam, let me conclude. When I say social laws cannot solve problems, every hour, three women are raped. Every hour, five women are assaulted in outrage; three are kidnapped or abducted. That is why, I say, society has to be reformed. The Minster has got a bad law. Moreover, if a Muslim man says, ‘Talaq, talaq, talaq’; then the Supreme Court says, the law says, ‘The marriage is not void; the marriage exists’. What happens if I hire a lawyer like you and you stand up and say in court, ‘No; he will use Section 84 of IPC regarding insanity’. Are you excluding Section 84? You are not excluding Section 84. That is why I say, this is not a law to provide justice to Muslim women, but you are giving a handle to Muslim men to do more injustice and to ensure that your dream of having more Muslims in jail will be realised.
This is what you are doing. Please send it to a Standing Committee. Why am I opposing this Bill? ...(व्यवधान)मैडम,वे बोल रहे हैं कि …* हो गए। ...(व्यवधान)इतना …* नहीं हूं कि आपकी साजिश समझ सकें। ...(व्यवधान)
HON. SPEAKER: Owaisi Ji, I have given you sufficient time.
SHRI ASADUDDIN OWAISI : Madam, why I oppose this Bill? Through you, I want to request hon. Minister that you are forcing a Muslim women to go and file an FIR. Okay, she goes and files and FIR. You are giving a handle to Muslim man to say okay, triple talaq is void but I will wait for 90 days. What will happen after 90 days? Sushmita Ji was right. If you are true to your intentions, provide a financial memorandum, create a corpus of Rs. 1000 crore and do it.
Lastly, I end by saying this. मैंने बचपन में एक कहानी पढ़ी थी। नदी के किनारे पानी में बहुत-सी मछलियां बह रही थीं और पानी को एनजॉय कर रही थीं। एक बंदर आया और उन मछलियों को निकालना शुरू किया और पानी के बाहर पत्थर के ऊपर रखता गया,जिसके कारण मछलियां मरती रहीं। किसी ने उस बंदर से पूछा कि तू क्या कर रहा है,मछलियों को पानी से क्यों निकाल रहा है?बंदर ने कहा कि मैं इनको बचा रहा हूं। आप वही कानून बना रहे हैं। आप उन्हें बचा नहीं रहे हैं,आप ख्वातीन पर जुल्म कर रहे हैं। That is why, I oppose this Bill. Thank you.
श्री राजेश रंजन (मधेपुरा) : अध्यक्ष महोदया, भारतीय संस्कृति है कि व्यक्ति मन प्रधान होता है, जीभ प्रधान नहीं होता है। समाज में बच्चा, मां और पिता का रिश्ता बहुत ही आंतरिक रहा है, इसलिए यदि आप दुनिया में सब कुछ दे दें लेकिन बच्चों को मां और पिता दोनों का सानिध्य नहीं देंगे, पति-पत्नी को एक दूसरे के बीच रहने का सानिध्य नहीं देंगे, तो निश्चित रूप से आप भारतीय संस्कृति और परंपरा का एक उदाहरण पेश नहीं कर सकते हैं।
सामाजिक परिवर्तन हमेशा आर्थिक, शैक्षणिक और सांस्कृतिक आधार पर हुए हैं। राजा राम मोहन राय, दयानंद सरस्वती और विवेकानंद सरस्वती जैसे लोगों के सवाल को उठा कर देख लीजिए, हमारे यहां सती प्रथा और विधवा प्रथा थी, हमारे यहां दहेज और भ्रूण हत्या के मामले थे। हमारे यहां जब सीता मां को अग्नि परीक्षा देनी पड़ी थी तो उस वक्त भी समाज खड़ा था। उसी तरह द्रौपदी का चीर हरण हुआ था तो पांडव और द्रौपदी के बीच इस सवाल को खड़ा किया गया था कि पांडव क्यों नहीं? जब महिलाओं के लिए ’बांझ’ जैसे शब्द लाए गए थे, तब भी सामाजिक परिवर्तन हुआ कि पुरुऐा के लिए क्यों नहीं? हमारे यहां लगातार रिफॉर्म की बात आई है। एम. जे. अकबर साहब यहां पर नहीं हैं। मेरा सवाल है कि उन्होंने कहा कि ज़ाहिलियत, मैं समझता हूं कि जाहिल वह है जो टाइम, पर्सन, प्लेस और सबजैक्ट के मुताबिक अपने विचार, चरित्र और चिंतन को बदलता है, दुनिया में वे लोग जाहिल हैं। जाहिल वे लोग नहीं है कि हम अपनी बात को अच्छे तरह से न रख पायें। निश्चित रूप से यह बिल सही है। मैं चाहता हूं कि सभ्यता का सम्मान हो।...(व्यवधान)हमारा देश वसुधा से भरा है और सर्वधर्म समभाव से भरा है। आप जिस बिल की बात करते हैं,उसमें मेरे दो-तीन अमेंडमेंट है। एक,सभी लोगों ने यह मान लिया कि कुरान और इस्लाम इस दुनिया में बहुत बेहतरीन है। ये बीजेपी के लोगों और हम लोगों ने आज मान लिया कि इस्लाम की जो विचारधारा है,जो दुनिया के तीन हिस्से में ले आई है,यह सही है,कुरान का जो कानून है,वह सही है।...(व्यवधान)दुनिया के अन्य देशों के लोगों ने जो कानून बनाया है कि तलाक को ही खत्म कर दिया जाये। मेरा सबसे पहला सवाल है कि तलाक जैसे शब्द के लिए कानून हो,सभी लोगों ने कह दिया है कि सिविल हो क्रिमिनल नहीं हो। हमारे माननीय सुप्रीम कोर्ट ने जो आदेश दिया है,हम उसे फॉलो करें। हम माननीय सुप्रीम कोर्ट से ऊपर नहीं हैं। इस्लाम और हदीस को समझने की जरूरत है।...(व्यवधान)
SHRI MALLIKARJUN KHARGE (GULBARGA): Madam, once again I request him, through you, that it should be sent to the Standing Committee so that it could be examined….(Interruptions) No, I request you.
Madam, not only my Party but also the AIADMK has demanded it; the RJD has demanded it; the CPI(M) has demanded it; and the TMC has demanded it. All the Parties are demanding it. What are you going to lose? You can fix the time. Whatever time you fix, within that you can finish it…(Interruptions)
HON. SPEAKER: It is all right. Now, let him say something.
SHRI ANANTHKUMAR: Madam, already the full-fledged debate is over. Everybody has participated in it. Kharge Sahib, the Congress Party has also participated. All the Parties have participated. We have considered the Bill. Now, you please allow the Bill to be passed….(Interruptions)
HON. SPEAKER: I have asked him.
SHRI ANANTHKUMAR: My only request to Kharge Ji and all the friends is that it has to be passed unanimously. आम सहमति से,सबकी सहमति से इस बिल को पारित करें।
SHRI MALLIKARJUN KHARGE : This is a grave injustice. At least, you put some time.
HON. SPEAKER: Yes, Mr. Minister.
…(Interruptions)
HON. SPEAKER: Now, let him speak.
…( व्यवधान)
माननीय अध्यक्ष : सभी लोगों ने अपनी बात कह दी है। आप अब मंत्री जी को बोलने दीजिए।
…( व्यवधान)
HON. SPEAKER: Kharge Ji, this is not fair. Every now and then, you stand up. Let him reply. What is this? This is not fair. I am sorry.
श्री रवि शंकर प्रसाद : श्रद्धेय अध्यक्ष जी, आज एक बहुत ही ऐतिहासिक विऐाय पर बहुत ही सार्थक चर्चा हुई है। मैं उन सभी सदस्यों का अभिनंदन करना चाहता हूं, जिन्होंने इस बिल के बारे में अपने-अपने सार्थक विचार रखे हैं। आज के दिन एक बड़ी बात देखी गई है कि सदन में तकरार भी होती है, लेकिन जब सदन बहस के मूड में आता है, तो बहस का स्तर बहुत ही ऊंचा हो जाता है। इसलिए मैं उन सभी सदस्यों का अभिनंदन करना चाहता हूं, जिन्होंने चर्चा में भाग लिया। मैं सभी माननीय सदस्यों का नाम लेकर समय जाया नहीं करना चाहता हूं, जिन्होंने चर्चा में भाग लिया है, लेकिन मैं तीन माननीय सदस्याओं के नाम का जरूर उल्लेख करूंगा - सुश्री सुऐिमता देव जी, मीनाक्षी लेखी जी और सुप्रिया सुले जी। आज जिस तरह से इन्होंने सार्थक रूप से अपनी मुस्लिम बहनों के लिए बात कही है, उसके लिए मैं इनका अभिनंदन करता हूं। इसका मतलब यह नहीं है कि अन्य सदस्यों ने सार्थक चर्चा नहीं की है, लेकिन मैं इनका विशेऐा रूप से नाम लेना चाहता हूं।
अध्यक्ष जी, मैं विऐाय पर आता हूं। कांग्रेस पार्टी का पूरा स्वर अजीब भ्रम पैदा करता है। उनका स्वर है कि हम इस बिल का समर्थन करते हैं, लेकिन उसके बाद ूकिन्तु-परन्तुू करते हैं। ये दोनों बातें एक साथ कैसे चलेंगी? यदि आपको तीन तलाक की पीड़ित महिलाओं का दर्द है, तो इस कानून के साथ खड़ा होना चाहिए। इसमें ूकिन्तु-परन्तुू क्यों जोड़ा जा रहा है, यह बात मेरी समझ में नहीं आ रही है।...(व्यवधान)
HON. SPEAKER: Now you need not reply to anybody. You address the Speaker. That is all.
