Indian Kanoon - Search engine for Indian Law

Lok Sabha Debates

Regarding Internal Security And Growth Of Terrorist Menace. on 29 November, 2006

an> Title: Regarding Internal Security and growth of terrorist menace.

श्री लाल कृष्ण आडवाणी (गांधीनगर) : महोदय,मैं प्रस्ताव करता हूं:

            “कि सभा अब स्थगित हो।”             अध्यक्ष महोदय, १९४७ में भारत स्वतंत्र हुआ। आज हमें स्वतंत्र हुए ५९ साल हो गये। तब से लेकर आज तक भारत को अपने पड़ोसियों के साथ चार युद्ध लड़ने पड़े हैं। अगर कारगिल को जोड़ा जाए तो पांच युद्ध हो जाते हैं। जिनमें से चार पाकिस्तान के साथ और एक चीन के साथ लड़ा गया। लेकिन इस तथ्य को पहचानना चाहिए कि विगत २०-२५ वर्षों में जब से आतंकवाद भारत में आया है और यह प्रमुख रूप से हमारे पड़ोसी के द्वारा आया है, जिसके साथ हमारे युद्ध भी हुए हैं । तब से लेकर कुल मिलाकर जो हमारी हानि हुई है, क्षति हुई है, वह उन चार-पांच युद्धों से भी बढ़कर है। इस नाते से अब तक लगभग ७० हजार लोग मारे गये हैं, जिनमें से १० हजार हमारे सुरक्षाकर्मी हैं। इतने लोग उन चार-पांच युद्धों में भी नहीं मारे गये थे। यह सही है कि १९७१ के युद्ध के कारण पाकिस्तान को इस बात की समझ आई कि प्रत्यक्ष युद्ध में वह भारत का मुकाबला नहीं कर सकता। शुरू से आखिर तक उनकी अपनी धारणाएं रही हैं और वे धारणाएं एक-एक करके निर्मूल साबित होती गईं। १९७१ के युद्ध में उन्हें इतनी क्षति पहुंची कि वह न केवल युद्ध हार गये, बल्कि अपने देश का एक बहुत बड़ा हिस्सा वह बंगलादेश के रूप में गंवा बैठे। छोटा सा युद्ध था। इतना ही नहीं उनके ९४ हजार कैदी, प्रिजनर ऑफ वार्स भी हमारे पास थे। जिस समय उनके प्रधान मंत्री शिमला आये थे, उस समय उनके मन में सबसे बड़ी बात यह थी कि ९४ हजार कैदी हमें वापस प्राप्त होने चाहिए और अगर ऐसा नहीं हुआ तो उनके लिए अपने देश में लौटना मुश्किल हो जायेगा। मैं इस बात का जिक्र इसलिए कर रहा हूं, क्योंकि मैं मानता हूं कि उसके बाद उन्होंने अपनी रणनीति बदली[MSOffice21] । रणनीति बदलकर जिसे लोग "लो कॉस्ट वार " कहते हैं, उस को अपनाया और आतंकवाद को अपने राज्य की नीति का एक हिस्सा बनाया। "लो कॉस्ट वार " कितना "लो " है, इसका मुझे तब अंदाजा हुआ जब मैं सरकार में था॥ जब से आतंकवाद शुरू हुआ है, इस " प्रॉक्सी वार " को लड़ने के लिए हमें प्रतिवर्ष ७३० करोड़ रुपये खर्च करने पड़ते हैं और उनके प्रतिवर्ष २४ करोड़ ही लगते हैं। इतना अंतर है क्योंकि हमें पता नहीं कि हमला कहां होगा। जब प्रत्यक्ष युद्ध होता है तो पता होता है कि हमला कहां होगा, कौन हमला करेगा, लेकिन यहां कुछ पता नहीं होता । इस "प्रॉक्सी वॉर " में "लो कॉस्ट वार " में जो हमलावर देश है, उसे पता है। लेकिन जिस पर हमला होता है उसे कुछ पता नहीं होता है और इसलिए सब जगह पर प्रबन्ध करना होता है। मैंने अपनी आंखों से देखा है। मैं मानता हूं कि इस युद्ध की शुरूआत सत्तर के दशक के अंत और अस्सी के दशक के आरंभिक दिनों से हुई और जो आज तक चल रहा है । मैं सत्तर के दशक के अंत में एक सरकार में था और पिछले ६ साल भी रहा। सरकार में आने से पहले और इन दो अवसरों पर जो मुझे अनुभव हुआ, उसमें देश का सुरक्षा वातावरण और सुरक्षा परिद्ृश्य कितना बदला है, इसका प्रत्यक्ष अनुभव हुआ है। मुझे याद है जब मोरारजी भाई की सरकार में मैं सूचना और प्रसारण मंत्री था तो अपने जन्म स्थान करांची जाने का मुझे मौका मिला। और जब मैं पाकिस्तान गया तो उन दिनों वहां पर सैनिक शासन था। जो भी राजनीति में थे, सबके साथ मलिट्री एकम्पनी करती थी, सेना की टुकड़ियां, मोटर-गाड़ियां चलती थीं। मेरे साथ एकाध कांस्टेबल कोई होगा या पाकिस्तान का अधिकारी होगा। वहां से जब आया तो कितनी सिक्योरिटी होती है। इतनी सिक्योरिटी होती है कि अगर कोई आतंकवाद की घटना होती है, जिसमें बेगुनाह लोग मारे जाते हैं तो मुझे बड़ा एमबैरेसमेंट होता है कि मेरे पास इतनी सिक्योरिटी है क्योंकि only because I am a privileged person. वहआज तक है। इस एमबैरेसमेंट के कारण जब नये गृह मंत्री बने तो मैंने पहला पत्र लिखा कि मेरी सिक्योरिटी वापस ले लीजिए, मुझे नहीं चाहिए लेकिन उन्होंने नहीं माना। मैं समझ सकता हूं। मैं भी उनके स्थान पर होता तो नहीं मानता। Basically,  it’s a sense of embarrassment.  I am merely trying to point out the security environment change that has come about. वह चेंज आने के बाद भी मेरी इस सरकार से शिकायत है कि स्थिति परिवर्तित हो गई है तो भी वह मानती है कि जो आज कानून है, वह इसका मुकाबला करने के लिए पर्याप्त हैं। सारी दुनिया नहीं मानती। यू.एन.सिक्योरिटी काउंसिल ने सारी दुनिया को सलाह दी कि आप नये कानून लाओ । क्योंकि आतंकवाद एक ऐसी विभीषिका है जिसका परिचय पहले कभी किसी देश को नहीं हुआ। हमें युद्ध का अनुभव हुआ था और युद्ध के लिए "डिफेंस ऑफ इंडिया रुल्स " इत्यादि बने हुए हैं लेकिन यह तो सामान्य स्थिति है और उसमें भी आज के कानून पर्याप्त नहीं हैं।

        +ÉvªÉFÉ VÉÉÒ, <xÉ ÉÊnxÉÉå ¤É½ÉÒ SÉSÉÉÇ cÉäiÉÉÒ ®cÉÒ cè*  àÉÖà¤É<Ç ¤ÉàÉ Éʴɺ{ÉEÉä] BÉEä ¤ÉÉ®ä àÉå VÉÉä BÉEäºÉ SÉãÉ ®cÉ cè*[r22]    ªÉcÉÆ ÉÊ´ÉÉÊvÉ àÉÆjÉÉÒ +ÉÉè® MÉßc àÉÆjÉÉÒ VÉÉÒ ¤Éè~ä cÖªÉä cé* ÉʺɤÉãÉ VÉÉÒ £ÉÉÒ ¤Éè~ä cÖªÉä cé* àÉé =xɺÉä {ÉÚUxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE 1993 àÉå VÉ¤É àÉÖà¤É<Ç àÉä £ÉƪÉBÉE® ¤ÉàÉ Éʴɺ{ÉEÉä] cÖªÉä lÉä,=ºÉàÉå BÉE<Ç ãÉÉäMÉÉå BÉEÉä ÉÊMÉ®{ÉDiÉÉ® ÉÊBÉEªÉÉ MɪÉÉ lÉÉ* =xÉ ãÉÉäMÉÉå {É® iÉ¤É ºÉä àÉÖBÉEnàÉÉ SÉãÉ ®cÉ lÉÉ +ÉÉè® +É¤É +ÉÉBÉE® ´Éc ºÉàÉÉ{iÉ cÉäxÉä ´ÉÉãÉÉ cè* BÉEãÉ cÉÒ ÉÊBÉEºÉÉÒ +É{É®ÉvÉÉÒ BÉEä ¤ÉÉ®ä àÉå  PÉÉä­ÉhÉÉ cÖ<Ç ÉÊVÉºÉ {É® ¤ÉcÖiÉ ºÉÉ®ÉÒ ÉÊ]{{ÉÉÊhɪÉÉÆ cÉäiÉÉÒ cé *  ãÉäÉÊBÉExÉ àÉé =ºÉ ¤ÉÉiÉ àÉå xÉcÉÓ VÉÉBÉE® BÉEä´ÉãÉ .ªÉcÉÒ BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE  ¤ÉcÖiÉ ºÉÉ®ä AäºÉä ãÉÉäMÉÉå BÉEÉä nÉä­ÉÉÒ {ÉɪÉÉ MɪÉÉ cè* +ÉMÉ® Þ ]ÉbÉ Þ  BÉEÉxÉÚxÉ xÉcÉÓ cÉäiÉÉ iÉÉä BÉDªÉÉ ªÉc ºÉÆ£É´É cÉä ºÉBÉEiÉÉ lÉÉ ? BÉDªÉÉ nä¶É BÉEä ºÉÉàÉÉxªÉ BÉEÉxÉÚxÉ BÉEä iÉciÉ ªÉc cÉä ºÉBÉEiÉÉ cè? मैंने देखा है कि पहले ऐसे बहुत सारे अपराधी हुये,उनका कुछ नहीं होता था । वे कोई न कोई तरीका निकाल लेते और बच जाते थे। हमारी सरकार ने "टाडा " नहीं बनाया, यह कांग्रेस सरकार ने बनाया था और अचानक ही उसे खत्म कर दिया। "टाडा " इसलिये खत्म किया गया क्योंकि वह एक सम्प्रदाय के खिलाफ प्रयोग होता है - लेकिन मैं इस मत को नहीं मानता । मैं इस बात को मानता हूं कि "टाडा " या ऐसा कोई असाधारण कानून बनता है तो उसका दुरुपयोग होता है। मैं इस बात से इनकार नहीं करूंगा.। मैं जानता हूं कि मैंने बड़े-बड़े "टाडा " विरोधी सम्मेलनों को सम्बोधित किया है। अहमदाबाद में हमारी तरफ से एक ऐसी कांफ्रेस हुई थी, उसके पहले किसानों के आंदोलन के खिलाफ "टाडा " का उपयोग किया गया था और उसके तहत किसानों को गिरफ्तार किया गया था। मैं एक ऐसी कांफ्रेंस को सम्बोधित करने गया था। Any law can be abused.  Even the best of laws have been abused. देश का एक ऐसा कानून है जो अच्छा है लेकिन उसका दुरुपयोग होता है। अभी-अभी हमने महिलाओं के पक्ष में घरेलू हिंसा निरोधक कानून पास किया है। अच्छा कानून है लेकिन उसका भी दुरुपयोग होता है। केवलमात्र इसलिये कि कानून का दुरुपयोग होता है, उसे रिपील करने का औचित्य नहीं बनता है। "टाडा " कानून को कांग्रेस सरकार ने रिपील किया, "पोटा " हमारी सरकार ने बनाया । चूंकि हमें लगता था कि यू.एन. सिक्योरिटी कौंसिल की सलाह सही है कि विश्वभर के लोकतंत्रीय़ देशों में उस प्रकार का कानून नहीं होता है। हां, अधिनायकवादी देशों में होता है। फिर भी यू.के. अमरीका, जर्मनी जैसे लोकतंत्रीय देशों में इस प्रकार का स्पेशल कानून बनाया गया । इसलिये हमने भी पोटा बनाया। जब हमें लगा कि प्रमुख विपक्षी दल उससे सहमत नहीं है, तो हमने जाइंट सैशन बुलाकर पोटा पारित किया। कांग्रेस सरकार के आते ही "पोटा " कानून को खत्म कर दिया गया। प्राइमाफेसी राय यह थी कि we should be able to overcome this problem of terrorism.  That was the principal thing. मेरा आरोप है कि आतंकवाद के विरूद्ध लडाई हेतू इस सरकार में पर्सपैक्टिव नहीं दिखता। मैं नहीं जानता कि इस संबंध में चर्चायें हुईं या नहीं।

        +ÉvªÉFÉ VÉÉÒ, ´ÉiÉÇàÉÉxÉ ºÉ®BÉEÉ® xÉä +É£ÉÉÒ ºÉ£ÉÉÒ |Énä¶ÉÉå BÉEä  bÉÒ.VÉÉÒ.{ÉÉÒ. +ÉÉè® +ÉÉ<Ç.VÉÉÒ.{ÉÉÒ. BÉEÉ ABÉE ºÉààÉãÉäxÉ ¤ÉÖãÉɪÉÉ lÉÉ* =ºÉ ºÉààÉãÉäxÉ àÉå bÉÒ.+ÉÉ<Ç.¤ÉÉÒ.  (निदेशक, गुप्तचर ब्यूरो) श्रीनरसिम्हन ने एक वक्तव्य दिया जिसमें कहा कि This law is inadequate.  It needs more teeth. मुझे याद नहीं कि पिछले ६० साल के दौरान कभी प्रधान मंत्री और गृह मंत्री की उपस्थिति में किसी डी.आई.बी. ने इस प्रकार का वक्तव्य दिया हे।

गृह मंत्री (श्री शिवराज वि. पाटील) : VÉÉä +ÉÉ{É BÉEc ®cä cé, ´Éc nÖâóºiÉ xÉcÉÓ cè* AäºÉÉ bÉÒ.+ÉÉ<Ç.¤ÉÉÒ. xÉä xÉcÉÓ BÉEcÉ cè* VÉÉä £ÉÉÒ +ÉJɤÉÉ®Éå àÉå +ÉɪÉÉ cè, ´Éc ~ÉÒBÉE xÉcÉÓ cè* श्री लाल कृष्ण आडवाणी : àÉéxÉä =xÉBÉEÉ BÉEÆ]ÅÉÉÊbBÉD¶ÉxÉ xÉcÉÓ näJÉÉ, cÉÆ +ÉÉ{ÉBÉEÉ BÉEÆ]ÅÉÉÊbBÉD¶ÉxÉ näJÉÉ cè* श्री शिवराज वि. पाटील : मैं हाउस में यह बात कह रहा हूं।

श्री लाल कृष्ण आडवाणी : +ÉÉ{É +É£ÉÉÒ BÉEc ®cä cé, =xÉBÉEÉ BÉEÉä<Ç º]ä]àÉå] xÉcÉÓ +ÉɪÉÉ cè* श्री शिवराज वि. पाटील : ऐसा नहीं कि समाचार पत्रों में कंट्राडिक्शन नहीं आया, इसलिये गलत है, ऐसा नहीं कहा जा सकता है।

SHRI L.K. ADVANI : I think it is something that had happened for the first time in the history of the country where publicly he has said it.

SHRI SHIVRAJ V. PATIL:  Every word of that Conference is recorded.  We have the video tapes and the audio tapes.  It is not there… (Interruptions)

SHRI L.K. ADVANI: I have gone by what I have in my hand that is what he said.

MR. SPEAKER: You have said that there is no contradiction.  Now there is a contradiction.

SHRI L.K. ADVANI:  But the contradiction is coming after seven days.  He has not contradicted it.  It is the Minister who has contradicted it.[R23]              I am referring to POTA and TADA.  If TADA had not been there, quite a few of them would have gone scot free. ABÉE ºÉVVÉxÉ BÉEä ÉÊJÉãÉÉ{ÉE VÉ¤É BÉEÉä]Ç xÉä BÉEcÉ ÉÊBÉE ªÉc  nÉä­ÉÉÒ cè iÉÉä =ºÉBÉEä ¤ÉÉ®ä àÉå ¤ÉiÉɪÉÉ ÉÊBÉE VÉÉ´Éä®ÉÒ ¤ÉÉWÉÉ® àÉå =ºÉxÉä {ɺÉÇxÉãÉÉÒ ªÉc VÉÉÒ{É ´ÉcÉÆ ®JÉÉÒ, ÉÊVɺÉàÉå +ÉÉ®.bÉÒ.ABÉDºÉ ãÉnÉ cÖ+ÉÉ lÉÉ, ÉÊVɺÉBÉEä BÉEÉ®hÉ 74 ãÉÉäMÉ àÉ® MÉA*The doing was of one person. AäºÉÉ BÉE®BÉEä ºÉ£ÉÉÒ BÉEä ÉÊJÉãÉÉ{ÉE +ÉãÉMÉ +ÉãÉMÉ BÉEäºÉ cé* àÉé +ÉÉVÉ £ÉÉÒ +ÉÉ{ɺÉä +É{ÉÉÒãÉ BÉE®iÉÉ cÚÆ ÉÊBÉE WÉ®É =xÉ ãÉÉäMÉÉå ºÉä ºÉãÉÉc BÉEÉÊ®ªÉä VÉÉä <ºÉ ºÉàɺªÉÉ ºÉä bÉÒãÉ BÉE®iÉä cé*  BÉEÉxÉÚxÉÉÒ ÉʴɶÉä­ÉYÉÉå  ºÉä ºÉãÉÉc BÉEÉÊ®ªÉä ÉÊBÉE BÉDªÉÉ Under the present law, really speaking, terrorists can be booked and terrorists can be brought home?  सामान्य कानून तो हैं ही। आतंकवादियों को जो पैसा आता है, उनको जो सहायता मिलती है, इससे भी आगे आतंकवाद की उपस्थिति के बावजूद हमारे जैसे कई देशों में चर्चा चलती है कि कैपिटल पनिशमैंट समाप्त कर दो UK does not have capital punishment. càÉÉ®ä ªÉcÉÆ |ÉɪÉ& ªÉc àÉiÉ ¤ÉxÉÉ cè ÉÊBÉE Capital punishment is needed here as a deterrent. कई लोग इस पर प्रश्न उठाते हैं। उनका अधिकार है, मैं उनका सम्मान करता हूं और उस बहस में हिस्सा भी ले सकता हूं। मैं यह जरूर कहूंगा कि If a deterrent law is needed, it is needed more for a terrorist than for an ordinary murderer. जो मर्डरर हैं, जैसे यहां पर किसी व्यक्ति पर मर्डर का आरोप था और वह बच गया क्योंकि प्रॉसीक्यूशन एविडैन्स नहीं ला सका। उसके रीट्रायल के लिए कैम्पेन चला और उसमें सफलता मिली। जिसके बाद वह दंडित हुआ। वह अपराधी पाया गया कि उसने बलात्कार किया और उसके बाद हत्या की। उसकी क्लैमैन्सी की शिकायत नहीं है, उसकी मांग भी नहीं है। वह एक व्यक्ति के खिलाफ था। जघन्य अपराध था एक लड़की का बलात्कार करना और उसके बाद उसकी हत्या करना। इसलिए जिन्होंने मांग की कि इसके ऊपर फिर मुकदमा चलना चाहिए, उन्होंने अच्छा किया और जो कोर्ट ने फैसला किया कि अब जो एविडैन्स आई है उसके आधार पर He is guilty and he should be sentenced to death.  He should be hanged until he is dead. मैं दोनों की प्रशंसा करता हूं। लेकिन मैं कहता हूं कि उसकी तुलना करिये इस क्लैमैन्सी की मांग से जो अफज़ल के बारे में की गई है। उसने किसी व्यक्ति के खिलाफ काम नहीं किया। उसका अपराध इस संसद के खिलाफ था। पूरे देश के खिलाफ था। लोकतंत्र के खिलाफ था। उसके बाद जिस ज़ोर से क्लैमैन्सी की मांग चली है उसमें कांग्रेस पार्टी के एक मुख्यमंत्री ने भी इसकी वकालत की है तथा एक और पूर्व मुख्य मंत्री ने कहा कि हम सहमत नहीं हैं। सरकार इस मामले में चुप है। निर्णय नहीं करती, जबकि उनको निर्णय कर लेना चाहिए। जनरल वैद्य के हत्यारों के लिए भी क्लैमैन्सी की मांग हुई थी। मेरी जानकारी में १५ घंटे के अंदर निर्णय होने के बाद कि फांसी की सज़ा होनी चाहिए, सरकार ने पुष्टि की कि फांसी हो जानी चाहिए।

विज्ञान और प्रौद्योगिकी मंत्री तथा पृथ्वी विज्ञान मंत्री (श्री कपिल सिब्बल) : जिन्होंने हमारे पूर्व प्रधानमंत्री की हत्या की तो आप लोगों ने उनको दंडित क्यों नहीं किया? इसके अलावा+ÉÉ{ÉxÉä ]è®ÉÊ®º] ãÉÉäMÉÉå BÉEÉä BÉEÆvÉÉ® BÉDªÉÉå ãÉä VÉÉBÉE® UÉä½ ÉÊnªÉÉ? …(व्यवधान) 

श्री लाल कृष्ण आडवाणी : BÉEÆvÉÉ® BÉEÉÒ ¤ÉÉiÉ +ÉÉ{ÉxÉä ¤ÉcÖiÉ ¤ÉÉ® BÉEÉÒ cè* …(BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: Shri Kapil Sibal, you can speak when your turn comes.

… (Interruptions)

MR. SPEAKER: I will not have it recorded in future.

… (Interruptions)

MR. SPEAKER: You take the permission of the Chair. स्वाईं जी, आप बैठ जाइए।

… (Interruptions)

SHRI L.K. ADVANI : He is a Minister.  So, he can interrupt at any time.  He is not an ordinary Member. … (Interruptions)

...(व्यवधान)

SHRI KAPIL SIBAL: I am not interrupting.  I am just informing the House.

श्री लाल कृष्ण आडवाणी : अभी भी इंटरप्ट कर रहे हैं। …(व्यवधान)  àÉé ¤ÉiÉÉ ®cÉ cÚÆ ÉÊBÉE +ÉÉVÉ +ÉÉiÉÆBÉE´ÉÉn <iÉxÉÉ ¤ÉfÃÉ cè ÉÊVÉºÉ {É® càÉÉ®ä MÉßc àÉÆjÉÉÒ VÉÉÒ BÉEcåMÉä ÉÊBÉE ªÉc ¤ÉÉiÉ ºÉcÉÒ xÉcÉÓ cè ÉÊBÉE +ÉÉiÉÆBÉE´ÉÉn ¤Éfà ®cÉ cè, càÉxÉä +ÉÉ{ÉBÉEÉä iÉlªÉ ÉÊnªÉä cé* [MSOffice24]  महोदय, ये जो तथ्य दिए गए हैं, इन्हें देखकर लगता है कि आतंकवाद नियंत्रित हो गया है। इसे पढ़कर किसी को भी लगेगा कि स्थिति बड़ी अच्छी है। लेकिन मैं उस दिन हैरान हुआ जिस दिन देश के सभी राज्यों के आई.जी.पी. एवं डी.जी.पी. की कॉन्फ्रेंस से मुझे दो की-विटनैस मिले । दो गवाह ऐसे मिले जो अपने पक्ष में बोलने के लिए तैयार थे। उनमें से एक डी.आई.बी. थे, जिसके बारे में इन्होंने १० दिन बाद कहा कि वह रिपोर्ट सही नहीं है और दूसरे स्वयं गृह मंत्री हैं जिनका भाषण मेरे पास है। यदि मैं उस भाषण से पढूंगा तो फिर एक-एक कर के ये कहेंगे कि मैंने यह नहीं कहा, मैंने वह नहीं कहा। इन्होंने कहा कि-

“Some LeT operatives are also being trained specifically for sabotage of oil installations.  There are plans to occupy some inhabited islands and use them as basis for launching operations on the Indian Post.”   This is what the hon. Minister of Home Affairs said. क्या यह कोई मामूली बात है?

SHRI SHIVRAJ V. PATIL:  I have said it in the DGPs’ Conference and not in the public meeting. 

SHRI L.K. ADVANI : It was said in the DGPs’ Conference and in IGPs’ Conference in a speech which was circulated to the Press.  I have got it from the Press.   I have not got it from anyone else.   It was published in the whole country.  … (Interruptions)

SHRI SHIVRAJ P. PATIL: Shri Advaniji, you know it. 

SHRI L.K. ADVANI : I know everything.  Therefore, I was surprised.

SHRI SHIVRAJ V. PATIL:  You have been a Presiding Officer; you have been a Minister and you know it that if you want to make any statement on the floor of the House, you have to take the responsibility.  You cannot say that because it has appeared in the newspapers, you can rely upon it.  Here is a person who is standing up before you and the entire House and saying that certain statements which are attributed to me are not made.   I am saying that the IB Director has not made certain statement. Hon. Prime Minister has not made certain statement.   You shall have to rely on me rather than the newspapers.  … (Interruptions)

SHRI L.K. ADVANI : Sir, it is a very difficult situation.   I can understand that something … (Interruptions)

SHRI SHIVRAJ V. PATIL: I am not denying it.

SHRI L.K. ADVANI : You are not denying.  That is very good.   This is exactly what I want.   After all, these are the copies which I have received.   One, which was originally drafted and the other which was subsequently amended by you. … (Interruptions)  So much so that the word `terrorist’ and the word `enemy’ have been replaced by mischief monger, by the hon. Minister of Home Affairs.  … (Interruptions)

MR. SPEAKER: You have access to his draft also.

SHRI L.K. ADVANI : Sir, this is the mentality. … (Interruptions)

SHRI GURUDAS DASGUPTA (PANSKURA): Sir, I am on a point of order.

SHRI L.K. ADVANI : Shri Gurudas Dasguptsa, I am not yielding.  … (Interruptions)

MR. SPEAKER: Shri Singh, you are shouting too much.

SHRI GURUDAS DASGUPTA : Sir, I am raising a point of order.   … (Interruptions)

MR. SPEAEKR: You are not there to decide. Even if I wrongly decide, you have to accept it.

SHRI GURUDAS DASGUPTA : Whenever a Member is quoting from a document or from a report, he has to authenticate it. 

            Secondly, it is very dangerous that whatever he wanted to say, which means draft and whatever he has actually said, both the copies are in the hands of Shri L.K. Advani.  This is also a sign of lack of security in your system. … (Interruptions)

MR. SPEAKER: That is not a point of order.

SHRI BRAJA KISHORE TRIPATHY (PURI): This is the age of Right to Information.  Everything including the draft we can obtain. … (Interruptions)

MR. SPEAKER: Please note that any interruption without my permission will not be recorded.

… (Interruptions)

SHRI L.K. ADVANI : Shri Dasgupta is only endorsing me that under this Government even security is unsafe. One does not know.  But so far as these documents are concerned, there is nothing secret about it. … (Interruptions)

SHRI GURUDAS DASGUPTA : Even Shri Advani is also a security hazard. … (Interruptions)

SHRI L.K. ADVANI : So far as the country is concerned, for its security I am willing to undertake any hazard.  Now, the situation is that there is no point in denying anything, particularly after the Right to Information Law has been enacted.[a25]  MR. SPEAKER:  That law is there.

श्री लाल कृष्ण आडवाणी : अध्यक्ष जी, इन दिनों हमको बहुत बड़ी कीमत चुकानी पड़ी है। मैंने फटैलिटीज़ की बात कही, कॉस्ट की बात कही। आतंकवाद के कारण इन २०-२५ सालों में बहुत नुकसान हुआ है और वह यह है कि कश्मीर घाटी से सभी पंडितों को निकाल दिया गया है। It is safe.  It is absolutely clean. जब हमारी सरकार थी, तब हमने कोशिश की कि वे वापस जा सकें, लेकिन ऐसा नहीं हो सका। लेकिन अब आपकी सरकार क्या कोशिश कर रही है, मुझे इसकी जानकारी दें। उस दिन मैंने देखा कि गुजरात के दंगा पीड़ितों को सात-सात लाख रूपये देने का निर्णय किया गया है, तो मैं इतना जरूर जानना चाहूंगा कि क्या कश्मीरी पंडित, जो वर्षों पहले वहां से निकाले गए हैं या मारे गए हैं, क्या उनके बारे में भी इस दिशा में कुछ सोचा है ?  +ÉMÉ® MÉÖVÉ®ÉiÉ àÉå £ÉÉÒ ÉÊnªÉÉ VÉÉAMÉÉ iÉÉä àÉé Éʴɶ´ÉÉºÉ BÉE®iÉÉ cÚÆ ÉÊBÉE VÉÉä ÉÊxÉhÉÇªÉ cè, =ºÉBÉEÉ ÉÊBÉEºÉÉÒ ABÉE ºÉà|ÉnÉªÉ ºÉä ºÉƤÉÆvÉ xÉcÉÓ cÉäMÉÉ, nÉäxÉÉå ºÉà|ÉnÉªÉ BÉEä VÉÉä ãÉÉäMÉ àÉÉ®ä MÉA, =xÉ ºÉ¤É BÉEä ¤ÉÉ®ä àÉå cÉäMÉÉ* àÉé ªÉc £ÉÉÒ àÉÉxÉiÉÉ cÚÆ ÉÊBÉE ÉÊVÉxÉ-ÉÊVÉxÉ ®ÉVªÉÉå àÉå JÉɺÉBÉE® BÉEä =kÉ®-{ÉÚ´ÉÉÔ ®ÉVªÉÉå àÉå, {ÉÚ´ÉÉÕ FÉäjÉ àÉå ªÉÉ VÉààÉÚ-BÉE¶àÉÉÒ® àÉå +ÉÉè® {ÉÆVÉÉ¤É àÉå   (अब वहां स्थिति सामान्य हो गई है ) नक्सलवाद से प्रभावित इलाकों में जो राजनीतिक अस्थिरता आती है, वह बहुत गम्भीर है। मैं सुनी-सुनाई बात के आधार पर कहता हूं, मेरी किसी से प्रत्यक्ष बात नहीं हुई है, लेकिन आन्ध्रा प्रदेश के जो पुलिस अधिकारी हैं, जिनको नक्सलवाद से डील करना पड़ता है।…(व्यवधान)...* MR. SPEAKER:  That cannot go on record.

… (Interruptions)

MR. SPEAKER:  Advani ji, what others have said somewhere else cannot go on record.  You know that very well.

SHRI L.K. ADVANI : Should I name people?

MR. SPEAKER:  No. Even you cannot name anyone that way.

SHRI L.K. ADVANI : When I say something, I would not say it lightly.

MR. SPEAKER:  I know that but the rules do not permit it.