SHRI MALLIKARJUN KHARGE : You have got the right….(Interruptions) This is not fair.
श्री रवि शंकर प्रसाद : खड़गे जी,आप बहुत वरिऐठ सदस्य हैं।...(व्यवधान)
HON. SPEAKER: Do not reply.
…(Interruptions)
HON. SPEAKER: Nothing will go on record. Only the Minister’s statement will go on record.
…(Interruptions) … * श्री रवि शंकर प्रसाद : एक तरफ कहा गया कि आप हड़बड़ी में बिल ला रहे हैं,दूसरी तरफ कहा गया कि पहले बिल क्यों नहीं लाए। ये सारे तथ्य सामने आए हैं,लेकिन एक बात समझने की जरूरत है,जो कि बहुत महत्वपूर्ण है। बाकी देशों की चर्चा मैंने इसलिए की थी,क्योंकि उन्होंने तीन तलाक को रेग्यूलेट किया था। हमारे देश में तीन तलाक को सही माना गया था,लेकिन पीड़ित मुस्लिम महिलाएंं इसे चैलेंज करती रहीं। जब हमारी सरकार आई,उस समय सुप्रीम कोर्ट में मामला पेंडिंग था इसलिए हम अपनी तरफ से कुछ नहीं कर सकते थे। शायद तीन तलाक की पीड़ित महिलाओं को विश्वास था कि मोदी जी की सरकार उनके पक्ष में खड़ी होगी और हम उनके साथ खड़े हुए। हमने एफिडेविट में इस बात को बहुत विस्तार से कहा कि जेंडर जस्टिस के लिए यह बहुत जरूरी है। दूसरा विऐाय चर्चा में आया कि जब सुप्रीम कोर्ट ने इसे गलत कह ही दिया,तो आप कानून लेकर क्यों आए हैं। इस तर्क में दम है। इसका जवाब भी बहुत सरल है। सुप्रीम कोर्ट ने कह दिया कि तीन तलाक गलत है और मैं सुऐिमता जी को बहुत विनम्रता से बताना चाहता हूं कि मैंने यह कभी नहीं कहा कि यह मैजोरिटी का निर्णय है। सुऐिमता जी,आप मेरी बात सुन लेंगी,तो स्पऐट हो जाएगा,मैं आपको संबोधित कर रहा हूं। मैंने हमेशा कहा कि मैजॉरिटी जजमेंट जस्टिस रोहिन्टन नारीमन,जस्टिस ललित और जस्टिस कोरियन जोसफ साहब का। हमने कहा था कि कानून बनना चाहिए।
अब आप मुझे यह बताइए कि जब सुप्रीम कोर्ट ने यह कह दिया है कि तीन तलाक गलत है,तो क्या तीन तलाक से पीड़ित महिलाएंं सुप्रीम कोर्ट के फैसले को मढ़वा कर अपने घरों में टाँग दें? वे क्या करें? सुप्रीम कोर्ट ने जब यह फैसला दिया,तो उधर मुस्लिम लॉ बोर्ड कहता है कि हम इसके लिए अपने समाज को ठीक करेंगे,लेकिन वह ठीक नहीं होता है। तलाक के केस बढ़ते चले जा रहे हैं। निर्णय के 4-5 दिनों के बाद आज सुबह रामपुर में एक महिला को इसलिए तीन तलाक दे दिया गया,क्योंकि वह सुबह लेट उठी थी। अब आप बताइए कि इस पर क्या किया जाए? क्या हम यह कहें कि यह गैर-कानूनी हो गया? यह सच्चाई है। मैं इसके लिए मीनाक्षी जी का धन्यवाद करूँगा कि उन्होंने अपनी बात में इस बात की ओर इशारा किया। मैंने सोचा था कि मैं यह बात अपने उत्तर में कहूँगा।
उत्तर प्रदेश एवं बाकी प्रदेशों में कई महिलाएंं पुलिस थानों में गईं। वहाँ उनसे पुलिस ने कहा कि हमारे पास क्या पावर है? इस पर हम क्या कार्यवाही करें? आखिर जब यह स्थिति आई,तब हम यह कानून लेकर आए हैं। यह कानून न ही किसी हड़बड़ी में लाया गया है और न ही किसी पॉलिटिकल माइलेज के लिए लाया गया है।
मैं इस सदन को एक बात और बताना चाहूँगा। जब इस तरह की शिकायतें माननीय प्रधान मंत्री जी के कार्यालय में आईं,मेरे पास आईं,माननीय गृह मंत्री जी के पास आईं एवं बाकी मंत्रियों के पास आईं,तो माननीय प्रधान मंत्री जी ने एक ग्रुप ऑफ मिनिस्टर्स बनाया। उस ग्रुप ऑफ मिनिस्टर्स के अध्यक्ष माननीय श्री राजनाथ सिंह जी थे। उस ग्रुप में सुऐामा स्वराज जी थीं,अरुण जेटली जी थे,मैं था और मेरे मंत्रालय के राज्य मंत्री श्री पी. पी. चौधरी और श्री जितेद्र सिंह जी थे। हम सब ने इस पूरे विऐाय पर विस्तार से चर्चा की थी। ...(व्यवधान)
SHRI ASADUDDIN OWAISI : What about Women and Child Development Minister? … (Interruptions)
माननीय अध्यक्ष : प्लीज़,ऐसे मत कीजिए। मैंने आपको बोलने का पूरा समय दिया था। अब आप बीच में डिस्टर्ब मत कीजिए। मैंने आज आपको ज़रा सा भी नहीं टोका है। आपको आज मैंने पूरा समय दिया है। अब आप ऐसे मत कीजिए।
…( व्यवधान)
श्री रवि शंकर प्रसाद : इस विऐाय पर चर्चा के बाद यह पूरा मामला हमारे सामने आया,इसलिए इस पर हम यह कानून लेकर आए हैं। अब इसके संबंध में एक अन्य बात भी कही जा रही है कि इसको क्रिमिनल करार क्यों दिया जा रहा है? इसकी ड्राफ्टिंग पर भी कई सवाल उठाए गए।
माननीय अध्यक्ष महोदया, मैंने लंदन जाकर बैरिस्टरी नहीं पढ़ी है। मैंने पटना लॉ कॉलेज से लॉ ग्रैजुएशन किया है और पटना हाई कोर्ट और सुप्रीम कोर्ट में हिन्दुस्तान के कुछ छोटे-बड़े केस कर चुका हूँ। इस बात को यह देश और पूरी दुनिया जानती है। मुझे अपने ज्ञान का कोई अहंकार नहीं है, लेकिन मैं बड़ी विनम्रता से कहना चाहूँगा कि मैं हिन्दुस्तान के एक छोटे स्कूल और कॉलेज से एक छोटा वकील और देश का तीसरी बार कानून मंत्री बना हूँ। मुझे अटल बिहारी वाजपेयी जी की सरकार में काम करने का अवसर मिला था और माननीय मोदी जी ने भी मुझे काम करने का अवसर दिया है।
इस बिल की ड्रॉफ्टिंग के संबंध में भी बातें कही जा रही हैं। इसके संबंध में आप एक बात समझिए। मैं उसका उत्तर देना चाह रहा हूँ। सुप्रीम कोर्ट ने तीन तलाक को वॉइड किया। तीन तलाक का मतलब होता है -इर्रेवोकेबिल,अर्थात यदि आपने तलाक,तलाक,तलाक कह दिया,तो शादी खत्म हो गई -इर्रेवोकेबिल -वह मिट नहीं सकता। जब सुप्रीम कोर्ट ने उसे गलत करार दिया है और यदि आप उसे लागू करने की कोशिश कर रहे हैं,तो उसका अंजाम क्या होगा? इस कारण इसको एक अपराधी,एक ऑफेंस बनाया गया।
अब यह कहा जा रहा है कि जब तीन तलाक देने वाला जेल जाएगा,तो वह सब्सिस्टेंस कहाँ से देगा? यदि कोई अपराध कॉगनिज़ेबल होता है या नॉन बेलेबल होता है,तो उसका सिंपल मतलब यह होता है कि उसमें थाने से बेल नहीं मिलेगी। उसमें मजिस्ट्रेट के यहाँ तो बेल मिल सकती है? वह वहाँ मूव करेगा और मजिस्ट्रेट के कंट्रोल में रहेगा। इसके बाद मजिस्ट्रेट धारा,सब्सिस्टेंस अलाउंस,माइनर चाइल्ड की कस्टडी आदि के बारे में उचित फैसला कर सकता है। अब कहा जा रहा है कि मजिस्ट्रेट यह फैसला कैसे करेगा,यह तो आपने बताया नहीं?