SHRI L.K. ADVANI :  I do not want to name anyone. Otherwise his position would become difficult. … (Interruptions) It is a mess. क्योंकि मैंने उसी समय कहा था कि आप नक्सलवाद के बारे में बहुत बड़ी गलती कर रहे हैं, जब आप नक्सलवादियों को यह आश्वासन दे रहे हैं कि उनको हथियार रखाए बिना उनसे बातचीत करना शुरू करेंगे। इसी प्रकार की बात उल्फा के बारे में भी कह सकता हूं, लेकिन नहीं कहूंगा, क्योंकि मैं किसी का नाम नहीं ले सकता हूं और न ही लेना चाहता हूं। लेकिन कुल-मिलाकर हमें चिन्ता होती है। यहां नेपाल के माओवादी नेता प्रचण्ड जी से क्या बात होती है, मैं नहीं जानता हूं । लेकिन मैं इतना जानता हूं कि पशुपति से लेकर तिरुपति तक रेड कोरिडोर बनाने की जो इच्छा है, उसे किसी प्रकार समर्थन नहीं मिलना चाहिए। उसके बारे में बहुत सावधानी बरतनी चाहिए।

        +É£ÉÉÒ iÉÉä BÉEcÉ MɪÉÉ ÉÊBÉE ºÉ¤ÉºÉä ¤É½ÉÒ ºÉàɺªÉÉ +ÉÉiÉÆBÉE´ÉÉn cè*  ãÉäÉÊBÉExÉ BÉÖEU cÉÒ ÉÊnxÉ {ÉcãÉä |ÉvÉÉxÉàÉÆjÉÉÒ xÉä BÉEcÉ lÉÉ ÉÊBÉE ºÉ¤ÉºÉä ¤É½ÉÒ ºÉàɺªÉÉ xÉBÉDºÉãÉ´ÉÉn cè* ªÉc º´ÉªÉÆ |ÉvÉÉxÉàÉÆjÉÉÒ VÉÉÒ xÉä BÉEcÉ lÉÉ* àÉÖà¤É<Ç BÉEÉÒ PÉ]xÉÉ BÉEä iÉÖ®xiÉ ¤ÉÉn |ÉvÉÉxÉàÉÆjÉÉÒ BÉEÉ ´ÉBÉDiÉBªÉ +ÉɪÉÉ +ÉÉè® {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉä nÉä­É ÉÊnªÉÉ* {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉä nÉä­É näxÉä BÉEä ¤ÉÉn àÉcɮɭ]Å BÉEä +ÉÉÊvÉBÉEÉÉÊ®ªÉÉå BÉEÉÒ +ÉÉä® ºÉä ªÉc BÉEcÉ MɪÉÉ ÉÊBÉE càÉÉ®ä {ÉÉºÉ ºÉÉiÉ ]ÅäxÉÉå àÉå cÖA ¤ÉàÉ vÉàÉÉBÉEÉå BÉEä |ÉàÉÉhÉ cé* It was like a warlike operation. पांच मिनट के अंदर सात अलग-अलग ट्रेनों में विस्फोट हो जाना और दो सौ लोगों का मारा जाना It was really amazing! उसके बाद कहा कि हमारे पास प्रमाण है, जिन्हें हम पाकिस्तान को देंगे और दुनिया के सामने भी रखेंगे। थोड़े दिन बाद लगा, पता नहीं क्या है, प्रमाण कमजोर हैं, क्या है, क्या नहीं है। लेकिन विश्व भर में उसके कारण हमारी विश्वसनीयता पर असर हुआ । मगर उसके बाद और ज्यादा असर तब हुआ जब हवाना में प्रधानमंत्री ने बयान दिया कि Pakistan itself is a victim of aggression and victim of terrorism. मैं आपको बताना चाहता हूं कि जब हम ६ साल सरकार में थे तो शुरू में बहुत प्रयत्न करते थे[MSOffice26]  कि इसे सारी दुनिया माने कि क्रास बोर्डर टैरेरिज्म हमारे लिए बहुत गम्भीर समस्या है। लोग इण्ट्लैक्चुअली सुनते थे, लेकिन कन्विन्स नहीं होते थे कि इसे हमारा कोई पड़ोसी करवा रहा है। ९ /११ के बाद स्थिति बदली और ९ /११ के बाद वे इसे मानने लगे। हमारे प्रधानमंत्री जब अमेरिकी क्रांग्रेस को संबोधित करने गये थे, उस समय उन्होंने कहा था कि यह मत समझिये कि बाकी दुनिया से आपके देश की दूरी आपको आतंकवाद से बचाये रखेगी, यह बहुत समय तक नहीं चलेगा । फिर एक दिन , ९ /११ आया और उस दिन ९ /११ को जो कुछ हो गया, उसके बाद वे बहुत रिसैप्टिव हुए और धीरे-धीरे करके सारी दुनिया के लोग इसे मानने लगे कि हिन्दुस्तान और पाकिस्तान के बीच में वास्तव में जो सबसे बड़ी बाधा है, वह कश्मीर नहीं आतंकवाद है। पाकिस्तान कहता है कि सबसे बड़ी बाधा कश्मीर है। अगर कश्मीर का हल हो जाये तो बहुत समस्याएं सुलझ जाएंगी, सम्बन्ध बहुत नोर्मल हो जाएंगे। अब सारी दुनिया मानने लगी सबसे बड़ी बाधा अगर कोई है तो क्रास बोर्डर टैरेरिज्म है । मैं मानता हूं कि आज इस बयान के बाद Pakistan itself is a victim of terrorism. वह एग्रेसर नहीं है, वह तो एग्रेस्ड है। दुनिया के लोग हैरान हुए कि यह क्या हुआ। अब तक ये लोग दूसरी बात करते थे। मैं यह नहीं कहता हूं कि इण्डीविजुअली कोई नहीं हो सकता है, हो सकता है। किसी इण्डीविजुअल को गुस्सा आये तो उसको मारने की इच्छा हो सकती है। यह हमारे यहां भी होता है, लेकिन That does not make the State a victim of terrorism. The State continues to provoke terrorism. मैं प्रणव मुखर्जी जी को कोट नहीं करना चाहता हूं, उनका कहना है, उनका स्टेटमेंट है कि पाकिस्तान ने आतंकवाद को समर्थन देना छोड़ा नहीं है। ऐसा उन्होंने कहा था।

मैं इतना जानता हूं कि जिस समय एन.डी.ए. की सरकार थी, पूरे ६ साल पाकिस्तान के बारे में हमारी नीति के दो अंश थे, It was a two-pronged effort. नम्बर एक-ईमानदारी से पाकिस्तान के साथ नोर्मेलसी लाने की कोशिश करनी चाहिए, नोर्मेलसी लाना, यह हमारी नीति है और नोर्मेलसी लाने के लिए प्रधानमंत्री बस में चढ़कर लाहौर जाते हैं…(व्यवधान) 

श्रीमती कृष्णा तीरथ (करोलबाग): iÉ£ÉÉÒ BÉEÉ®ÉÊMÉãÉ cÖ+ÉÉ lÉÉ*…(व्यवधान) 

अध्यक्ष महोदय : छोड़िये, इस समय आप लोग नहीं बोल सकेंगे। आप अपने टाइम पर बोलिये।

श्री लाल कृष्ण आडवाणी : प्रधानमंत्री बस में यात्रा करके पाकिस्तान जाते हैं, लाहौर में जाकर उस समय के प्रधानमंत्री से मिलते हैं और उसी समय, उसी काल में कारगिल होता है। प्रधानमंत्री को कितनी जानकारी थी, मैं उस मामले में नहीं जानता, लेकिन हां, यह हुआ। इसके बावजूद चूंकि हमारी नीति नोर्मेलसी लाने की है, इसीलिए हमने जनरल मुशर्रफ को प्रेसीडेंट बनने के बाद यहां आने की दावत दी कि आगरा में आकर बातचीत करिये। वे आगरा आये और आगरा में जब उन्होंने जो स्टेंड लिया, हमारे कन्सर्न का इश्यू जो था, वह आतंकवाद था, जब उन्होंने यह स्टेंड लिया कि आतंकवाद नाम की कोई चीज भारत में नहीं है, जम्मू-कश्मीर में नहीं है, पंजाब में नहीं है और कहीं नहीं है। जम्मू-कश्मीर में जो कुछ हो रहा है, वह एक स्वतंत्रता का संघर्ष है। स्वतंत्रता की लड़ाई है। आजादी की जंग है और उस आजादी की जंग में अगर कुछ बेगुनाह लोग मारे जाते हैं तो यह तो होता ही है। हमने कहा कि फिर कोई समझौता नहीं है, क्योंकि हमारी नीति के दो अंश थे, एक तो ईमानदारी से कोशिश करनी चाहिए, भारत और पाकिस्तान के बीच के सम्बन्धों को नोर्मलाज़ करना और दूसरा आतंकवाद के संदर्भ में कोई समझौता नहीं करना। आतंकवाद के संदर्भ में समझौता न करने का यह परिणाम निकला कि आगरा में किसी भी प्रकार का संयुक्त वक्तव्य जारी नहीं हुआ और वे वापस चले गये। मैं जानता हूं वे बहुत नाराज होकर गये, । लेकिन हम समझते हैं कि अगर उन्होंने वह रवैया न अपनाया होता तो सन् २००४ की जनवरी में जो सार्क सम्मलेन के बाद इस्लामाबाद में संयुक्त वक्तव्य निकला, वह पहले ही हो गया होता । प्रधानमंत्री वाजपेयी जी और पाकिस्तान के राष्ट्रपति जनरल मुशर्रफ, ने मिलकर आतंकवाद के खिलाफ वक्तव्य जारी किया और उस वक्तव्य में पाकिस्तान की ओर से कहा गया कि पाकिस्तान की भूमि, उसके किसी भी भाग या पाकिस्तान के कब्जे की किसी भूमि का उपयोग हम आतंकवाद के लिए नहीं होने देंगे। यह सार्वजनिक वक्तव्य उन्होंने दिया।[R27]  =ºÉBÉEä ¤ÉÉn cÉÒ ¤ÉÉiÉSÉÉÒiÉ cÖªÉÉÒ +ÉÉè® VÉÉä ¤ÉÉiÉSÉÉÒiÉ SÉãÉÉÒ cè, =ºÉBÉEä +ÉãÉMÉ-+ÉãÉMÉ {ÉEäVÉäVÉ cé*  àÉé =ºÉBÉEÉÒ ÉÊb]äãºÉ àÉå xÉcÉÓ VÉÉxÉÉ SÉÉciÉÉ*  àÉé <iÉxÉÉ cÉÒ BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE +ÉÉiÉÆBÉE´ÉÉÉÊnªÉÉå BÉEä ¤ÉÉ®ä àÉå ªÉc ºÉÉ´ÉÇVÉÉÊxÉBÉE PÉÉä­ÉhÉÉ BÉE®xÉÉ ÉÊBÉE {ÉÉÉÊBÉEºiÉÉxÉ º´ÉªÉÆ cÉÒ +ÉÉiÉÆBÉE´ÉÉn BÉEÉ ÉʶÉBÉEÉ® cè, ªÉc ABÉE |ÉBÉEÉ® BÉEÉ ºÉ]ÉÔÉÊ{ÉEBÉEä] cè, ÉÊVɺÉBÉEÉÒ ´Éä BÉE£ÉÉÒ BÉEã{ÉxÉÉ £ÉÉÒ xÉcÉÓ BÉE®iÉä cÉåMÉä, ÉÊBÉE =xÉBÉEÉä BÉE£ÉÉÒ ªÉc ÉÊàÉãÉäMÉÉ, ãÉäÉÊBÉExÉ càÉÉ®ä nä¶É BÉEä |ÉvÉÉxÉàÉÆjÉÉÒ xÉä =xÉBÉEÉä AäºÉÉ ºÉ]ÉÔÉÊ{ÉEBÉEä] nä ÉÊnªÉÉ*  àÉé ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE BÉÖEãÉ-ÉÊàÉãÉÉBÉE® càÉxÉä +ÉÉiÉÆBÉE´ÉÉn BÉEä ÉÊJÉãÉÉ{ÉE +É{ÉxÉÉÒ VÉÆMÉ BÉEÉä BÉEàÉVÉÉä® ÉÊBÉEªÉÉ cè* श्रीमती कृष्णा तीरथ :  अध्यक्ष महोदय, ये गलत बयानी कर रहे हैं। …(व्यवधान) 

अध्यक्ष महोदय : आप बैठ जाइए।

...( व्यवधान)

MR. SPEAKER: It does not affect him.  This is a monopoly not of one side.   बोथ साइड से ऐसा चल रहा है। ऐसा किसी को नहीं करना चाहिए। There is a system of requesting for yielding or taking the permission from the Chair or raising a point of order.   कौन ऐसा सोचता है और कौन फालो करता है?

श्री लाल कृष्ण आडवाणी : +ÉvªÉFÉ VÉÉÒ, MÉßc àÉÆjÉÉÒ VÉÉÒ nä¶É {É® ¤ÉcÖiÉ ={ÉBÉEÉ® BÉE®åMÉä, +ÉMÉ® +ÉÉ<ÇVÉÉÒ{ÉÉÒ, bÉÒVÉÉÒ{ÉÉÒ BÉEÉÒ BÉEÉx|ÉEåºÉ àÉå =xcÉåxÉä VÉÉä ´ÉBÉDiÉBªÉ ÉÊnªÉÉ, bÉÒ+ÉÉ<ÇVÉÉÒ xÉä VÉÉä ´ÉBÉDiÉBªÉ ÉÊnªÉÉ, ´Éc ºÉnxÉ BÉEä {É]ãÉ {É® ®JÉ nåMÉä, iÉÉä càÉBÉEÉä ªÉc MÉãÉiÉ{ÉEcàÉÉÒ xÉcÉÓ cÉäMÉÉÒ, VÉÉä +ÉÉVÉ cè*  +ÉÉVÉ +ÉÉ{ÉxÉä BÉEcÉ cè, +É{ÉxÉä |ɺÉÉÉÊ®iÉ ´ÉBÉDiÉBªÉ BÉEä +ÉxÉÖºÉÉ® “The critical infrastructure faces a serious threat from terrorists. Installation of the oil and natural gas sector, defence, communication and IT sector are vulnerable.”  यह आपने अपने वक्तव्य में कहा है। सारे वक्तव्य आप पत्रकारों को ही क्यों देते हैं? पार्लियामेंट को भी दे दीजिए। पार्लियामेंट को डीआईजीज का भी बयान दे दीजिए।

श्री शिवराज वि. पाटील : हमने वक्तव्य स्पीकर साहब को भेज दिया है। हमने उन्हें सीडी दे दीहै।

श्री लाल कृष्ण आडवाणी : अध्यक्ष जी, मंत्री जी कहते हैं कि उन्होंने आपको वक्तव्य दे दिया है। मैं उल्लेख करना चाहूंगा कि इन दिनों में और क्या-क्या घटनायें हुयी हैं? आतंकवादी पकड़ा जाए, वह चाहे अफजल हो या मदनी हो, उसकी वकालत पोलटिकल पार्टीज आगे बढ़कर कैसे करती हैं, असेंबली में रिजोल्यूशन पास करते हैं कि इनको पैरोल पर छोड़ दें। मदनी वह है, जिसके ऊपर एक केस SÉãÉ ®cÉ cè*  ´Éc BÉEÉäªÉƤÉ]Ú® BÉEÉ BÉEäºÉ cè, ÉÊVɺÉàÉå VÉ¤É àÉé +É{ÉxÉä SÉÖxÉÉ´É +ÉÉʣɪÉÉxÉ  àÉå VÉÉ ®cÉ lÉÉ, =ºÉ ÉÊnxÉ =xÉBÉEÉÒ VÉÉä ªÉÉäVÉxÉÉ lÉÉÒ*  ÉÊVɺÉàÉå 54 ºlÉÉxÉÉÒªÉ ãÉÉäMÉ àÉÉ®ä MÉA, =ºÉBÉEÉÒ ´ÉBÉEÉãÉiÉ SÉãÉ ®cÉÒ cè* àÉé àɺÉÉVÉ BÉEä àÉÉàÉãÉä àÉå xÉcÉÓ VÉÉiÉÉ cÚÆ*  =xÉBÉEÉä VÉÉä ºÉÖÉÊ´ÉvÉÉAÆ nÉÒ VÉÉiÉÉÒ cé, ´Éc iÉÉä ÉËcnÖºiÉÉxÉ BÉEä ¤ÉcÖiÉ ºÉÉ®ä |Énä¶ÉÉå àÉå {ÉiÉÉ xÉcÉÓ ÉÊBÉEºÉ-ÉÊBÉEºÉ BÉEÉä BÉEÉèxÉ-BÉEÉèxÉ ºÉÉÒ ºÉÖÉÊ´ÉvÉÉAÆ nÉÒ VÉÉiÉÉÒ cé, =ºÉBÉEÉ ABÉE +ÉãÉMÉ cÉÒ ÉÊBÉEººÉÉ cè +ÉÉè® BÉÖEãÉ ÉÊàÉãÉÉBÉE® ºÉÆnä¶É näiÉä cé ÉÊBÉE càÉBÉEÉä +ÉÉiÉÆBÉE´ÉÉn BÉEÉÒ <iÉxÉÉÒ ÉËSÉiÉÉ xÉcÉÓ cè, càÉBÉEÉä ´ÉÉä] BÉEÉÒ VªÉÉnÉ ÉËSÉiÉÉ cè*  ªÉc ºÉÆnä¶É ¤ÉcÖiÉ xÉÖBÉEºÉÉxÉ {ÉcÖÆSÉÉ ®cÉ cè ÉÊBÉE càÉå +É{ÉxÉÉÒ ºÉäBÉDªÉÉäÉÊ®]ÉÒ {ÉEÉäºÉæVÉ BÉEÉÒ £ÉÉÒ <iÉxÉÉÒ ÉËSÉiÉÉ xÉcÉÓ cè*  =xcÉåxÉä ABÉE ¤ÉÉiÉ +ÉÉè® BÉEcÉÒ cè*  According to the reports in the Press, namely, that the security forces, who battle against terrorists are subsequently subjected to all kinds of harassment, both at the hands of the official authorities as well as non official authorities.  दुनिया भर के आरोप उन पर लगते हैं, इसलिए the law needs to be properly changed. =xcÉåxÉä ªÉc ÉÊ®BÉEàÉåb ÉÊBÉEªÉÉ cè*  Apart from the fact that the law in this regard needs teeth, he also suggested… (Interruptions)

SHRI SHIVRAJ V. PATIL: I am sorry, I have to say this thing.  He had been the Home Minister.  He is quoting the DGPs’ conference.

SHRI L.K. ADVANI : I did not quote anyone else except these two.

SHRI SHIVRAJ V. PATIL: Before he became the Home Minister, the media was not allowed to cover it and he is discussing selectively whatever was discussed there, picking a sentence from one speech and then quoting it.  This is not really helping the country to provide a proper security.  At least, I do not expect this from him.

SHRI KAPIL SIBAL: It is a vote bank policy and nothing else.[r28]  SHRI L.K. ADVANI : I was surprised when I read your speech in the Press.  I would have never delivered the speech of that kind because if there is knowledge with the Government … (Interruptions)

SHRI SHIVRAJ V. PATIL: You are not only referring to my speech but also referring to the speech delivered by the highest police officer in the country, and in a selective manner you are picking a word if you cannot pick up a sentence, and you are commenting on it.  That kind of Conference was always secret before you became the Home Minister, and you allowed the Press to cover it. … (Interruptions)

SHRI L.K. ADVANI : Not the deliberations of the Conference, and only the initial speeches, the inaugural speeches were covered, and nothing else.  I have not referred to any other speech.  I have not referred to the speech of any IGP or DGP. … (Interruptions)

SHRI SHIVRAJ V. PATIL: What will they discuss?  You are selectively quoting it on the floor of the House where they cannot come and defend themselves. … (Interruptions)

SHRI L.K. ADVANI : I know that your Ministry contradicted the reference to Indo-US nuclear deal.  I saw that also. … (Interruptions)

SHRI SHIVRAJ V. PATIL: I am not expecting the former Home Minister to quote the deliberations of the Conference which was attended by DGs. … (Interruptions)

MR. SPEAKER:  All of you are very senior Members.

श्री लाल कृष्ण आडवाणी : <xɺÉä MÉãÉiÉÉÒ cÖ<Ç cè +ÉÉè® =ºÉä BÉE´É®-+É{É BÉE®xÉä BÉEä ÉÊãÉA àÉÖZÉä nÉä­É nä ®cä cé*…(व्यवधान) 

SHRI KHARABELA SWAIN (BALASORE): What is so secret about it? … (Interruptions)

MR. SPEAKER:  He is very senior and competent leader.  Please take your seat.

… (Interruptions)

MR. SPEAKER:  Nothing will go on record. 

(Interruptions)* …   * Not recorded MR. SPEAKER:  Shri Advani ji, you have taken 38 minutes.

SHRI L.K. ADVANI : Sir, I am about to conclude.        àÉéxÉä ¤ÉÉBÉEÉÒ ºÉÉ®ä <¶ÉÚWÉ BÉEÉä bÉÒãÉ ÉÊBÉEªÉÉ cè* àÉé ªÉc £ÉÉÒ BÉEcxÉÉ SÉÉcÚÆMÉÉ ÉÊBÉE {ÉÚ®¤É BÉEÉÒ +ÉÉä® ºÉä +É´ÉèvÉ PÉÖºÉ{Éè~ BÉEä BÉEÉ®hÉ ÉÊVÉºÉ |ÉBÉEÉ® BÉEÉ £ÉªÉÉxÉBÉE ºÉÆBÉE] càÉÉ®ä ÉÊãÉA ÉÊnxÉ-|ÉÉÊiÉÉÊnxÉ ¤ÉfÃiÉÉ VÉÉ ®cÉ cè, +ÉMÉ® càÉ =ºÉBÉEä ¤ÉÉ®ä àÉå ºÉSÉäiÉ xÉcÉÓ cÖA iÉÉä nä¶É BÉEÉ ¤ÉcÖiÉ ¤É½É +ÉÉÊciÉ cÉäMÉÉ* =ºÉBÉEä BÉE<Ç {ÉcãÉÚ cé ãÉäÉÊBÉExÉ ABÉE àÉci´É{ÉÚhÉÇ {ÉcãÉÚ, ÉÊVɺÉBÉEÉ ÉÊxÉhÉÇªÉ {ÉÚ´ÉÇ àÉå cÖ+ÉÉ cè, ´Éc ªÉc lÉÉ let us have a national register of citizens.  Let it be obligatory for every citizen of the country to carry citizen identity card with them.  Let this identity card be a multi-purpose identity card which could serve even the electoral purpose as well as the security purpose. फिर उसके द्वारा हम इसको नियंत्रित करें।

            During our time, necessary amendments in the law were also made.  Legislation was undertaken.  The Citizens Act was amended.  The Tata Consultancy Services was engaged in this task.  They took a long time.  They completed their work.  Many years ago when the job of identity card was undertaken, it was always said: “सौ करोड़, सवा सौ करोड़ लोगों के देश में यह कैसे होगा, बहुत मुश्किल होगा। ” But after the development in information technology, everyone is convinced that it is feasible, it is possible and it will take some time but there should be no half-heartedness about it.  I would like to know from the Government, from the Home Minister as to what is the development made in the last two and a half years after this Government came to power because this is an important matter.

            Furthermore, I would say that our approach to the Bangladesh Government also should be vigilant and cautious.  We have been very particular about Pakistan.  Similarly, if there are any training camps there – maybe ISI is also taking its own interest there – our negotiation with Bangladesh should always point out to them what is happening from that side.

            Furthermore, I would say that one of the important factors which was achieved by the January 2004 Joint Statement was that there was an understanding that the infrastructure for terrorism that Pakistan has built up on its side over the years would be dismantled.  I can say to the best of my knowledge that that infrastructure has not been dismantled.  Therefore, instead of relating our relations to Pakistan on the basis of one or two individual terrorist incidents, let us relate it to whether or not they are willing to dismantle the infrastructure that they have built up there.  This would be my submission.

           

MR. SPEAKER : Motion moved :

                        “That the House do now adjourn.”   THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI PRIYA RANJAN DASMUNSI): Mr. Speaker, Sir, on behalf of the Government, I strongly oppose the Adjournment Motion moved by the Leader of the Opposition.

            I have been  hearing Advani-ji on a number of occasions.  I think, all of us today expect from him something  new, a sort of  light in the House  so that the Government could be enlightened if there are any shortcomings.  But we are utterly disappointed and frustrated to not find anything new.  Every time, when Advani-ji gets up, he suffers from the crisis of confidence on himself.  It could be the reflection of his party’s internal affairs; I am not going to comment on that.

            In every Session, I feel… (Interruptions)

MR. SPEAKER:  They listened to your leader quietly.  Kindly listen to him.

… (Interruptions)

+ÉvªÉFÉ àÉcÉänªÉ : हाउस ऐसे नहीं चलता है।

...(व्यवधान)

श्री हरिन पाठक (अहमदाबाद): अध्यक्ष महोदय, इनकी पार्टी का नाम लेंगे, तो पता चलेगा।  …(व्यवधान) 

श्री प्रियरंजन दासमुंशी :  VÉ¤É +ÉÉ{ÉBÉEÉä ¤ÉÉäãÉxÉä BÉEÉ àÉÉèBÉEÉ ÉÊàÉãÉäMÉÉ iÉ¤É +ÉÉ{É ¤ÉÉäÉÊãɪÉä* …(व्यवधान)

MR. SPEAKER: Nothing will go on record except Mr. Dasmunsi.  Nothing well be record  without my permission.

(Interruptions)* … SHRI PRIYA RANJAN DASMUNSI:  Mr. Speaker, Sir, you are in possession of all the records of Parliament as the custodian of the House.  In the last occasion, when the NDA was in power, even to get one Adjournment Motion, we had to cry and cry and cry and got lost.  Thanks for your wisdom, your understanding and     * Not recorded your new trend to accommodate all sections of the House  in major debates.  I feel, almost in every Session, there should be an Adjournment Motion.  I myself question as to why  on the same issue there should be an Adjournment Motion.

The issue was to discuss the internal security.  The Members of the BJP first gave a notice under Rule 193 and then suddenly, making departure from all traditions, they converted it to make an Adjournment Motion.  Genuinely, my will wishers in the Media say, and it is very correct also that because every time one has to justify that, Advani-ji is the leader of the BJP party, and therefore, without Adjournment Motion, it cannot justify.  If it is a discussion under Rule 193, others will speak; but if it is an Adjournment Motion, the leader will speak. That is why, Advani-ji, for your crisis of confidence, if you have brought it to yourself, I have nothing to say.

But, Sir, I would like to say that Advani-ji confined his whole debate just to Police Conference.  It was not against the Government; it was not against what is going on in the country.  He was very upset about the DGP Conference.  If you carefully see, half of his speech  was focused on what the DGP say and what the DGP did not say in the conference.  It was his main issue.  … (Interruptions) I am saying ‘DGP’ and not the ‘BJP’. 

            Sir, Advani-ji has been not only the distinguished Home Minister of our country, he is also one of the tallest leaders of the country to understand the nuances of the Home Ministry, nuances of the Police Conference, where each one is asked to give his apprehension.  Finally, at the political level, the Minister makes an assessment as to how we should approach.  While an IGP speaks or a DGP speaks, he speaks with confidence that his view should be taken as his view dealing the Administration.  These are not the views of the Government.   The views of the Government are  decided in terms of policy.  Advani-ji had to conduct such meetings.  I am not demanding that those minutes should be tabled on the Table of the House.  That would be a very sad end of the day to run the Administration.  I would not inspire or encourage even our Home Minister to do so.  I hope, he would not table every proceeding of the Police Conference just on the demand of some parties; it would not be proper.  Right to Information may demand it, but it is not fair.

            Sir, I come back to the main issue.  If we carefully  read out Advani-ji’s Motion, it is “Failure of the Government to maintain internal security, in particular and deal with  the alarming growth of terrorist menace in the country.”  Advani-ji very tactfully avoided to refer the document, which has been made public by the Home Ministry.  He took this document, I saw it.  But he tried to aovid it, not to refer a single page of it.  He engaged his whole time on the DGP statement or the statement in the Media,  and not the official statement of the Government as to what is inside.  If he reads from the inside document, starting from Jammu and Kashmir to all the States, it will  be amply justified that the UPA Government has sufficiently controlled the matter, more than Advani-ji’s POTA.[r29]              That is why, perhaps, he tried to avoid this document. I am not going to the figures. I do not glorify that during Mr. Advani’s time, thousand innocents had been killed and during Mr. Shivraj Patil’s time only 500 people were killed and that is why there is a big blast. No, I am not saying that. I am only saying the perspective he began with regarding the security scenario of the country.

            Yes, who does not know that India is a target? Who does not know that India’s growth prosperity is a target? Who does not know if there is any biggest target against India that is to destroy the secular fabric of the country? He must still compliment us that in spite of the attempt of all kinds of terrorist activities in the country, in spite of the gravest provocation, if anything we have achieved today—I am not talking of myself—it is that the country socially and politically got united in the secular fabric order. Not a single occasion it had happened.

            Why did they shift? Advaniji you know better. Why they shifted from Jammu and Kashmiri to Ayodhya temple? Why they shifted to Banaras Sankat Mochan temple? Why they shifted to Bangalore Institute of Science Conference? Why they shifted to big installations where industrial growth and scientific capabilities are there? Why? It is because, their motive is that let us terrorise the whole world by saying do not come to India; do not invest here. Since democratic order is going on, let us make attempt to divide the country in terms of religion.

 I am thankful to the media. The media may criticize the Government right and left. The media may criticize the Opposition right and left. But whenever any terrorist onslaught has taken place, either in Bombay blast or in Malegaon or in Banaras, it is the Indian media which largely maintained the order so that the society is not divided. That is the greatest thing of this country, and that is the greatest thing of this country’s unity.

I would like to come back to the main issue now. This document will take a lot of time. I will not cite. Advaniji made the beginning with Kargil. We were denied to discuss Kargil even for a day in this House when NDA was in office. We were denied even for a day, even for a Short Duration Discussion, in spite of the Kargil Review Committee’s Report was tabled. Remember, the Kargil Review Committee was not a report under the Inquiry Commission Act. The Government had not got the guts at that time to appoint an inquiry commission under the Commission of Inquires Act. It was simply a Review Committee. The Government did not allow to discuss even the Review Committee’s Report, and the whole thing emanates from that.

We know the way carelessly the then Government allowed the lapses one after another in the front, to allow the militants to come, the militants to harbour, to allow the militants to plan to capture all parts of the Valley, and days in and out, allowed the shifting of the Pandits one after another. The Kashmiri Pandits started leaving their homes. They started coming to Delhi. It was at that backdrop, they felt one Lahore trip of Prime Minister may settle everything. After the Lahore trip, what was the aftermath, which I do not like to say?

Now how did they handle Kargil? The Kargil Review Committee said it was because of the intelligence failure of the Government and the Government did not act in spite of the required information in the possession of the Government. That is why, Kargil war took place. It was not our Report. It was your Report. How nicely they got the certificate? I would just read it. The Kargil Report said that the country’s jawans laid their lives because they were not being equipped in time and the country faced the disaster for want of response from the Government on theintelligence back up.

After that, hilariously they campaigned throughout the country saying who won the Kargil war. Then, I quote from Call to Honour. How this Government was feeling so warm in dealing with Kargil? Who gave this certificate? The Kargil Review Committee gave the certificate against the Government. Do you know what type of wonderful certificate they got?[MSOffice30]               I quote from page 229 :

“On 4 January 2000, Strobe Talbott wrote me a letter in which he very sincerely shared his views. ‘During Kargil, India held fast to the moral high ground throughout the crisis, in the face of enormous provocation, and resisted the temptation to take retaliatory steps which would at best have cost India its unprecedented international support.’ That was not all. During the Bangkok Asian Regional Forum Meet on 27 July 2000, I met Madeleine Albright, again. Unlike 1998, she greeted me with great warmth, and I got the appropriate hug and kiss on my cheeks. She was graceful and complimentary. ‘Jaswant, it was a masterly handling of the Kargil crisis. You did not put a foot wrong.’ ”               That was your legacy. That was your credential that you felt, whether the countrymen thank you or not, whether your report thanks you or not, if somebody hugs and kisses that you did the right thing at the right moment, that is your certificate. We do not carry this certificate. We carry the certificate of the masses. You see how we deal with it.

            I do not know why Shri Advaniji every time tried to carry some word in his speech which is a louder message. It is the RSS’ interpretation – I have been reading the article – that the message must be subtle, very quiet and wider meaning should be carried by the wise person. In the discussion during the last Adjournment Motion on the Doda massacre, Shri Advaniji began to say that Doda is a religious cleansing. You may recall. I cannot quote. It is here with me.

            Then in his Sankalp Yatra before the Parliament starts, the main campaign was not Sankalp for the poor people, not Sankalp for the hard-hit farmers but the Sankalp or the main slogan of the Sankalp Yatra was - अफज़ल को फ़ांसी दो।

… (Interruptions) Who prevented his hanging? Shri Advaniji is a most responsible leader. He knows that the sentence was passed by the Supreme Court where the Government cannot go to appeal. He knows that the Constitution gives the authority to the family of a citizen to pray for clemency and it goes to be disposed of at the desk of the President of India who cannot be debated in the House, who cannot be questioned at all in the House. But he picked up that “Doda was a religious cleansing, it did not catch my eyes, and did not compensate the damage that I have done by going to Pakistan and talking of Jinnah. So, now, I take a Sankalp that Afzal should be hanged. If I shout more, if that slogan of ‘Hang Afzal’ is not enough, then, possibly, another kind of polarization will take place.” This is the crisis of this country in this security scenario. One should understand our UPA perspective is first take the people into confidence irrespective of the religion. People are the greater defence of any system than the arms together or the law. This is our perspective. Our perspective is in the name of fighting terrorism do not polarize the society. She rightly said polarizing the society in this country, in this democracy cannot achieve anything. How will a mere law help?

            Shri Advaniji, can you tell and convince the House? You were the Deputy Prime Minister. POTA was on, in ordinance form. POTA was in function. Could you prevent the attack on Parliament by the suicide squad? … (Interruptions) Yes, POTA as ordinance was there. I say that POTA, not as an Act, but as an ordinance, was there. During the period when it was an ordinance, our Parliament was hit. When it was in the form of an Act, the Raghunath temple was hit. … (Interruptions)

SHRI L.K. ADVANI : I know that. … (Interruptions)

SHRI PRIYA RANJAN DASMUNSI: When it was an Act, the Akshardham temple was hit. … (Interruptions)

SHRI L.K. ADVANI : It does not prevent murders. … (Interruptions)

SHRI PRIYA RANJAN DASMUNSI : I am not saying that. I am saying that you tried POTA itself and after having tried POTA both in terms of an ordinance and an Act, could you prevent the increase in the terrorists in this country? Every time you had to come and say ‘I am strengthening my system’. You are now telling the Government that – ‘you just change the law and the whole problem will be solved’.

            I know what happened in Gujarat in the name of POTA. The misuse was not only an exception but the misuse was rampant. I know. The whole target of POTA was to show to the whole world that in this country a particular community or a particular religion is doing all these things and book them in the law so that the other side could be polarized. It was never the intention of the Government otherwise. … (Interruptions)

SHRI UDAY SINGH (PURNEA): This has started with you. … (Interruptions)

MR. SPEAKER : Shri Uday Singh, do not do that.

SHRI PRIYA RANJAN DASMUNSI : No, it is not. … (Interruptions) I tell you. You are talking of POTA.

MR. SPEAKER ; What are you doing? This is not the way to behave in the House.

… (Interruptions)

SHRI PRIYA RANJAN DASMUNSI :  Sir, this is not fair. … (Interruptions) Shri Advani cited examples of various countries of the world. I do not question his wisdom. USA is USA; Germany is Germany, but India is India. We should deal with our country as our situation demands; we should deal with our country to see how to keep the society together; and we should deal with our country according to our Constitution. We should not deal with our country according to what X, Y or Z does. Our system is quite different. We are a pluralist society, and we cannot afford to accept if there is tension and doubt in any quarter. Therefore, I do not say that no law should be made. Yes, law is there, and we are dealing with it.

            I would tell you that come what may the provocation from BJP and come what may the provocation from Shri Advani, our Government is competent to deal it with the existing law. No POTA will be there in the scheme of things, and I want to make it abundantly clear. You experimented with the law, and you failed. Shri Vajpayee said that : “I knew that the Parliament could be attacked.” Even then you could not handle it. Therefore, this scenario of the country has not suddenly originated when the UPA Government came to power. The UPA carried the burden that you left.

            The UPA has thought of a three-pronged approach. Firstly, take the people into confidence irrespective of their religion and community. Secondly, raise the confidence in them to such a height that they consider fighting terrorism as not the job only of police and the Army, but the job of every section and every community of people. Therefore, I found that even before any political party gave a statement -- when the Bombay blast took place -- it is the religious leader of the Muslim community of Bombay who condemned it aggressively, and denounced it forthright and said that this should not be tolerated. This is what is needed to keep the country together. Only after that comes the law and the judiciary. But you, from the very beginning, see that maybe somebody is there. This apprehension of somebody can be an eye of a police officer, but that apprehension should not be a reflection of a political party. … (Interruptions)

MR. SPEAKER: Do not record it.

(Interruptions)* … SHRI PRIYA RANJAN DASMUNSI : Sir, I know that there is election in Punjab, and there is bound to be aberration … (Interruptions)

   

* Not recorded MR. SPEAKER: Please take your seat. This is not the time for you to speak.

… (Interruptions)

MR. SPEAKER: I will call you later. Nothing has been recorded.

… (Interruptions)

SHRI PRIYA RANJAN DASMUNSI : Sir, I repeat the popular quote of Shri Advani. It is such a popular quote of Shri Advani that I cannot avoid my temptation to quote it whenever I take part in a debate. Shri Advani said -- when they were in the Government -- in the Parliament in his reply :

“The only answer that satisfactorily addresses this query is that Pakistan itself is a product of the indefensible Two-nation Theory, itself a theocratic State with an extremely tenuous tradition of democracy -- is unable to reconcile itself with the reality of a secular, democratic, self-confident and steadily progressing India.”               Shri Advani himself said it in the House. But there is confusion within Shri Advani that when I visit Pakistan, I should glorify the Two-nation Theory master Jinnah, and when I come back I should try to convince my counterpart that it was for my consumption and for other purpose. I would like to tell you that the Two-nation Theory creator was not merely Jinnah. Shri Advani, you also have tried to find out yourself as to who did it in this country. You are much senior than me. At the end of the day, it was not achieved and Mahatma Gandhi was killed or assassinated.

Today, if you try to give us lecture about all these matters, then it does not yield any results. The Two-nation Theory is over, and that stage is over. But if anybody tries to foment the society -- within India -- to make two sides of the world, our Government will not tolerate it. Let us make it very clear. Therefore, we shall fight terrorism with all the strength that we have -- with the people; with the Government; and by maintaining the true spirit of the Constitution for a secular India.[r31]  It is not like that. During the naxalite days, everyday, a student leader from the Presidency College used to come with a bomb and used to blast the streets. In those incidents, when one police constable and the Vice-Chancellor were dead, we never said that so and so was a Chakraborty or Bandopadhyay or a Hindu and, therefore, the Hindu community was supporting that fellow. Today, when a Muslim person is caught with a bomb, you say that he is from LeT or he is so and so; yes, they are. But you cannot suddenly carry a campaign that because of vote-bank politics, Government ‘A’ or Government ‘B’ is appeasing them. No, it is a slanderous campaign. I want to tell you Advaniji that this sort of slanderous campaign is not helping in any way in strengthening our internal security. This sort of slanderous campaign is raising doubts everyday in the minds of the community.

            When Vajpayeeji was the Prime Minister, I referred to what has happened in Gujarat in this House. Harin Panda and all those things, he may not say here; he may talk about Harin Pathak in Ahmedabad. What has happened? Shabana Azmi and I went there. One Muslim fakir said: “I have nothing to convey to you and to Rashtrapathiji. All I wish to convey through you is to please allow us to live, and take away our voting rights.” What could be more slanderous for the Indian democracy? Have you heard the slogans? You were the Deputy Prime Minister then. Did you go and console them? No, you did not do that.

            The menace of terrorism is there in the country, but the Government alone cannot fight it. The Government can fight this menace after taking the people into confidence. We are progressing in that direction inch by inch. When Soniaji visited the temple in Benaras, the head priest of that temple said: “I am so overwhelmed by the fact that both Hindus and Muslims came together to condemn the incident that occurred in Benaras.” When Bismillah Khan Sahib was alive, he also said: “बनारस में हिन्दू और मुसलमान को अलग करने की हिम्मत किसी में नहीं है।” These people are the real strength of India who help in fighting terrorism. Through these sort of messages, we can fight terrorism. Terrorism cannot be fought by laws like POTA. आप बोलते रहिए। हमारी भावना यही है। …(व्यवधान)  ªÉÚ{ÉÉÒA BÉEÉÒ £ÉÉ´ÉxÉÉ +ÉãÉMÉ cè +ÉÉè® +ÉÉ{ÉBÉEÉÒ £ÉÉ´ÉxÉÉ +ÉãÉMÉ cè* +ÉÉ{É AäºÉÉ àÉÉcÉèãÉ {ÉènÉ BÉE®iÉä cé ÉÊBÉE £ÉMÉ´ÉÉxÉ ®ÉàÉ ºÉä ãÉäBÉE® {ÉÚ®ä ÉÊcxnÚ ºÉàÉÉVÉ BÉEä +ÉÉ{É cÉÒ ~äBÉEänÉ® cé, càÉÉ®ä VÉxàÉÉÊnxÉ àÉå càÉÉ®ÉÒ àÉàÉÉÒ xÉä càÉ BÉEÉä ÉÊiÉãÉBÉE xÉcÉÓ ãÉMÉɪÉÉ, càÉÉ®ÉÒ ¶ÉÉnÉÒ àÉå àÉÆjÉ xÉcÉÓ {ÉfÃÉ* BÉDªÉÉ ºÉ¤É {ÉfÃÉ<Ç +ÉÉ{ÉxÉä cÉÒ BÉEÉÒ cè? AäºÉÉ xÉcÉÓ cè* càÉÉ®ä ÉÊ{ÉiÉÉVÉÉÒ BÉEÉÒ ¶ÉÉnÉÒ àÉå àÉÆjÉ {ÉfÃÉ MɪÉÉ +ÉÉè® càÉxÉä £ÉÉÒ àÉÖÆbxÉ BÉE®´ÉɪÉÉ* BÉDªÉÉ ºÉ¤É BÉÖEU +ÉÉ{É ãÉÉäMÉ cÉÒ BÉE®iÉä cé? AäºÉÉ àÉiÉ ºÉÉäÉÊSÉA* ªÉc ºÉÉäSÉ BÉE® SÉÉÊãÉA ÉÊBÉE nä¶É àÉå ÉÊcxnÚ BÉEÉÒ ¶ÉÉnÉÒ àÉå £ÉÉÒ ÉʤɺÉÉÊàÉããÉÉ JÉÉÆ BÉEÉÒ ¶ÉcxÉÉ<Ç BÉEÉÒ ºÉ¤ÉºÉä +ÉÉÊvÉBÉE ÉÊbàÉÉÆb cè +ÉÉè® ªÉc àÉÉxÉ BÉE® SÉÉÊãÉA ÉÊBÉE nä¶É àÉå ¤ÉÉ®ÉiÉ VÉÉiÉä ºÉàÉªÉ ´ÉÉÉÊVÉn +ÉãÉÉÒ ¶ÉÉc BÉEÉ BÉÖEiÉÉÇ ÉÊVÉºÉ {É® ãÉJÉxÉ>ó BÉEä ÉÊSÉBÉExÉ BÉEÉ BÉEÉàÉ cÉäiÉÉ cè, {ÉcxÉxÉä àÉå +ÉÉ{ÉBÉEÉÒ £ÉÉÒ ¶ÉÉxÉ cè +ÉÉè® càÉÉ®ÉÒ £ÉÉÒ ¶ÉÉxÉ cè* ªÉc <ÆÉÊbªÉÉ BÉEÉ BÉEãSÉ® cè +ÉÉè® <ºÉàÉå ºÉ¤É BÉÖEU cè* Sir, I come back to the issue of Afzal. A campaign has been built from day one about Afzal who is to be hanged. It was said that the Government was not allowing him to be hanged. There are eminent lawyers from both the sides. I want to know whether the hanging order is executed by the Parliament or by the Government. Yes, Advaniji could have said that the attack on Parliament was a serious thing and, therefore, that fellow was to be hanged. Why is it being delayed? On many occasions, you go to Rashtrapathi Bhavan for giving memoranda. Why do you not go one day and enquire as to how much more time is needed.

            Rajiv Gandhiji was the Prime Minister of India.

श्री लाल मुनी चौबे (बक्सर) VÉ¤É ¶ÉÉc¤ÉÉxÉÉä BÉEÉ àÉÉàÉãÉÉ +ÉɪÉÉ lÉÉ …(व्यवधान) 

अध्यक्ष महोदय: ªÉc ¶ÉÉä£ÉÉ xÉcÉÓ näiÉÉ* ...(व्यवधान)

MR. SPEAKER: I would not allow this.

SHRI PRIYA RANJAN DASMUNSI : After Rajiv Gandhi’s assassination, when the case ended, the conspirators who were involved were given death sentences. All the papers including the clemency petition and other things came to the desk of the Home Ministry in May 2004, when you were the Home Minister and Deputy Prime Minister. Unfortunately, Advaniji, Afzal figures in your mind prominently, but till you left the office after the elections, you forgot that the country’s own Prime Minister was killed and his matter should also be referred to the Rashtrapathi Bhavan.[r32]  You kept it in the cold storage till the last day of your office. Look who is talking now! This is why I say, Advaniji, you tried to send a message in a subtle manner that if you shout for Afzal’s hanging it would carry conviction with a particular camp. But you would not say a single word on Rajiv Gandhi’s assassins about whom papers were lying with you and you conveniently forgot to send them to Rashtrapati Bhavan till the last day of your office. We did not demand in the House, आडवाणी जी, जवाब दो कि फांसी कब होगी? हमने नहीं कहा और हमने सोचा कि आप कर्तव्यपरायण हैं और कर्तव्य के अनुसार आप यह कर्तव्य भी निभाएंगे। लेकिन आपने नहीं निभाया और इसके बारे में कुछ नहीं कहा। लेकिन आपने पहले दिन से संकल्प शुरू कर दिया कि अफजल को फांसी दो। क्या पार्लियामेंट फांसी दे सकता है?

श्री सैयद शाहनवाज़ हुसैन (भागलपुर): गुलाम नबी आजाद जी ने कहा है।

श्री प्रियरंजन दासमुंशी : यह नहीं बोला है।

These kinds of orchestrations do not help the internal security situation to be strengthened. They can only weaken the internal security of the country.

            My appeal to the entire House and especially to the distinguished Leader of the Opposition is that you should give constructive advice to the Home Minister. He will listen to you. Invite him and tell him, ‘Shivrajji! I would like to have a cup of tea with you. I forgot to do it then. You kindly do it now. What I did then proved to be wrong. So, you do not do that. You do this.’ It is mutual. You are the Leader of the Opposition and you were the Home Minister. We shall try to learn from you. But do not try to give this kind of quotes and speak this jargon which not only not strengthen the internal security but will create a suspicion and doubt among people that a section of the Parliament still doubts the bona fides of a section of the people of the country. That would not strengthen the internal security situation . As far as police is concerned, the hon. Minister of Home will reply, he is competent to reply.

I only say that we are fighting terrorism successfully. That is why the investment climate has not gone down. It is going up and up and up. Every dignitary feels free to come to India. Tourism in Jammu and Kashmir has gone up five times to what it was in NDA regime. The international tourists are now in a mood that they shall tour India and go back come what may. That is a plus point for the country. That has happened as a result of the will of the people of this country.

We are not afraid of terrorists. That is why we have achieved all this in such a short span of time. We do not lay tall claims that we have finished terrorism. We do not claim that we have stopped every terrorist.  On the one hand peace process is on with sovereignty and integrity of the country in mind and on the other, the menace of terrorism is being fought in all possible ways taking the people into confidence.

            Therefore, lock stock and barrel I oppose this Adjournment Motion which is nothing but an attempt to polarize the society.

           

SHRI BAJU BAN RIYAN (TRIPURA EAST): Sir, I rise to oppose this Motion.

            We were to debate this Motion under Rule 193 yesterday. Today, we are discussing it under Adjournment Motion. I do not find any difference in these two motions but for the fact that the Government can be censured by the Opposition through the process of Adjournment Motion.

            I have seen the documents supplied to us yesterday by the Ministry of Home Affairs. Statistics of terrorists killed, security forces killed, extremists killed, etc., under the NDA regime and the UPA regime are all given in those papers. These figures show that there is a declining trend.[r33]              Terrorism activities have declined.  We should believe this document. In comparison to the NDA regime, terrorism activities have declined in the UPA region.  They are trying to censure this Government but I do not think the security position has deteriorated in the last two or three years. 

            I believe that terrorism in Jammu & Kashmir, North-East, naxalite-affected States, and where communal violence have taken place should be taken as a challenge as it is danger to the internal security and law and order situation of the country.  I am from North-East region.  I have seen in my constituency two main extremist groups – National Liberation of Tripura and All Tripura Tiger Forces. Both these organizations have been declared as `unlawful associations’ under the Unlawful Activities Prevention Act, 1967. But they are still operating.  My experience is that, main parties of this House, both the Ruling and the Opposition, are indulging with these extremist forces.  If we see the last three or four elections for the State Assembly of Tripura and Parliament, you would see that they have acted in collaboration with the extremist forces, just to get electoral mileage, nothing more. They should give answer to this.

            I firmly believe that we have come to Parliament to represent the people of our country.  We are the representatives of the individual political parties also.  We had been nominated by the political parties.  All the political parties have some ideology.  I think, those who are the main parties here are not interested to contain these terrorist activities in the country.  Otherwise, the position of our country would have improved. If we see the economic position of our country in the country, the economic position of the socalled downtrodden people, people belonging to the Scheduled Tribes and Scheduled Castes, the OBCs and the Minorities, we can see that their economic position is very bad.  Even after 60 years of Independence, those who are residing in these areas are deprived of good roads, no economic activities, no source of income, etc.              If you see as to who were in naxalism and extremism, you would find that most of them are identified as the people from the Scheduled Tribes or from a particular minority community.  But most of them are from the Scheduled Tribes.  Naxalism menace is there in Andhra Pradesh, some parts of Maharashtra, some parts of BJP-ruled Madhya Pradesh and Chhattisgarh, and so on.  If we see these areas where the naxalite activities are strong and active, you would find that there is no economic activity in those areas. [r34]  There are no roads; there are no industries and there are no factories. Unemployment is growing among them. So, Sir, through you, I would request that we, the political parties, should campaign against terrorism, terrorist groups, naxalite groups, etc. ideologically. Otherwise, having only police force or paramilitary force or sophisticated arms, etc. will not solve the problem. We may have to do it, just to fight them, but those misguided people helping the terrorist groups or naxalite groups should be made to understand that we cannot prosper in this way, and that we should work together and we should try to develop our country.

            We have many development activities throughout the country. We have many programmes organized in the States like the Centrally Sponsored Schemes and others; they should be fully utilized so that that area can be developed for the overall development of the country as a whole. 

   

श्री मोहन सिंह (देवरिया) : अध्यक्ष महोदय, आन्तरिक सुरक्षा पर लगभग हर सदन में जितने भी इधर अधिवेशन हुए, किसी न किसी बहाने इस पर चर्चा होती रही है। आज जब आडवाणी जी अपने कार्य स्थगन प्रस्ताव के समर्थन में भाषण कर रहे थे तो मैं तर्कों की तलाश करता रहा कि ऐसी क्या जल्दी पड़ी थी उनको कार्य स्थगन प्रस्ताव के जरिये इस पर चर्चा कराने की? मोटे तौर पर लगभग उन्हीं बातों को उन्होंने कहा जो पिछले ढ़ाई वर्ष से वह कहते चले आ रहे हैं। केवल एक चीज का उन्होंने खुलासा किया कि जब जनरल परवेज मुशर्रफ वार्ता करने के लिए आगरा आए थे तो उन्होंने अपनी संस्मरण की मोटी किताब लिखी है। वह हिन्दी और अंग्रेजी दोनों में है। मैंने हिन्दी का ‘अग्निपथ’ पढ़ा। उसमें उन्होंने उल्लेख किया है कि वाजपेयी जी और मुशर्रफ साहब भारत पाकिस्तान के रिश्तों को सुधारने के बारे में कुछ बिन्दुओं पर सहमत हो गये थे लेकिन एक व्यक्ति ने दबाव पैदा किया जिसके चलते जो उनका संयुक्त डिक्लेरेशन था, वह बाहर नहीं आ पाया। आज आडवाणी जी ने उसका खुलासा कर दिया कि संभवत: यही वह एक व्यक्ति थे जिनकी ओर मुशर्रफ साहब ने अपनी किताब में इशारा किया है। हम उनके भाषणों से इतना चाहते थे कि आज गृह मंत्रालय ने एक दस्तावेज प्रकाशित किया और उसे सभी माननीय सदस्यों के पढ़ने के लिए प्रसारित भी किया है। मैं चाहता था कि इस दस्तावेज में जो त्रुटियां हैं, उनके बारे में आडवाणी जी की ओर से कुछ बात आती लेकिन उस संबंध में उन्होंने कुछ नहीं कहा, केवल उसको दिखला दिया और उस पर पटाक्षेप कर दिया लेकिन एक बात इतनी जरूर सही है कि आज इस देश में जितनी दहशत आतंकवाद से आम जनता में या बौद्धिक वर्ग में या समझदार लोगों में नहीं है, उसका एक वातावरण उस दिन बन गया जिस दिन किसी बहाने और किसी रूप में इस देश के पुलिस महानिदेशकों की बैठक में गृह मंत्री जी के हवाले से कही हुई कुछ बातों का जिक्र हिन्दुस्तान के सभी अखबारों में प्रथम पृष्ठ पर प्रकाशित हो गया।[r35]    उसमें गम्भीर बात यह लिखी है कि जब से भारत और अमरीका में परमाणु समझौता हुआ है, तब से हमारे देश के जो परमाणु केन्द्र, विद्युत केन्द्र और शोध केन्द्र हैं, वे आतंकवादी निशाने पर आ गये हैं। इतनी गम्भीर खबर हिन्दुस्तान के अखबारों में छप गई लेकिन उसे रोकने के लिये सरकार क्या कदम उठा रही है, मैं ऐसा समझता हूं कि इस बात का उल्लेख करने के पीछे उस मीटिंग में गृह मंत्री जी की मंशा जरूर रही होगी। इस पर विचार किया जाये कि इसे कैसे रोका जाये…(BªÉ´ÉvÉÉxÉ)  गृह मंत्री श्री शिवराज वि. पाटील : <ºÉÉÒ ¤ÉÉiÉ BÉEÉä ãÉäBÉE® àÉéxÉä gÉÉÒ +ÉÉb´ÉÉhÉÉÒ VÉÉÒ BÉEä  ¤ÉªÉÉxÉ BÉEä ºÉƤÉÆvÉ àÉå ¤ÉiÉɪÉÉ* VÉ¤É <ºÉ ¤ÉÉiÉ BÉEÉ JÉÖãÉɺÉÉ +ÉJɤÉÉ®Éå àÉå +ÉɪÉÉ iÉÉä nںɮä ÉÊnxÉ ÉÊnªÉÉ MɪÉÉ ÉÊBÉE AäºÉÉ VÉÉä BÉEcÉ VÉÉ ®cÉ cè, ´Éc MÉãÉiÉ cè* àÉé +É£ÉÉÒ BÉEcxÉÉ SÉÉc ®cÉ cÚÆ ÉÊBÉE +ÉàÉ®ÉÒBÉEÉ BÉEä ºÉÉlÉ ªÉc ºÉàÉZÉÉèiÉÉ cÖ+ÉÉ, <ºÉÉÊãɪÉä càÉãÉÉ cÉäxÉä BÉEÉÒ ºÉà£ÉÉ´ÉxÉÉ ¤ÉfÃÉÒ, AäºÉÉ BÉEÉä<Ç ´ÉBÉDiÉBªÉ càÉÉ®ä {ÉÉºÉ xÉcÉÓ cè* ÉÊ{ÉE® £ÉÉÒ =ºÉ ºÉÉÒ.bÉÒ. BÉEÉÒ ABÉE BÉEÉì{ÉÉÒ º{ÉÉÒBÉE®  ºÉÉc¤É BÉEä {ÉÉºÉ £ÉäVÉÉÒ cè VÉÉä  +ÉÉVÉ ªÉÉ BÉEãÉ nä ºÉBÉEiÉä cé* SHRI BRAJA KISHORE TRIPATHY (PURI): It can be  *… MR. SPEAKER: He is giving clarification.  He has yielded to the Minister.

SHRI SHIVRAJ V. PATIL: If you are making that kind of a statement, you may move a breach of privilege and I will reply to it.  You are making a very-very tall statement.… (Interruptions)

MR. SPEAKER: You do not take notice of that.  That is not recorded.

SHRI SHIVRAJ V. PATIL: It is stooping too low.  I have not made that kind of statement.  If everybody stands up and repeats the same thing, we are circulating a wrong statement, which is not going to help us to concentrate our attention on policies and programmes which we should adopt in order to deal with this kind of matter.  It will just deviate our attention from the main point to the issues which are not real, not based on facts and which are not going to help us.  That is the only thing that I would like to say.  Every Member gets up and says this.  Am I expected to say that I have not made this statement?

15.43 hrs                                           (Mr. Deputy-Speaker in the Chair) SHRI BRAJA KISHORE TRIPATHY : You may contradict it but that was the subject of our initial notice.  We gave our Adjournment Motion notice on this issue.… (Interruptions)

SHRI SHIVRAJ V. PATIL: You authenticate it and give it and then face the consequences also.  I know how to deal with it.

MR. DEPUTY-SPEAKER: Please address to the Chair.

श्री मोहन सिंह : ={ÉÉvªÉFÉ àÉcÉänªÉ,  c® ¤Éè~BÉE BÉEÉÒ +É{ÉxÉÉÒ àɪÉÉÇnÉ cÉäiÉÉÒ cè* VÉ¤É +ÉJɤÉÉ®Éå àÉå Jɤɮ Uप गई जिसका माननीय गृह मंत्री जी सदन में प्रतिवाद कर रहे हैं तो गृह मंत्री जी के इस वक्तव्य को उसी प्रतिवाद के रूप में लिया जाना चाहिये। लेकिन हम इस चर्चा को दूसरे ढंग से करना चाहते थे कि ऐसी चीजें जो नितांत भ्रामक हैं, जिससे पूरे देश में भय का वातावरण बनता है, क्या इस देश की मीडिया, प्रचार-तंत्र, अखबार इतने गैर-जिम्मेदार हो गये हैं कि ऐसी महत्वपूर्ण चीजें, जो अनधिकृत हैं, आधिकारिक नहीं हैं, उनका इतने बड़े पैमाने पर प्रचार हो जाये,यह कोई मामूली बात नहीं है। इस बारे में गृह मंत्रालय क्या सोचता है, मैं ऐसा समझता हूं कि आंतरिक विचार ऐसी स्थिति में होना चाहिये। इस देश में मीडिया, प्रचार-तंत्र और इस देश के समाचार-पत्रों का क्या रोल होना चाहिये, इस देश की आंतरिक सुरक्षा के सवाल पर , क्योंकि हम सभी चीजों को केवल जबान की आजादी के बहाने इतना उच्छृंख्ल रूप नहीं ले सकते हैं जिससे हमारी आंतंरिक शान्ति को चुनौती मिलने लगे। मैं इसे दूसरे रूप में कहना चाहता हूं।

        ={ÉÉvªÉFÉ àÉcÉänªÉ,  càÉÉ®ä +ÉɺÉ{ÉÉºÉ BÉEä ÉÊVÉiÉxÉä UÉä]ä-¤É½ä nä¶É cé, =xÉ ºÉ£ÉÉÒ nä¶ÉÉå àÉå  càÉÉ®ä nä¶É BÉEä ÉÊ´Éâór +ÉÉiÉÆBÉE´ÉÉnÉÒ ºÉÆMÉ~xÉÉå BÉEÉÒ ®SÉxÉÉ cÉä ®cÉÒ cè* càÉÉ®ä ÉÊãɪÉä ªÉc º´ÉÉMÉiÉ BÉEÉ ÉÊ´É­ÉªÉ cè ÉÊBÉE xÉä{ÉÉãÉ àÉå BÉEÉàÉ BÉE®xÉä ´ÉÉãÉÉ VÉÉä àÉÉ+ÉÉä´ÉÉnÉÒ ºÉÆMÉ~xÉ lÉÉ,  ´Éc ãÉÉäBÉEiÉÆjÉÉÒªÉ |ÉÉʵÉEªÉÉ àÉå |ÉàÉÖJÉ ÉÊcººÉÉ cÉäxÉÉ SÉÉciÉÉ cé*  =xcÉåxÉä ABÉE {ÉEèºÉãÉÉ ÉÊBÉEªÉÉ cè ÉÊBÉE +É{ÉxÉä ºÉÉ®ä cÉÊlɪÉÉ® ®JÉ nåMÉä, ÉËcºÉÉ BÉEÉ ®ÉºiÉÉ UÉä½åMÉä +ÉÉè® ãÉÉäBÉEiÉÆjÉ BÉEÉÒ àÉÖJªÉvÉÉ®É VÉÉä £ÉÉ®iÉ àÉå |É´ÉÉÉÊciÉ cÉä ®cÉÒ cè ÉÊVɺÉBÉEÉ ABÉE +ÉÆ¶É xÉä{ÉÉãÉ àÉå ÉÊnJÉÉ<Ç {ɽäMÉÉ, ´ÉɺiÉÉÊ´ÉBÉE ãÉÉäBÉEiÉÆjÉ BÉEä ´Éä ÉÊcººÉänÉ® cÉåMÉä, AäºÉÉÒ Jɤɮ +ÉJɤÉÉ®Éå àÉå +ÉÉ ®cÉÒ cè* ªÉc £ÉÉ®iÉ BÉEÉÒ +ÉÉÆiÉÉÊ®BÉE ¶ÉÉÆÉÊiÉ BÉEä ÉÊãÉA ABÉE ¤ÉcÖiÉ cÉÒ ºÉÖJÉn ãÉFÉhÉ cè +ÉÉè® ABÉE ¤ÉcÖiÉ cÉÒ ºÉÖJÉnɪÉÉÒ ºÉÚSÉxÉÉ cè* <ºÉBÉEä ¤ÉÉ®ä àÉå càÉå ºÉÉäSÉxÉÉ SÉÉÉÊcA ÉÊBÉE xÉä{ÉÉãÉ BÉEä àÉÉ+ÉÉä´ÉÉÉÊnªÉÉå xÉä ÉÊVÉºÉ iÉ®c BÉEä ®ÉºiÉä BÉEÉä +ÉÉÎJiɪÉÉ® ÉÊBÉEªÉÉ cè +ÉÉè® =xÉ àÉÉ+ÉÉä´ÉÉÉÊnªÉÉå ºÉä càÉÉ®ä nä¶É àÉå ÉʵÉEªÉɶÉÉÒãÉ xÉBÉDºÉãÉ´ÉÉnÉÒ ºÉÆMÉÉÊ~iÉ cÉä ®cä cé, xÉBÉDºÉãÉ´ÉÉnÉÒ ºÉàÉÚcÉå BÉEÉä xÉ BÉEä´ÉãÉ cÉÊlɪÉÉ®ÉÒ <àÉnÉn ÉÊàÉãÉiÉÉÒ lÉÉÒ, ¤ÉÉÎãBÉE ´ÉèSÉÉÉÊ®BÉE JÉÖ®ÉBÉE £ÉÉÒ ÉÊàÉãÉiÉÉÒ lÉÉÒ* <xÉ ºÉÆMÉ~xÉÉå {É® =ºÉBÉEÉ ÉÊBÉEiÉxÉÉ |É£ÉÉ´É {ɽ ®cÉ cè* BÉDªÉÉåÉÊBÉE VÉÉä nºiÉÉ´ÉäWÉ càÉÉ®ä ºÉÉàÉxÉä +ÉÉVÉ |ɺÉÉÉÊ®iÉ cÖ+ÉÉ cè, =ºÉBÉEä +ÉxÉÖºÉÉ® UkÉÉÒºÉMÉfà BÉEÉä UÉäRBÉE® ºÉ£ÉÉÒ xÉBÉDºÉãÉ´ÉÉn |É£ÉÉÉÊ´ÉiÉ ®ÉVªÉÉå àÉå xÉBÉDºÉãÉ´ÉÉn BÉEÉ WÉÉä® BÉEàÉ cÉä ®cÉ cè ªÉÉ xÉBÉDºÉãÉ´ÉÉnÉÒ PÉ]xÉÉAÆ BÉEàÉ cÉä ®cÉÒ cé, AäºÉÉ =ºÉ nºiÉÉ´ÉäWÉ àÉå BÉEcÉ MɪÉÉ cè*         xÉBÉDºÉãÉ´ÉÉn ºÉä ÉÊxÉ{É]xÉä BÉEä ÉÊãÉA UkÉÉÒºÉMÉfà àÉå ABÉE BÉEɪÉÇ ªÉÉäVÉxÉÉ MÉßc àÉÆjÉÉãÉªÉ BÉEÉÒ ®ÉªÉ ºÉä ´ÉcÉÆ BÉEÉÒ ®ÉVªÉ ºÉ®BÉEÉ® xÉä ¤ÉxÉÉ<Ç lÉÉÒ* =ºÉ BÉEɪÉÇ ªÉÉäVÉxÉÉ BÉEä ¤ÉÉn xÉBÉDºÉãÉ´ÉÉnÉÒ MÉÉÊiÉÉÊ´ÉÉÊvɪÉÉå àÉå JÉÉºÉ iÉÉè® ºÉä VÉÉä ÉÊxÉnÉæ­É xÉÉMÉÉÊ®BÉE lÉä, =xÉBÉEÉÒ ciªÉÉ+ÉÉäÆ àÉå +ÉÉè® ºÉÖ®FÉÉ ¤ÉãÉ BÉEä ºÉèÉÊxÉBÉEÉå BÉEÉÒ ciªÉÉ+ÉÉäÆ àÉå ´ÉßÉÊr cÖ<Ç, AäºÉÉ nºiÉÉ´ÉäWÉ BÉEä WÉÉÊ®ªÉä º´ÉÉÒBÉEÉ® ÉÊBÉEªÉÉ MɪÉÉ cè* àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE VÉ¤É <ºÉ iÉ®c BÉEä |ɪÉÉäMÉ ºÉ®BÉEÉ® BÉEÉÒ +ÉÉä® cÉäiÉä cé,  iÉÉä =xÉ |ɪÉÉäMÉÉå BÉEä >ó{É® ¤ÉÉ® ¤ÉÉ® ÉÊ´ÉSÉÉ® cÉäxÉÉ SÉÉÉÊcA, =xÉBÉEÉÒ ºÉàÉÉÒFÉÉ cÉäiÉä ®cxÉÉÒ SÉÉÉÊcA* BÉEÉä<Ç |ɪÉÉäMÉ ÉÊBÉEºÉÉÒ £ÉÉÒ {ÉÉÊ®ÉκlÉÉÊiÉ BÉEÉ àÉÖBÉEɤÉãÉÉ BÉE®xÉä BÉEä ÉÊãÉA ÉÊ´É{ÉEãÉ cÉä iÉÉä =ºÉ |ɪÉÉäMÉ BÉEÉä SÉãÉÉiÉä ®cxÉä àÉå BÉEÉä<Ç ¤ÉÖÉÊràÉÉxÉÉÒ xÉcÉÓ cÉäiÉÉÒ, àÉé AäºÉÉ ºÉàÉZÉiÉÉ cÚÆ* <ºÉÉÊãÉA VÉÉä ÉÊ´É®ÉävÉÉÒ ãÉÉäMÉ cé, VÉÉä nÖ¶àÉxÉ ãÉÉäMÉ cé, =xɺÉä àÉÖBÉEɤÉãÉÉ BÉE®xÉä BÉEä ÉÊãÉA ¤ÉÖÉÊràÉÉxÉ ãÉÉäMÉ càÉä¶ÉÉ +É{ÉxÉÉÒ ®hÉxÉÉÒÉÊiÉ àÉå {ÉÉÊ®´ÉiÉÇxÉ BÉE®iÉä ®ciÉä cé* àÉé AäºÉÉ ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE xÉä{ÉÉãÉ BÉEÉÒ ¤ÉnãÉÉÒ cÖ<Ç {ÉÉÊ®ÉκlÉÉÊiɪÉÉå BÉEä ÉÊcºÉÉ¤É ºÉä ÉÊcxnÖºiÉÉxÉ BÉEä xÉBÉDºÉãÉ´ÉÉnÉÒ ºÉÆMÉ~xÉÉå ºÉä càÉÉ®É ¤ÉiÉÉÇ´É nںɮä fÆMÉ BÉEÉ +É¤É ¶ÉÖ°ô cÉäxÉÉ SÉÉÉÊcA +ÉÉè® AäºÉÉ àÉé Éʴɶ´ÉÉºÉ BÉE®iÉÉ cÚÆ ÉÊBÉE +É¤É =xÉBÉEä ºÉÉlÉ, BÉDªÉÉåÉÊBÉE ªÉc ¤ÉÉiÉ ¤ÉÉ® ¤ÉÉ® £ÉÉ®iÉ ºÉ®BÉEÉ® xÉä £ÉÉÒ BÉEcÉÒ cè +ÉÉè® <vÉ® ºÉä £ÉÉÒ ªÉcÉÒ ¤ÉÉiÉ BÉEcÉÒ MÉ<Ç ÉÊBÉE VÉ¤É iÉBÉE ´Éä ¶ÉºjÉ xÉcÉÓ UÉä½iÉä, càÉ =xɺÉä BÉEÉä<Ç ¤ÉÉiÉSÉÉÒiÉ xÉcÉÓ BÉE®åMÉä* =xɺÉä ¤ÉÉiÉSÉÉÒiÉ BÉEÉ ÉʺÉãÉÉʺÉãÉÉ ¶ÉÖ°ô ÉÊBÉEªÉÉ MɪÉÉ lÉÉ +ÉÉÆwÉ |Énä¶É àÉå VÉÉä ÉÊBÉExcÉÓ {ÉÉÊ®ÉκlÉÉÊiɪÉÉå àÉå ÉÊ´É{ÉEãÉ ºÉÉÉʤÉiÉ cÖ+ÉÉ* ãÉäÉÊBÉExÉ +É¤É àÉé AäºÉÉ àÉÉxÉiÉÉ cÚÆ ÉÊBÉE ÉÊBÉEºÉÉÒ £ÉÉÒ °ô{É àÉå =xɺÉä ´ÉÉiÉÉÇ BÉE®xÉä BÉEÉ ABÉE xɪÉÉ +ɴɺɮ |ÉnÉxÉ cÖ+ÉÉ cè +ÉÉè® ªÉÉÊn <ºÉ {ÉÉÊ®|ÉäFªÉ àÉå càÉ ÉʤÉxÉÉ ÉÊBÉEºÉÉÒ {ÉÖ®ÉxÉÉÒ c~´ÉÉÉÊniÉÉ BÉEä =xɺÉä ´ÉÉiÉÉÇãÉÉ{É |ÉÉ®Æ£É BÉE®iÉä cé iÉÉä àÉé AäºÉÉ ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE =ºÉBÉEä ~ÉäºÉ xÉiÉÉÒVÉä £ÉÉÒ +ÉÉ ºÉBÉEiÉä cé*         VÉcÉÆ iÉBÉE ¤ÉÉc® ºÉä |ÉɪÉÉäÉÊVÉiÉ +ÉÉiÉÆBÉE´ÉÉn BÉEÉ ºÉ´ÉÉãÉ cè, =ºÉàÉå lÉÉä½ÉÒ ¤ÉcÖiÉ BÉEàÉÉÒ +ÉÉ<Ç cè +ÉÉè® =ºÉ BÉEàÉÉÒ BÉEä {ÉÉÒUä ABÉE BÉEÉ®hÉ cè ÉÊBÉE SÉÉcä ¤ÉÆMãÉÉnä¶É BÉEÉÒ ºÉÉÒàÉÉ cÉä SÉÉcä {ÉÉÉÊBÉEºiÉÉxÉ ºÉä ÉÊàÉãÉxÉä ´ÉÉãÉÉÒ ºÉÉÒàÉÉ cÉä, =ºÉàÉå ¤ÉcÖiÉ ¤É½ä  {ÉèàÉÉxÉä {É® càÉxÉä ¤Éɽ ãÉMÉÉxÉä BÉEÉ BÉEÉàÉ ÉÊBÉEªÉÉ* àÉäPÉÉãÉªÉ BÉEä {ÉÉºÉ BÉE®ÉÒ¤É 750 ÉÊBÉEãÉÉäàÉÉÒ]® AäºÉÉÒ £ÉÚÉÊàÉ cè ÉÊVÉºÉ {É® ¤Éɽ xÉcÉÓ ãÉMÉÉ +ÉÉè® <vÉ® £ÉÉÒ 400-500 ÉÊBÉEãÉÉäàÉÉÒ]® AäºÉÉ £ÉÚ£ÉÉMÉ cè ÉÊVɺÉàÉå ¤Éɽ ãÉMÉÉxÉä BÉEÉ BÉEÉàÉ xÉcÉÓ BÉE® {ÉÉA, {ÉDãÉbãÉÉ<]弃 ãÉMÉÉxÉä BÉEÉ BÉEÉàÉ càÉ xÉcÉÓ BÉE® {ÉÉA* àÉé MÉßc àÉÆjÉÉÒ VÉÉÒ ºÉä BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE <ºÉ +ÉÉʣɪÉÉxÉ BÉEÉä ¶ÉÉÒQÉÉÉÊiɶÉÉÒQÉ {ÉÚ®É ÉÊBÉEªÉÉ VÉÉxÉÉ SÉÉÉÊcA* =ºÉÉÒ BÉEä ºÉÉlÉ ºÉÉlÉ VÉèºÉÉ +É£ÉÉÒ |ÉvÉÉxÉ àÉÆjÉÉÒ VÉÉÒ xÉä +ÉBÉDiÉڤɮ àÉå ´ÉBÉDiÉBªÉ ÉÊnªÉÉ +ÉÉè® =xcÉåxÉä BÉEcÉ ÉÊBÉE càÉ {ÉÉÉÊBÉEºiÉÉxÉ ºÉä ÉÊàÉãÉBÉE® ¤ÉÉc® ºÉä |ÉɪÉÉäÉÊVÉiÉ +ÉÉiÉÆBÉE´ÉÉn BÉEÉ àÉÖBÉEɤÉãÉÉ BÉE®xÉÉ SÉÉciÉä cé* ãÉäÉÊBÉExÉ {ÉÉÉÊBÉEºiÉÉxÉ xÉä VÉÉä 2004 àÉå càÉå ´ÉɪÉnÉ ÉÊBÉEªÉÉ lÉÉ, 2004 BÉEÉ ´ÉɪÉnÉ ªÉc lÉÉ ÉÊBÉE {ÉÉÉÊBÉEºiÉÉxÉ àÉå ÉÊVÉiÉxÉä £ÉÉÒ +ÉÉiÉÆBÉE´ÉÉÉÊnªÉÉå BÉEä ÉÊ~BÉEÉxÉä cé, {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉÒ ºÉ®BÉEÉ®  =xÉBÉEÉä JÉiàÉ BÉE® näMÉÉÒ* càÉÉ®ä |ÉvÉÉxÉ àÉÆjÉÉÒ VÉÉÒ xÉä ¤ÉcÖiÉ ºÉcÉÒ ¤ÉÉiÉ BÉEcÉÒ cè ÉÊBÉE VÉ¤É iÉBÉE 2004 àÉå ÉÊnA cÖA +É{ÉxÉä ´ÉSÉxÉ {É® {ÉÉÉÊBÉEºiÉÉxÉ +ÉÉÊbMÉ xÉcÉÓ cÉäiÉÉ, càÉ =ºÉBÉEä ºÉÉlÉ BÉEÉä<Ç ºÉ®ÉäBÉEÉ® xÉcÉÓ ®JÉåMÉä* àÉé AäºÉÉ ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE ªÉc ºÉÆBÉEã{É BÉEä ºÉÉlÉ VÉÖ½É cÖ+ÉÉ ´ÉBÉDiÉBªÉ cè +ÉÉè® <ºÉ {É® £ÉÉ®iÉ ºÉ®BÉEÉ® BÉEÉä ÉÊ]BÉEä ®cxÉÉ SÉÉÉÊcA* ÉÊ{ÉE® £ÉÉÒ ªÉc nºiÉÉ´ÉäWÉ º´ÉÉÒBÉEÉ® BÉE®iÉÉ cè ÉÊBÉE VÉÉä {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉÒ iÉ®{ÉE ºÉä ¤Éɽ ãÉMÉÉxÉä BÉEä ¤ÉÉ´ÉVÉÚn PÉÖºÉ{Éè~ cè, =ºÉàÉå BÉEàÉÉÒ xÉcÉÓ +ÉÉ ®cÉÒ cè, ãÉMÉÉiÉÉ® ´ÉßÉÊr cÉä ®cÉÒ cè* ´ÉßÉÊr cÉäxÉä BÉEä ¤ÉÉ´ÉVÉÚn £ÉÉÒ càÉÉ®É {ÉÉÉÊBÉEºiÉÉxÉ BÉEä |ÉÉÊiÉ +ÉÉiÉÆBÉE´ÉÉn BÉEä ºÉ´ÉÉãÉ {É® âóJÉ xÉ®àÉ BÉDªÉÉå cÉä VÉÉiÉÉ cè, <ºÉBÉEä ¤ÉÉ®ä àÉå £ÉÉ®iÉ ºÉ®BÉEÉ® ¤ÉÉ®-¤ÉÉ® ÉÊ´ÉSÉÉ® BÉE®ä* [MSOffice36]              उपाध्यक्ष महोदय, १६ अक्तूबर, २००६ का भारत के प्रधान मंत्री का जो वक्तव्य है, उस पर भारत सरकार को द्ृढ़ता से कायम रहना चाहिए कि जब तक पाकिस्तान अपने देश से संचालित होने वाले जितने भी उग्रवादी ठिकाने हैं, उन्हें सरकारी स्तर पर खत्म करने का काम नहीं करेगा, तब तक भारत सरकार उससे कोई सरोकार नहीं रखेगी। मेरा आग्रह है कि इस संबंध में भारत सरकार को द्ृढ़ रहना चाहिए।