माननीय स्पीकर महोदया,सी.आर.पी.सी. की धारा 125 में मजिस्ट्रेट को ऐसा करने की पावर है। 1986 एक्ट डायवोर्स के बाद लागू होता है। यहाँ मामला डायवोर्स का नहीं है,क्योंकि डायवोर्स गैर कानूनी है। गैर कानूनी डायवोर्स को जो लोग जबरदस्ती डायवोर्स करने की कोशिश कर रहे हैं और महिलाओं को फुटपाथ पर ला रहे हैं,उनके इस अपराध को रोकने के लिए यह कानून बनाया गया है,इसलिए उनको सब्सिस्टेंस अलाउंस और माइनर की कस्टडी देनी पड़ेगी। बार-बार जब हमारे कई मित्रों ने इसे अपराध कहा,तो ऐसा लगा कि हमने कोई अपराध कर दिया है। हम बड़ी विनम्रता से कहना चाहते हैं कि यदि हमारे देश की मुस्लिम समाज की बेटियों-महिलाओं के पक्ष में खड़ा होना अपराध है,तो हम यह अपराध दस बार करेंगे। हम इसमें कोई अतिश्योक्ति नहीं कर रहे हैं। मैं एक बार फिर कहना चाहता हूँ कि हम इस मामले को वोट के चश्मे से नहीं देख रहे हैं। महिलाएंं इससे पीड़ित हैं। क्या आज अखबारों,वॉट्स-एप,एस.एम.एस. या ई-मेल के माध्यम से तीन तलाक नहीं दिया जा रहा है? दो दिन पहले खबर आई थी कि कुवैत के एक जनाब ने मेरठ की एक महिला से तलाक,तलाक,तलाक कह दिया।
मैंने शुरू में कहा था कि यह सियासत की बात नहीं है। हम सियासत के नहीं,बल्कि इंसानियत के चश्मे से इसको देखते हैं। हम से बार-बार कहा जा रहा है कि तीन साल की सज़ा क्यों दी जा रही है? तीन साल तक की सज़ा का प्रावधान रखा गया है। पूरा पीनल कोड इससे भरा हुआ है। यह कहा गया कि फाइन को डिसक्राइब नहीं किया गया है।
Dr. Sampath is a very eminent lawyer and I know his legal capacity. I can tell him ten provisions of the Indian Penal Code which do not prescribe the quantum of fine. The quantum of fine is determined by the court or the magistrate or the ADJ, as the case may be. Therefore, merely because the quantum of fine has not been prescribed, it is …… (Interruptions)
DR. A. SAMPATH (ATTINGAL): In most of the provisions, it is otherwise.
SHRI RAVI SHANKAR PRASAD: All right.
महोदया, हमने इसे मजिस्ट्रेट के विवेक पर छोड़ा है, क्योंकि सुप्रीम कोर्ट द्वारा तीन तलाक को गैर कानूनी कहने के बाद भी उस पद्धति को चला रहा है, अमानवीय आचरण कर रहा है, हमारी मुस्लिम महिलाओं और बेटियों के साथ अत्याचार कर रहा है, उसके लिए इसको करना जरूरी है। सबसिस्टेंस अलाउंस कितना होगा? अगर कोई बहुत सम्पन्न है तो उसको अधिक देना होगा, यदि कोई गरीब है तो वह मजिस्ट्रेट तय करेगा। यह सब हमने मजिस्ट्रेट के विवेक पर छोड़ दिया है। यह कहा जा रहा है कि आप इससे परिवार को तोड़ेंगे। मुझे यह तर्क बहुत अजीब लगता है, क्योंकि तीन तलाक से पीड़ित महिलाओं को फुटपाथ पर जबरन भेजा जा रहा है, तो उस समय यह सवाल क्यों नहीं उठता है कि परिवार को तोड़ा जा रहा है। हम जब आज कानून ला रहे हैं तो कहा जा रहा है कि परिवार को तोड़ा जा रहा है। मैं एक सवाल पूछता हूं कि इंडियन पीनल कोड की धारा 304बी है। इसके तहत अगर आप बहू को जलाएंंगे तो आपको उम्र कैद की सज़ा हो सकती है। इंजरी होने पर सात साल की सज़ा भी हो सकती है। उस समय यह सवाल क्यों नहीं उठता है कि आप परिवार को तोड़ने की बात करते हैं। धारा 498ए डाउरी प्रोहिबिशन एक्ट है। अगर आप डाउरी के लिए प्रताड़ित करेंगे तो आपको सज़ा हो सकती है। यह कहा जाए कि यह शादी का मामला है। यह सिविल मामला है, इसमें क्रिमिनल क्यों ला रहे हैं। आप इसके लिए काउंसलर बैठा दीजिए, वह समझाएंंगे। डाउरी प्रोहिबिशन एक्ट कम्यूनिटी न्यूट्रल है। उस समय यह बात क्यों नहीं कही गयी कि आप मुस्लिम समाज की बेटियों के पतियों को क्यों तंग कर रहे हैं?
महोदया, यहां कानून की बात आयी। आईपीसी की धारा 496 है, जिसके तहत आपने धोखे से शादी करने की कोशिश की तो आपको सात साल की सज़ा होगी। एडल्ट्री करने की कोशिश की तो आपको पांच साल की सज़ा होगी। मैं इस तरह के सभी प्रावधानों को पढ़ना नहीं चाहता हूं, ये सभी प्रावधान मैरिज से जुड़े हुए हैं। जिस समय ये सभी कानून बन रहे थे तब ये सब बातें क्यों नहीं उठायी गयी थीं। आज जब हम देश की पीड़ित महिलाओं के लिए इंसानियत के नाम पर न्याय दिलाने का मार्ग खोलने की कोशिश कर रहे हैं, तो उस पर इतने सवाल क्यों उठाए जा रहे हैं? हम से कहा गया कि इसको स्टैंडिंग कमेटी को भेज दीजिए। कांग्रेस ने चर्चा में भाग लिया और उनको अपनी बात कहने का पूरा अधिकार है। लेकिन क्या उन्होंने इस बिल के लिए कोई संशोधन दिया है? अगर संशोधन दिए होते तो हम उन पर खुलकर विचार करते। यदि किसी को इस बिल की ड्राफ्टिंग पसंद न आए तो हम केवल उनको पसंद आने के लिए अपनी ड्राफ्टिंग तो नहीं सुधारेंगे। लेकिन यह ड्राफ्टिंग इस मुल्क की पीड़ित बहनों को बहुत पसंद आ रही है और वे सुबह से इस बिल के लिए ताली पर ताली बजा रही हैं, ऐसा टीवी पर आ रहा है।
महोदया, यहां कहा गया कि हमारी सरकार मुसलमानों में खौफ पैदा करने के लिए यह कानून ला रही है, क्योंकि जेल में भेजने की बात इसमें कही गयी है। हमारी सरकार हमारे प्रधानमंत्री की अगुवाई में जब कहती है “सबका साथ, सबका विकास” तो वह हम ईमानदारी से कहते हैं। हमने मुद्रा योजना में चार लाख करोड़ रुपये हिन्दुस्तान के आठ करोड़ लोगों को दिए हैं, जिनमें हिन्दू भी हैं, मुस्लिम भी हैं, आदिवासी भी हैं और दलित भी हैं। उसमें कोई भेदभाव नहीं किया गया है। 2 लाख 70 हजार हमारे कॉमन सर्विस सेंटर्स काम कर रहे हैं। कश्मीर में भी वे चल रहे हैं और उनमें हमारी मुस्लिम महिलाएंं अच्छा काम कर ही हैं। हम उनके पीछे खड़े हुए हैं।
दो उदाहरण हम जरूर देना चाहेंगे।...(व्यवधान)
SHRI MALLIKARJUN KHARGE : Madam Speaker, please allow me. … (Interruptions)
SHRI RAVI SHANKAR PRASAD : No, I am not yielding. … (Interruptions)
माननीय अध्यक्ष : आप यील्ड नहीं कर रहे हैं,इसलिए मैं उधर नहीं देख रही हूं। आप बात शुरू कीजिए।
SHRI MALLIKARJUN KHARGE : Madam Speaker, I will clarify one thing. … (Interruptions)
श्री रवि शंकर प्रसाद : एक करीमुल हक हैं...(व्यवधान)
HON. SPEAKER: But he is not yielding.