        àÉcÉänªÉ, +É£ÉÉÒ BÉÖEU ÉÊnxÉ {ÉcãÉä àÉÉãÉäMÉÉÆ´É àÉå PÉ]xÉÉ cÖ<Ç* nÉä àÉcÉÒxÉä {ÉcãÉä àÉÖà¤É<Ç àÉå ãÉMÉÉiÉÉ® BÉE<Ç VÉMÉc Éʴɺ{ÉEÉä] cÉäxÉä BÉEÉÒ PÉ]xÉÉ cÖ<Ç, ãÉäÉÊBÉExÉ àÉÖà¤É<Ç {ÉÖÉÊãÉºÉ +ÉÉVÉ iÉBÉE ªÉc ÉÊxÉÉζSÉiÉ BÉE®xÉä àÉå ºÉ{ÉEãÉ xÉcÉÓ cÉä {ÉÉ<Ç cè ÉÊBÉE =ºÉàÉå ÉÊBÉExÉ ãÉÉäMÉÉå BÉEÉ cÉlÉ lÉÉ* àÉÖà¤É<Ç {ÉÖÉÊãÉºÉ ®ÉäVÉÉxÉÉ ´ÉBÉDiÉBªÉ ¤ÉnãÉiÉÉÒ ®ciÉÉÒ cè* ´ÉBÉDiÉBªÉ ¤ÉnãÉxÉä BÉEä ¤ÉÉn ´ÉcÉÆ BÉEÉÒ {ÉÖÉÊãÉºÉ BÉEÉ ABÉE ºÉàÉÖnÉªÉ ÉʴɶÉä­É BÉEä ºÉÉlÉ VÉÉä BªÉ´ÉcÉ® cè, =ºÉBÉEÉÒ àÉé ªÉcÉÆ BÉE½ÉÒ ÉÊxÉxnÉ BÉE®xÉÉ SÉÉciÉÉ cÚÆ* àÉÉxÉxÉÉÒªÉ ãÉÉãÉ BÉßE­hÉ +ÉÉb´ÉÉhÉÉÒ VÉÉÒ BÉEc ®cä lÉä ÉÊBÉE BÉE½ä BÉEÉxÉÚxÉ xÉcÉÓ cé* àÉé =xɺÉä +ÉÉOÉc {ÉÚ´ÉÇBÉE ÉÊxÉ´ÉänxÉ BÉE®xÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE àÉcɮɭ]Å BÉEÉÒ ºÉ®BÉEÉ® BÉEÉä VÉèºÉä BÉEÉxÉÚxÉ ´Éc SÉÉciÉÉÒ cè, =ºÉºÉä £ÉÉÒ BÉE<Ç MÉÖxÉÉ BÉE½É BÉEÉxÉÚxÉ ¤ÉxÉÉBÉE® àÉcɮɭ]Å ºÉ®BÉEÉ® =ºÉ {É® +ÉàÉãÉ BÉE® ®cÉÒ cè* ´Éc {ÉÉä]É +ÉÉè® ]ÉbÉ ºÉä £ÉÉÒ JÉiÉ®xÉÉBÉE cè* =ºÉBÉEÉ +ÉÆVÉÉàÉ cè ÉÊBÉE +ÉÉVÉ {ÉÚ®ä àÉcɮɭ]Å àÉå +ÉÉÆBÉE½ä ¤ÉiÉÉiÉä cé ÉÊBÉE ABÉE ºÉàÉÖnÉªÉ ÉʴɶÉä­É BÉEä 5 cVÉÉ® ºÉä +ÉÉÊvÉBÉE ãÉÉäMÉÉå BÉEÉä ÉʤÉxÉÉ ÉÊBÉEºÉÉÒ +ÉÉ®Éä{É BÉEä, ÉʤÉxÉÉ ÉÊBÉEºÉÉÒ |ÉBÉEÉ® BÉEÉ àÉÖBÉEnàÉÉ SÉãÉÉA VÉäãÉÉå àÉå ÉÊxÉâór ÉÊBÉEªÉÉ cÖ+ÉÉ cè* <ºÉBÉEä BÉEÉ®hÉ ABÉE ºÉàÉÖnÉªÉ ÉʴɶÉä­É àÉå ¤É½É +ɺÉÆiÉÉä­É iÉäVÉÉÒ ºÉä {ÉxÉ{É ®cÉ cè*         àÉcÉänªÉ, càÉÉ®ä ºÉÚ¤Éä BÉEÉ ®cxÉä ´ÉÉãÉÉ ABÉE BªÉÉÎBÉDiÉ BÉÖEU ÉÊnxÉ {ÉcãÉä àÉÖà¤É<Ç c´ÉÉ<Ç +ÉbÂbä {É® =iÉ®É* =ºÉä nÉn® BÉEÉÒ {ÉÖÉÊãÉºÉ {ÉBÉE½ BÉE® ãÉä MÉ<Ç +ÉÉè® 24 PÉÆ]ä ºÉä +ÉÉÊvÉBÉE =ºÉBÉEä ºÉÉlÉ ÉÊVÉiÉxÉÉ JÉ®É¤É àÉèlÉÉìb cÉä ºÉBÉEiÉÉ cè ´Éc ¤ÉiÉÉÇ´É ÉÊBÉEªÉÉ* =ºÉxÉä BÉEcÉ ÉÊBÉE àÉé nc¶ÉiÉMÉnÇ xÉcÉÓ cÚÆ* àÉä®ä JÉÉxÉnÉxÉ BÉEÉÒ ®É­]ÅÉÒªÉ +ÉÉxnÉäãÉxÉ àÉå VɤÉnǺiÉ ÉÊcººÉänÉ®ÉÒ ®cÉÒ cè, àÉä®É ºÉMÉÉ £ÉÉ<Ç ÉÊcxnÖºiÉÉxÉ BÉEÉÒ ®ÉVªÉ ºÉ£ÉÉ BÉEÉ àÉèà¤É® cè* àÉä®ä +ÉÆn® nc¶ÉiÉMÉnÇ cÉäxÉä BÉEä BÉEÉèxÉ ºÉä ÉÊSÉÿxÉ cé? इस पर महाराष्ट्र की दादर पुलिस ने कहा कि तुम दहशतगर्दों जैसी गोल टोपी और गोल पायजामा पहनते हो। यह बहुत ही दुखद बात है। इस बारे में मैं गृह मंत्री जी से कहना चाहता हूं कि यदि वे सावधान नहीं रहेंगे, तो जैसा हमारे मित्र तथा संसदीय कार्य मंत्री जी उस तरफ से कह रहे थे और बहुत अच्छी बात कह रहे थे कि यदि धर्म विशेष के मानने वालों को हमने इंगित कर के दहशतगर्द घोषित करने की बात की, तो मैं समझता हूं कि समाज से दहशतगर्दी को खत्म करना नामुमकिन बात होगी। व्यक्ति हो सकते हैं, लेकिन कोई समाज नहीं हो सकता। इस तरह का इम्प्रैशन महाराष्ट्र की पुलिस की अपनी सोच के चलते हो और इस तरह का व्यवहार किया जाए, तो मैं इसको अच्छा नहीं समझता। यदि ऐसा होगा, तो जिस चीज की तरफ वे इशारा कर रहे थे वह सत्य सामने आ सकता है।

        àÉcÉänªÉ, càÉÉ®ä <ºÉ <ãÉÉBÉEä àÉå, ºÉÉ=lÉ <Ǻ] AÉʶɪÉÉ àÉå ABÉE xɪÉÉ {ÉÉÊ®´ÉiÉÇxÉ cÉä ®cÉ cè* càÉxÉä AäºÉÉ ºÉÉäSÉÉ lÉÉ ÉÊBÉE {ɽÉäºÉÉÒ nä¶ÉÉå BÉEÉÒ +ÉÉä® ºÉä £ÉÉ®iÉ BÉEä +ÉÆn® VÉÉä |ÉɪÉÉäÉÊVÉiÉ +ÉÉiÉÆBÉE´ÉÉn cè =ºÉBÉEÉ ºÉ¤ÉºÉä ¤É½É ºÉ£ÉÉMÉÉ® +É{ÉEMÉÉÉÊxɺiÉÉxÉ cè +ÉÉè® càÉxÉä +É{ÉEMÉÉÉÊxɺiÉÉxÉ BÉEÉä PÉä®xÉä BÉEä ÉÊãÉA +ÉÉè® ´ÉcÉÆ ãÉÉäBÉE¶ÉÉcÉÒ BÉEÉä ºlÉÉÉÊ{ÉiÉ BÉE®xÉä BÉEä ÉÊãÉA £ÉÉ®iÉ BÉEÉÒ +ÉÉä® ºÉä ÉÊ´ÉBÉEÉºÉ BÉEä ºÉƤÉÆvÉ àÉå ÉÊVÉiÉxÉÉÒ £ÉÉÒ ºÉà£É´É àÉnn cÉä ºÉBÉEiÉÉÒ cè, ´Éc BÉE®xÉä BÉEÉÒ BÉEÉäÉÊ¶É¶É BÉEÉÒ, ãÉäÉÊBÉExÉ +ÉÉVÉ +ÉÆiÉ®ÉÇ­]ÅÉÒªÉ ºÉàÉÉSÉÉ®Éå BÉEä VÉÉÊ®A ªÉc Jɤɮ +ÉÉ ®cÉÒ cè ÉÊBÉE iÉÉÉÊãɤÉÉxÉ xÉä +É{ÉxÉä ÉÊcºÉÉ¤É ºÉä ®ÉÒOÉÖÉÊ{ÉMÉÆ BÉE® ãÉÉÒ cè +ÉÉè® =ºÉBÉEä {ÉÉºÉ +ÉiªÉxiÉ +ÉÉvÉÖÉÊxÉBÉE cÉÊlɪÉÉ® cé* JÉɺÉiÉÉè® ºÉä VÉÉä cÉÊlɪÉÉ® ºÉäxÉÉ BÉEä {ÉÉºÉ cé, ´ÉèºÉä ºÉÉ®ä +ÉiªÉÉxiÉ +ÉÉvÉÖÉÊxÉBÉE cÉÊlɪÉÉ® =xÉBÉEä {ÉÉºÉ cÉä MÉA cé +ÉÉè® A{ÉE.¤ÉÉÒ.+ÉÉ<Ç. BÉEä ÉÊcºÉÉ¤É ºÉä, =ºÉBÉEä +ÉÉBÉEãÉxÉ BÉEä +ÉxÉÖºÉÉ® 9/११ जैसी घटना को अंजाम देने के लिए कम से कम ३ लाख से ५ लाख यू.एस. डालर आतंकवादी संगठनों का खर्च होता है। लश्कर-ए-तैयबा के अपने आंकड़ों के अनुसार उस संगठन के पास ३०० करोड़ डॉलर से अधिक की सम्पत्ति जमा हो गई है। इन आतंकवादी संगठनों के पास इतनी बड़ा मात्रा में पूंजी कहां से आ रही है? VÉÉä +ÉÆiÉ®ÉÇ­]ÅÉÒªÉ +ÉÉiÉÆBÉE´ÉÉn ÉÊ´É®ÉävÉÉÒ VÉÉä àÉÖÉÊcàÉ SÉãÉ ®cÉÒ cè, £ÉÉ®iÉ £ÉÉÒ =ºÉBÉEÉ ABÉE ÉÊcººÉÉ cè* <ºÉÉÊãÉA àÉä®É ÉÊxÉ´ÉänxÉ cè ÉÊBÉE £ÉÉ®iÉ BÉEÉä <ºÉ ¤ÉÉiÉ BÉEÉ |ɪÉÉºÉ BÉE®xÉÉ SÉÉÉÊcA ÉÊBÉE +ÉÆiÉ®ÉÇ­]ÅÉÒªÉ ºÉÆMÉ~xÉÉå, JÉɺÉiÉÉè® BÉÖEU nä¶ÉÉå àÉå VÉÉä nÉxÉ-nÉÊFÉhÉÉ BÉEä xÉÉàÉ ºÉä SÉãÉxÉä ´ÉÉãÉä ºÉÆMÉ~xÉ cé, =xÉBÉEÉÒ +ÉÉä® ºÉä AäºÉä ºÉÆMÉ~xÉÉå BÉEÉä vÉxÉ xÉcÉÓ ÉÊnªÉÉ VÉÉA* <ºÉ |ÉBÉEÉ® BÉEÉÒ {ÉcãÉ £ÉÉ®iÉ ºÉ®BÉEÉ® BÉEÉÒ +ÉÉä® ºÉä cÉäxÉÉÒ SÉÉÉÊcA*  <ºÉÉÒ BÉEä ºÉÉlÉ àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE SÉÉcä +ÉÉiÉÆBÉE´ÉÉn cÉä, SÉÉcä xÉBÉDºÉãÉ´ÉÉn cÉä, SÉÉcä =i{ÉÉn´ÉÉn cÉä, ºÉ¤ÉBÉEä {ÉènÉ cÉäxÉä BÉEä {ÉÉÒUä iÉÉÒxÉ |ÉàÉÖJÉ BÉEÉ®hÉ cé, {ÉcãÉÉ cè +ÉÉʶÉFÉÉ, nÚºÉ®É cè ÉÊ{ÉU½É{ÉxÉ +ÉÉè® iÉÉÒºÉ®É cè +ÉÉàÉnxÉÉÒ BÉEä ºÉÉvÉxÉÉå BÉEÉ +É£ÉÉ´É* £ÉÉ®iÉ ºÉ®BÉEÉ® ªÉÉÊn <ºÉBÉEä >ó{É® BÉEɤÉÚ {ÉÉxÉÉ SÉÉciÉÉÒ cè iÉÉä =ºÉä <xÉ ¤ÉÉiÉÉä {É® MÉÉè® BÉE®xÉÉ cÉäMÉÉ iÉ£ÉÉÒ +ÉÉiÉÆBÉE´ÉÉn BÉEÉä JÉiàÉ BÉE®xÉä àÉå £ÉÉ®iÉ ºÉ®BÉEÉ® ºÉ{ÉEãÉ cÉä ºÉBÉEiÉÉÒ cè*  [r37] [r38]          ={ÉÉvªÉFÉ àÉcÉänªÉ, +É{ÉxÉä nºiÉÉ´ÉäVÉ àÉå MÉßc àÉÆjÉÉãÉªÉ xÉä BÉEcÉ cè ÉÊBÉE càÉ +ÉrǺÉèÉÊxÉBÉE ¤ÉãÉÉå BÉEÉ +ÉÉvÉÖÉÊxÉBÉEÉÒBÉE®hÉ BÉE®xÉÉ SÉÉciÉä cé* càÉ ®ÉVªÉÉå BÉEÉÒ {ÉÖÉÊãÉºÉ BÉEÉÒ JÉÖÉÊ{ÉEªÉÉ AVÉäÉÎxºÉªÉÉå BÉEÉä àÉVɤÉÚiÉ BÉE®xÉÉ SÉÉciÉä cé* ÉÊcxnÖºiÉÉxÉ àÉå 750 ãÉÉäMÉÉå {É® ABÉE {ÉÖÉÊãÉºÉ BÉEÉ VÉ´ÉÉxÉ cè, <ºÉÉÒÉÊãÉA nä¶É BÉEÉÒ +ÉÉxiÉÉÊ®BÉE BªÉ´ÉºÉlÉÉ BÉEÉä ºÉà£ÉÉãÉxÉä àÉå <ºÉ nä¶É BÉEÉÒ {ÉÖÉÊãÉºÉ {ÉEÉäºÉÇ +É{ÉxÉä BÉEÉä +ɺÉà£É´É {ÉÉ ®cÉÒ cè* |ÉvÉÉxÉàÉÆjÉÉÒ, MÉßc àÉÆjÉÉÒ +ÉÉè® bÉÒVÉÉÒ ãÉÉäMÉÉå BÉEä ´ÉBÉDiÉBªÉ ºÉàÉÉSÉÉ® {ÉjÉÉå àÉå |ÉBÉEÉÉʶÉiÉ cÉä VÉÉiÉä cé, ãÉäÉÊBÉExÉ VÉÉä +ÉÉiÉÆBÉE´ÉÉnÉÒ ºÉÆMÉ~xÉ cé, xÉBÉDºÉãÉ´ÉÉnÉÒ ºÉÆMÉ~xÉ cé, =i{ÉÉiÉ àÉSÉÉxÉä ´ÉÉãÉä ºÉÆMÉ~xÉ cé, =xÉBÉEÉÒ ºÉÖSÉxÉÉAÆ £ÉÉ®iÉ ºÉ®BÉEÉ® +ÉÉè® ®ÉVªÉ ºÉ®BÉEÉ®Éå iÉBÉE BÉDªÉÉå xÉcÉÓ {ÉcÖÆSÉ {ÉÉiÉÉÒ cé? <ºÉBÉEä ¤ÉÉ®ä àÉå càÉBÉEÉä ºÉÉäSÉxÉä BÉEÉÒ +ÉɴɶªÉBÉEiÉÉ cè* càÉÉ®ÉÒ {ÉcãÉÉÒ BÉEÉäÉÊ¶É¶É cÉäxÉÉÒ SÉÉÉÊcA ÉÊBÉE càÉÉ®ä nä¶É BÉEÉÒ VÉÉä JÉÖÉÊ{ÉEªÉÉ AVÉäÉÎxºÉªÉÉÆ cé, =xÉBÉEÉä ÉÊBÉEºÉ iÉ®c ºÉä +ÉÉvÉÖÉÊxÉBÉE ¤ÉxÉɪÉÉ VÉÉA, ÉÊBÉEºÉ iÉ®c ºÉä ºÉ¶ÉBÉDiÉ ¤ÉxÉɪÉÉ VÉÉA, ÉÊVɺɺÉä BÉEÉä<Ç PÉ]xÉÉ cÉäxÉä ºÉä {ÉcãÉä cÉÒ càÉå =ºÉBÉEÉÒ ºÉÚSÉxÉÉ ÉÊàÉãÉ VÉÉA* <ºÉBÉEä +ÉãÉÉ´ÉÉ VÉÉä +ÉÉiÉÆBÉE´ÉÉnÉÒ PÉ]xÉÉ cÉäiÉÉÒ cè, =xÉBÉEä +É{É®ÉÉÊvɪÉÉå BÉEÉä {ÉBÉE½ BÉE® VÉãn ºÉä VÉãn =xÉBÉEä BÉEäÉʺÉWÉ BÉEÉ ÉÊxɺiÉÉ®hÉ BÉE®BÉEä, =xÉBÉEÉä nÉÎhbiÉ ÉÊBÉEªÉÉ VÉÉ ºÉBÉEä iÉÉÉÊBÉE ¶ÉɺÉxÉ iÉxjÉ BÉEÉ £ÉªÉ +ɺÉÉàÉÉÉÊVÉBÉE iÉi´ÉÉå àÉå {ÉènÉ cÉä ºÉBÉEä*         <xcÉÓ ¶É¤nÉå BÉEä ºÉÉlÉ àÉé <ºÉ BÉEɪÉǺlÉMÉxÉ |ɺiÉÉ´É BÉEÉ ÉÊ´É®ÉävÉ BÉE®iÉä cÖA +É{ÉxÉÉÒ ¤ÉÉiÉ ºÉàÉÉ{iÉ BÉE®iÉÉ cÚÆ* श्री देवेन्द्र प्रसाद यादव (झंझारपुर): उपाध्यक्ष महोदय, आंतरिक सुरक्षा के बारे में कार्यस्थगन प्रस्ताव सदन के सामने है। माननीय प्रतिपक्ष के नेता किस उद्देश्य से यह प्रस्ताव लाए हैं? मुझे लगा कि यह यूपीए सरकार की विफलताओं पर नहीं बोल रहे हैं, ये अपने कार्यकाल की विफलताओं के बारे में बोल रहे हैं, चाहे वह पोटा का मामला हो, चाहे वह टाडा का मामला हो, चाहे कश्मीरी पंडितों का मामला हो। प्रतिपक्ष के नेता का उद्देश्य क्या था? कार्यस्थगन प्रस्ताव को लाने का उद्देश्य ही उन्होंने अपने भाषण में खण्डित कर दिया है। उनके भाषण को हमने बहुत ध्यान से सुना। उसमें उन्होंने लाल किले की घटना की चर्चा नहीं की, अक्षरधाम की चर्चा नहीं की, संसद पर आतंकी हमले की चर्चा नहीं की, उन्होंन केवल वोट बैंक का पोर्शन लिया। केवल वोट बैंक की बात हो रही है। वोट बैंक कौन कर रहा है? दुनिया के किसी भी लोकतान्त्रिक देश में फांसी देने के लिए जुलूस नहीं निकला है। फांसी देने का काम न्यायालय का है और उसके खिलाफ महामहिम राष्ट्रपति को अपील करने का अधिकार फांसी पाए गए व्यक्ति को है। यह कानून में प्रावधान है। लेकिन फांसी देने के लिए सजधज कर जुलूस निकाला हो, यह लोकतन्त्र में हमने कहीं नहीं सुना है। यह अद्भुत घटना है। हिन्दुस्तान सबसे बड़ा लोकतान्त्रिक देश है। अफज़ल को दी गई फांसी पर इसे देश में वोट बैंक की राजनीति कौन कर रहा है? इस देश को कौन बांटना चाहता है? सामाजिक आधार पर, धर्म के आधार पर, सीमाओं के आधार पर जो भी सवाल उठते हैं, उसमें सिचुऐशन को कम्यूनलाइज़ करने का प्रयास किस की तरफ से होता है? सिचुऐशन को कम्यूनलाइज़ करना भी अपराध है। एक परिस्थिति पैदा हुई, अफज़ल को सजा हुई। इस सिचुऐशन को कैश करना, एक्सप्लाइट करना, किसी खास सम्वर्ग के लोगों की भावनाओं को एक्सप्लाइट करना भी अपराध है[MSOffice39] ।

 

16.00 hrs         +É{É®ÉvÉ BÉEÉÒ {ÉÉÊ®£ÉÉ­ÉÉ BÉEÉä +ÉÉVÉ ¤ÉnãÉä BÉEÉÒ VÉ°ô®iÉ cè, +ÉÉxiÉÉÊ®BÉE ºÉÖ®FÉÉ {É® ¤ÉcºÉ BÉE®xÉä ºÉä {ÉcãÉä* àÉé <ºÉÉÊãÉA BÉEcxÉÉ SÉÉciÉÉ cÚÆ, BÉDªÉÉåÉÊBÉE <ºÉBÉEä {ÉÉÒUä £ÉÉÒiÉ® VÉÉä àÉÉxÉÉʺÉBÉEiÉÉ cè, <ºÉ {É® vªÉÉxÉ näxÉä BÉEÉÒ VÉ°ô®iÉ cè, xÉcÉÓ iÉÉä <ºÉ àÉÖqä BÉEä ºÉÉlÉ àÉé ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE xªÉÉªÉ xÉcÉÓ cÉä {ÉɪÉäMÉÉ* VÉÉä +ÉÉxiÉÉÊ®BÉE ºÉÖ®FÉÉ cè, <ºÉBÉEä ºÉÉlÉ ¤ÉcºÉ àÉå cÉÒ +ÉÉ{É xªÉÉªÉ xÉcÉÓ BÉE® {ÉÉAÆMÉä, BÉDªÉÉåÉÊBÉE nä¶É àÉå +ÉÉiÉÆBÉE´ÉÉÉÊnªÉÉå BÉEÉ BÉEÉä<Ç vÉàÉÇ xÉcÉÓ cÉäiÉÉ cè, SÉÉcä BÉEÉä<Ç £ÉÉÒ +ÉÉiÉÆBÉE´ÉÉnÉÒ cÉä, ÉÊBÉEºÉÉÒ £ÉÉÒ ÉʤɮÉn®ÉÒ BÉEÉ cÉä, ÉÊBÉEºÉÉÒ £ÉÉÒ ºÉàÉÖnÉªÉ BÉEÉ cÉä, +ÉÉiÉÆBÉE´ÉÉnÉÒ, +É{É®ÉvÉÉÒ ªÉÉ ÉÊVÉºÉ iÉ®c BÉEÉÒ MÉÉÊiÉÉÊ´ÉÉÊvÉ BÉE®BÉEä ÉËcºÉÉ {ÉEèãÉÉBÉE® ÉÊVÉºÉ iÉ®c BÉEÉ BÉEÉàÉ BÉE®iÉä cé, =xÉBÉEÉÒ BÉEÉä<Ç VÉÉÉÊiÉ xÉcÉÓ cÉäiÉÉÒ cè, <ºÉÉÒÉÊãÉA +ÉÉiÉÆBÉE´ÉÉn BÉEä ¤ÉÉ®ä àÉå ºÉcÉÒ xÉVÉÉÊ®ªÉÉ +ÉÉVÉ ¤ÉxÉÉxÉä BÉEÉÒ VÉ°ô®iÉ cé* BÉDªÉÉåÉÊBÉE nä¶É BÉEÉÒ +ÉÉxiÉÉÊ®BÉE ºÉÆ®FÉÉ JÉiÉ®ä àÉå bÉãÉxÉä ´ÉÉãÉÉå xÉä ÉÊBÉEºÉxÉä BÉEÆvÉÉ® VÉÉBÉE® UÉä½É lÉÉ, ªÉc ªÉFÉ BÉEÉÒ iÉ®c ºÉ´ÉÉãÉ JÉ½É cè ÉÊBÉE BÉEÉèxÉ BÉEɤÉÖãÉ MɪÉÉ lÉÉ, ÉÊBÉEºÉxÉä +ÉÉiÉÆBÉE´ÉÉÉÊnªÉÉå BÉEÉä BÉEÆvÉÉ® àÉå UÉä½É lÉÉ* ´Éc BÉEÉä<Ç ºÉÉvÉÉ®hÉ BªÉÉÎBÉDiÉ xÉcÉÓ lÉÉ, ABÉE BÉÖEJªÉÉiÉ +ÉÉiÉÆBÉE´ÉÉnÉÒ BÉEÉä +ÉÉÊiÉÉÊlÉ ¤ÉxÉÉBÉE®, MÉèº] ¤ÉxÉÉBÉE® ´ÉcÉÆ =ºÉBÉEÉÒ vÉ®iÉÉÒ {É® VÉÉBÉE® UÉä½É lÉÉ, ªÉc {ÉcãÉä BÉE£ÉÉÒ cÖ+ÉÉ lÉÉ BÉDªÉÉ?

        +ÉÉVÉ 58 ´É­ÉÇ BÉEÉÒ +ÉÉVÉÉnÉÒ àÉå ÉÊBÉEºÉÉÒ ºÉ®BÉEÉ® xÉä <ºÉ |ÉBÉEÉ® BÉEÉ nÖººÉÉcºÉ xÉcÉÓ ÉÊBÉEªÉÉ cÉäMÉÉ* càÉ +ÉÉiÉÆBÉE´ÉÉn {É®, +ÉÉxiÉÉÊ®BÉE ºÉÖ®FÉÉ {É® ¤ÉcºÉ BÉE® ®cä cé* àÉé VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE BÉEÆvÉÉ® BÉEÉèxÉ MɪÉÉ lÉÉ, ´Éc BÉEÉèxÉ àÉÆjÉÉÒ lÉÉ? मैं उनका नाम नहीं लेना चाहता।…(व्यवधान) 

MR. DEPUTY-SPEAKER: Please do not disturb.

श्री देवेन्द्र प्रसाद यादव : आज वे इस सदन के सदस्य नहीं हैं। मैंने उस समय भी इसका विरोध किया था। मैंने एक-एक बात का विरोध किया था, आपको मालूम है। मैंने सिद्धान्त से कभी समझौता नहीं किया, आप हाउस का रिकार्ड देख लीजिए। …(व्यवधान) 

MR. DEPUTY-SPEAKER: Shri D.P. Yadav, please address the Chair.

श्री देवेन्द्र प्रसाद यादव : आप सदन की प्रोसीडिंग्स देखिये। आप तो अभी नये आये हैं, आपको हाउस के बारे में पता नहीं है। आप सन् २००० की प्रोसीडिंग्स को निकालकर देख लीजिए कि हम क्या बोले हैं।…(व्यवधान) 

MR. DEPUTY-SPEAKER: Please do not disturb.

...(व्यवधान)

MR. DEPUTY-SPEAKER: Except Shri D.P. Yadav’s speech nothing will go on record.