… (Interruptions)
SHRI RAVI SHANKAR PRASAD : Madam, I am not yielding. … (Interruptions)
SHRI MALLIKARJUN KHARGE : He is telling that … (Interruptions)
HON. SPEAKER: Nothing will go on record.
…(Interruptions)…* HON. SPEAKER: I cannot help it if he is not yielding.
… (Interruptions)
माननीय अध्यक्ष : आप कंटीन्यू कीजिए।
…( व्यवधान)
श्री रवि शंकर प्रसाद : करीमुल हक जलपाईगुड़ी में टी-गार्डन में एक मजदूर हैं। उनकी माता जी इस वजह से मर गई हैं क्योंकि एम्बुलेंस पहाड़ पर नहीं पहुंच पायी। उस करीमुल हक ने यह तय किया कि मैं अपने इलाके के बीमार लोगों को अपनी मोटर साइकिल पर बांध कर एम्बुलेंस से ले जाऊंगा। उसका नाम एम्बुलेंस दादा हो गया। किसी को यह नहीं मालूम था। एक दिन पी.एम.ओ. से फोन जाता है कि क्या आप करीमुल हक हैं,आप ऐसा काम करते हैं। वह घबरा गए। फिर कहा कि आपसे प्राइम मिनिस्टर बात करेंगे। मोदी जी ने कहा कि करीमुल हक आप अच्छा काम कर रहे हैं,आप दिल्ली आइए,हम आपको पद्मश्री देने जा रहे हैं,क्योंकि ऐसे लोगों का हम सम्मान करते हैं। मोदी जी लंदन गए थे। वह वेम्बले स्टेडियम में सत्तर हजार हिंदुस्तानियों को संबोधित कर रहे थे। वहां उन्होंने कहा कि अल्वर के इमरान खान हिंदुस्तान को बदलने की कोशिश कर रहे हैं। मैं उस समय राज्य में संचार मंत्री भी था। हमने अगले दिन कहा कि हमारे मैनेजर जाकर उनको खोजकर गुलदस्ता दें।...(व्यवधान)उनसे फोन के माध्यम से बात हुई तो हमने पूछा कि कल प्रधान मंत्री जी ने लंदन में आपकी तारीफ की,क्या आपको यह मालूम है? उसने कहा कि मैं सो गया था,मुझे पड़ोसियों ने बताया। उनसे पूछा कि आप क्या करते हैं तो उन्होंने कहा कि मैं संस्कृत आर्य महाविद्यालय में गणित का शिक्षक हूं और एप बनाता हूं। एप को कितने बच्चे यूज़ करते हैं? चालीस लाख बच्चे यूज़ करते हैं। बड़ा सवाल यह है कि इमरान खान या करीमुल हक मुस्लिम हैं,यह जरूरी नहीं है। वे हिन्दुस्तानी हैं और भारत के प्रधान मंत्री उनकी उपलब्धियों की चर्चा कर रहे हैं। यह हमारी सोच है,हम किसी को वोट के तराजू से नहीं तौलते,इसलिए यह आरोप बिल्कुल बेबुनियाद है कि हम इस देश की अकलियत को खौफ में रखना चाहते हैं। ये बिल उनके लिए आया है। जैसा एम.जे. अकबर ने कहा कि जो अपनी पत्नियों को खौफ के डर में रखते हैं,उनको रोकने के लिए यह बिल लाया गया है।
बाद में कॉमन सिविल कोड की बात कही गई। इसमें कॉमन सिविल कोड कहीं नहीं हैं,मैंने आरंभ में भी इंट्रोडय़ूस किया था और साफ-साफ कहा था कि यह बिल सिर्फ ट्रिपल तलाक के बारे में है। ट्रिपल तलाक के बारे में क्यों है,क्योंकि सुप्रीम कोर्ट ने अपने फैसले में साफ-साफ कहा है कि इस मामले में हम तलाक-ए-बिद्दत की चर्चा कर रहे हैं,ट्रिपल तलाक की चर्चा कर रहे हैं। बाकी पॉलीगैमी है,तलाक-ए-हलाला हैं,दूसरे तलाक हैं,उन पर हम अलग से विचार करेंगे। जब सुप्रीम कोर्ट ने इसको गैरकानूनी बताया,तो फिर हम यहां पर उस कानून को न्याय के लिए लाए हैं।
यूनिफॉर्म सिविल कोड का मामला अभी लॉ कमीशन के सामने चल रहा है। हमने अपनी बात में हजारों लोगों से कहा है कि खुलकर अपनी चर्चा करो। काफी लोग विरोध कर रहे हैं,काफी लोग समर्थन कर रहे हैं। मेरे सामने एक रिप्रेजेंटेशन आया है। एक मुस्लिम पर्सनल लॉ बोर्ड का आया है,दूसरी तरफ महिलाओं का आया है कि आप सिफ इतना ही कानून क्यों ला रहे हैं और कानून ले आइए। यह तो आगे चर्चा की बात है। आज रिफॉर्म सिविल कोड की बात इसमें करने का कोई कारण नहीं है। मैं यह कहना चाहता हूं। जो बात रेट्रोस्पैक्टिविटी की कही है,कानून बहुत स्पऐट है। क्रिमिनल लॉ उस दिन से लागू होता है जिस दिन से यह नोटिफाई होता है। आप भी जानते हैं। इसका दूसरा पक्ष यह भी है कि जब सुप्रीम कोर्ट ने तलाक-ए-बिद्दत को गैरकानूनी कर दिया तो वह कानून कभी नहीं रहा। यह भी एक कानून है। इसमें कोई परेशानी की बात नहीं है। Mr. Premachandran, I will tell you with greatest of respect to you that you are more worried that Muslim woman cases will flood the court.
SHRI N.K. PREMACHANDRAN (KOLLAM): No. SHRI RAVI SHANKAR PRASAD : But this is what I could hear. I am happy that you have clarified it. We want that the Magistrate and the Police must give justice to them, that is, those who are being victimized today. This is the whole essence of this Bill. … (Interruptions) Please, I am not yielding. माननीय अध्यक्षा जी,मैं बहुत विनम्रता से आपसे कहना चाहूंगा कि मैंने आरंभ में कहा था कि हम इतिहास बनाने जा रहे हैं। यहां संसद में बैठे हुए लोग हैं,पहले भी सांसद रहे हैं और आगे भी सांसद होंगे,लेकिन आज के दिन हम इतिहास बनाने जा रहे हैं। जब पूरे हिंदुस्तान के लोग देख रहे हैं,हमारी ख्वातीन और बेटियां देख रही हैं कि हमारे साथ इन्साफ होगा या नहीं। आप जब कभी देखेंगे तो बताएंंगे कि यह कानून पारित हुआ था तो सदन में हम भी थे। इसमें हमारी भी उंगली दबी थी। यह इसका वसूल है। मैं इस सदन से गुजारिश करूंगा कि शिकवे-शिकायत तो होते रहेंगे,गिले-शिकवे होते रहेंगे,एक बार तो हम एक हो जाएंं,एक जुबान में बोलें,इस मुल्क को आगे बढ़ाने के लिए,रिफार्म के लिए,हमारी बेटियों के लिए,मुस्लिम समाज की बहनों के लिए,बराबरी के लिए,समानता के लिए,जेंडर जस्टिस के लिए,जेंडर इक्युएलिटी के लिए,जेंडर डिग्निटी के लिए,यही वह बिल है। यह कहकर मैं आग्रह करूंगा कि इस बिल को लोक सभा पास करे।
HON. SPEAKER: I shall now put the motion for eliciting opinion moved by Shri N.K. Premachandran to the vote of the House.
The question is:
“That the Bill to protect the rights of married Muslim women and to prohibit divorce by pronouncing talaq by their husbands and to provide for matters connected therewith or incidental thereto, be circulated for the purpose of eliciting opinion thereon by the 1st of July, 2018.” The motion was negatived.
… (Interruptions)
माननीय अध्यक्ष : यह क्या है,मैं अमैंडमैंट दे रही हूं।
…( व्यवधान)
श्री मल्लिकार्जुन खड़गे :हमने अमेंडमैंट दिया है,संशोधन कांग्रेस ने नहीं दिया,उन्होंने कहा है,लेकिन चौधरी जी ने दिया है,सुऐिमता जी ने दिया है...(व्यवधान)
माननीय अध्यक्ष : अगर है तो सामने आयेगा,डोंट वरी। मैं सबके अमेंडमैंट ले रही हूं।
…( व्यवधान)
श्री मल्लिकार्जुन खड़गे : रिकार्ड में कहां है?...(व्यवधान)
माननीय अध्यक्ष : आपने भी दिये हैं,उन्होंने विदड्रा कर लिया,अगर आपने दिया है तो उन्होंने विदड्रा कर लिया।
SHRI RAVI SHANKAR PRASAD: I withdraw that. Are you happy? … (Interruptions)
HON. SPEAKER: The question is:
“That the Bill to protect the rights of married Muslim women and to prohibit divorce by pronouncing talaq by their husbands and to provide for matters connected therewith or incidental thereto, be taken into consideration.” The motion was adopted.
HON. SPEAKER: The House will now take up clause-by-clause consideration of the Bill.
Clause 2 Definitions HON. SPEAKER: There is an amendment to clause 2 moved by Shri N.K. Premachandran, and another moved by Shri Asaduddin Owaisi.
SHRI N.K. PREMACHANDRAN (KOLLAM): I beg to move:
Page 2, line 9,-
for“resides” substitute “upon whom the talaq is pronounced resides or her place of marriage or the place where she was last residing with her husband”. (1) HON. SPEAKER: I shall now put amendment No.1 to clause 2 moved by Shri N.K. Premachandran to the vote of the House.
The amendment was put and negatived.
SHRI ASADUDDIN OWAISI (HYDERABAD): I beg to move:
Page 2, lines 4 to 6,-
substitute `(b) “desertion” includes any act or expression done by her husband with knowledge that it shall result in repudiation of conjugal obligations; and’. (6) HON. SPEAKER: I shall now put amendment No.6 to clause 2 moved by Shri Asaduddin Owaisi to the vote of the House.
SHRI ASADUDDIN OWAISI : I want Division.
HON. SPEAKER: Let the Lobbies be cleared-
HON. SPEAKER: Now, the Lobbies have been cleared. The Secretary General may tell the rules of voting.
SECRETARY GENERAL: Kind attention of the hon. Members is invited to the following points in the operation of the automatic vote recording system. Before a Division starts, every hon. Member should occupy his/her own seat and operate the system from that seat only. When the hon. Speaker says, “Now, Division”, the Secretary General will activate the Voting Button whereupon red bulbs above display boards on both sides of hon. Speaker’s Chair will glow and a gong sound will be heard simultaneously. For voting, hon. Members may please press the following two buttons simultaneously only after the sound of the gong, and I repeat, only after the sound of the gong. Red Vote Button in front of every hon. Member on the headphone plate and any one of the following buttons fixed on the top of desk of seat. ‘Ayes’ is green colour, ‘Noes’ is red colour and ‘Abstain’ is yellow colour. It is essential to keep both the buttons pressed till another gong is heard and the red bulbs above plasma display are off. The hon. Members may please note that their votes will not be registered if buttons are kept pressed before the first gong and the second, both buttons are not kept simultaneously pressed till second gong. The hon. Members can actually see their vote on display votes installed on either side of the hon. Speaker’s Chair. In case the vote is not registered, they may call for voting through slips.
HON. SPEAKER: The question is:
“Page 2, for lines 4 to 6,-
substitute ‘(b) “desertion” includes any act or expression done by her husband with knowledge that it shall result in repudiation of conjugal obligations; and’.” (6) The Lok Sabha divided:
DIVISION No. 1 AYES 19.15 hrs. Devi, Shrimati Veena Owaisi, Shri Asaduddin NOES *Advani, Shri L.K. Agrawal, Shri Rajendra Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Bodh Singh *Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan *Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chavan, Shri Harishchandra Chavda, Shri Vinod Lakhmashi Chhewang, Shri Thupstan Chhotelal, Shri Choudhary, Col. Sonaram Choudhary, Shri Babulal Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Dohre, Shri Ashok Kumar Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. *Gadkari, Shri Nitin Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Geete, Shri Anant Gangaram Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gupta, Shri Sudheer Gurjar, Shri Krishanpal Haribabu, Dr. Kambhampati Hay, Prof. Richard Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jaunapuria, Shri Sukhbir Singh Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Chandra Prakash Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Karandlaje, Kumari Shobha Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khuba, Shri Bhagwanth Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Shri Dharmendra Kumar, Shri Kaushalendra Kumar, Shri Santosh Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji *Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Naik, Shri Shripad Yesso *Nete, Shri Ashok Mahadeorao Ninama, Shri Manshankar Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Paswan, Shri Kamlesh Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Phule, Sadhvi Savitri Bai Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Rai, Shri Nityanand Raj, Dr. Udit *Rajbhar, Shri Harinarayan Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Ram, Shri Janak Ram, Shri Vishnu Dayal Rathod, Shri D.S. Rathore (Retd.), Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sawant, Shri Arvind Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Simha, Shri Pratap Singh, Dr. Jitendra *Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh (Retd), Gen. Vijay Kumar Singh, Rao Inderjit Singh, Shri Abhishek *Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Giriraj Singh, Shri Gyan Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Radha Mohan *Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Shatrughan Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thakur, Shrimati Savitri Tiwari, Shri Manoj Tomar, Shri Narendra Singh Tripathi, Shri Sharad Udasi, Shri Shivkumar Usendi, Shri Vikram Utawal, Shri Manohar Vardhan, Dr. Harsh Vasava, Shri Manshukhbhai Dhanjibhai Vasava, Shri Parbhubhai Nagarbhai Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal ABSTAIN Yadav, Shri Dharmendra Dev, Kumari Sushmita Faizal, Mohammed Mahadik, Shri Dhananjay HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 2 Noes: 241 The motion was negatived. HON. SPEAKER: The question is: “That clause 2 stand part of the Bill.” The motion was adopted. Clause 2 was added to the Bill. Clause 3 Talaq to be void and illegal ADV. JOICE GEORGE (IDUKKI): I beg to move: Page 2, line 13,- Omit “and illegal” (14)
HON. SPEAKER: I shall now put Amendment No. 14 to clause 3 moved by Shri (Adv.) Joice George to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: The question is:
“That clause 3 stand part of the Bill.” The motion was adopted.
Clause 3 was added to the Bill.
Clause 4 Punishment for pronouncing Talaq SHRI ASADUDDIN OWAISI (HYDERABAD): I beg to move: Page 2, for lines 14 and 15,- substitute “4. Any person found to have committed desertion, defined under this law, shall be punished with a fine not exceeding rupees ten thousand”. (7)
HON. SPEAKER: I shall now put amendment No.7 to clause 4 moved by Shri Asaduddin Owaisi to the vote of the House.
SHRI ASADUDDIN OWAISI : Madam, I want Division.
HON. SPEAKER: Lobbies are already cleared – The question is:
“Page 2, for lines 14 and 15,-
substitute “4. Any person found to have committed desertion, defined under this law, shall be punished with a fine not exceeding rupees ten thousand”.” The Lok Sabha divided:
DIVISION No. 2 AYES 19.17 hrs. Owaisi, Shri Asaduddin NOES *Advani, Shri L.K. Agrawal, Shri Rajendra Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Ananthkumar, Shri Angadi, Shri Suresh C. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Bodh Singh Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chavan, Shri Harishchandra Chavda, Shri Vinod Lakhmashi Chhewang, Shri Thupstan Chhotelal, Shri Choudhary, Col. Sonaram Choudhary, Shri Babulal Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Dohre, Shri Ashok Kumar Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. *Gadkari, Shri Nitin Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Geete, Shri Anant Gangaram Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gupta, Shri Sudheer Gurjar, Shri Krishanpal Haribabu, Dr. Kambhampati Hay, Prof. Richard Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jaunapuria, Shri Sukhbir Singh Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Chandra Prakash Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Karandlaje, Kumari Shobha Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khuba, Shri Bhagwanth Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kulaste, Shri Faggan Singh Kumar, Dr. Virendra Kumar, Shri Dharmendra Kumar, Shri Kaushalendra Kumar, Shri Santosh Kunhalikutty, Shri P.K. Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Naik, Shri Shripad Yesso *Nete, Shri Ashok Mahadeorao Ninama, Shri Manshankar Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal *Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Paswan, Shri Kamlesh Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Phule, Sadhvi Savitri Bai Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Rai, Shri Nityanand Raj, Dr. Udit Rajbhar, Shri Harinarayan Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Ram, Shri Janak Ram, Shri Vishnu Dayal Rathod, Shri D.S. Rathore (Retd.), Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sawant, Shri Arvind Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Simha, Shri Pratap Singh, Dr. Jitendra *Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh (Retd), Gen. Vijay Kumar Singh, Rao Inderjit Singh, Shri Abhishek *Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Giriraj Singh, Shri Gyan Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra *Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Radha Mohan Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Shatrughan Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thakur, Shrimati Savitri Tiwari, Shri Manoj Tomar, Shri Narendra Singh Tripathi, Shri Sharad Udasi, Shri Shivkumar Usendi, Shri Vikram Utawal, Shri Manohar Vardhan, Dr. Harsh Vasava, Shri Manshukhbhai Dhanjibhai Vasava, Shri Parbhubhai Nagarbhai Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal ABSTAIN Dev, Kumari Sushmita HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 2 Noes: 242 The motion was negatived. HON. SPEAKER: Shri Jai Pakash Narayan Yadav – Not present. SHRI N.K. PREMACHANDRAN (KOLLAM): I beg to move: Page 2, for line 16,- delete “imprisonment for term which may extend to three years and”. (12)
HON. SPEAKER: I shall now put amendment No.12 to clause 4 moved by Shri N.K. Premachandran to the vote of the House.