(Interruptions)* … श्री देवेन्द्र प्रसाद यादव : मैं आपको ही एड्रैस कर रहा हूं, लेकिन इस देश में यह विचार करना पड़ेगा कि हमला देसी और देसी के बीच में कभी नहीं हुआ था, यह पहली पार्टी और कट्टरपंथी जमात है, जो देश के अन्दर देसी वर्सेस देसी लड़ाई करा रही है। कम्युनिटी के नाम पर, समुदाय के नाम पर हमला नहीं होना चाहिए। हिन्दुस्तानी वर्सेस बाहर के लोगों से, जो बाहर के आतंकवादी हैं, देसी वर्सेस परदेसी का हमला होना चाहिए। इस देश में हमला हो रहा है, देश के भीतर देश के लोगों से तो आन्तरिक सुरक्षा कभी भी मजबूत नहीं हो सकती।…(व्यवधान) 

* Not recorded श्री उदय सिंह (पूर्णिया): यह गलत है, इस देश में ऐसा नहीं हो रहा है।…(व्यवधान) 

श्री देवेन्द्र प्रसाद यादव : यह हो रहा है। आखिर झगड़ा खड़ा क्यों हो। आप इनकी एक्टिविटी देख लीजिए, आप सदन में देख रहे हैं। इससे ज्यादा क्या हो सकता है कि मैं आपके आदेश से बोल रहा हूं, यह इन लोगों का दोहराचार है। ये दोहराचार वाले लोग हैं, डबल स्टैण्डर्ड, चाल, चरित्र और चेहरा सब दो मिनट में बदल जाता है। जब अपना समय आता है तो बदल जाते हैं। अभी प्रथम समय में देखा गया होगा, कहा गया था कि किसी को मंत्रिमंडल में रखना प्रधानमंत्री का प्रोप्राइटी राइट है, लेकिन यहां उस बात को बदल दिया। दूसरी तरफ ले गये, ये हमेशा अपनी चीज ही देते हैं, अलग से बहस की दिशा बना लेते हैं, जो इनको सूट करता है, उधर से ही बहस कर देते हैं। मैं इसीलिए देश में आज जो आतंकवाद है…(व्यवधान) 

उपाध्यक्ष महोदय: लालू जी, आपकी पार्टी के लीडर बोल रहे हैं।

श्री देवेन्द्र प्रसाद यादव : उपाध्यक्ष महोदय, केवल आतंकवाद ही एकमात्र समस्या नहीं है, बल्कनक्सलवाद, उत्तर पूर्वी राज्यों में बढ़ती हुई उग्रवादी हिंसा…(व्यवधान) 

उपाध्यक्ष महोदय: जब आपकी बोलने की टर्न आएगी, आप बोल बेना। Nothing is going on record.

(Interruptions) *… श्री देवेन्द्र प्रसाद यादव : आपका अफवाह फैलाने का काम है।…(व्यवधान) 

उपाध्यक्ष महोदय: रिकार्ड पर कुछ नहीं जा रहा है।

...(व्यवधान)

श्री देवेन्द्र प्रसाद यादव : हम आपको बोलने का मौका नहीं दे रहे हैं। आपको कैसे एलाऊ किया जायेगा, मैं यील्ड नहीं कर रहा हूं, आप कैसे मौका दे रहे हैं।  

MR. DEPUTY-SPEAKER: Nothing should be recorded. रिकार्ड पर कुछ नहीं जा रहा। लालू जी के रिमाक्र्स भी रिकार्ड नहीं किए जाएंगे।

(Interruptions)* … श्री देवेन्द्र प्रसाद यादव :  ={ÉÉvªÉFÉ àÉcÉänªÉ, +ÉÉiÉÆBÉE´ÉÉn ABÉEàÉÉjÉ ºÉàɺªÉÉ xÉcÉÓ cè* àÉé ¤ÉiÉÉ ®cÉ lÉÉ, àÉé ÉÊ´É­ÉªÉ {É® ¤ÉÉäãÉ ®cÉ lÉÉ +ÉÉè® ªÉä ¤ÉÉÒSÉ àÉå ]ÉäBÉEÉ-]ÉBÉEÉÒ BÉE®iÉä cé* xÉBÉDºÉãÉ´ÉÉn +ÉÉè® =kÉ® {ÉÚ´ÉÉÔ ®ÉVªÉÉå àÉå ¤ÉfÃiÉÉÒहुई जो उग्रवादी हिंसा है, यह समस्या जैसे चुनौती है।[R40]      * Not recorded ªÉc £ÉÉÒ àÉÖÆc ¤ÉɪÉä JÉ½É cÖ+ÉÉ cè*  +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEä ºÉÉàÉxÉä ºÉÉà|ÉnÉÉʪÉBÉEiÉÉ +ÉÉè® nÆMÉÉ {ÉEèãÉÉxÉÉ, ABÉE ºÉÆ|ÉnÉªÉ +ÉÉè® nÚºÉ®ä ºÉÆ|ÉnÉªÉ BÉEä ¤ÉÉÒSÉ àÉå ]BÉE®É´É BÉE®xÉÉ £ÉÉ<ÇSÉÉ®É JÉiàÉ BÉE®xÉÉ, +ÉàÉxÉ-SÉèxÉ ºÉàÉÉ{iÉ BÉE®xÉÉ, <ºÉºÉä £ÉÉÒ +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ JÉiÉ®ä àÉå {ɽiÉÉÒ cè*  +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEÉ JÉiÉ®É ¤ÉÉc®ÉÒ nÖ¶àÉxÉ ºÉä xÉcÉÓ cè*  +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEÉ JÉiÉ®É <ºÉ nä¶É BÉEä +ÉÆn® VÉÉä BÉE]Â]®{ÉÆlÉÉÒ iÉÉBÉEiÉ cé, =ºÉºÉä JÉiÉ®É cè*  <ºÉÉÒ BÉEä ÉÊãÉA <iÉxÉä ºÉÖ®FÉÉ ¤ÉãÉ, AºÉ]ÉÒA{ÉE BÉEä ¤ÉªÉÉxÉ +ÉÉè® {ÉEÉäºÉÇ ãÉMÉÉA VÉÉiÉä cé*  +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ +ÉÉVÉ càÉÉ®ä ÉÊãÉA ABÉE SÉÖxÉÉèiÉÉÒ cè* SÉÉcä BÉE¶àÉÉÒ® cÉä ªÉÉ +ɺÉàÉ, xÉÉMÉÉãÉéb cÉä ªÉÉ àÉÉÊhÉ{ÉÖ® cÉä, nä¶É BÉEä ãÉMÉ£ÉMÉ +ÉÉ~-nºÉ ®ÉVªÉÉå àÉå iÉÉä BÉEÉ{ÉEÉÒ =OÉ´ÉÉn SÉãÉ ®cÉ cè +ÉÉè® àÉé ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE ABÉE nVÉÇxÉ ®ÉVªÉ cé, VÉÉä +ÉÉVÉ <ºÉ iÉ®c ºÉä xÉBÉDºÉãÉ ºÉä |É£ÉÉÉÊ´ÉiÉ cé +ÉÉè® <ºÉ iÉ®c ºÉä VÉcÉÆ +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ SÉÖxÉÉèiÉÉÒ ¤ÉxÉÉÒ cÖªÉÉÒ cè*  <ºÉàÉå càÉÉ®ÉÒ ºÉäxÉÉ BÉEä VÉ´ÉÉxÉ +ÉÉè® ºÉÖ®FÉÉ ¤ÉãÉ +ÉÉè® ¤ÉäBÉEºÉÚ® ¶ÉcÉÒn cÉäiÉä cé*  àÉé ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE +ÉÉVÉ <xÉ ®ÉVªÉÉå àÉå <iÉxÉä BªÉÉ{ÉBÉE {ÉèàÉÉxÉä {É® xÉBÉDºÉãÉ´ÉÉn ªÉÉ =OÉ´ÉÉn {ÉEèãÉÉ cÖ+ÉÉ cè +ÉÉè® càÉÉ®ä ÉÊãÉA VÉÉä SÉÖxÉÉèiÉÉÒ ¤ÉxÉÉ cÖ+ÉÉ cè, =ºÉBÉEÉ àÉÚãÉ BÉEÉ®hÉ cè +ÉÉÉÌlÉBÉE ÉÊ´É­ÉàÉiÉÉ +ÉÉè® ºÉÉàÉÉÉÊVÉBÉE =i{ÉÉÒ½xÉ*  àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE àÉÚãÉ BÉEÉ®hÉ {É® ¤ÉcºÉ cÉäxÉÉÒ SÉÉÉÊcA*  +ÉÉVÉ <BÉEÉxÉÉÉÊàÉBÉE ÉÊbº{ÉèÉÊ®]ÉÒ ¤ÉcÖiÉ VªÉÉnÉ cè, BÉDªÉÉåÉÊBÉE BÉÖEU ãÉÉäMÉ {ÉéiÉÉÒºÉ cVÉÉ® {ÉÖE] >ó{É® =½iÉä cé, =xÉBÉEÉÒ ºÉÆJªÉÉ nÉä ºÉä {ÉÉÆSÉ |ÉÉÊiɶÉiÉ cè +ÉÉè® ¤ÉÉBÉEÉÒ {ÉÉÆSÉ {ÉEÉÒ] BÉEÉÒ VÉàÉÉÒxÉ {É® cé*  ¤ÉÉÒSÉ BÉEÉÒ VÉÉä +ÉÉÉÌlÉBÉE ÉÊ´É­ÉàÉiÉÉ cè, ªÉc VÉÉä ÉÊbº{ÉèÉÊ®]ÉÒ +ÉÉ{ÉE <BÉEÉxÉÉàÉÉÒ cè, ªÉc <iÉxÉÉ VªÉÉnÉ ¤Éfà MɪÉÉÒ cè ÉÊBÉE A. BÉEä. 47 ãÉäBÉE® ãÉÉäMÉ Jɽä cÉä VÉÉiÉä cé*  àÉé <ºÉBÉEÉä ÉÊ´ÉBÉEÉºÉ BÉEä xÉVÉÉÊ®A ºÉä £ÉÉÒ näJÉiÉÉ cÚÆ*  +ÉÉÉÌlÉBÉE ÉÊ´É­ÉàÉiÉÉ VÉ¤É iÉBÉE nÚ® xÉcÉÓ cÉäMÉÉÒ, +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEÉ ºlÉɪÉÉÒ ºÉàÉÉvÉÉxÉ xÉcÉÓ cÉä ºÉBÉEiÉÉ cè*  àÉé <ºÉÉÒÉÊãÉA <ºÉ ¤ÉÉiÉ BÉEÉä BÉEcxÉÉ SÉÉciÉÉ cè*  ºÉÉàÉÉÉÊVÉBÉE =i{ÉÉÒ½xÉ BÉEä ¤ÉÉ®ä àÉå àÉéxÉä {ÉcãÉä cÉÒ BÉEcÉ cè ÉÊBÉE BÉEÉèxÉ ãÉÉäMÉ ºÉÉàÉÉÉÊVÉBÉE =i{ÉÉÒ½xÉ BÉE®iÉä cé, ºÉÉä¶ÉãÉ A]ÅÉäÉʺÉ]ÉÒ, ABÉE-nںɮä àÉå £Éän£ÉÉ´É BÉE®xÉÉ, >óÆSÉ-xÉÉÒSÉ BÉEÉ £Éän£ÉÉ´É {ÉEèãÉÉxÉÉ, VÉÉÉÊiÉ +ÉÉè® ºÉÆ|ÉnÉªÉ àÉå nä¶É BÉEÉä ¤ÉÉÆ]xÉÉ, ªÉc ºÉkÉÉ BÉEä ÉÊãÉA ®ÉàÉ BÉEä xÉÉàÉ {É® ºÉÉ®É JÉäãÉ cÉäiÉÉ cè* …(BªÉ´ÉvÉÉxÉ)   हमें यदि आंतरिक सुरक्षा को मजबूत करना है, तो उस पर काबू पाने के लिए हमारी सरकार को और जनता को भी विचार करना पड़ेगा। जो आवाम है, उसको भी इसके लिए विचार करना पड़ेगा कि आंतरिक सुरक्षा कैसे महफूज रहे? आज आंतरिक सुरक्षा बनाए रखना केवल सेना और पुलिस की जिम्मेदारी नहीं है। वह जिम्मेदारी हम सभी की है, सारे आवाम की है। जब तक हम मंदिर-मस्जिद, जाति, धर्म, मजहब, क्षेत्रवाद के नाम पर राजनीति करते रहेंगे, तो स्वाभाविक है, हमारे लोग आपस में लड़ेंगे, प्रतिशोध की भावना उठेगी और आंतरिक सुरक्षा के लिए खतरा पैदा होगा। इसीलिए आज आंतरिक सुरक्षा के नाम पर बीजेपी जो वोट बैंक तैयार करने का काम करती है, उसको छोड़ दें। …(व्यवधान)   +ÉÉVÉ nä¶É àÉå SÉ]Â]ÉxÉÉÒ ABÉEiÉÉ ãÉÉxÉä BÉEÉÒ VÉ°ô®iÉ cè*  càÉ ºÉ£ÉÉÒ BÉEÉä <ºÉ nä¶É àÉå SÉ]Â]ÉxÉÉÒ +ÉÉè® ®É­]ÅÉÒªÉ ABÉEiÉÉ BÉEÉä àÉVɤÉÚiÉ BÉE®xÉä BÉEÉÒ VÉ°ô®iÉ cè* ÉÊVÉiÉxÉÉ ºÉÉÆ|ÉnÉÉʪÉBÉE ºÉn£ÉÉ´É nä¶É BÉEä +ÉÆn® àÉÉèVÉÚn cÉäMÉÉ, =iÉxÉÉ càÉ +ÉÉiÉÆBÉE´ÉÉn BÉEÉ àÉÖBÉEɤÉãÉÉ BÉE®xÉä àÉå BÉEÉàɪÉÉ¤É cÉåMÉä* उपाध्यक्ष महोदय : +ÉÉ{ÉBÉEÉÒ {ÉÉ]ÉÔ BÉEä ABÉE +ÉÉè® àÉå¤É® £ÉÉÒ ¤ÉÉäãÉxÉä ´ÉÉãÉä cé, +ÉÉ{É +É{ÉxÉÉÒ ¤ÉÉiÉ BÉEÉä JÉiàÉ BÉEÉÊ®A* श्री देवेन्द्र प्रसाद यादव :मैं अपनी बात जल्द ही समाप्त करता हूं। मैं कुछ बुनियादी सवाल रखना चाहता हूं। हमारा देश बाहरी हमले से कमजोर नहीं हो सकता। मैं यह कहना चाहता हूं और दर्ज करना चाहता हूं। देश अंदर के हमले से कमजोर होगा, चाहे दंगा हो, फसाद हो, सांप्रदायिक तनाव हो, भाईचारा हो, इसको यदि कमजोर किया जाएगा, मिल्लत को आघात पहुंचाया जाएगा, तो देश कमजोर होगा। आतंरिक सुरक्षा कमजोर होगी, सांप्रदायिक सद्भाव जितना मजबूत रहेगा, उतना हमारा देश अपने दुश्मनों कामुंहतोड़ जवाब देने में कामयाब रहेगा तथा सीमापार से जो आतंकी गतवधि चलाने की साजिश है, वह भी नाकामयाब हो सकती है। यदि देश के अंदर सांप्रदायिक सद्भाव मजबूत रहे और साथ ही हमारी चट्टानी और राष्ट्रीय एकता अगर मजबूत रहेगी, तो बाहर के सीमापार आतंकवादी का मुकाबला हम कर सकते हैं। आंतरिक सुरक्षा देश की राष्ट्रीय सुरक्षा से जुड़ा हुआ मसला है। आज हमला होता कहां है, आंतरिक सुरक्षा खतरे में कब पड़ती है? जब देश के अंदर जो हमारे देश की ऐतिहासिक विरासत है, चाहे संसद भवन हो, चाहे अक्षरधाम हो, चाहे लाल किला हो, चाहे आगरा का ताजमहल हो या अयोध्या की बाबरी मस्जिद हो, उसे ढहाने का किसी को हक नहीं है। चाहे हजरत बल दरगाह हो. चाहे चरारे शरीफ हो, किसी को भी इतिहास को नष्ट करने का हक नहीं है। …(व्यवधान)  ªÉÉÊn ABÉE BÉEÉä ÉÊMÉ®ÉAÆMÉä iÉÉä nÚºÉ®É £ÉÉÒ ÉÊMÉ®äMÉÉ +ÉÉè® <ºÉÉÒ ºÉä +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ JÉiÉ®ä àÉå {ɽäMÉÉÒ*  ªÉc càÉÉ®ä nä¶É BÉEÉÒ AäÉÊiÉcÉÉʺÉBÉE vÉ®Éäc® cé* nä¶É BÉEÉÒ +ÉÉxÉ, ¤ÉÉxÉ, ¶ÉÉxÉ +ÉÉè® ºÉÉƺBÉßEÉÊiÉBÉE ÉʴɮɺÉiÉ cè* <ÉÊiÉcÉºÉ +ÉÉè® ºÉÉƺBÉßEÉÊiÉBÉE ÉʴɮɺÉiÉ BÉEÉä ÉÊBÉEºÉÉÒ BÉEÉä ÉÊBÉEºÉÉÒ £ÉÉÒ cÉãÉiÉ àÉå ÉÊàÉ]ÉxÉä BÉEÉ +ÉÉÊvÉBÉEÉ® xÉcÉÓ ÉÊnªÉÉ VÉÉxÉÉ SÉÉÉÊcA* <ºÉÉÊãÉA <ºÉBÉEä ÉÊãÉA BÉEÉxÉÚxÉ £ÉÉÒ ¤ÉxÉÉ cÖ+ÉÉ cè* MÉßc àÉÆjÉÉÒ VÉÉÒ ¤ÉiÉÉ ®c lÉä ÉÊBÉE +ÉÉVÉÉnÉÒ BÉEä ¤ÉÉn ÉÊBÉEºÉÉÒ £ÉÉÒ AäÉÊiÉcÉÉʺÉBÉE <àÉÉ®iÉ BÉEÉä xÉ­] xÉcÉÓ ÉÊBÉEªÉÉ VÉÉAMÉÉ* ãÉäÉÊBÉExÉ VÉÉä iÉÉÒxÉ ºÉÉãÉ, U: ºÉÉãÉ iÉBÉE SÉÉVÉǶÉÉÒ]äb ®cä, ´Éä BÉEèºÉä VÉÉä®-VÉÉä® ºÉä ¤ÉÉäãÉ ®cä lÉä* BÉEÉä<Ç àÉÉκVÉn fcÉ näxÉÉ BÉDªÉÉ +É{É®ÉvÉ àÉå xÉcÉÓ +ÉÉiÉÉ? ´Éä ºÉÉÒ¤ÉÉÒ+ÉÉ<Ç ºÉä SÉÉVÉǶÉÉÒ]äb cé* BÉDªÉÉ ªÉc +É{É®ÉvÉ xÉcÉÓ cè?  àÉé xÉÉàÉ xÉcÉÓ ãÉäxÉÉ SÉÉciÉÉ, ãÉäÉÊBÉExÉ BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE ªÉc £ÉÉÒ +É{É®ÉvÉ BÉEÉÒ gÉähÉÉÒ àÉå +ÉÉiÉÉ cè* +É{É®ÉvÉ, +É{É®ÉvÉ àÉå àÉiÉ ¤ÉÉÆ]å* <ºÉBÉEä SÉãÉiÉä ABÉE cVÉÉ® ãÉÉäMÉÉå BÉEÉÒ àÉÉèiÉ cÖ<Ç* ªÉcÉÆ gÉÉÒ ÉʶɤÉÚ ºÉÉä®äxÉ {É® ABÉE +ÉÉnàÉÉÒ BÉEÉÒ àÉÉèiÉ BÉEÉ +ÉÉ®Éä{É cè*…(व्यवधान)  BÉEÉxÉÚxÉ BÉEä iÉciÉ =xÉ{É® BÉEɪÉÇ´ÉÉcÉÒ cÉäMÉÉÒ*      VÉÖãÉÉ<Ç àÉcÉÒxÉä àÉå àÉÖà¤É<Ç àÉå ¤ÉàÉ ¤ãÉɺ]  cÖ+ÉÉ, =ºÉÉÒ iÉ®c nä¶É BÉEÉÒ +ÉxªÉ VÉMÉcÉå {É® ¤É¤ÉÇ®iÉÉ{ÉÚhÉÇ PÉ]xÉÉAÆ +ÉÉè® nä¶É BÉEä +ÉÉiÉÆÉÊBÉEiÉ iÉi´ÉÉå +ÉÉè® BÉE]Â]®{ÉÆlÉÉÒ +ÉãÉÉMÉÉ´É´ÉÉn, {ÉßlÉBÉEiÉÉ´ÉÉnÉÒ ¶ÉÉÎBÉDiɪÉÉå BÉEÉ àÉÖÆciÉÉä½ VÉ´ÉÉ¤É näxÉä BÉEä ÉÊãÉA ºÉ®BÉEÉ® BÉEÉä ºÉJiÉÉÒ ºÉä ÉÊxÉ{É]xÉÉ SÉÉÉÊcA* ãÉÉäBÉEiÉÉÆÉÊjÉBÉE BªÉ´ÉºlÉÉ àÉå ÉËcºÉÉ BÉEä ÉÊãÉA BÉEÉä<Ç VÉMÉc xÉcÉÓ cè* AäºÉÉÒ ÉÊ´Év´ÉƺÉBÉEÉ®ÉÒ iÉÉBÉEiÉÉå BÉEä àÉxɺÉÚ¤ÉÉå BÉEÉä SÉBÉExÉÉSÉÚ® BÉE®xÉä BÉEä ÉÊãÉA iÉi{É®iÉÉ ºÉä BÉEɪÉÇ BÉE®xÉÉ SÉÉÉÊcA +ÉÉè® ºÉƪÉÖBÉDiÉ ®ÉVªÉ +ÉÉ®FÉÉÒ ¤ÉãÉ, SÉÉcä <Æ]èãÉÉÒVÉéºÉ ¤ªÉÚ®Éä cÉä, SÉÉcä JÉÚÉÊ{ÉEªÉÉ AVÉéºÉÉÒ cÉä, =ºÉä +ÉÉÊvÉBÉE ºÉä +ÉÉÊvÉBÉE SÉÖºiÉ-nÖâóºiÉ +ÉÉè® àÉÉbxÉÉÇ<WÉ BÉE®BÉEä iÉi{É®iÉÉ ºÉä iÉäVÉÉÒ ãÉÉxÉÉÒ SÉÉÉÊcA iÉÉÉÊBÉE <ºÉ iÉ®c BÉEÉÒ PÉ]xÉÉ+ÉÉäÆ BÉEÉä ºÉJiÉÉÒ ºÉä ®ÉäBÉEÉ VÉÉA* हम इनके प्रस्ताव को सौ फीसदी नकारते हैं।

                                                                                                                       

SHRI A. KRISHNASWAMY (SRIPERUMBUDUR):  Mr. Deputy-Speaker, Sir, I thank you for giving me this opportunity to speak on the Adjournment Motion.

            At the very outset, I would like to say that the BJP has no moral right to move this Adjournment Motion. Terrorism was at the peak when BJP was in power. I will not say that there are no terrorist incidents when the UPA Government is in power. But while comparing the BJP Government, terrorist incidents are very less and the internal security of this country is very safe under the UPA Government headed by our hon. Prime Minister Dr. Manmohan Singh.

            This Adjournment Motion moved by the Leader of the Opposition is to maintain the vote bank of Hindus. The BJP always wants Hindu-Muslim division to secure the Hindu votes. When the BJP Government was there, we could not forget the fact that Maulana Masood Azhar  was handed over to the terrorists in Kabul who then moved on to Islamabad. One of the root causes of creating so much of terrorism in this country is due to Maulana Masood Azhar.

            Secondly, in the case of Afzal, who is convicted to death sentence, as a convict, he has got all the rights to file a mercy petition before the hon. President. In due course, it will be decided by the hon. President.

I want to remind the BJP Members that when the BJP Government was in power, there were 20 more mercy petitions pending  before the hon. President. But the BJP is knowingly raising the issue of Afzal on the floor of the House saying that Afzal should be hanged immediately.  Why? I say that the BJP wants to send a signal to the Hindus for vote bank politics. The BJP is trying to fish in troubled waters to promote Hindu-Mulsim divide. We cannot forget the Gujarat riots, the Godhra train incident and the attack on Parliament.  To control the terrorist activities, the BJP had brought forward a special Act called the POTA. I ask the Members this question.  Were they able to control terrorism and maintain internal security through the POTA? But, instead of controlling terrorism and maintaining internal security, they victimised their political opponents. The POTA was used to victimize their political opponents.[R41]              Sir, the BJP Government failed on the internal security front when they were in power. They failed to maintain law and order through the special Act like POTA. That is why they failed to come back to power in 2004. So, I will request my hon. friends of the BJP not to bring the Adjournment Motions often. Let them keep quiet till 2009. Let the elections come. We will face it and with the support of the people we will face the challenges before this country.

            Therefore, with these few words, I oppose this Adjournment Motion on behalf of DMK.

               

श्री सुबोध मोहिते (रामटेक) : उपाध्यक्ष महोदय, मैंने आडवाणी जी का भाषण बड़े गौर से सुना। गवर्नमैंट का जो स्टैंड है, वह भी मैंने बड़े गौर से सुना। हम कहते थे कि हमारी बेसिक नीड रोटी, कपड़ा और मकान है। मुझे लगता है कि आज वह सैकेंड्री हो गयी है क्योंकि सबसे पहले जान बचाने की बात सामने आ ®cÉÒ cè* +ÉMÉ® càÉ VÉÉxÉ ¤ÉSÉɪÉåMÉä iÉÉä àÉBÉEÉxÉ àÉå ®cåMÉä, ®Éä]ÉÒ JÉɪÉåMÉä +ÉÉè® BÉE{É½É {ÉcxÉåMÉä* <ºÉBÉEÉ àÉiÉãÉ¤É ªÉc cè ÉÊBÉE ÉʺÉBÉDªÉÉäÉÊ®]ÉÒ BÉEÉÒ |ÉÉè¤ãÉàÉ ÉÊBÉEiÉxÉÉÒ OÉä cÉä MɪÉÉÒ cè*          àÉÉxÉxÉÉÒªÉ nɺÉàÉÖƶÉÉÒ VÉÉÒ BÉEÉ VÉÉä £ÉÉ­ÉhÉ lÉÉ, ´Éc àÉéxÉä ¤É½ä vªÉÉxÉ ºÉä ºÉÖxÉÉ*  ´Éc BÉEä´ÉãÉ {ÉÉäÉÊãÉÉÊ]BÉEãÉ   º{ÉÉÒSÉ cè* =ºÉ º{ÉÉÒSÉ àÉå BÉEä´ÉãÉ ªÉcÉÒ lÉÉ ÉÊBÉE +ÉÉb´ÉÉhÉÉÒ VÉÉÒ xÉä +É{ÉxÉä ]äxªÉÉä® àÉå BÉDªÉÉ ÉÊBÉEªÉÉ +ÉÉè®BÉDªÉÉ xÉcÉÓ ÉÊBÉEªÉÉ* =ºÉàÉå +É{ÉEVÉãÉ BÉEÉÒ BÉDªÉÉ ¤ÉÉiÉ cè? गवर्नमैंट इसके लिए क्या लीगल स्ट्रेटेजी ले रही है, क्या डिप्लोमेटिक स्ट्रेटेजी एडॉप्ट कर रही है, क्या सिक्योरिटी प्रीवेंटिव मेजर्स ले रही हैं, उनके भाषण में उसका कोई उल्लेख नहीं है। वह केवल पोलटिकल स्पीच है।

        ={ÉÉvªÉFÉ àÉcÉänªÉ, +ÉMÉ® ºÉnxÉ SÉÉciÉÉ cè ÉÊBÉE ]ä®ÉäÉÊ®VàÉ BÉEÉä JÉiàÉ ÉÊBÉEªÉÉ VÉɪÉä, ºÉ¤ÉBÉEä àÉÖÆc ºÉä ªÉcÉÒ ¤ÉÉiÉ ÉÊxÉBÉEãÉiÉÉÒ cè, ~ÉÒBÉE cè* ºÉ¤É ]ä®ÉäÉÊ®VàÉ BÉEÉä JÉiàÉ BÉE®xÉÉ SÉÉciÉä cé ãÉäÉÊBÉExÉ BÉDªÉÉå <ºÉBÉEÉ {ÉÉäÉÊãÉÉÊ]BÉEãÉÉ<VÉä¶ÉxÉ cÉä ®cÉ cè? अगर हम सब चाहते हैं कि एक आयरन हैंड होना चाहिए, there should be no mercy. Why should there be mercy? Why should it be politicized? ÉÊ®ªÉäÉÊãÉ]ÉÒ BÉDªÉÉ cè? मैं तीन चार मिनट में अपना भाषण समाप्त करूंगा । मैं जानना चाहता हूं कि रियेलिटी क्या है? मैं समझता हूं कि गवर्नमैंट का जो स्टैंड है, वह ठीक नहीं है। वह कन्ट्राडिक्टरी स्टैंड है, बड़ा कौनफ्लिक्ट स्टैंड है। अगर हम टेरोरिज्म को स्पेशल प्रौब्लम की तरह ट्रीट करना चाहते हैं तो एनडीए गवर्नमैंट जो स्पेशल कानून ‘पोटा’ लायी थी, वह क्यों खत्म किया गया? उस कानून के साथ स्पेशल कोर्ट, स्पेशल डिसीजन, स्पेशल प्रोवीजन था। मेरा सरकार से सीधा सवाल है कि अगर हम स्पेशल प्रौब्लम करके इसे ट्रीट करना चाहते हैं, तो यह स्पेशल एक्ट क्यों रिपील किया गया? एक तरफ प्रधान मंत्री जी बोलते हैं किthere is no need for any special law. हमारा एग्जीस्िंटग लॉ इतना सैल्फ सफीशिएंट है कि जो अपराध करेगा, उसको तुरंत शिक्षा मिलेगी। यह स्टेटमैंट मेरा न होकर प्राइम मनिस्टर का है। मैं आदरणीय प्रधान मंत्री जी से रिक्वैस्ट करूंगा कि आपका स्टैंड अगर यह है कि प्रैजेंट कानून सफशिएंट है, तो ज्यूडशियरी से जो बात हुई है, जो मामला कन्कलूड हुआ है जिसके इम्प्लीमैंटेशन की बात है, मतलब जो पैंडिंग्स मामले हैं, उसके लिए हमारा कानून सक्षम है। यह अलग साइड है लेकिन जिसका जजमैंट आ चुका है, जिसके इम्प्लीमैंटेशन की बात है, वह अगर पैंडिंग है, तो उसमें हम जजमैंट की बात कैसे कर सकते हैं?

        ={ÉÉvªÉFÉ àÉcÉänªÉ, BÉEcÉ VÉÉ ®cÉ cè ÉÊBÉE +É{ÉEVÉãÉ BÉEÉ àÉÉàÉãÉÉ |ÉäVÉÉÒbé] BÉEä {ÉÉºÉ cè* àÉé <ºÉ ¤ÉÉiÉ ºÉä ÉʤÉãBÉÖEãÉ ºÉcàÉiÉ xÉcÉÓ cÚÆ BÉDªÉÉåÉÊBÉE ºÉ¤É ãÉÉäMÉ ªÉcÉÒ BÉEc ®cä cé ÉÊBÉE =ºÉàÉå càÉ BÉÖEU xÉcÉÓ ¤ÉÉäãÉ ºÉBÉEiÉä* AäºÉÉÒ ¤ÉÉiÉ xÉcÉÓ cè* +ÉÉ{É àÉÖZÉä ¤ÉiÉÉ<ªÉä ÉÊBÉE BÉEèÉʤÉxÉä] BÉEÉ <ºÉàÉå +É{ÉxÉÉ BÉDªÉÉ ®ÉäãÉ ®cÉ cè? +ÉÉ{ÉxÉä BÉEèÉʤÉxÉä] àÉå <ºÉ ¤ÉÉ®ä àÉå BÉDªÉÉ £ÉÚÉÊàÉBÉEÉ ãÉÉÒ cè? BÉEÉÆOÉäºÉ {ÉÉ]ÉÔ BÉEÉ +É{ÉEVÉãÉ BÉEä ¤ÉÉ®ä àÉå BÉDªÉÉ +ÉÉä{ÉÉÒÉÊxɪÉxÉ cè?  क्या व्यूह प्वाइंट है, आप यह बताइये? यूपीए सरकार का इस बारे में क्या एंगल है? आप यह बताइये कि उसे फांसी देनी चाहिए या नहीं देनी चाहिए? आपका इस बारे में एक एंगल होना चाहिए, लेकिन आप इस पर कुछ भी बोलने के लिए तैयार नहीं हैं।[MSOffice42]  यह इनडिसीजन की स्थिति क्यों है? मेरा दूसरा सवाल यह है कि देश के राष्ट्रपति अगर चाहें तो वे किसी मामले को कब तक अपने पास लम्बित रख सकते हैं? क्या वे इसे अपने पूरा कार्यकाल तक लम्बित रख सकते हैं कि उनके पूरे टेन्योर तक फांसी नहीं दी जाएगी? What is the legal provision?  Please tell us. …(व्यवधान) 

MR. DEPUTY-SPEAKER: Do not disturb.  Please sit down.

रेल मंत्री (श्री लालू प्रसाद) : उपाध्यक्ष महोदय, मैं यह कहना चाहता हूँ कि क्या हमारे महामहिम राष्ट्रपति जी के निर्णय को यहां पर डिस्कस किया जाएगा? माननीय सदस्य बोल रहे हैं कि राष्ट्रपति जी से पूछा जाना चाहिए।…(व्यवधान) 

श्री सुबोध मोहिते : उपाध्यक्ष महोदय, मैं यह नहीं कह रहा हूं।…(व्यवधान) 

SHRI PRAKASH PARANJPE (THANE): We are not speaking against the President.  We are speaking against the Cabinet… (Interruptions)

उपाध्यक्ष महोदय : xÉcÉÓ, ®É­]Å{ÉÉÊiÉ VÉÉÒ BÉEä ¤ÉÉ®ä àÉå AäºÉÉ xÉcÉÓ BÉEcÉ MɪÉÉ cè* ...(व्यवधान)

श्री लालू प्रसाद : उपाध्यक्ष महोदय, ये लोग लगातार यही बात कह रहे हैं, इसे प्रोसीडिंग्स से निकलवाइए।…(व्यवधान) 

MR. DEPUTY-SPEAKER: Please do not disturb.