The amendment was put and negatived.
SHRI BHARTRUHARI MAHTAB (CUTTACK): I beg to move:
Page 2, lines 14 and 15,-
for “punished with imprisonment for a term which may extend to three years and fine.” substitute “liable to fine which may extend to Rs. 5 lacs”. (15) HON. SPEAKER: I shall now put amendment 15 to clause 4 moved by Shri Bhartruhari Mahtab to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: Dr. A. Sampath, are you moving your amendment No. 16 to clause 4?
DR. A. SAMPATH (ATTINGAL): I beg to move:
“Page 2, omit line 15.” (16) HON. SPEAKER: I shall now put amendment No. 16 to clause 4 moved by Dr. A. Sampath to the vote of the House.
DR. A. SAMPATH : Madam, I want Division.… (Interruptions)
HON. SPEAKER: The Lobbies have already been cleared.
The question is:
“Page 2, omit line 15.” (16) The Lok Sabha divided: DIVISION No. 3 AYES 19.20 Hrs. George, Adv. Joice Owaisi, Shri Asaduddin *Sampath, Dr. A. NOES *Advani, Shri L.K. Agrawal, Shri Rajendra Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa, Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Bodh Singh Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bidhuri, Shri Ramesh *Birla, Shri Om Bohra, Shri Ramcharan Chakravarty, Shrimati Bijoya *Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chaudhary, Shri C.R. Chaudhary, Shri Haribhai *Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chavan, Shri Harishchandra Chavda, Shri Vinod Lakhmashi Chhewang, Shri Thupstan Chhotelal, Shri Choudhary, Col. Sonaram Choudhary, Shri Babulal *Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai *Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena Dharambir, Shri *Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti *Dohre, Shri Ashok Kumar Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Geete, Shri Anant Gangaram Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gupta, Shri Sudheer Gurjar, Shri Krishanpal Haribabu, Dr. Kambhampati Hay, Prof. Richard Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jaunapuria, Shri Sukhbir Singh Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Chandra Prakash Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Karandlaje, Kumari Shobha Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Rahul *Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khuba, Shri Bhagwanth Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kulaste, Shri Faggan Singh Kumar, Dr. Virendra Kumar, Shri Dharmendra Kumar, Shri Kaushalendra Kumar, Shri Santosh Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Malviya, Prof. Chintamani Manjhi, Shri Hari *Marabi, Shri Kamal Bhan Singh Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Naik, Shri Shripad Yesso Nete, Shri Ashok Mahadeorao Ninama, Shri Manshankar Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal *Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Paswan, Shri Kamlesh Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Phule, Sadhvi Savitri Bai Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Rai, Shri Nityanand Raj, Dr. Udit *Rajbhar, Shri Harinarayan Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Ram, Shri Janak Ram, Shri Vishnu Dayal Rathod, Shri D.S. Rathore (Retd.), Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sawant, Shri Arvind Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Simha, Shri Pratap Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh (Retd), Gen. Vijay Kumar Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Giriraj Singh, Shri Gyan Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Radha Mohan Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap *Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Shatrughan Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thakur, Shrimati Savitri Tiwari, Shri Manoj Tomar, Shri Narendra Singh Tripathi, Shri Sharad Udasi, Shri Shivkumar Usendi, Shri Vikram Utawal, Shri Manohar Vardhan, Dr. Harsh Vasava, Shri Manshukhbhai Dhanjibhai Vasava, Shri Parbhubhai Nagarbhai Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal ABSTAIN Faizal, Mohammed HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 2 Noes: 239 The motion was negatived.
HON. SPEAKER: Shri Adhir Ranjan Chowdhury, are you moving your amendment No. 18 to clause 4?
SHRI ADHIR RANJAN CHOWDHURY (BAHARAMPUR): I beg to move:
“Page 2, for line 15,-
substitute“with a fine which may extend up to rupees five hundred”. (18) HON. SPEAKER: I shall now put amendment No. 18 to clause 4 moved by Shri Adhir Ranjan Chowdhury to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: I shall now put clause 4 to the vote of the House.
The question is:
“That clause 4 stand part of the Bill” The motion was adopted.
Clause 4 was added to the Bill.
Clause 5 Subsistence allowance HON. SPEAKER: Shri N.K. Premachandran, are you moving your amendment No. 2 to clause 5?
SHRI N.K. PREMACHANDRAN (KOLLAM): Madam, the hon. Minister has referred to my name saying whether I am afraid of fighting petitions of women. No, I am not afraid. I am trying to make the law more correct so that it may be specifically for… (Interruptions)
HON. SPEAKER: Are you moving your Amendment?
SHRI N.K. PREMACHANDRAN: I beg to move:
“Page 2, line 19,-
after “upon whom talaq is pronounced” insert “prior to the commencement of this Act”. (2)
HON. SPEAKER: I shall now put amendment No. 2 to clause 5 moved by Shri N.K. Premachandran to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: Kumari Sushmita Dev to move amendment No. 10 to clause 5.
KUMARI SUSHMITA DEV (SILCHAR): I beg to move:
“Page 2, after line 21,-
insert “Provided that until such allowance is paid to the wife, the Government of India shall make provisions for a pension to be paid to the wife for her subsistence.”. (1) HON. SPEAKER: I shall now put amendment No. 10 to clause 5 moved by Kumari Sushmita Dev to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: Shri A. Sampath to move amendment No. 17.
DR. A. SAMPATH (ATTINGAL): I beg to move:
“Page 2, after line 21,-
insert “Provided that if such amount is not adequate for the maintenance and the education of the wife and the children, the State shall provide such amount to them.” (17) HON. SPEAKER: I shall now put Amendment No. 17 to clause 5 moved by Shri A. Sampath to the vote of the House.
DR. A. SAMPATH : Madam, I want division.
HON. SPEAKER: Lobbies have already been cleared.
The question is:
“Page 2, after line 21,-
insert “Provided that if such amount is not adequate for the maintenance and the education of the wife and the children, the State shall provide such amount to them.” (17) The Lok Sabha divided:
DIVISION No. 4 AYES 19.23 hrs. George, Adv. Joice Karunakaran, Shri P. Owaisi, Shri Asaduddin Singh, Shri Hukum *Sampath, Dr. A. NOES Advani, Shri L.K. Agrawal, Shri Rajendra Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa, Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Bodh Singh Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chaudhary, Shri C.R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chavan, Shri Harishchandra Chavda, Shri Vinod Lakhmashi Chhewang, Shri Thupstan Chhotelal, Shri Choudhary, Col. Sonaram *Choudhary, Shri Babulal Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti *Dohre, Shri Ashok Kumar Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay *Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Geete, Shri Anant Gangaram Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gupta, Shri Sudheer Gurjar, Shri Krishanpal Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jaunapuria, Shri Sukhbir Singh Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Chandra Prakash Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Karandlaje, Kumari Shobha Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khuba, Shri Bhagwanth Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Shri Dharmendra Kumar, Shri Kaushalendra Kumar, Shri Santosh Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Naik, Shri Shripad Yesso Nete, Shri Ashok Mahadeorao Ninama, Shri Manshankar Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal *Oram, Shri Jual *Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Paswan, Shri Kamlesh Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Phule, Sadhvi Savitri Bai Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Rai, Shri Nityanand Raj, Dr. Udit Rajbhar, Shri Harinarayan Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Ram, Shri Janak Ram, Shri Vishnu Dayal Rathod, Shri D.S. Rathore (Retd.), Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sawant, Shri Arvind Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Simha, Shri Pratap Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh (Retd), Gen. Vijay Kumar Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Giriraj Singh, Shri Gyan Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Radha Mohan Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Shatrughan Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thakur, Shrimati Savitri Tiwari, Shri Manoj Tomar, Shri Narendra Singh Tripathi, Shri Sharad Udasi, Shri Shivkumar Usendi, Shri Vikram Utawal, Shri Manohar Vardhan, Dr. Harsh Vasava, Shri Manshukhbhai Dhanjibhai Vasava, Shri Parbhubhai Nagarbhai *Verma, Dr. Anshul *Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal ABSTAIN Faizal, Mohammed HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 4 Noes: 244 The motion was negatived.
HON. SPEAKER: Shri Adhir Ranjan Chowdhury, are you moving your amendment No. 19?
SHRI ADHIR RANJAN CHOWDHURY (BAHARAMPUR): I beg to move:
“Page 2, after line 21,-
insert “Provided that no case for subsistence allowance shall be entertained by the magistrate which has arisen before 22nd Auust, 2017”. (19) HON. SPEAKER: I shall now put amendment No. 19 to clause 5 moved by Shri Adhir Ranjan Chowdhury to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: I shall now put clause 5 to the vote of the House.
The question is:
“That clause 5 stand part of the Bill” The motion was adopted.
Clause 5 was added to the Bill.
Clause 6 Custody of minor children HON. SPEAKER: Shri Premachandran, are you moving amendments Nos. 3 and 4 to clause 6?
SHRI N.K. PREMACHANDRAN (KOLLAM): I beg to move:
“Page 2, line 23,--
after “married Muslim woman” insert “upon whom talaq is pronounced by her husband prior to the commencement of this Act”.” (3) “Page 2, lines 23 and 24,-- omit “in the event of pronouncement of talaq by the husband”.” (4)
HON. SPEAKER: I shall now put amendment Nos. 3 and 4 to clause 6 moved by Shri N.K. Premachandran to the vote of the House.
The amendments were put and negatived.
HON. SPEAKER: Shri Owaisi, are you moving amendment Nos. 8 and 9 to clause 6?
SHRI ASADUDDIN OWAISI (HYDERABAD): I beg to move:
“Page 2, line 23,--
omit “Muslim”.” (8) “Page 2, lines 23 and 24,-- for “in the event of pronouncement of talaq by her husband”. substitute “in the event of desertion”.” (9)
HON. SPEAKER: I shall now put amendment Nos. 8 and 9 to clause 6 moved by Shri Asaduddin Owaisi to the vote of the House.
SHRI ASADUDDIN OWAISI (HYDERABAD): Madam, I want Division.… (Interruptions)
HON. SPEAKER: The Lobbies have already been cleared.
The question is:
“Page 2, line 23,--
omit “Muslim”.” (8) “Page 2, lines 23 and 24,-- for “in the event of pronouncement of talaq by her husband”. substitute “in the event of desertion”.” (9) The Lok Sabha divided. DIVISION No. 5 AYES 19.26 Hrs. Owaisi, Shri Asaduddin . NOES Advani, Shri L.K. Agrawal, Shri Rajendra Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa, Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Bodh Singh Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chaudhary, Shri C.R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal *Chauhan, Shri Devusinh *Chauhan, Shri P. P. Chavan, Shri Harishchandra Chavda, Shri Vinod Lakhmashi Chhewang, Shri Thupstan Chhotelal, Shri Choudhary, Col. Sonaram Choudhary, Shri Babulal Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Dohre, Shri Ashok Kumar Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Geete, Shri Anant Gangaram Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gupta, Shri Sudheer Gurjar, Shri Krishanpal Haribabu, Dr. Kambhampati Hay, Prof. Richard Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jaunapuria, Shri Sukhbir Singh Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Chandra Prakash Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Karandlaje, Kumari Shobha Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khuba, Shri Bhagwanth Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh *Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Shri Dharmendra Kumar, Shri Kaushalendra Kumar, Shri Santosh Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Naik, Shri Shripad Yesso Nete, Shri Ashok Mahadeorao Ninama, Shri Manshankar Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal *Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Paswan, Shri Kamlesh Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Phule, Sadhvi Savitri Bai Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Rai, Shri Nityanand Raj, Dr. Udit Rajbhar, Shri Harinarayan Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Ram, Shri Janak Ram, Shri Vishnu Dayal Rathod, Shri D.S. Rathore (Retd.), Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sawant, Shri Arvind Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Simha, Shri Pratap Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh (Retd), Gen. Vijay Kumar Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Giriraj Singh, Shri Gyan Singh, Shri Hukum Singh, Shri Kirti Vardhan *Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Radha Mohan Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Shatrughan Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thakur, Shrimati Savitri Tiwari, Shri Manoj Tomar, Shri Narendra Singh Tripathi, Shri Sharad Udasi, Shri Shivkumar Usendi, Shri Vikram Utawal, Shri Manohar Vardhan, Dr. Harsh Vasava, Shri Manshukhbhai Dhanjibhai Vasava, Shri Parbhubhai Nagarbhai Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal ABSTAIN Faizal, Mohammed HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 1 Noes: 248 The amendment was negatived. HON. SPEAKER: The question is: “That clause 6 stand part of the Bill.” The motion was adopted. Clause 6 was added to the Bill. Clause 7 Offences to be cognizable and non-bailable
HON. SPEAKER: Shri Premachandran, are you moving amendment No. 5 to clause 7?
SHRI N.K. PREMACHANDRAN (KOLLAM): I beg to move:
“Page 2, lines 26 to 28, --
for “the Code of Criminal Procedure, 1973, an offence punishable under this Act shall be cognizable and non-bailable within the meaning of the said Code” substitute “any other law for the time being in force, no Court shall take cognizance of any offence punishable under section 4 except upon a complaint in writing made by the married Muslim woman upon whom talaq is pronounced within one year from the date of pronouncement of talaq”.” (5) HON. SPEAKER: I shall now put amendment No. 5 to clause 7 moved by Shri N.K. Premachandran to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: Amendment No. 13 to clause 7, Shri Jai Prakash Narayan Yadav – not present.
The question is:
“That clause 7 stand part of the Bill.” The motion was adopted.
Clause 7 was added to the Bill.
Clause 1, the Enacting Formula, and the Long Title were added to the Bill.
HON. SPEAKER: The Minister may now move that the Bill be passed.
… (Interruptions)
SHRI BHARTRUHARI MAHTAB (CUTTACK): Madam, this is a flawed Bill. We are opposed to it and we are walking out.
19.33 ½ hrs (At this stage, Shri Bhartruhari Mahtab and some other hon. Members left the House.) … (Interruptions)
SHRI ASADUDDIN OWAISI (HYDERABAD): Madam, this is a flawed Bill and I am also walking out.
19.34 hrs (At this stage, Shri Asaduddin Owaisi left the House.) … (Interruptions)
SHRI RAVI SHANKAR PRASAD: Madam, I beg to move:
“That the Bill be passed.” HON. SPEAKER: The question is:
“That the Bill be passed.” The motion was adopted.
HON. SPEAKER: The House stands adjourned to meet on Friday, 29th December, 2017 at 11 a.m. 19.35 hrs The Lok Sabha then adjourned till Eleven of the Clock on December 29, 2017/Pausha 8, 1939 (Saka).
*र्ड्ढ म्श्र्द अ थ्ठ्ठद्धत्ड्ढड्ड ठ्ठडदृड्ढ य्ड्ढ दठ्ठथ्ड्ढ दृढ ठ्ठ ड्ढथ्र्डड्ढद्ध त्दड्डत्हठ्ठद्ड्ढद्म् य्ठ्ठद्य् य्ड्ढ घ्द्वड्ढद्य्त्दृद ध्ठ्ठद्म् ठ्ठहद्द्वठ्ठथ्न्र् ठ्ठत्ड्ढड्ड दृद य्ड्ढ ढथ्दृदृद्ध दृढ य्ड्ढ ख़्दृद्वद्ड्ढ डन्र् य्ठ्ठद्य् ड्ढथ्र्डड्ढद्ध.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ख्ठ्ठड्ड दृद य्ड्ढ च्ठ्ठडड्ढ ठ्ठदड्ड ठ्ठद्म्दृ द्रठ्ठहड्ढड्ड त्द र्त्डद्धठ्ठद्धन्र्, ड्ढड्ढ ग़्दृ. ख्च्र् 8204/16/17 .
*Eदर्थ्त्द्म्ण् द्द्धठ्ठदम्ठ्ठय्त्दृद दृढ य्ड्ढ द्द्रड्ढड्ढहण् दृद्धश्र्त्दठ्ठथ्न्र् ड्डड्ढथ्त्ध्ड्ढद्धड्ढड्ड त्द ड्ढदश्ठ्ठथ्त्.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *Eदर्थ्त्द्म्ण् द्द्धठ्ठदम्ठ्ठय्त्दृद दृढ य्ड्ढ द्द्रड्ढड्ढहण् दृद्धश्र्त्दठ्ठथ्न्र् ड्डड्ढथ्त्ध्ड्ढद्धड्ढड्ड त्द च्ठ्ठर्त्थ्.