… (Interruptions)

उपाध्यक्ष महोदय : gÉÉÒ ºÉÖ¤ÉÉävÉ àÉÉäÉÊciÉä VÉÉÒ BÉEÉÒ º{ÉÉÒSÉ BÉEä +ÉÉÊiÉÉÊ®BÉDiÉ BÉÖEU £ÉÉÒ ÉÊ®BÉEÉìbÇ àÉå xÉcÉÓ VÉÉAMÉÉ* ...(व्यवधान)

श्री सुबोध मोहिते : उपाध्यक्ष महोदय, महामहिम राष्ट्रपति से मुझे कोई शिकवा नहीं है और कभी हो भी नहीं सकता है। मेरा प्वाइंट यह है कि इसके बारे में लीगल प्रॉविजन क्या है, सरकार की भूमिका क्या है, कैबिनेट का डिसीजन क्या है और पार्टी का डिसीजन क्या है,यह तो सामने आना चाहिए।…(BªÉ´ÉvÉÉxÉ)  उपाध्यक्ष महोदय :  गोयल साहब, आप अपनी सीट पर जाइए।

...(व्यवधान)

श्री सुबोध मोहिते : उपाध्यक्ष महोदय, प्रधानमंत्री जी का वक्तव्य है कि The present law is all right.  There is no need for any other law, the present law is all right.  Then, why is there a delay?… (Interruptions)फिर इस केस में डिले क्यों हो रहा है? जब ऑफिस ऑफ प्रॉफिट का मुद्दे पर एक्सप्लेन करने के लिए राष्ट्रपति जी के पास जा सकते हैं तो अफजल के मामले के लिए क्यों नहीं जा सकते हैं? …(व्यवधान)

MR. DEPUTY-SPEAKER: Nothing else will go on record, except the submission by Shri Subodh Mohite.

(Interruptions)* … श्री सुबोध मोहिते : उपाध्यक्ष महोदय, मैं यहां जो कुछ भी कह रहा हूं उसके बारे में मेरे पास डाक्युमेंट्स हैं, अगर किसी को चाहिए तो मैं उन्हें दे सकता हूँ। यहां पर आदरणीय गृहमंत्री जी बैठे हुए हैं। मैं गृहमंत्री जी का सम्मान करता हूँ। एक जमाना था जिसमें ग्लोबल लेवल पर पाकिस्तान को टेररिस्ट राष्ट्र घोषित करने की बात हो रही थी, सभी का मन बन गया था। लेकिन आज स्थिति क्या है? आज इस सरकार ने ऐसा कर दिया है कि हिन्दुस्तान में टेररिज्म है और पाकिस्तान में भी टेररिज्म है, let us have a common strategy and then you joined hands with Pakistan. इसका मतलब यह है कि जिस पाकिस्तान को हम आतंकवाद की जन्मभूमि कहते थे, उसी पाकिस्तान को हम यह कह रहे हैं कि हमारे यहां भी आतंकवाद है, तुम्हारे यहां भी यह प्राब्लम है, अर्थात टेररिज्म कहीं तीसरी जगह से आ रहा है। गृहमंत्री जी से मेरा सवाल है कि आपने सेक्रेटरी लेवल पर पाकिस्तान के साथ एक डिस्कसन किया है। आपकी सेक्रेटरी लेवल की टॉक्स की क्या डिमाण्ड्स थीं, आपने मुंबई बम ब्लास्ट्स के बारे में क्या-क्या एविडेंस पाकिस्तान को दिए हैं, पाकिस्तान की क्या भूमिका रही है और पाकिस्तान ने इस पर क्या एक्शन   * Not recorded ÉÊãɪÉÉ cè? àÉé ¶ÉÉì]Ç àÉå ¤ÉiÉÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE VÉÉä {ÉÉÉÊBÉEºiÉÉxÉ ABÉE ÉÊnxÉ ]ä®ÉÊ®º] º]ä] lÉÉ, +ÉÉVÉ càÉ =ºÉBÉEÉÒ ]Åè{É àÉå {ÉEÆºÉ ®cä cé BÉDªÉÉåÉÊBÉE {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉÒ +ÉÉä® näJÉxÉä BÉEÉ càÉÉ®É xÉVÉÉÊ®ªÉÉ ¤ÉnãÉ ®cÉ cè*[H43]  {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉÒ ÉÊVÉààÉänÉ®ÉÒ BÉEàÉ cÖ<Ç cè[R44] , चाहे १९९३ के मुम्बई बम ब्लास्ट को ही क्यों न लें। मैं तीन बातों की तरफ सदन का ध्यान आकर्षित करना चाहूंगा। मेरे पास एक प्रेस क्लिपिंग है। कुछ देर पहले जब सदन में आडवाणी जी बोल रहे थे, तो गृह मंत्री जी ने कहा था कि आप प्रेस क्लिपंग कोट मत करें। आडवाणी जी ने आठ दिन पहले की एक प्रेस क्लिपंग को कोट किया था।  This is the statement of IGP or DGP or whosoever it may be. उन्होंने यह नहीं कहा कि आपको कंट्राडिक्ट करना था तो एक दिन पहले क्यों नहीं किया, मैं इसमें नहीं जाऊंगा। मैं जो कोट कर रहा हूं,these are the Press clippings of eminent papers. यह सच है या नहीं, यह मुझे मालूम नहीं है। अगर यह सत्य है तो तो ठीक है, लेकिन अगर यह सत्य नहीं है तो फिर आपने एक्शन क्यों नहीं लिया, यह सवाल भी उभर कर सामने आता है।

        ={ÉÉvªÉFÉ VÉÉÒ, +ÉÉ{É ªÉcÉÆ ¤Éè~ä cé* +ÉÉ{É ÉÊVÉºÉ BÉEàªÉÖÉÊxÉ]ÉÒ BÉEÉä ÉÊ®|ÉVÉå] BÉE®iÉä cé, ¤É½ä +ÉɶSɪÉÇ BÉEÉÒ ¤ÉÉiÉ cè ÉÊBÉE àÉÖJªÉ àÉÆjÉÉÒ VÉÉÒ BÉEÉÒ BÉEÉÆ|ÉEåºÉ àÉå |ÉvÉÉxÉ àÉÆjÉÉÒ VÉÉÒ BÉEÉ º]ä]àÉå] +ÉɪÉÉ, “Do not cut out Muslims”. मैं उसकी एक लाइन पढ़कर सुनाना चाहता हूं। उसमें कहा गया है-

 “Fundamental human rights of the citizen, particularly of the minority community should be of core concern.”   This was the Press clipping of The Hindustan Times dated 6th September. àÉä®É ªÉc BÉEcxÉÉ cè ÉÊBÉE ÉÊBÉE |ÉvÉÉxÉ àÉÆjÉÉÒ VÉÉÒ ¤ÉÉäãÉiÉä cé ÉÊBÉE àÉÉ<xÉÉäÉÊ®]ÉÒ +ÉÉè® àÉÖÉκãÉàÉ BÉEàªÉÖÉÊxÉ]ÉÒ BÉEÉ {ÉEÆbÉàÉå]ãÉ BÉEƺÉxÉÇ cè* <ºÉBÉEÉ BÉDªÉÉ àÉiÉãÉ¤É ÉÊxÉBÉEãÉiÉÉ cè, <ºÉBÉEÉ ºÉÉÒvÉÉ àÉiÉãÉ¤É ªÉcÉÒ ÉÊxÉBÉEãÉiÉÉ cè ÉÊBÉE fundamental right of the other community is of less importance.  This is the straight meaning.…(व्यवधान)  ªÉcÉÒ àÉiÉãÉ¤É cè* nä¶É BÉEä |ÉvÉÉxÉ àÉÆjÉÉÒ VÉÉÒ <ºÉ |ÉBÉEÉ® BÉEÉ º]ä]àÉå] àÉèVÉÉäÉÊ®]ÉÒ BÉEä ÉÊJÉãÉÉ{ÉE nä ºÉBÉEiÉä cé* =xÉBÉEä <àÉÉä¶ÉxÉ BÉEä ÉÊJÉãÉÉ{ÉE =xÉBÉEÉ ªÉc º]ä]àÉå] +ÉÉiÉÉ cè, iÉÉä <ºÉBÉEÉ àÉiÉãÉ¤É ªÉc cè ÉÊBÉE =xÉBÉEÉÒ +ÉÉ´ÉÉVÉ n¤ÉÉxÉÉ SÉÉciÉä cé, +ÉÉè® +ÉÉ{É càÉÉ®ä >ó{É® +ÉÉ®Éä{É ãÉMÉÉiÉä cé ÉÊBÉE àÉÉ<xÉÉäÉÊ®]ÉÒVÉ BÉEä ÉÊJÉãÉÉ{ÉE cé*         àÉä®ä {ÉÉºÉ nںɮÉÒ |ÉäºÉ ÉÎBÉDãÉÉË{ÉMÉ cè* àÉé ºÉÉ{ÉE-ºÉÉ{ÉE +É{ÉxÉÉÒ ¤ÉÉiÉ BÉEc ®cÉ cÚÆ* ªÉc ‘टाइम्स ऑफ इंडिया’ BÉEÉÒ cè* <ºÉàÉå +ÉÉè® £ÉÉÒ àÉVÉänÉ® ¤ÉÉiÉ cè*इसमें कहा गया है कि Muslims would not be harassed. प्रधान मंत्री जी एक पुलिस ऑफिसर को क्या निर्देश दे सकते हैं, मुझे नहीं मालूम, लेकिन एक स्टेटमेंट ऐसा आता है, जिसमें कहा जाता है कि fifteen years ago, Sikhs have been seen with suspicion. देखिए, यह बड़ा सीरियस मामला है। इसका मतलब ऐसा है कि १५ साल पहले सिखों को भी इस नजरिए से देखा गया था। इसका अर्थ यही है कि गलत तरीके से देखा गया था। मेरा प्रधान मंत्री जी से सवाल है कि आप यह कहते हैं कि १५ साल पहले जो खालिस्तान की मांग थी, गोल्डन टैम्पल पर जो अटैक हुआ और इंदिरा गांधी जी की हत्या हुई, उसके नजरिए से सिखों को देखा गया, देश का नजरिया उस वक्त जो था, वह गलत था, क्या वह इसे स्पष्ट करेंगे? हम यह कहना चाहते हैं कि अगर उस वक्त सिखों को गलत नजरिए से देखा गया, तो यह सही नहीं था, ऐसा नहीं देखना चाहिए था। मैं इस चर्चा में नहीं जाऊंगा। लेकिन मुझे बताएं कि अगर इस पूरे अटैक में majority of the people are from one community,  तो क्या हम उस कम्युनिटी को उस नजरिए से नहीं देखें?

            शिवराजी पाटिल साहब से दूसरे सदन में मांग की गई है कि जितने भी टैररिस्ट्स हैं, जिनकी पहचान कर ली गई है और जिन्हें लोकेट किया गया है, उनकी लिस्ट डिक्लेयर करें। मेरी यह मांग नहीं है। मेरी मांग तो यह है कि आप सिर्फ डिक्लेयर ही न करें, आप सभी गांवों में और पुलिस स्टेशंस में उनके नाम और फोटो लगा दें। जो आतंकवादी हैं, जो गुनाहगार हैं, उन्हें पकड़ने के लिए आपको सभी एजेंसीज की मदद लेनी पड़ेगी। अगर आप ऐसा स्टेंड नहीं लेते हैं और समझते हैं कि ऐसा करने से समाज में डिवीजन होगा, तो यह ठीक बात नहीं है, बड़ी गम्भीर बात है।

        àÉé +ÉÉÉÊJÉ®ÉÒ ¤ÉÉiÉ +ÉÉè® BÉEcxÉÉ SÉÉciÉÉ cÚÆ* |ÉvÉÉxÉ àÉÆjÉÉÒ VÉÉÒ +ÉÉè® MÉßc àÉÆjÉÉÒ VÉÉÒ BÉEÉ ABÉE º]ä]àÉå] cè, ªÉc ¤É½É àÉVÉänÉ® cè* =xcÉåxÉä BÉEcÉ ÉÊBÉE nä¶É BÉEÉä JÉiÉ®É cè, ºÉà£ÉãÉBÉE® ®ÉÊcA* =xcÉåxÉä BÉEcÉ ÉÊBÉE VÉÉä càÉÉ®ä vÉÉÉÌàÉBÉE ºlÉÉxÉ cé, =xÉ {É® JÉiÉ®É cè*  =ºÉBÉEä ¤ÉÉn BÉEcÉ ÉÊBÉE <BÉEÉäxÉÉäÉÊàÉBÉE ºlÉÉxÉÉå {É® £ÉÉÒ JÉiÉ®É cè, xªÉÚÉÎBÉDãɪɮ ºlÉÉxÉÉå {É® £ÉÉÒ JÉiÉ®É cè, +ÉÉnÉÊàɪÉÉå BÉEÉä £ÉÉÒ JÉiÉ®É cè* BÉDªÉÉ +ÉÉ{É AäºÉÉ ¤ÉÉäãÉBÉE® +É{ÉxÉÉÒ VÉ´ÉɤÉnäcÉÒ ºÉä nÚ® VÉÉxÉÉ SÉÉciÉä cé? +ÉÉ{ÉBÉEÉÒ VÉ´ÉɤÉnäcÉÒ BÉDªÉÉ cè? +ÉÉ{ÉBÉEÉÒ VÉ´ÉɤÉnäcÉÒ ªÉc cè ÉÊBÉE +ÉÉ{ÉBÉEÉÒ iÉèªÉÉ®ÉÒ BÉDªÉÉ cè? +ÉÉ{É +É{ÉxÉÉÒ iÉèªÉÉ®ÉÒ ¤ÉiÉÉxÉä BÉEä ¤ÉVÉÉA BÉEc ®cä cé ÉÊBÉE JÉiÉ®É cè, ºÉÆ£ÉãÉ VÉÉ<ªÉä* ¤ÉÉn àÉå BÉEcåMÉä ÉÊBÉE càÉxÉä iÉÉä +ÉÉ{ÉBÉEÉä ¤ÉiÉɪÉÉ lÉÉ* ªÉc ¤ÉÉiÉ =ºÉºÉä £ÉÉÒ MÉÆ£ÉÉÒ® ¤ÉÉiÉ cè, AäºÉÉ àÉé àÉÉxÉiÉÉ cÚÆ*          +ÉÉÉÊJÉ®ÉÒ ¤ÉÉiÉ àÉé ªÉc BÉEcxÉÉ SÉÉcÚÆMÉÉ ÉÊBÉE àÉÉ<xÉÉäÉÊ®]ÉÒ +ÉÉè® àÉèVÉÉäÉÊ®]ÉÒ BÉEÉ VÉÉä AÆMÉãÉ ÉÊnªÉÉ VÉÉ ®cÉ cè ´Éc +ÉÉ{ÉBÉEÉÒ iÉ®{ÉE ºÉä ÉÊnªÉÉ VÉÉ ®cÉ cè* àÉÉxÉxÉÉÒªÉ |ÉvÉÉxÉ àÉÆjÉÉÒ VÉÉÒ BÉEä àÉéxÉä nÉä AMVÉÉà{ÉãºÉ BÉEÉä] ÉÊBÉEªÉä* àÉÉxÉxÉÉÒªÉ nÉºÉ àÉÖƶÉÉÒ VÉÉÒ xÉä +É{ÉxÉÉ {ÉcãÉÉ {ÉÉ<Æ] {ÉÉä]É +ÉÉè® nÚºÉ®É ®É­]Å{ÉÉÊiÉ VÉÉÒ BÉEÉÒ ¤ÉÉiÉ àÉå ABÉD{ÉÉÒbÉ<] BÉE®xÉä BÉEÉ ¤ÉÉäãÉÉ +ÉÉè® BÉEcÉ ÉÊBÉE +ÉÉ{É ãÉÉäMÉ {ÉÉä]É ãÉɪÉÉ lÉÉ ÉÊVɺÉBÉEÉ +ÉÉÉÌbxÉåºÉ <xÉ-AÉÎMVɺ]åºÉ lÉÉ* =ºÉBÉEä ¤ÉÉn {ÉÉÉÌãɪÉÉàÉå] {É® +É]èBÉE cÖ+ÉÉ* ªÉc ¤É½ÉÒ cƺÉÉÒ ´ÉÉãÉÉÒ ¤ÉÉiÉ cè* <iÉxÉÉ ¤É½É ãÉÉÒb® AäºÉÉÒ ¤ÉÉiÉ BÉEcä iÉÉä ªÉc cƺÉxÉä BÉEÉÒ cÉÒ ¤ÉÉiÉ cè BÉDªÉÉåÉÊBÉE BÉEÉä<Ç ABÉDºÉ]xÉÇãÉ +É]èBÉE cÉä VÉÉiÉÉ cè iÉÉä =ºÉä BÉEÉä<Ç BÉEÉxÉÚxÉ xÉcÉÓ ®ÉäBÉEiÉÉ cè* nä¶É BÉEÉ BÉEÉxÉÚxÉ +É]èBÉE BÉEÉä ®ÉäBÉExÉä BÉEä ÉÊãÉA xÉcÉÓ cè, nä¶É BÉEÉ BÉEÉxÉÚxÉ {ÉÉÊxɶÉàÉå] näxÉä BÉEä ÉÊãÉA cè* Law of the land is to give punishment and not to prevent an attack. This is the law of the land. आर्डिनेंस एग्जिसटेंस में था इसलिए अटैक नहीं होना चाहिए था यह कोई तर्क वाली बात मुझे हजम नहीं होती है। कल हवाई-जहाज में कोई बॉम्िंबग कर देता है और आप कहते हैं कि कानून ने आपके रोका नहीं तो कानून का काम रोकना नहीं है, कानून का काम यह है कि जो टैरेरिस्ट को यहां से लोकली सुपोर्ट मिलता है, उनको पनिशमेंट देकर दुनिया को सिखाने का काम कानून का है। इसलिए यह बात जस्टिफाई होने वाली बात नहीं है।

        nںɮÉÒ ¤ÉÉiÉ =xcÉåxÉä +É{ÉxÉä £ÉÉ­ÉhÉ àÉå BÉEcÉÒ lÉÉÒ ÉÊBÉE àÉcÉàÉÉÊcàÉ ®É­]Å{ÉÉÊiÉ VÉÉÒ BÉEÉÒ ¤ÉÉiÉ àÉå +ÉÉ{É ABÉDºÉ{ÉÉÒbÉ<] BÉDªÉÉå xÉcÉÓ BÉE®iÉä* àÉä®ÉÒ +ÉÉ{ɺÉä |ÉÉlÉÇxÉÉ cè ÉÊBÉE càÉ iÉÉä BÉE®åMÉä cÉÒ ãÉäÉÊBÉExÉ ABÉE ºÉ®BÉEÉ® BÉEä xÉÉiÉä +ÉÉ{ÉBÉEÉÒ £ÉÚÉÊàÉBÉEÉ cÉäxÉÉÒ SÉÉÉÊcA ÉÊBÉE VÉ¤É {ÉÚ®É nä¶É +É{ÉEVÉãÉ BÉEÉÒ {ÉEÉƺÉÉÒ BÉEä ÉÊãÉA näJÉ ®cÉ cè iÉÉä +ÉÉ{ÉBÉEÉä <ºÉä ABÉDºÉ{ÉÉÒbÉ<] BÉE®xÉÉ SÉÉÉÊcA*         ÉÊVÉºÉ {ÉÖÉÊãÉºÉ +ÉÉÊvÉBÉEÉ®ÉÒ xÉä +ÉSUÉ BÉEÉàÉ ÉÊBÉEªÉÉ cè =ºÉä ÉÊ®´ÉÉbÇ ÉÊàÉãÉxÉÉ SÉÉÉÊcA* xÉÉMÉ{ÉÖ® àÉå +ÉÉ®AºÉAºÉ BÉEÉ àÉÖJªÉÉãÉªÉ cè* ÉÊVÉºÉ +ÉÉìÉÊ{ÉEºÉ® xÉä +ÉSUÉ BÉEÉàÉ ÉÊBÉEªÉÉ, =ºÉBÉEÉÒ iÉÉ®ÉÒ{ÉE cÉäxÉÉÒ SÉÉÉÊcA* <iÉxÉÉ ¤É½É ]è®äÉÊ®º] +É]èBÉE xÉÉMÉ{ÉÖ® BÉEä {ÉÖÉÊãÉºÉ BÉEÉÊàɶxÉ® xÉä ®ÉäBÉEÉ cè, àÉé =xÉBÉEÉÒ iÉÉ®ÉÒ{ÉE BÉE®iÉÉ cÚÆ* =xÉBÉEÉ xÉÉàÉ AºÉ{ÉÉÒAºÉ ªÉÉn´É cè* =xÉBÉEÉÒ ÉÊ®BÉDàÉåbä¶ÉxÉ ºÉƺÉn BÉEÉÒ iÉ®{ÉE ºÉä {ÉÖÉÊãÉºÉ +É´ÉÉbÇ BÉEä ÉÊãÉA cÉäxÉÉÒ SÉÉÉÊcA*     SHRI BRAJA KISHORE TRIPATHY :  Mr. Deputy-Speaker, Sir, while participating in the debate on this Adjournment Motion, I charge this Government for its major failure in maintaining law and order;  it has failed in dealing with internal security.

MR. DEPUTY-SPEKAER: Hon. Members, please maintain silence in the House … (Interruptions)

उपाध्यक्ष महोदय : +ÉÉ{ÉxÉä BÉEÉä<Ç àÉÉÒÉË]MÉ BÉE®xÉÉÒ cè iÉÉä ¤ÉÉc® VÉÉBÉE® BÉE® ºÉBÉEiÉä cé* SHRI BRAJA KISHORE TRIPATHY :  Sir, I do not want to speak on the details of the terrorist attacks and other related matters, which the country has witnessed in the recent past.  But I would like to apprise the House of the extent, the country has suffered so far.

            About 19,000 civilians and security personnel  have been killed  by the terrorists in India since 1994.  The country has lost over 75,000 of its citizens both civilian and security personnel  in the last two decades, to terrorism… (Interruptions)

श्री प्रकाश परांजपे : उपाध्यक्ष जी, यहां पर होम-मनिस्टर साहब नहीं हैं, न ही स्टेट मनिस्टर साहब हैं।

उपाध्यक्ष महोदय : BÉEèÉʤÉxÉä] ÉÊàÉÉÊxɺ]® ¤Éè~ä cé* SHRI BRAJA KISHORE TRIPATHY : Sir,  the critics say that we are not reacting to the loss of people because we have many; we only react to the loss of territory.  This impression of the outsiders is very much painful and insulting.  Perhaps the long struggle against terrorism has made us weary and fatalistic. Now, the internal security problems in the country are much more grave and alarming.

            The hon. Prime Minister  has rightly stressed on greater alertness to combat the threat of terrorism, staring at the face of the country.  It is timely in the context of recent development in the country. [r45]              Sir, virtually he has declared war on terror. But nobody quite believes that our Prime Minister, with all his good intention, has the power and clout to bring about any significant change.

            I would like to know this from the hon. Home Minister that in the month of August, security experts of the country came together on one platform—it must have been brought to the notice of the Government—to express their worry over the deteriorating internal security situation and said: “There was a need to whip up a level of concern about, whether we are going in the right direction?” So, this is the statement of the experts of the country. They are security experts. So, the Government should respond to this. This is their statement.

            They also opined that there was continuous escalation of security problem. The last Annual Report of the Ministry of Home Affairs had stated that more than one-third of the country was afflicted with some kind of internal disturbances and that 165 districts in 14 States were affected by Maoist activities. The situation is worse now, but there is no permanent strategy for remedy and defence.

            I would like to draw the attention of the hon. Home Minister that in the conclave of Chief Ministers on Internal Security, held on 5th September, the Centre had admitted that cross-border terrorism has spread to the hinterland, and infiltration, in comparison to the same period last year, has trebled. It has also pointed to the rise in grenade attacks in Kashmir, increase in the number of casualties in Naxalite violence and no respite in insurgency in the North-East.

            The country is shocked with all the sensational news which has been disclosed recently by the highest authority of the country, mostly by the Home Minister, hon. Prime Minister and Rashtrapatiji.

            The sensational disclosure has come from the hon. Home Minister as he has sensitized the country’s police and intelligence brass, to conspiracy by terrorist groups operating from Pakistan, to target oil and gas installations, IT sector, nuclear installations, communication networks and defence installations.

            Mr. M.K. Narayanan, the National Security Advisor, has already disclosed about the targets of nuclear plants by the terrorists. In the recent past, Mr. M.K. Narayanan, as also the hon. Home Minister have pointed to the vulnerability of the multi-purpose projects like the Nagarjuna Sagar Dam and other infrastructure installations.

            There are also plans by the terrorists to occupy some uninhabited islands and use them as bases for launching operations on the Indian coast. This has been told by the hon. Home Minister. So, I would like to know whether this statement is correct or not. If it is correct, what action the Government is taking to arrest and just to neutralize all these threats? Regarding IB chief’s remarks, already, the Home Minister has refuted this. Since I have given my Adjournment Motion, I have also mentioned this thing in the notice, hence I would like to draw the attention of hon. Home Minister again.

            The IB Chief, Mr. Narasimhan had argued for a special law with the changed scenario since the legal framework was not adequate, in the presence of the Prime Minister.

SHRI SHIVRAJ V. PATIL: By making this statement, you are exposing yourself to the Motion of Breach of Privilege.

SHRI BRAJA KISHORE TRIPATHY : That is all right.  This has already been published in all the national newspapers. I admit. I am accepting your statement.

SHRI SHIVRAJ V. PATIL: You depend on national newspapers and we will depend on breach of privilege.

SHRI BRAJA KISHORE TRIPATHY : I am accepting your statement. This is the convention of the House. But I must bring to the notice of the House how it has come out in all the national media The Government should clarify this. This is between the Government and the media[MSOffice46] .

 

SHRI SHIVRAJ V. PATIL: I am not responsible. I am not writing in the media. … (Interruptions)

SHRI BRAJA KISHORE TRIPATHY : Then, will we disbelieve the media? Are you saying so?

SHRI SHIVRAJ V. PATIL : We believe the media where it is true and where it is  not true, we bring it to your notice.

SHRI BRAJA KISHORE TRIPATHY : It is not in any one newspaper. It has come out in all the national media. … (Interruptions)

MR. DEPUTY-SPEAKER : Shri Tripathy, please address the Chair.

श्री लालू प्रसाद : किसी ने यह कहा, वह कहा। आप अपनी बात कहिए।…(व्यवधान) 

उपाध्यक्ष महोदय : +ÉÉ{É ¤ÉÉÒSÉ àÉå ÉÊbº]¤ÉÇ xÉ BÉE®å* ...(व्यवधान)

SHRI BRAJA KISHORE TRIPATHY : Then, I would also like to know one thing from the hon. Minister of Home Affairs. If it is not a fact, then let us know, let us also study the statement, the Address of the hon. Prime Minister in that same meeting. What did he say,  at the Seminar on law, terrorism and development? The hon. Prime Minister was in complete agreement with the IB on the threat posed by different forms of terrorism. He told : “Having large financial and material resources at their disposal, the terrorist groups are able to use modern communication systems and state-of-the-art technology”. He has also said in the same Seminar of the Police Chiefs that in the country, the present law is sufficient enough to manage the terrorists. If it is not a fact that somebody has not told in that Seminar, then how did it prompt him to make this statement? How had he made this Statement? Whom did he refer to? Why was it necessary to be referred to? Naturally, somebody had told in that meeting that a special law was necessary to tackle terrorism and that was why the hon. Prime Minister had been compelled to make his statement in his Address that a special law was not necessary and the present law was sufficient to tackle terrorism.

            These terrorists have also become more sophisticated and better networked and highly motivated in carrying out their notorious designs. Respected Rashtrapatiji has also observed and has proposed setting up a dedicated police force equipped with sophisticated gadgetry to fight low-intensity warfare, to combat terrorism or war-like situation. Therefore, Rashtrapatiji has rightly advised the Government that there is a warlike situation and our police force is to be equipped with gadgetry to face this low type of warlike situation. He has also said and referred to the legal system. He stated that the legal reforms like witness protection, concealing the identity of the witnesses, compounding of offences and suitable protection to judges would go a long way in reducing the stress on the criminal justice system. He has also advised that there is some lacuna in the criminal system. That is why we must also see how to redress this thing, how the criminals are to be booked and how they will be punished and how the criminal system is to be changed. That is also the advice of the respected Rashtrapatiji. We must honour it. That is why a special law like thing is required as was suggested by the IB Chief or anybody who were suggesting this.

            Sir, we all know that this Government is suffering from serious dilemma and confusion. I charge, that they are trying to engage in a political strategy. But hopelessly it does not have the power to execute it. They are also engaging in a security strategy; but helplessly they cannot implement it for fear of political consequences.

            These are the reasons for which this Government has miserably failed to combat terrorism in the last two-and-a-half years. There was a sharp fall in the number of terrorist modules busted. In most of the cases it is observed that the terror is practiced in local recruits, but unfortunately the hon. Prime Minister won’t hear it from his security advisers.

It is also observed that the Government is not taking serious steps to dismantle the infrastructure of terrorism. The proxy war of Islamabad is still continuing. Pakistani leadership has been aiding and abetting the forces behind terrorist activities in our country.  As usual, nearly 62 terrorist training camps are functioning across the border in the Pakistan Occupied Kashmir (POK). The infiltration from the northern part of Pakistan is also on the rise with about 200 cases having been reported in the last nine months. … (Interruptions)

MR. DEPUTY-SPEAKER: Please maintain silence in the House.

SHRI BRAJA KISHORE TRIPATHY : Mr. Deputy-Speaker, Sir, the immigrants from the North-East and insurgent are continuing to find safe sanctuaries in Bangladesh and Myanmar. This issue also needs to be looked into by the Government.

Cross-border terrorism no longer seems to be a part of the diplomatic agenda of the South Block. We all know that cross-border terrorism has seriously jeopardized India’s sovereignty and progress. Development will be impossible,  without effective law and order mechanism being developed.

The Government also needs to take note of the naxalite problem. The Government of India should not leave it as a simple law and order problem of the State. The Government should also consider the social, economic and political reasons behind this problem. The serious backwardness due to regional  imbalance and perpetual negligence prevailing in the country, poverty and hunger are also immensely responsible in encouraging the unemployed youth to be misguided.

The Government’s strategy seems to be on the defensive. I feel that they are not thinking about any permanent strategy for defence, because we are not going for any offensive steps. We are only taking defensive steps against the terrorists. There should be some permanent defensive measures and strategies to be evolved by the Government to tackle terrorism. All the terrorists need to be made aware that they would have to pay a price for their actions. They must be made to realize that the world will be equally unsafe for them, and the nation has to prepare itself for a war against terror.          

Lastly, I would hope that this Government will come out from the political trauma -- which it is suffering -- and good sense will prevail on them to give justice to the nation.

What action  Government is  taking to arrest these terrorist activities that are going on in this country? I would like that the hon. Home Minister to respond to this issue as the entire nation is suffering from it. How will we come out of this trauma? This point should also to be explained by the hon. Home Minister, while giving reply to this debate.

 

SHRI GURUDAS DASGUPTA (PANSKURA): Sir, at the beginning, I must confess that I thought that something more would come out of this debate. But I am really shocked by the way in which the whole debate has been allowed to degenerate. It has been made into a question of hanging a particular person, and into a question of debate between the Home Minister and the particular official. The debate has degenerated itself into an important question that this Government is deliberately playing soft to terrorism. This should not have been the intention.

The intention, as I understood it, was that the Leader of Opposition will seek adjournment to call the attention of the Government to the steps that are needed to combat terrorism in the country. The hon. Members who have spoken have created a sense of panic rather than building self-confidence in the nation. Further, in my humble opinion, the Opposition has succeeded in over-blowing or in blowing-up the present situation in the country, which is very unfortunate. Let us not play political games with a sensitive issue like the internal security of the country. If you play a political game, then it may boomerang on any side.

The nation needs to be united in the battle against terrorism. But I am sorry to say that the speeches -- that have been made -- have created a sense of division among the people. What has Mr. Advani said here? What is his programme to fight terrorism? Let me say very frankly that Mr. Advani was not in his form today because he was playing on a very weak wicket. He was not in his form. How will he fight terrorism? He wants to fight terrorism with TADA; with POTA; with a deterrent law; with stopping of illegal immigration; and with hanging of Afzal. This is his strategy to fight terrorism in India.[r47]  Almost it means that he wants police to be given more teeth. He almost wants a police State in this country. That is where we differ with him -- whom to rely upon to fight terrorism. Should we rely upon to fight terrorism on only deterrent laws and police or should we rely upon the people, the nation, the citizens, and the anti-terrorist democratic forces in this country? In his own strategy, there is not a single word about the role of the people. My friend, the Parliamentary Affairs Minister, has referred to it, but I would like to do it more elaborately. People have no role to play in the entire speech of nearly one hour. He has not referred to people; he has not called for people’s vigilance, to fight the danger of terrorism. He has spoken of a movement of which he has been proud of, but he has not spoken of a popular movement or a popular upsurge to root out the basic foundation of terrorism in India. He has no faith in popular movement, he has no faith in people and he has no faith in the vigilance. He has only one faith, that is, the faith in police being given extraordinary power to do whatever they like in the name of fighting terrorism. … (Interruptions)

MR. DEPUTY-SPEAKER: The interruptions will not go on record and only the speech of Shri Dasgupta will go on record.

(Interruptions)* … SHRI GURUDAS DASGUPTA : I am referring to his speech today. I had very attentively listened to him, and the whole speech is with me. In today’s speech, Mr. Advani has not referred or has not used a single sentence on the role of the people. He has not said that because he has no faith; he does not believe in democracy. In a democratic set up, the ultimate strength lies with the people, but since he has no place in his heart for democracy, therefore, he relies upon police and he wants to make India a police State. We have fundamental differences with the Leader of the BJP on this. He wants India to be converted into a police State to fight terrorism. We differ with him totally. Not only that, Mr. Advani and my friend were giving out Minutes of a meeting that the hon. Minister had. Is it proper to tell in the public what has happened in a meeting where the police officers and the intelligence officers were present to tackle the question of terrorism? Is it proper to dish out the material on the floor of the Parliament? Please understand that you are making the strategy vulnerable by this. … (Interruptions)

 

* Not recorded   MR. DEPUTY-SPEAKER: Please do not disturb him. दासगुप्त जी, आप कंटीन्यू करें।

… (Interruptions)

SHRI GURUDAS DASGUPTA : By telling this, by harping on this, by divulging this – we do not believe all that comes out in the Press – and by making a statement, you are giving sanctity to the unconfirmed police reports and the unconfirmed Press reports.[r48]  You are giving sanctity to the unconfirmed press reports by referring to them so elaborately. By that, you are making your defence lines open and you are making your strategy public. By that, information is reaching those people whom it should not have reached. It is not a proper thing that should be done in the Parliament.

SHRI BRAJA KISHORE TRIPATHY : We should compliment the Home Minister that he has exposed the real thing.

SHRI GURUDAS DASGUPTA : This is the problem with some of our Members. They always try to do running commentary in order to interrupt everybody. They are too impatient to listen to a divergent view. This is the problem with their politics. They do not tolerate the people. They do not tolerate a divergent view. They do not tolerate multiplicity of views. The do not tolerate an opposing view. They believe in hegemonism.

MR. DEPUTY-SPEAKER: Shri Dasgupta, please address the Chair.

gÉÉÒ ºÉèªÉn ¶ÉÉcxÉ´ÉÉWÉ cÖºÉèxÉ (£ÉÉMÉãÉ{ÉÖ®)  :उपाध्यक्ष महोदय, माननीय सदस्य इल्ज़ाम लगा रहे हैं।

SHRI GURUDAS DASGUPTA : You should know this is my right. क्या इल्ज़ाम लगा रहे हैं?

MR. DEPUTY-SPEAKER: Shri Dasgupta, it is not proper to address anybody else except the Chair.

डॉ. वल्लभभाई कथीरिया (राजकोट):उपाध्यक्ष जी, ये सरासर इलज़ाम लगा रहे हैं he is totally misguiding the House and the people of this country. We are equally concerned with the security of the country. He is not the only one who is responsible for the security of the country.

SHRI GURUDAS DASGUPTA: Sir, I know there are some Members in the House who are organically against the Communists, not just theoretically. But that is not a part of my talk today.

             Let me come to the second part. Mr. Advani wants to tackle terrorism by what? Mr. Advani wants to tackle terrorism and, therefore, he says: “Talk to Pakistan with caution.” He says: “Be vigilant about Bangladesh.” They are two of our great neighbours. There are terrorists in Pakistan but there are hundreds and thousands of people in that country who are friends of India. There are terrorists in Bangladesh but there are millions of people in Bangladesh who believe in Indo-Bangla friendship. Let us not hurt them. When he speaks, he should speak of the bureaucracy, he should speak of the terrorists, but he should also speak about the people of these two great countries. I respect the people. People are the ultimate deciding force.

            Along with Bangladesh and Pakistan, he speaks of Afzal. What else does he speak about? He speaks of destroying the infrastructure of terrorism. One plus one, plus one, and plus one, that is, four. This is nothing short of, please bear with me, communalizing the sensitive problem of terrorism in India. Is this the method of reviving India?

            India stands united. I thank the Government for protecting the foundation of secularism in India. That is the reason of our supporting the Government. I thank the Government. Secularism is the basic foundation and the Government has protected that foundation. It is on the edifice of Indian secularism that we shall fight terrorism in India. We do not need police with more teeth. We want people. We want people’s support. With people’s support we can resist all the foreign agents and terrorists in the country. But, Mr. Advani has no faith in the people.

            While concluding, I bring to the notice of the hon. Minister the question of Naxal. Naxal problem and the problem of cross-border terrorism are not the same. I refuse to accept that cross-border terrorism and the problem of Naxal are the same in nature. Since there is impatience among the people, since a significant part of the community does not believe that the political system of the country has delivered to the people their needs, there is frustration among them.[r49]       17.00 hrs             Therefore, there is a lack of confidence; therefore, there is a lack of faith in the democratic system of the country.  Poverty is linked with naxalism; unemployment is linked with naxalism; and impatience is linked with naxalism.  Naxalism cannot be eradicated with the massive and masculine force of the State.  There has to be other efforts also. We need to create jobs; we need to eradicate poverty; and we need to build up massive source of infrastructure to tackle the basic human problems.

            Look at Nepal.  Naxals in Nepal have used and exploited the poverty to become portent political force.  In India, if the hon. Home Minister would take care of it, he should take care of the problem of poverty, unemployment instead of falling victim to the fallacious argument of giving more teeth to the Police. In this regard, I refer to Salwan Jhudam, the movement being sponsored by two major political parties of the country. In Chhattisgarh, both the political parties are financing them; giving them arms.  It will create the condition of a civil war.  Let the Government restrain the political forces; let the Government ensure that Police will tackle naxalism.  They should not arm the people to fight another section of the people.  That is not the people’s upsurge, that is the manipulated game of two political parties.  In this connection, I way that we are not taking that path.

            My friend, Shri Sudhakar Reddy is here.  He addressed meeting in the naxal area.  Seventy-five thousand people had attended.  Chhattisgarh Government never gave them the permission to hold the meeting.  We have to go to the High Court to get the permission.  Here is Shri Sudhakar Reddy.  We mobilized 75,000 people without a single arm, without a single grain of RDX.  That is the way to tackle the problem of naxalism.  I call upon the Government to protect the foundation of secularism.  At the same time, step up its efforts to tackle the question of terrorism in the country. 

            With these words, I oppose the Adjournment Motion.

   

श्री इलियास आज़मी (शाहाबाद) : डिप्टी स्पीकर साहब, मैं आपका शुक्रिया अदा करता हूं कि आपने मुझे बोलने का मौका दिया चूंकि मैं बीमार हूं और कल ही हॉस्पिटल से निकलकर आया हूं।

श्री मोहन सिंह : +ÉÉ{É vÉÉÒ®ä-vÉÉÒ®ä ¤ÉÉäÉÊãɪÉä* श्री इलियास आज़मी  : डिप्टी स्पीकर साहब, आज मैं सोचता हूं कि बहुजन समाज पार्टी के एक मैम्बर की हैसियत से, बहुजन समाज पार्टी के नज़रिये से और एक हिन्दुस्तानी मुसलमान क्या सोचता है आज के हालात में, उसको भी मैं सोच-समझकर अपनी संसद के रिकार्ड में लाऊँ। मैं हाथ जोड़कर अपने दाहिने और बाएं बैठने वालों से कहूंगा कि चंद मिनट मेरी बातें गौर से सुन लें। आपको ऐतराज़ करना होगा तो मुझसे कर लें या फिर बाद में कर लें। आप जानते हैं मैं हमेशा इंसाफ के साथ बात करता हूं और अगर मैं भाजपा का विरोध करता हूं तो मैंने कांग्रेस का विरोध किसी से कम नहीं किया है।

उपाध्यक्ष जी, जो बात शुरू हुई है, इसकी तह में अफ़ज़ल की फांसी की बात है। मैं वहीं से शुरू करता हूं। मैं सफाई से बता दूं कि चौधरी लाल सिंह अकेले जम्मू कश्मीर के नुमाइंदे हैं। मैं उनसे माफी चाहते हुए कहूंगा कि हिन्दुस्तानी मुसलमानों का पूरी तारीख में कभी कश्मीरी मुसलमानों से कोई गहरा ताल्लुक नहीं रहा है।

17.04 hrs (Shri Mohan Singh in the Chair)         +ÉÉVÉ £ÉÉÒ {ÉÉÉÊBÉEºiÉÉxÉ àÉå cWÉÉ®Éå ¶ÉÉÉÊnªÉÉÆ c® ºÉÉãÉ ÉÊcxnÖºiÉÉxÉÉÒ àÉÖºÉãÉàÉÉxÉÉå BÉEÉÒ ãÉÉcÉè® ºÉä BÉE®ÉSÉÉÒ iÉBÉE cÉäiÉÉÒ cé* àÉé =ºÉ +ÉÉnàÉÉÒ BÉEÉä {ÉÉÒASÉbÉÒ BÉEÉÒ ÉÊbOÉÉÒ näxÉä BÉEÉÒ ÉʺÉ{ÉEÉÉÊ®¶É BÉE°ôÆMÉÉ +ÉMÉ® BÉEÉä<Ç ºÉÉè ¶ÉÉÉÊnªÉÉÆ £ÉÉÒ BÉE®Éä½Éå ÉÊcxnÖºiÉÉxÉÉÒ àÉÖºÉãÉàÉÉxÉÉå àÉå BÉE®É nä +ÉÉè®  àÉé xÉcÉÓ VÉÉxÉiÉÉ ÉÊBÉE BÉE¶àÉÉÒ® àÉå àÉÖºÉãÉàÉÉxÉÉå BÉEÉÒ BÉDªÉÉ iÉÉnÉn cè, ãÉÉJÉÉå àÉå iÉÉä cè cÉÒ* +ÉMÉ® ºÉÉè-{ÉSÉÉºÉ ¶ÉÉÉÊnªÉÉÆ +ÉÉè® ÉÊ®¶iÉÉ BÉEÉä<Ç iÉãÉÉ¶É BÉE® nä iÉÉä àÉé ÉʺÉ{ÉEÉÉÊ®¶É BÉE°ôÆMÉÉ ÉÊBÉE =ºÉBÉEÉä {ÉÉÒASÉbÉÒ BÉEÉÒ ÉÊbOÉÉÒ nÉÒ VÉÉA* ãÉäÉÊBÉExÉ +ÉÉÉÊJÉ® BÉE¶àÉÉÒÉÊ®ªÉÉå BÉEä àÉÉàÉãÉÉiÉ BÉEÉä ÉÊcxnÖºiÉÉxÉÉÒ àÉÖºÉãÉàÉÉxÉÉå ºÉä BÉDªÉÉå VÉÉä½É VÉÉiÉÉ cè? ´Éä ¤ÉcÖiÉ àÉWÉãÉÚàÉ cé, {ÉSÉɺÉ-ºÉÉ~ ºÉÉãÉÉå àÉå ÉÊVÉiÉxÉä WÉÖãàÉ =xÉ {É® cÖA cé, {ÉÚ®ÉÒ BÉEÉèàÉ ]è®ÉÊ®º] xÉcÉÓ cÉä MÉ<Ç* àÉé BÉEciÉÉ cÚÆ ÉÊBÉE +ÉÉ{ÉBÉEÉä ÉÊcxnÖºiÉÉxÉÉÒ àÉÖºÉãÉàÉÉxÉÉå BÉEÉ ¶ÉÖÉʵÉEªÉÉ +ÉnÉ BÉE®xÉÉ SÉÉÉÊcA ãÉäÉÊBÉExÉ c® SÉÉÒWÉ BÉEÉä =xÉBÉEä ºÉÉlÉ VÉÉä½ näxÉÉ àÉÖxÉÉÉÊºÉ¤É xÉcÉÓ cè* [MSOffice50]              सभापति जी, आज मुल्क में ६०-७० ग्रुप टैररिज्म में मुलब्बस हैं। उनमें झारखंड, बिहार, आंध्राप्रदेश, असम, नॉर्थ ईस्ट, तामिलनाडु, कश्मीर और पंजाब के ग्रुप्स शामिल हैं। अगर आप इनमें से इंसाफ के साथ देखेंगे, तो बमुश्किल चार-पांच मुस्लिम ग्रुप हैं और उनमें से भी जैश-ए-मोहम्मद और लश्कर-ए-तैयबा जैसे ग्रुप हैं, जिनका हिन्दुस्तान से कोई ताल्लुक नहीं हैं। आप कुल मिलाकर चार-पांच से ज्यादा ऐसे ग्रुप तलाश नहीं कर सकते, जो मुसलमानों से संबंधित हों और टैररिज्म के कामों को अंजाम दे रहे हों। अगर कोई मुसलमान एक अपराध करता है, तो वह बड़े से बड़ा अपराध बन जाता है और यदि कोई दूसरे समुदाय का व्यक्ति बड़ा अपराध भी करता है, तो वह छोटे से छोटा अपराध बन जाता है - ऐसी सोच नहीं रखनी चाहिए।

        àÉcÉänªÉ, ªÉcÉÆ ÉÊ¶É´É ºÉäxÉÉ BÉEä càÉÉ®ä £ÉÉ<Ç ÉÊnJÉÉ<Ç xÉcÉÓ nä ®cä cé* àÉé ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE ¤ÉÉãÉÉ ºÉÉcä¤É ~ÉBÉE®ä +ÉÉè® nÉ>ón <¥ÉÉcÉÒàÉ àÉå {ÉEBÉEÇ BÉE®BÉEä +ÉMÉ® <ƺÉÉ{ÉE BÉEÉÒ ãÉÉ~ÉÒ BÉEÉä SÉãÉÉAÆMÉä, iÉÉä +ÉÉ{É nä¶É ºÉä ]è®ÉÊ®VàÉ BÉEÉä JÉiàÉ xÉcÉÓ BÉE® ºÉBÉEiÉä* SÉÉcä AxÉ.bÉÒ.A. BÉEÉÒ ºÉ®BÉEÉ® ®cÉÒ cÉä ªÉÉ ªÉÚ.{ÉÉÒ.A. BÉEÉÒ ºÉ®BÉEÉ® cÉä, ABÉE ÉʺÉãÉÉʺÉãÉÉ ãÉMÉÉiÉÉ® àÉÖºÉãɺÉãÉ SÉãÉiÉÉ VÉÉ ®cÉ cè ÉÊBÉE BÉEcÉÓ BÉEÉä<Ç £ÉÉÒ +ÉÉiÉÆBÉE´ÉÉnÉÒ PÉ]xÉÉ cÉä, {ÉÖÉÊãÉºÉ +É{ÉxÉÉÒ xÉÉBÉEÉàÉÉÒ ÉÊU{ÉÉxÉä BÉEä ÉÊãÉA =ºÉàÉå ¤Éè°ôxÉÉÒ iÉÉBÉEiÉÉå BÉEÉ cÉlÉ ¤ÉiÉÉ näiÉÉÒ cè* BÉÖEU àÉÉc {ÉcãÉä àÉÖà¤É<Ç BÉEÉÒ ]ÅäxÉÉå àÉå ¤ÉàÉ {ÉE]xÉä BÉEÉÒ PÉ]xÉÉ cÖ<Ç +ÉÉè® 10 ÉÊàÉxÉ] BÉEä +ÉÆn® ºÉàÉÉSÉÉ® +ÉÉ MɪÉÉ ÉÊBÉE <xÉ ¤ÉàÉ vÉàÉÉBÉEÉå àÉå ¤Éè°ôxÉÉÒ cÉlÉ cè* nںɮä ÉÊnxÉ àÉÖJªÉ àÉÆjÉÉÒ BÉEÉ ¤ÉªÉÉxÉ £ÉÉÒ +ÉÉ MɪÉÉ ÉÊBÉE <ºÉ PÉ]xÉÉ àÉå +ÉÉ<Ç.AºÉ.+ÉÉ<Ç. +ÉÉè® {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉ cÉlÉ cè* àÉé BÉEc ®cÉ cÚÆ ÉÊBÉE {ÉÖÉÊãÉºÉ +É{ÉxÉÉÒ xÉÉBÉEÉàÉÉÒ BÉEÉä ÉÊU{ÉÉxÉä BÉEä ÉÊãÉA BÉEÉä<Ç £ÉÉÒ PÉ]xÉÉ cÉä, =ºÉBÉEä {ÉÉÒUä ¤Éè°ôxÉÉÒ cÉlÉ cÉäxÉä BÉEÉÒ ¤ÉÉiÉ BÉEc näiÉÉÒ cè*         àÉcÉänªÉ, àÉé ÉÊcxnÖºiÉÉxÉ BÉEä àÉÖºÉãÉàÉÉxÉÉå BÉEÉÒ +ÉÉ´ÉÉVÉ ¤ÉcÖiÉ VÉÉä®nÉ® iÉ®ÉÒBÉEä ºÉä +ÉÉ{É iÉBÉE {ÉcÖÆSÉÉxÉÉ SÉÉciÉÉ cÚÆ +ÉÉè® BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE càÉÉ®ä ÉÊãÉA BÉDªÉÉ ªÉc ¶ÉàÉÇ BÉEÉÒ ¤ÉÉiÉ xÉcÉÓ cè ÉÊBÉE +ÉÆn°ôxÉÉÒ cÉlÉ BÉDªÉÉå <iÉxÉÉ BÉEàÉVÉÉä® cè ÉÊBÉE ´Éc àÉÖãBÉE BÉEä +ÉÆn® +É{ÉxÉä PÉ® àÉå PÉ]xÉÉ BÉE®xÉä ºÉä ¤Éè°ôxÉÉÒ cÉlÉ BÉEÉä xÉcÉÓ ®ÉäBÉE ºÉBÉEiÉÉ? मैं कहता हूं कि मुल्क में हजारों आई.पी.एस. ऑफीसर्स हैं, पुलिस कांस्टेबल से लेकर इंसपैक्टर तक लाखों की संख्या में पुलिस बल के लोग हैं। अगर ये सब मिलकर भी बैरूनी हाथ को घटना करने से नहीं रोक पाते हैं, तो मैं कहता हूं कि इससे ज्यादा शर्मनाक बात हमारी व्यवस्था के लिए और कोई नहीं हो सकती है। अपनी नाकामी के लिए इन सारे आई.ए.एस. और आई.पी.एस. ऑफीसर्स को जहर खा लेना चाहिए या अपने पद से इस्तीफा दे देना चाहिए या इन्हें बर्खास्त कर के नई भर्ती करनी चाहिए। …(व्यवधान) 

        ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ, àÉé {ÉcãÉä £ÉÉÒ BÉEc SÉÖBÉEÉ cÚÆ, àÉé BÉEcÉÒ cÖ<Ç ¤ÉÉiÉÉå BÉEÉä nÉäc®ÉxÉÉ xÉcÉÓ SÉÉciÉÉ, +ÉÉ{É ãÉÉäMÉ ¤ÉÉ®-¤ÉÉ® {ÉÉä]É BÉEÉ ÉÊVɵÉE BÉE®iÉä cé* àÉé BÉEciÉÉ cÚÆ ÉÊBÉE +ÉÉ{É {ÉÉä]É +ÉÉè® ]ÉbÉ ºÉä £ÉÉÒ cVÉÉ® MÉÖxÉÉ BÉE½É BÉEÉxÉÚxÉ ¤ÉxÉÉ nå, BÉÖEU xÉcÉÓ cÉäMÉÉ, VÉ¤É iÉBÉE ÉÊBÉE ºÉàÉÉVÉ ºÉä >óÆSÉ-xÉÉÒSÉ, VÉÉÉÊiÉ-£Éän +ÉÉè® ºÉàÉÖnɪÉ-£Éän BÉEä £Éän£ÉÉ´É BÉEÉä Vɽ ºÉä nÚ® xÉcÉÓ ÉÊBÉEªÉÉ VÉÉAMÉÉ* +ÉÉ{ÉBÉEÉä c® ÉÊcxnÖºiÉÉxÉÉÒ BÉEÉä +É{ÉxÉä +ÉàÉãÉ ºÉä ªÉc AäcºÉÉºÉ ÉÊnãÉÉxÉÉ cÉäMÉÉ ÉÊBÉE àÉÖãBÉE àÉå <ƺÉÉ{ÉE BÉEÉ ®ÉVÉ cè* VÉ¤É iÉBÉE AäºÉÉ xÉcÉÓ cÉäMÉÉ iÉ¤É iÉBÉE +ÉÉ{É BÉDªÉÉ +ÉÉè® càÉ BÉDªÉÉ, ºÉ¤É ÉÊàÉãÉBÉE® £ÉÉÒ ]è®ÉÊ®VàÉ BÉEÉä JÉiàÉ xÉcÉÓ BÉE® ºÉBÉEiÉä*           àÉcÉänªÉ, +ÉÉVÉ {ÉcãÉä xÉƤɮ {É® àÉcɮɭ]Å, nںɮä xÉƤɮ {É® =kÉ® |Énä¶É +ÉÉè® iÉÉҺɮä xÉƤɮ {É® ÉÊnããÉÉÒ àÉå +ÉxÉäBÉE ãÉÉäMÉÉå BÉEÉä AxÉBÉEÉ=Æ]® àÉå àÉÉ®É VÉÉ ®cÉ cè* +ÉÉ{É AxÉBÉEÉ=Æ]® BÉE®BÉEä ãÉÉJÉÉå <ƺÉÉxÉÉå BÉEÉä àÉ®´ÉÉ ºÉBÉEiÉä cé, ãÉäÉÊBÉExÉ +ÉÉ{É <ºÉ |ÉBÉEÉ® BÉEä BÉEÉàÉÉå ºÉä ]è®ÉÊ®VàÉ BÉEÉä xÉcÉÓ ®ÉäBÉE ºÉBÉEiÉä cé* VÉÉä àÉÉ®É VÉÉAMÉÉ =ºÉBÉEÉÒ xɺãÉ ºÉä ÉÊ{ÉE® BÉEÉä<Ç AäºÉÉ BªÉÉÎBÉDiÉ cÉäMÉÉ VÉÉä ¤ÉnãÉÉ ãÉäMÉÉ* …(व्यवधान) 

सभापति महोदय : +ÉÉ{É +É{ÉxÉÉÒ ¤ÉÉiÉ BÉEÉÊcA* श्री इलियास आज़मी : आप एक बात सुन लीजिए।

सभापति महोदय : +ÉÉ{É ºÉàÉÉ{iÉ BÉEÉÒÉÊVÉA* श्री इलियास आज़मी : आप देश से टैररिज्म को समाज में बराबरी और इंसाफ का दर्जा कायम कर के ही खत्म कर सकते हैं।[r51]  अगर सोसायटी में असंख्य लोगों को हजारो सालों से जानवर बनाकर रखेंगे, उनमें शिक्षा और चेतना पैदा न होने पर, वे बागी पैदा होंगे और दुनिया की कोई ताकत उन्हें बागी होने से नहीं रोक सकती है। आप लोगों को यह शोभा नहीं देता कि आप केवल आतंकवाद और नक्सलवाद की बात करें। आप लोग अपने इस्तला को बदलिए। जो नाइंसाफी से तंग आकर, जुर्म से मायूस होकर, इंसाफ से मायूस हो कर बम धमाका करता है या बाजार में गोली चलाकर लोगों को मार देता है या रात में गांव पर हमला करता है, जैसे कि बिहार में होता है तो उसे आतंकवाद ही कहेंगे। नक्सलवाद और आतंकवाद दो अलग-अलग इस्तलाहें हैं। जब तक आप इन इस्तलाहों को सही नहीं करेंगे तब तक देश का कोई भला होने वाला नहीं है। अगर आप दिन रखकर, दिनदहाड़े यूपी सरकार की मशीनरी की मदद से और केन्द्र सरकार की पूरी साजिश के साथ बाबरी मस्जिद को ढहाएंगे, करोड़ों-करोड़ इन्सानों की भावनाओं के साथ खिलवाड़ करेंगे, उसका विरोध करने के लिए मुम्बई में लोग निकलेंगे और अपना सर रैलिंग से टकराएंगे, उन पर पुलिस से गोली चलवाएंगे, ६ दिसम्बर और ७ जनवरी को दो चरणों में हजारों इन्सानों का कत्लेआम करवाएंगे और पुलिस को लगा देंगे कि वह वायरलैस पर यह ऐलान करती रहे कि मुसलमानों को बचाओ मत, उनको मारो। अगर आफताब खां जो कि ज्वाइंट कमिश्नर था, कोई आदेश दें…(व्यवधान) 

सभापति महोदय : +ÉÉ{É ¤Éè~ VÉÉ<A, +ÉÉ{ÉBÉEÉÒ iɤÉÉÒªÉiÉ ~ÉÒBÉE xÉcÉÓ cè* श्री इलियास आज़मी :बराबर ऐलान होता रहे और कोई इन्साफ न मिले, जब कांग्रेस की सरकार की शह पर वहां की पूरी व्यवस्था एक वर्ग को मिटाने पर तुल जाए और कोई इन्साफ न मिले, न कोई मुकदमा कायम हो, न कोई अरैस्ट हो तो फिर १२ मार्च की घटना को होने से कोई ताकत नहीं रोक सकती है। १२ मार्च की घटनो का जिम्मेदार जितना टाइगर मैमन है, उससे ज्यादा महाराष्ट्र की पुलिस है। उससे ज्यादा उस वक्त की कांग्रेस की सरकार है। जब आप कत्लेआम करेंगे, इंसाफ नहीं देंगे तो क्या होगा? उस समय मैं मुम्बई में मौजूद था और मैंने अपनी आंखों से देखा है। मुझे यह कहने में कोई झिझक नहीं है कि यदि मेरी उम्र २०-२२ साल की होती तो मैं भी आतंकवादी होकर मर गया होता, इसलिए कि यदि आप इंसाफ के सारे रास्ते बंद कर देंगे तो आतंकवाद को पैदा होने से कोई नहीं रोक सकता है।…(व्यवधान) 

सभापति महोदय : +ÉÉ{É ¤Éè~ VÉÉ<A* +ÉÉ{ÉBÉEÉ º´ÉɺlªÉ ~ÉÒBÉE xÉcÉÓ cè* श्री इलियास आज़मी :महोदय, यह मेरा आखिरी सैन्टैंस है। मैं चाहता हूं कि संसद सदस्य इस बात को नोट करें और विचार करें कि यदि आप सोसायटी से भेदभाव और जुर्म को खत्म कर दें, आवाम के हर तबके से मायूसी मिटा दें, देश में जाति और धर्म के आधार पर भेदभाव को रोक दें, उसके बाद यदि एक आदमी भी आतंकवादी हो जाए तो इलियास आज़मी को दिल्ली के सबसे बड़े चौराहे पर फांसी पर लटका दें, इलियास आज़मी अपना खून माफ करता है।…(BªÉ´ÉvÉÉxÉ)  सभापति महोदय : iÉ¤É iÉÉä +ÉÉ{ÉBÉEÉÒ |ÉÉÊiÉàÉÉ ãÉMÉÉxÉÉÒ {ɽäMÉÉÒ* श्री लालू प्रसाद:आप कह रहे हैं कि हम को फांसी दे दीजिएगा। लेकिन इस मुकदमे में कौन फंसेगा?

श्री इलियास आज़मी : àÉé ÉÊãÉJÉBÉE® nä nÚÆMÉÉ ÉÊBÉE ÉÊBÉEºÉÉÒ BÉEÉä xÉ {ÉEƺÉɪÉÉ VÉÉA* +ÉÉÉÊJÉ®ÉÒ VÉÖàÉãÉÉ {Éfà ®cÉ cÚÆ* gÉÉÒ ÉʶɴɮÉVÉ {ÉÉÉÊ]ãÉ +ÉÉè® gÉÉÒ ¶É®n {É´ÉÉ® nÉäxÉÉå BÉEÉÒ àÉcɮɭ]Å àÉå ºÉ®BÉEÉ® cè* +ÉÉVÉ àÉcɮɭ]Å àÉå ºÉ®BÉEÉ® ÉÊVÉºÉ iÉ®c ºÉä àÉÖºÉãÉàÉÉxÉÉå BÉEä >ó{É® ]Ú] {ɽÉÒ cè, ´Éc ¶ÉàÉÇxÉÉBÉE cè* ABÉE £ÉÉÒ ºÉ¤ÉÚiÉ xÉcÉÓ cè* càÉÉ®ÉÒ ºÉ®BÉEÉ® xÉä BÉEcÉ lÉÉ ÉÊBÉE càÉ {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉä ºÉ¤ÉÚiÉ nåMÉä[MSOffice52]  ।लेकिन हमारी सरकार ने, जब पाकिस्तान के होम मनिस्टर आये थे, कोई सबूत नहीं दिये। जिस तरह का जुल्म का बाजार कायम है, उससे आप सिर्फ नये टैरेरिस्ट्स पैदा कर रहे हैं। शरद पवार जी आप अपने होम मनिस्टर को, शिवराज पाटिल जी, आप अपने चीफ मनिस्टर को समझाइये।…(व्यवधान) 

सभापति महोदय: आपका भाषण अब रिकार्ड पर नहीं जायेगा। आपकी कोई बात रिकार्ड पर नहीं जायेगी। डॉ. रतन सिंह।    

(Interruptions)* … सभापति महोदय: अब आप बैठिये, रिकार्ड पर कुछ नहीं जा रहा है। डॉ. रतन सिंह के भाषण के अलावा अबकोई बात रिकार्ड पर नहीं जायेगी। अब आप बैठिये।

...(व्यवधान)

 

* Not recorded सभापति महोदय: अब आप शान्त हो जाइये, आपकी बात पूरी हो गई।

...(व्यवधान)

सभापति महोदय: आपकी बात रिकार्ड पर नहीं जा रही है, आप क्यों बोल रहे हैं।[R53]      DR. RATTAN SINGH AJNALA (TARAN TARAN) : Hon. Chairman, Sir, I thank you for giving me the opportunity to speak in favour of the Adjournment Motion brought by Shri Advani.  We should all be concerned about the internal security scenario.  The security of the country is of paramount importance and it should be strengthened.  However, this concern has not been reflected in the speeches made by the Hon. Members.  Those sitting on my right are concerned about Hindu votes.  The Left parties are concerned about the Naxalites.  The treasury benches are concerned about the Muslim votes.  No one is concerned about the security scenario in the country.

            Sir, who was responsible for the genesis of terrorism in Punjab?  The Congress Party is responsible for this.  They are also responsible for the massacre of Sikhs in the country.  Sir, the then Home Minister of India and the then Chief Minister of Punjab were at loggerheads.  Their tussle resulted in the genesis of terrorism in Punjab.  As a result, thousands of people were killed.  It also resulted in the assassination of Shrimati Indira Gandhi.  After that, thousands of innocent Sikhs were butchered.  Sir, when Mahatma Gandhi was killed by Nathuram Godse, how many Hindus had been killed in retaliation?  But, after Shrimati Indira Gandhi’s assassination, Sikhs were targeted at the behest of then Government.

            Sir, sixty years have passed since Independence.  The Congress party has ruled at the Centre for almost 50 years.  But, illiteracy, poverty and riots are the only legacy bequeathed by the Congress party to the Indians.  The Congress party has ruled the country for the maximum period but it has meted out only injustice to the people. ...( व्यवधान)

सभापति महोदय : +ÉÉ{É ¤Éè~ VÉÉ<A*  +ÉÉ{É =xcå ¤ÉÉäãÉxÉä nÉÒÉÊVÉA*  +ÉÉ{ÉBÉEÉÒ ¤ÉÉiÉ ÉÊ®BÉEÉbÇ àÉå xÉcÉÓ VÉÉ ®cÉÒ cè* ...( व्यवधान)

   

-------------------------------------------------------------------------------------------------------

*English translation of the speech originally delivered in Punjabi *DR. RATTAN SINGH AJNALA: Sir, poverty is the root cause of terrorism and Naxalism but no one has ever tried to eradicate poverty.  We have conveniently ignored the poor people of the country.  We have announced numerous schemes for the poor.  We have passed numerous budgets in this august House.  But, no help ever reaches the poor and the downtrodden.  Had these schemes reached the poor and the needy, there would have been no terrorism, naxalism and riots in the country.  The Congress party is responsible for all the ills plaguing this country as it has ruled over this country for fifty years.

            Once, Punjab was a prosperous State.  But, terrorism was introduced in Punjab.  As a result, the State bled for twenty years.  It pushed Punjab back by fifty years.  The economy of Punjab is in shambles.  The education sector is limping.  Terrorism left a trail of devastation for the youths of Punjab.  An entire generation of youths was wiped out.  The Congress Party cannot shirk its responsibility for this disaster.  As such, the Congress party was fully responsible for the genesis of Naxalism and terrorism. ...( व्यवधान)   

सभापति महोदय :  गिल साहब आप बैठ जाइए। आपकी बात रिकार्ड में नहीं जा रही है।

...( व्यवधान)

*DR. RATTAN SINGH AJNALA : Hon. Chairman, Sir, I am speaking in Punjabi.  Perhaps the Hon. Member cannot understand Punjabi.  Kindly use the headphone and listen to the interpretation.

सभापति महोदय :    आप अपनी बात जल्दी खत्म करिए।  

...( व्यवधान)  

MR. CHAIRMAN  :  Please take your seat.  

*DR. RATTAN SINGH AJNALA : Hon. Chairman, Sir, the Congress  Party  is in power in Punjab.  A  terrorist named Hawara, who had killed  

-------------------------------------------------------------------------------------------------------

*English translation of the speech originally delivered in Punjabi   the late Chief Minister Beant Singh, escaped from prison during this period.  It is shocking to know that the Punjab Government was providing protection to this escaped terrorist. ...( BªÉ´ÉvÉÉxÉ) सभापति महोदय :    +ÉÉ{É +É{ÉxÉÉÒ ¤ÉÉiÉ BÉEÉÊcA, =xÉBÉEÉÒ ¤ÉÉiÉ ÉÊ®BÉEÉbÇ àÉå xÉcÉÓ VÉÉ ®cÉÒ cè* Nothing is goingon records.

... (व्यवधान)

*DR. RATTAN SINGH AJNALA: Chairman, Sir, these people cannot face the reality.  They can neither speak the truth, nor listen to the truth. ...( BªÉ´ÉvÉÉxÉ) सभापति महोदय :    गिल साहब, आप बैठ जाइए। Mr. Gill, please take your seat.  Nothing is going on record.

... (व्यवधान)

*DR. RATTAN SINGH AJNALA :  Sir, in Haryana, the houses of Schedule Caste people have been burnt down.  If such an injustice is meted out to the downtrodden, they are bound to become terrorists.  The Hon. Member hails from Haryana.  What has the Haryana Government done for the affected people?  Sir, I am amazed.  The Hon. Member from Haryana is silent on this issue.  What is happening in Haryana?  These people are responsible for the birth of terrorists in India. ...( व्यवधान)

सभापति महोदय :    गिल साहब, आप बैठ जाइए। Mr. Gill, please take your seat.  

... (व्यवधान)  

*DR. RATTAN SINGH AJNALA: Sir, Hawara was responsible for the assassination of late Chief Minister Beant Singh.  He fled from the prison.  He was given protection by the Congress Governments of Punjab and Haryana.  He was caught from a Government accommodation.  Who was protecting  him?  In  Punjab, elections are round the corner.  The Congress party is

-------------------------------------------------------------------------------------------------------

*English translation of the speech originally delivered in Punjabi using terrorists to harm Shiromani Akali Dal.  The DGP of Punjab has himself confessed that there are 300 such militants in Punjab who are dead in police records, but are actually alive.  The militants are used to foment trouble during elections in Punjab.

            Chairman, Sir, the Congress party has a habit of patronising the terrorists.  Can we check the menace of terrorism with such policies?

सभापति महोदय :  आपने अपनी बात कह दी है, अब आप बैठ जाइए।[v54]   *DR. RATTAN SINGH AJNALA: Sir, the Government is living in a fool’s paradise if it thinks that terrorism can be stamped out by force or by the police.  Without the active support of people, terrorism cannot be controlled.

            The need of the hour is to work for the upliftment of the poor.  We must rise above party politics.  Only then can we control terrorism. 

            I appeal to the Left parties not to run with the hare and hunt with the hounds.  They should not side with Naxalites.  It is not in the interest of the country.

            Sir, I request all the Hon. Members to rise above petty politics.  Let us all unite in our fight against terrorism.  Let us rise above party politics.  If we indulge in bickering among ourselves, we will not be able to rein in terrorism.  Let us unite and fight the menace of terrorism together.      