*Eदर्थ्त्द्म्ण् च्द्धठ्ठदम्ठ्ठय्त्दृद दृढ य्ड्ढ द्द्रड्ढड्ढहण् दृद्धश्र्त्दठ्ठथ्न्र् ड्डड्ढथ्त्ध्ड्ढद्धड्ढड्ड त्द ग्द्धन्ठ्ठ.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *र्ड्ढ ढदृथ्थ्दृर्त्दश्र् ड्ढथ्र्डड्ढद्धद्म् ठ्ठद्म्दृ द्धड्ढहदृद्धड्डड्ढड्ड य्ड्ढद्ध ध्दृद्ड्ढद्म् य्द्धदृद्वश्र्ण् म्थ्त्द्रद्म्.
एन्ड्ढद्म् उ 2अत्थ्उ2 ग़्दृड्ढद्म् 241अ च्/च्द्धत् ख्र्.त्त्. एड्डठ्ठदत्, द्वड्डठ्ठद्धम्ठ्ठद व्ठ्ठश्ठ्ठद्य्, च्द्धथ्ठ्ठद्य्त् व्त्र्दृन्ठ्ठ व़्ठ्ठत्द्धठ्ठठ्ठद्धन्र्, च्द्धत् ग़्द्य्त्द Gठ्ठड्डत्ठ्ठद्धत्, Dद्ध. ठ्ठदम्ण्त्ठ्ठथ् ठ्ठठ्ठद्य्दृ, च्/च्द्धत् एम्ण्दृत्त् ठ्ठठ्ठड्डड्ढदृद्धठ्ठदृ ड़्ढद्ड्ढ, ठ़्ठद्धत्दठ्ठद्धठ्ठन्ठ्ठद ङठ्ठत्र्डठ्ठद्ध, Dद्ध. ड़्ढद्रठ्ठथ् च्त्दर्ण्, च्/च्द्धत् व्ठ्ठद्धठ्ठद्य् च्त्दश्र्ण् ठ्ठदड्ड ङठ्ठत्र्दठ्ठद्य्ण् च्त्दश्र्ण् उ251.
एडद्ठ्ठत्द उ 4अत्थ्उ4 *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *व़्दृद्धद्धड्ढहद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र ढदृद्ध’ग़्दृड्ढद्म्’.
*ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *र्ड्ढ ढदृथ्थ्दृर्त्दश्र् ड्ढथ्र्डड्ढद्धद्म् ठ्ठद्म्दृ द्धड्ढहदृद्धड्डड्ढड्ड/हदृद्धद्धड्ढहद्ड्ढड्ड य्ड्ढद्ध ध्दृद्ड्ढद्म् य्द्धदृद्वश्र्ण् म्थ्त्द्रद्म् एन्ड्ढद्म् 2- Dद्ध. ड़्ढद्रठ्ठथ् च्त्दश्र्ण् उ1.
ग़्दृड्ढद्म् 242 अ च्/च्द्धत् ख्र्.ष्. एड्डठ्ठदत्, ग़्द्य्त्दGठ्ठड्डत्ठ्ठद्धत्, एम्ण्दृत्त् ठ्ठठ्ठड्डड्ढदृद्धठ्ठदृ ड़्ढद्ड्ढ, द्वठ्ठथ् ग्द्धठ्ठथ्र्, Dद्ध. ड़्ढद्रठ्ठथ् च्त्दर्ण्, च्/च्द्धत् व्ठ्ठद्धठ्ठद्य् च्त्दश्र्ण् ठ्ठदड्ड ठ्ठम्द्वद्रठ्ठद्य्त् ठ़्ठद्य्ण् च्त्दश्र्ण् उ 249.
एडद्ठ्ठत्द उ 1अत्थ्उ1.
*ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *र्ड्ढ ढदृथ्थ्दृर्त्दश्र् ड्ढथ्र्डड्ढद्धद्म् ठ्ठद्म्दृ द्धड्ढहदृद्धड्डड्ढड्ड य्ड्ढद्ध ध्दृद्ड्ढद्म् य्द्धदृद्वश्र्ण् म्थ्त्द्रद्म् एन्ड्ढद्म् 2 अ Dद्ध. ए ठ्ठथ्द्रठ्ठद्य्ण् उ 3 ग़्दृड्ढद्म् 239 अ च्/च्द्धत् ख्र्.ष्. एड्डठ्ठदत्, ग्थ्र् व्द्धठ्ठ, ग़्त्ण्ठ्ठथ् व़्ठ्ठदड्ड, घ्.घ्. व़्ठ्ठद्वड्डठ्ठद्धन्र्, ठ़्ठदड्डत्द्वथ्ठ्ठद्ध च्त्दश्र्ण् व़्ण्दृद्वठ्ठद, ङठ्ठदृ ठ्ठण्त्ड ठ्ठय्त्थ्Dठ्ठदड्ढ, ठ्ठदत्ठ्ठन्र्Dण्दृद्द्धड्ढ, एम्ण्दृत्त् द्वथ्ठ्ठद्ध Dदृद्धड्ढ, ङठ्ठद्ठ्ठद ख्ठ्ठथ् ठ्ठद्ठ्ठद्धठ्ठ, ठ्ठथ्ठ्ठथ् व्ठ्ठद च्त्दश्र्ण् ठ्ठद्धठ्ठडत्, द्वठ्ठथ् ग्द्धठ्ठथ्र्, ठ़्ठद्धत्दठ्ठद्धठ्ठन्ठ्ठद ङठ्ठत्र्डठ्ठद्ध ठ्ठदड्ड ज्द्धड्ढदड्डद्धठ्ठ च्त्दश्र्ण् उ252.
एडद्ठ्ठत्द उ 1अत्थ्उ1.
*ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र.
* ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *र्ड्ढ ढदृथ्थ्दृर्त्दश्र् ड्ढथ्र्डड्ढद्धद्म् ठ्ठद्म्दृ द्धड्ढहदृद्धड्डड्ढड्ड य्ड्ढद्ध ध्दृद्ड्ढद्म् य्द्धदृद्वश्र्ण् म्थ्त्द्रद्म्.
एन्ड्ढद्म् 4 अ Dद्ध. ए. ठ्ठथ्द्रठ्ठय्ण्उ5 ग़्दृड्ढद्म् 244 अ च्/च्द्धत् ठ्ठडद्वठ्ठथ् व़्ण्दृद्वड्डठ्ठद्धन्र्, एम्ण्दृत्त् द्वथ्ठ्ठद्ध Dदृद्धड्ढ, ठ्ठदद्य्दृद्म्ण् द्वथ्ठ्ठद्ध Gठ्ठदध्ठ्ठद्ध, द्वठ्ठथ् ग्द्धठ्ठथ्र्, च्द्धथ्ठ्ठद्य्त् ठ्ठर्ठ्ठ ठ्ठठ्ठय्ड्ढ, Dद्ध. एदम्द्वथ् ड्ढद्धथ्ठ्ठ ठ्ठदड्ड च्द्धत् व्ठ्ठदद्व द्धठ्ठद्ठ्ठद्र च्त्दश्र्ण् ड्ढद्धथ्ठ्ठ उ 251.
एडद्ठ्ठत्द उ 1अत्थ्उ1.
*ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र *ज्दृद्ड्ढड्ड य्द्धदृद्वश्र्ण् म्थ्त्द्र * र्ड्ढ ढदृथ्थ्दृर्त्दश्र् ड्ढथ्र्डड्ढद्धद्म् ठ्ठद्म्दृ द्धड्ढहदृद्धड्डड्ढड्ड य्ड्ढद्ध ध्दृद्ड्ढद्म् य्द्धदृद्वश्र्ण् म्थ्त्द्रद्म्.
एन्ड्ढद्म् उ 1अत्थ्उ1 ग़्दृड्ढद्म् 248 अ च्/च्द्धत्Dड्ढद्वम्त्दण् व़्ठ्ठद्वठ्ठद, घ्.घ्. व़्ठ्ठद्वठ्ठद, क्ठ्ठश्ठ्ठद च्त्दश्र्ण् द्वठ्ठद्ड्ढ, द्वठ्ठथ् ग्द्धठ्ठथ्र् ठ्ठदड्ड ख्ठ्ठथ्द्व च्त्दश्र्ण् उ253.
एडद्ठ्ठत्द उ 1अत्थ्उ1