                         

-------------------------------------------------------------------------------------------------------

*English translation of the speech originally delivered in Punjabi   श्री सैयद शाहनवाज़ हुसैन (भागलपुर) :सभापति महोदय, मैं आपका आभार व्यक्त करता हूं कि आपने मुझे माननीय आडवाणी जी द्वारा सदन में लाए गए काम-रोको प्रस्ताव के समर्थन में बोलने का अवसर दिया। वैसे तो सारी बातें आ चुकी हैं और जब पांचवे, छटे वक्ता के तौर पर माननीय सदस्य खड़े होते हैं, तो कहने को कोई नई बात नहीं होती। …(व्यवधान)  ºÉ£ÉÉ{ÉÉÊiÉ VÉÉÒ, àÉé VÉ¤É £ÉÉÒ ¤ÉÉäãÉiÉÉ cÚÆ, c® ¤ÉÉ® ]ÉäBÉEÉ-]ÉäBÉEÉÒ cÉäiÉÉÒ cè, ãÉäÉÊBÉExÉ àÉÖZÉä <ºÉºÉä ¤ÉcÖiÉ ¤ÉãÉ ÉÊàÉãÉiÉÉ cè*…(व्यवधान)  àÉé ÉʤÉxÉÉ ]ÉäBÉEÉ-]ÉäBÉEÉÒ BÉEä ¤ÉÉÊfêÉÉ xÉcÉÓ ¤ÉÉäãÉ {ÉÉiÉÉ*…(व्यवधान) 

        +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEÉ ÉÊ´É­ÉªÉ AäºÉÉ xÉcÉÓ cè ÉÊVÉºÉ {É® ¤ÉcÖiÉ ®ÉVÉxÉÉÒÉÊiÉ BÉEÉÒ VÉÉA*àÉé ªÉcÉÆ BÉEÉä<Ç +ÉÉ®Éä{É-|ÉiªÉÉ®Éä{É BÉE®xÉä BÉEä ÉÊãÉA JÉ½É xÉcÉÓ cÖ+ÉÉ cÚÆ* àÉé ªÉcÉÆ ¤ÉcÖiÉ <ãVÉÉàÉ iÉ®ÉÉʶɪÉÉÆ BÉE®xÉä ´ÉÉãÉÉ xÉcÉÓ cÚÆ, ãÉäÉÊBÉExÉ {ÉiÉÉ xÉcÉÓ, àÉä®ä Jɽä cÉäxÉä ºÉä cÉÒ ªÉcÉÆ PɤɮÉc] BÉDªÉÉå ¶ÉÖâó cÉä MÉ<Ç cè* àÉé <ºÉBÉEÉ VÉ´ÉÉ¤É xÉcÉÓ ºÉÉäSÉ {ÉÉ ®cÉ cÚÆ*         àÉé +É£ÉÉÒ £ÉÉMÉãÉ{ÉÖ® ºÉä 55 cVÉÉ® ºÉä VªÉÉnÉ àÉiÉÉå ºÉä VÉÉÒiÉBÉE® +ÉɪÉÉ cÚÆ* <ºÉä ãÉäBÉE® ªÉcÉÆ ¤ÉcÖiÉ ºÉä ãÉÉäMÉ JÉÖ¶É cÉåMÉä +ÉÉè® ¤ÉcÖiÉ ºÉä ãÉÉäMÉÉå BÉEÉä {É®ä¶ÉÉxÉÉÒ cÉä ºÉBÉEiÉÉÒ cè* àÉéxÉä ºÉÉÒÉËãÉMÉ BÉEä ¤ÉÉ®ä àÉå ¤ÉÉäãÉÉ lÉÉ, ãÉäÉÊBÉExÉ ªÉc àÉä®ÉÒ àÉäbxÉ º{ÉÉÒSÉ àÉÉxÉÉÒ VÉÉA BÉDªÉÉåÉÊBÉE àÉÖZÉä +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ {É® cÉÒ ¤ÉÉäãÉxÉÉ lÉÉ* àÉé +ÉÉb´ÉÉhÉÉÒ VÉÉÒ BÉEÉÒ ¤ÉÉiÉ ºÉä ºÉcàÉÉÊiÉ VÉiÉÉiÉä cÖA BÉEcxÉÉ SÉÉciÉÉ cÚÆ …(व्यवधान)हमगुजरात के बारे में भी बोलेंगे। भागलपुर में कांग्रेस ने जो दंगा करवाया था, मैं वहीं से जीतकर आया हूं। श्री राजीव गांधी के जमाने में वहां जो दंगा हुआ, मैं उसी जगह से जीतकर आया हूं।…(व्यवधान)  

सभापति महोदय : cããÉÉ-MÉÖããÉÉ ÉÊ®BÉEÉbÇ àÉå xÉcÉÓ VÉÉAMÉÉ*                                         ...(BªÉ´ÉvÉÉxÉ) श्री सैयद शाहनवाज़ हुसैन : भागलपुर में जो दंगा करवाया गया था, उसी के बाद लालू जी आए थे, आपका सफाया हो गया।…(व्यवधान) 

सभापति महोदय : आप अपनी बात कहिए।

                                        ...(BªÉ´ÉvÉÉxÉ) श्री सैयद शाहनवाज़ हुसैन : सभापति महोदय,मैं अपनी समय-सीमा में रहूंगा, लेकिन जो टोका-टाकी होगी, उसके लिए आप मुझे थोड़ा और समय दीजिए।…(व्यवधान)  +ÉÉiÉÆBÉE´ÉÉn BÉEÉ ÉÊ´É­ÉªÉ AäºÉÉ xÉcÉÓ cè VÉÉä ABÉE {ÉÉ]ÉÔ, ABÉE VÉÉÉÊiÉ ªÉÉ ABÉE vÉàÉÇ BÉEÉ cÉä, <ºÉ {É® VÉÉiÉ-{ÉÉiÉ, vÉàÉÇ +ÉÉè® ºÉÉÒàÉÉ+ÉÉäÆ ºÉä >ó{É® =~BÉE® ºÉÉäSÉxÉÉ SÉÉÉÊcA* càÉ ªÉcÉÒ BÉEcxÉÉ SÉÉciÉä cé ÉÊBÉE càÉÉ®ä ªÉcÉÆ <ºÉBÉEä ÉÊãÉA |É£ÉÉ´ÉÉÒ BÉEÉxÉÚxÉ cÉäxÉÉ SÉÉÉÊcA* +ÉÉiÉÆBÉE´ÉÉn BÉEä ¤ÉÉ®ä àÉå {ÉÚ®ÉÒ nÖÉÊxɪÉÉ BÉEä nä¶É BÉEÉxÉÚxÉ ¤ÉxÉÉ ®cä cé* càÉ {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉ ¤ÉcÖiÉ =nÉc®hÉ näiÉä cé, ãÉäÉÊBÉExÉ +ÉÉVÉ {ÉÉÉÊBÉEºiÉÉxÉ BÉEÉä £ÉÉÒ +ÉÉiÉÆBÉE´ÉÉn ºÉä {ÉÉÒÉʽiÉ cÉäBÉE® nÖÉÊxɪÉÉ BÉEä n´ÉÉ¤É àÉå àÉVɤÉÚ®ÉÒ àÉå BÉEnàÉ =~ÉxÉä {ɽ ®cä cé* VÉ¤É ªÉcÉÆ AxÉbÉÒA BÉEÉÒ ºÉ®BÉEÉ® lÉÉÒ, iÉ¤É càÉxÉä {ÉÉÉÊBÉEºiÉÉxÉ BÉEä +ÉÉiÉÆBÉE´ÉÉn BÉEÉä +ÉÉiÉÆBÉE´ÉÉn BÉEcxÉä {É® àÉVɤÉÚ® ÉÊBÉEªÉÉ lÉÉ* +ÉÉiÉÆBÉE´ÉÉn ºÉä ãɽxÉä BÉEä ÉÊãÉA +ÉÉ{É ÉʺÉ{ÉEÇ +ÉxÉãÉÉì{ÉÖEãÉ ABÉD]ÉÒÉÊ´É]ÉÒVÉ (ÉÊ|É´Éé¶ÉxÉ) ABÉD] ºÉä xÉcÉÓ ãɽ ºÉBÉEiÉä* ªÉc VÉ°ô® ºÉcÉÒ cè, VÉèºÉä +ÉÉb´ÉÉhÉÉÒ VÉÉÒ xÉä BÉEcÉ ÉÊBÉE BÉEÉxÉÚxÉ BÉEÉ nÖâó{ɪÉÉäMÉ xÉcÉÓ cÉäxÉÉ SÉÉÉÊcA* ªÉÉÊn n{ÉEÉ 302 BÉEÉ nÖâó{ɪÉÉäMÉ cÉäMÉÉ, iÉÉä BÉDªÉÉ BÉEãÉ +ÉÉ{É |ɺiÉÉ´É ãÉÉBÉE® n{ÉEÉ 302 BÉEÉä JÉiàÉ BÉE® nåMÉä* ªÉÉÊn ÉÊBÉEºÉÉÒ BÉEÉxÉÚxÉ BÉEÉ nÖâó{ɪÉÉäMÉ cÉäiÉÉ cè iÉÉä =ºÉä VÉ°ô® ®ÉäBÉExÉÉ SÉÉÉÊcA +ÉÉè® =ºÉBÉEä ¤ÉÉ®ä àÉå ÉÊVÉiÉxÉÉÒ £ÉÉÒ +ÉÉ´ÉÉVÉ =~ä, =ºÉàÉå càÉå BÉEÉä<Ç AiÉ®ÉVÉ xÉcÉÓ cè*         VÉ¤É +ÉàÉ®ÉÒBÉEÉ àÉå 9/११ की घटना हुई, उस समय मैं सविल एविएशन मंत्री था। भारत के सामने बहुत बड़ी चुनौतियां थीं। ९/११ के वक्त जब हवाई जहाज के जरिए टि्वन टावर गिराए गए, उस वक्त भारत में भी इस तरह की रचना रची गई थी। हमने एयरपोर्ट पर सिक्युरिटी बहुत टाइट कर रखी थी, इसलिए वे एयरपोर्ट पर नहीं गए। हमने वहां सीआईएसएफ लगाई हुई थी।…(व्यवधान)  <ºÉÉÊãÉA ´Éä ºÉƺÉn àÉå +ÉÉ MÉA*…(व्यवधान) 

सभापति महोदय :  मानवेन्द्र सिंह जी, आप इतने सीनियर व्यक्ति हैं, हर बात में क्यों खड़े हो जाते हैं।

gÉÉÒ ºÉèªÉn ¶ÉÉcxÉ´ÉÉWÉ cÖºÉèxÉ  : सभापति जी, यह इतने बुजुर्ग मैम्बर हैं, लेकिन फिर भी हमारे जैसे नौजवान को बोलने नहीं दे रहे हैं।[MSOffice55]  अगर मैं थोड़ा गलत बोलूं, तो आप मुझे उठकर टोकिये। मैंने लालू जी से विशेष अनुरोध किया था कि आप मेरे भाषण में जरूर बैठिये। मैंने उनको चिट्ठी लिखी थी। …(व्यवधान) 

श्री लालू प्रसाद : आप बोलिये।

श्री सैयद शाहनवाज़ हुसैन :  ९/११ की घटना के बाद अमेरिका, यूरोप और ब्रिटेन में कानून बनाया गया। उस कानून को सख्ती से लागू किया जा सके, इसके लिए उसमें उपाय किये गये। लेकिन इस देश में १३ दिसम्बर की घटना हुई, पार्लियामैंट पर हमला हुआ। अगर वे आतंकवादी अंदर घुस गये होते, तो हममें से बहुत से लोग स्वर्गवासी हो गए होते। वे लोग यहां संसद में न होकर स्वर्ग में होते। उस दिन सब सांसदों की आवाज एक थी। कोई अलग आवाज नहीं थी। सब लोग एक ही आवाज में बोल रहे थे लेकिन उसके बाद राजनीति शुरू हो गयी। मैं १३वीं लोकसभा का सदस्य था। १४वीं लोकसभा में मैं थोड़ा देर से आया, लेकिन देर आयद, दुरस्त आयद। मैं कोई सीनियर-जूनियर मैम्बर नहीं हूं। मेरी पार्टी ने मुझे सैकेंड रो में बैठने का स्थान दिया है। श्री गुरूदास दासगुप्ता कह रहे थे कि आप बड़े जूनियर मैम्बर हैं। मैं जिस रो मैं बैठता हूं, मेरी पार्टी ने मुझे वाजपेयी जी के ठीक पीछे बैठाया है इसलिए आपको ज्यादा प्रौब्लम नहीं होनी चाहिए।

मैं आपसे कहना चाहता हूं कि ५ जुलाई को यहां अयोध्या पर हमला हुआ। वह हमला क्यों हुआ? वह हमला जानबूझकर ऐसी जगह किया गया ताकि इससे देश में तनाव पैदा हो जाये। लेकिन मैं इस देश के लोगों को सलाम करता हूं। फिर २५ अगस्त को मुम्बई में ताज होटल के सामने विस्फोट किया गया, जिसमें ४६ लोग मारे गये। २९ अक्टूबर को, दीवाली की पूर्व संध्या पर, हम सब लोग दीवाली और ईद मिलकर मनाते हैं, यहां हमला किया गया जिसमें काफी लोग मारे गये। उसके बाद २८ दिसम्बर को बंगलौर के टेक्नोलाजी हब पर हमला हुआ। फिर ७ मार्च को बनारसी में काशी पर हमला हुआ। १ मई को डोडा के ऊधमपुर जिले में अनेक लोग मारे गये। हम लोग उस स्थान पर गये थे। …(BªÉ´ÉvÉÉxÉ)१ मई, २००६ को आरएसएस के हैडक्वार्टर पर हमला हुआ। फिर ११ जुलाई को मुम्बई में ट्रेन ब्लास्ट हुआ। यह रेल मंत्री जी का विभाग है। उनकी ट्रेन में ब्लास्ट हुआ, जिसमें १९० लोग मारे गये। वहां लोग मरते रहे और आप मजे से घोषणा करते रहे कि उसकी जांच कर रहे हैं। मेरा कहना है कि आगे हमले न हो, आपको इसके उपाय बताने चाहिए या खाली घोषणा करनी चाहिए कि हम जांच कर रहे हैं? ९/११ की घटना के बाद अमेरिका में हमला हुआ, तो ज्यादा प्लानिंग होने के कारण वे लोग दूसरा हमला नहीं कर पा रहे हैं। इस देश में मासूम लोगों की जान न ली जाये, इसके लिए हमें कुछ ठोस काम करना चाहिए, लेकिन हम उसके लिए कुछ काम नहीं कर रहे। आज यहां चर्चा हो रही है। आतंकवाद के बारे में चर्चा करते-करते बहुत सारी बातें कह दी गई हैं। प्रियरंजन दा ने ऐसे बोल दिया, जैसे लगा कि हर कोई बोल रहा है। मैं सोच रहा था कि आडवाणी जी के भाषण का जिक्र होगा इसका मतलब यह है कि आज आडवाणी जी का भाषण हिट हुआ है। इसलिए जानबूझकर श्री गुरूदास गुप्ता ने कहा कि वे जमे नहीं। हमें आपसे कभी अपेक्षा भी नहीं है कि आप कहेंगे कि आडवाणी जी का भाषण बहुत अच्छा हुआ। इतना बड़ा आपका दिल नहीं है। हम आपसे ऐसी अपेक्षा नहीं करते हैं। हम जानते हैं कि आप जब बोलेंगे कि वे बहुत खराब बोले, तो हम मानेंगे कि बहुत अच्छा भाषण हुआ। यहां प्रियरंजन दा ने बात करते हुए कहा कि डीजी, आईजी की बात नहीं करनी चाहिए, जैसा हमारी पार्टी के नेता ने बोला। हम मानते हैं कि जो बात प्रैस में आयेगी, तो क्या उस पर संसद में बोलना मना है? आप रेफरैंस के तौर पर उसे दे सकते हैं। यहां भारत के निशाने की बात हुई और यहां कहा गया कि कारगिल पर चर्चा नहीं करने दी। आपको किसने मना किया? पूरे देश में इस पर चर्चा हुई है।

        àÉé ¤ÉcÖiÉ ãÉà¤ÉÉÒ ¤ÉÉiÉ xÉ BÉE®iÉä cÖA +ÉÉ{ɺÉä ÉʺÉ{ÉEÇ <iÉxÉÉ BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE ªÉcÉÆ +ÉãÉMÉ-+ÉãÉMÉ VÉMÉcÉå BÉEÉÒ SÉSÉÉÇ cÖ<Ç* gÉÉÒ MÉÖ°ônÉºÉ nɺÉMÉÖ{iÉÉ VÉÉÒ <iÉxÉä ºÉÉÒÉÊxɪɮ {ÉÉÉÌãɪÉÉàÉé]äÉÊ®ªÉxÉ cé, càÉ =xɺÉä BÉÖEU ºÉÉÒJÉxÉä BÉEä ÉÊãÉA ªÉcÉÆ +ÉɪÉä cé* ãÉäÉÊBÉExÉ =xcÉåxÉä BÉEc ÉÊnªÉÉ ÉÊBÉE xÉBÉDºÉãÉ´ÉÉÉÊnªÉÉå xÉä xÉä{ÉÉãÉ BÉEÉÒ MÉ®ÉÒ¤ÉÉÒ nÚ® BÉEÉÒ cè*  +ÉÉ{É ºÉ®BÉEÉ® BÉEÉä ºÉàÉlÉÇxÉ nä ®cä cé? क्या आप सुझाव देंगे कि नक्सलियों को बुलाकर सरकार का ट्रेनिंग कैम्प लगना चाहिए। क्या वे सरकार को बतायेंगे कि कैसे गरीबी दूर होती है? क्या इस समस्या का नक्सलवाद कोई आदर्श हो सकता है? ÉÊVÉxÉ ãÉÉäMÉÉå BÉEä cÉlÉ àÉå ¤ÉxnÚBÉE cè, =xÉBÉEÉÒ {ÉÚVÉÉ {ÉrÉÊiÉ BÉÖEU £ÉÉÒ cÉä, <¤ÉÉniÉ BÉEä iÉ®ÉÒBÉEä BÉÖEU £ÉÉÒ cÉä, ´Éä BÉE£ÉÉÒ ºÉcÉÒ xÉcÉÓ ~c®ÉA VÉÉ ºÉBÉEiÉä* मैं आपके जरिये कहना चाहता हूं कि आज अफजल के नाम पर क्या चर्चा हो रही है?क्या इस देश में अफजल का नाम अफजल है इसलिए बीजेपी उसका विरोध कर रही है?अगर अफजल का नाम गुरू होता तब भी भारतीय जनता पार्टी उसका उतना ही सख्त विरोध करती। हम मानते हैं कि यह मुल्क, यह संसद, यह आजादी हमें ऐसे ही नहीं मिली है, हम यहां ऐसे ही जीतकर नहीं आए हैं। हम यहां इसलिए आए क्योंकि अशफाक उल्ला खां ने इस मुल्क और संसद को बचाने के लिए फांसी का फंदा चूमा था। अशफाक उल्ला खां ने फांसी का फंदा इसलिए नहीं चूमा था कि इस मुल्क पर हमला करने वालों को बचाने की बात होगी। मैं आपके माध्यम से कहना चाहता हूँ कि यह हमारा मुल्क है।…(व्यवधान)  àÉé +ÉÉ{ɺÉä BÉEcxÉÉ SÉÉciÉÉ cÚÄ ÉÊBÉE 15 +ÉMɺiÉ, 1947 BÉEÉä <ºÉ àÉÖãBÉE BÉEÉ ¤ÉÆ]´ÉÉ®É cÖ+ÉÉ*  ÉÊVÉxÉ àÉÖºÉãÉàÉÉxÉÉå BÉEÉä ÉÊcxnÖºiÉÉxÉ ºÉä àÉÉäc¤¤ÉiÉ xÉcÉÓ lÉÉÒ, vÉàÉÇ BÉEä xÉÉàÉ {É® ÉÊVÉxcÉåxÉä ¤ÉÆ]´ÉÉ®ä BÉEÉä º´ÉÉÒBÉEÉ® ÉÊBÉEªÉÉ, ´Éä ]É]É, ¤ÉɪÉ-¤ÉÉªÉ BÉE®BÉEä {ÉÉÉÊBÉEºiÉÉxÉ SÉãÉä MÉA*  àÉä®ä +ÉÉè® +ÉÉVÉàÉÉÒ VÉÉÒ BÉEä ¤ÉÉ{É-nÉnÉ xÉä iÉªÉ ÉÊBÉEªÉÉ ÉÊBÉE ªÉc àÉÉn®ä ´ÉiÉxÉ cè, ªÉc càÉÉ®ÉÒ VÉxÉxÉÉÒ àÉÉiÉߣÉÚÉÊàÉ cè*  càÉ ÉÊVÉxnÉ cé iÉÉä <ºÉ àÉÖãBÉE BÉEä ÉÊãÉA +ÉÉè® àÉ®åMÉä iÉÉä <ºÉ àÉÉn®ä ´ÉiÉxÉ BÉEÉÒ KÉÉBÉE àÉå ÉÊàÉãÉ VÉÉAÆMÉä*  <ºÉÉÒÉÊãÉA àÉé ªÉc BÉEcxÉÉ SÉÉciÉÉ cÚÄ ÉÊBÉE àÉÖºÉãÉàÉÉxÉ BÉEÉä ÉÊBÉEºÉÉÒ iÉlÉÉBÉEÉÊlÉiÉ vÉàÉÇÉÊxÉ®{ÉäFÉ xÉäiÉÉ BÉEä ºÉÉÌ]ÉÊ{ÉEBÉEä] BÉEÉÒ VÉ°ô®iÉ xÉcÉÓ cè*  càÉxÉä <ÉÎàiÉcÉxÉ ÉÊnªÉÉ cè*  VÉ¤É ÉÊcxnÖºiÉÉxÉ BÉEä àÉÖºÉãÉàÉÉxÉÉå xÉä iÉªÉ ÉÊBÉEªÉÉ ÉÊBÉE càÉå <ºÉ àÉÖãBÉE àÉå ®cxÉÉ cè iÉÉä =xcÉåxÉä ÉÊBÉEºÉÉÒ ºÉÉÌ]ÉÊ{ÉEBÉEä] BÉEÉÒ VÉ°ô®iÉ xÉcÉÓ ºÉàÉZÉÉÒ lÉÉÒ*…(BªÉ´ÉvÉÉxÉ)  हमको न तो आडवाणी जी से सर्टफिकेट चाहिए और न ही लालू प्रसाद जी से सर्टफिकेट की जरूरत है। मैं मुसलमान समाज में पैदा हुआ हूँ और भारत का नागरिक हूं, इस पर मुझे गर्व है। मुझे इसके लिए कोई सर्टफिकेट नहीं चाहिए।…(BªÉ´ÉvÉÉxÉ)  मैं आपके माध्यम से कहना चाहता हँ कि मैंने एक भी गलत बात नहीं कही है।…(व्यवधान) 

सभापति महोदय : cÖºÉèxÉ VÉÉÒ, +ÉÉ{ÉBÉEÉÒ {ÉÉ]ÉÔ uÉ®É ÉÊxÉvÉÉÇÉÊ®iÉ ÉÊBÉEªÉÉ MɪÉÉ ºÉàÉªÉ {ÉÚ®É cÉä MɪÉÉ cè* ...(व्यवधान)

श्री सैयद शाहनवाज़ हुसैन : àÉcÉänªÉ, àÉÖZÉä ÉÊbº]¤ÉÇ ÉÊBÉEªÉÉ VÉÉ ®cÉ cè*  àÉä®ÉÒ {ÉÉ]ÉÔ +ÉÉè® +ÉÉ{ÉxÉä àÉÖZÉä ¤ÉÉäãÉxÉä BÉEä ÉÊãÉA ºÉàÉªÉ ÉÊnªÉÉ cè, ãÉäÉÊBÉExÉ àÉÖZÉä ÉÊbº]¤ÉÇ ÉÊBÉEªÉÉ VÉÉ ®cÉ cè* àÉé +ÉÉ{ɺÉä MÉÖVÉÉÉÊ®¶É BÉE®xÉÉ SÉÉciÉÉ cÚÄ ÉÊBÉE VÉ¤É AÉÊ®ªÉãÉ ¶Éä®ÉäxÉ VÉÉÒ £ÉÉ®iÉ +ÉÉA lÉä, =ºÉ ºÉàÉªÉ +ÉÉb´ÉÉhÉÉÒ VÉÉÒ =xɺÉä ={É|ÉvÉÉxÉàÉÆjÉÉÒ BÉEä °ô{É àÉå ÉÊàÉãÉä*  iÉ¤É =xcÉåxÉä ¤É½ÉÒ ºÉJiÉÉÒ BÉEä ºÉÉlÉ ABÉE ¤ÉÉiÉ BÉEcÉÒ lÉÉÒ*  =ºÉ ÉÊnxÉ ºÉä àÉé +ÉÉb´ÉÉhÉÉÒ VÉÉÒ BÉEÉÒ ¤ÉcÖiÉ BÉEp BÉE®iÉÉ cÚÆ*  =xcÉåxÉä BÉEcÉ lÉÉ ÉÊBÉE ‘We are against terrorism.  We are not against Islam.’ एरियल शेरोन साहब से दुनिया के किसी सरबरा ने यह बात नहीं कही, जो हमारे नेता श्री आडवाणी जी ने कही। इस मुल्क के अन्दर हिंदुस्तान के मुसलमानों को सारी आजादी मिली है। जो अधिकार हिन्दुस्तान में मुसलमानों को मिले हैं, वे पाकिस्तान में नहीं मिल सकते हैं, बांग्लादेश में वहां की माइनॉरिटीज को नहीं मिल सकते हैं। यहां मुसलमान राष्ट्रपति हो सकता है, चीफ जस्टिस बन सकता है, यहां मुसलमान क्रिकेट और हॉकी का कैप्टन बन सकता है। जब कोई खिलाड़ी क्रिकेट खेलने जाता है, जब इरफान पठान खेलता है और उसे चोट लगती है तो जितना दर्द उसके वालिद को होता है, उतना ही दर्द हमारे नेता श्री संतोष गंगवार, आडवाणी जी और सभापति महोदय, आपको भी होता है। यहां कुछ लोगों ने यह आरोप लगाया है कि मैं वोट बैंक बनाना चाहता हूँ।

सभापति महोदय :आपका बोलने का समय पूरा हो गया है, अब आप बैठ जाइए।    

श्री सैयद शाहनवाज़ हुसैन : महोदय, कृपया मुझे बोलने के लिए पांच मिनट का अतरिक्त समय दे दीजिए।

àÉcÉänªÉ, àÉÖZÉä £ÉÉMÉãÉ{ÉÖ® BÉEÉÒ VÉxÉiÉÉ xÉä ªÉcÉÆ £ÉäVÉÉ cè ¤ÉÉäãÉxÉä BÉEä ÉÊãÉA* àÉé ÉÊnãÉ BÉEÉÒ MÉc®É<Ç ºÉä +ÉÉ{ɺÉä BÉEcxÉÉ SÉÉciÉÉ cÄ ÉÊBÉE àÉé £ÉÉMÉãÉ{ÉÖ® ºÉä ÉÊxÉ´ÉÉÇÉÊSÉiÉ cÉäBÉE® +ÉɪÉÉ cÚÄ*  àÉé ´ÉcÉÆ BÉEÉ ®cxÉä ´ÉÉãÉÉ xÉcÉÓ cÚÄ*  ´ÉcÉÆ ´É­ÉÇ 1989 àÉå ¤ÉcÖiÉ ¤É½É nÆMÉÉ cÖ+ÉÉ lÉÉ* ãÉÉãÉÚ VÉÉÒ <iÉxÉä ÉÊnxÉÉå iÉBÉE ´ÉcÉÆ cÖBÉÚEàÉiÉ àÉå lÉä* +ÉÉVÉ iÉBÉE 15 ºÉÉãÉ àÉå =xÉ |É£ÉÉÉÊ´ÉiÉ ãÉÉäMÉÉå BÉEÉä xªÉÉªÉ xÉcÉÓ ÉÊàÉãÉÉ*  £ÉÉMÉãÉ{ÉÖ® BÉEä ãÉÉäMÉÉå BÉEä ÉÊcxnÚ-àÉÖºÉãÉàÉÉxÉ <kÉäcÉn BÉEä |ÉiÉÉÒBÉE BÉEä °ô{É àÉå àÉÖZÉä SÉÖxÉÉ MɪÉÉ cè +ÉÉè® ªÉcÉÆ £ÉäVÉÉ MɪÉÉ cè*  VÉcÉÆ {É® {ÉEºÉÉn cÖA lÉä, ´ÉcÉÆ +ÉÉVÉ càÉÉ®ä VÉèºÉä ÉÊcxnÖ-àÉÖÉκãÉàÉ <kÉäcÉn BÉEä ÉÊãÉA ãÉÉäMÉ BÉEÉàÉ BÉE®iÉä cé*  càÉÉ®ä ÉÊãÉA ªÉc ®ÉVÉxÉÉÒÉÊiÉ xÉcÉÓ, ABÉE ÉÊàɶÉxÉ cè*  ¶ÉÉcxÉ´ÉÉVÉ cÖºÉèxÉ ®ÉVÉxÉÉÒÉÊiÉ BÉEä ÉÊãÉA xÉcÉÓ, ABÉE ÉÊàɶÉxÉ BÉEä ÉÊãÉA BÉEÉàÉ BÉE®xÉä BÉEä ÉÊãÉA +ÉɪÉÉ cè*  <ºÉÉÊãÉA àÉé +É{ÉEVÉãÉ BÉEä àÉÉàÉãÉä {É® +ÉÉBÉE® +É{ÉxÉÉÒ ¤ÉÉiÉ ºÉàÉÉ{iÉ BÉE°ôÆMÉÉ*  £ÉÉ®iÉ ABÉE ºÉäBÉÖEãÉ® bäàÉÉäµÉEäÉÊ]BÉE º]ä] cè, ãÉäÉÊBÉExÉ ºÉ=nÉÒ +É®äÉʤɪÉÉ ABÉE <ºãÉÉàÉÉÒ ®ÉVªÉ cè*Saudi Arabia is an Islamic country where Quran is the Constitution.  Article 1 of the basic law of the Government says: `Quran and Sunnat Rasool ‘ are the substantive Constitution of Saudi Arabia.    [H56]  जहां कुरान को संविधान मानकर काम किया जाता है, वहां अगर किसी ने आतंकवाद किया हो, तो उस सऊदी अरेबिया में, अल कायदा से रिलेशन होने पर, एम्बेसी पर हमला करने के जुर्म में, शुक्रवार के दिन, नार्दर्न सऊदी सिटी अलजाफा में, सरेआम मस्जिद के सामने मुल्क के साथ बगावत करने के इल्जाम में, तीन लोगों का सर कलम कर दिया जाता है। इस्लाम में इसकी इजाजत नहीं होती है कि अगर कोई व्यक्ति मुल्क के साथ बगावत करे, हुब्बल वतनी आधा ईमान का दर्जा रखता है। कोई भी मुसलमान है, अगर वह सच्चा मुसलमान है, तो अपने मुल्क से मोहब्बत करता है। इसलिए मैं कहना चाहता हूं कि अफजल की पूजा-पद्धति क्या है, यह सवाल नहीं है। कोई भी व्यक्ति अगर संसद पर हमला करने का जिम्मेदार हो, सुप्रीम कोर्ट, जिस पर हर मजहब के लोगों को विश्वास है और उसके फैसले पर यकीन करता है, उसने अगर उस पर इल्जाम लगाया है और कोई फैसला सुनाया है तो वह अमल में लाया जाना चाहिए। हम इसलिए नहीं कह रहे हैं कि वह एक मुस्लिम है। मैं कहना चाहता हूं कि यहां इस मुद्दे पर राजनीति नहीं होनी चाहिए।

सभापति महोदय, मैं आपका आभार व्यक्त करते हुए कहना चाहूंगा कि देश के अंदर सुरक्षा के नाम पर राजनीति करने वालों को देश की जनता माफ नहीं करेगी।…(व्यवधान)  àÉé VÉÉÒiÉBÉE® <ºÉ ºÉnxÉ àÉå +ÉɪÉÉ cÚÆ* +ÉÉ{É SÉÖ{É ®cBÉE® àÉä®ÉÒ ¤ÉÉiÉ ºÉÖxÉå* +ÉÉ{ÉBÉEä =ààÉÉÒn´ÉÉ® BÉEÉÒ ´ÉcÉÆ VÉàÉÉxÉiÉ VɤiÉ cÉä MÉ<Ç lÉÉÒ*…(व्यवधान)

ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ : आपने बहुत अच्छी चर्चा की, अब कृपया अपनी बात समाप्त करें।

श्री सैयद शाहनवाज़ हुसैन : मैं आखिरी बात कहना चाहता हूं। यहां पर सच्चर कमेटी की बात कही गई। दूसरी तरफ अकलियत का एक आदमी एनडीए में जीतकर आया है, उसे बोलने नहीं दिया जा रहा है।

सभापति महोदय: आप उनकी बातों की तरफ ध्यान न दें और आखिरी बात कहकर समाप्त करें।

श्री सैयद शाहनवाज़ हुसैन: आरजेडी के लोग धमकी दे रहे हैं। अकलियत के एक आदमी का जीतकर आना इन्हें पच नहीं रहा है। ये लोग अकलियत की बात करते हैं, आपके दल का कोई यादव नेता मुस्लिम नेता को धमकी दे, तो लालू जी आपको उसे डांटना चाहिए कि किसी के साथ ऐसा व्यवहार नहीं करना चाहिए। हम जिस समाज में पैदा हुए, हमारे समाज के लोग डरपोक नहीं हैं, मैं किसी के डर से यहां नहीं बोल रहा हूं। शाहनवाज़ हुसैन खुदा के अलावा और किसी से नहीं डरता। …(व्यवधान) मैं किसी पर इल्जाम नहीं लगा रहा हूं। मैंने बहुत ही ईमानदारी से अपनी बात को यहां कहा है।…(BªÉ´ÉvÉÉxÉ)कांग्रेस पार्टी के सदस्य की तो वहां जमानत जब्त हो गई थी इसलिए आप बैठ जाएं।

ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ: आपने अच्छी बात कही है, अब समाप्त करें।

श्री सैयद शाहनवाज़ हुसैन : मैं आपका आभार व्यक्त करते हुए सदन से अपील करता हूं कि देश की आंतरिक सुरक्षा के मामले में कोई राजनीति नहीं करनी चाहिए। हम सब एकजुट हैं, इकट्ठे मिलकर बोलेंगे और देश की रक्षा करेंगे।

डॉ. राजेश मिश्रा (वाराणसी): सभापति महोदय, मैं आपकी अनुमति से आगे आकर बोलना चाहता हूं।

सभापति महोदय:ठीक है।

डॉ. राजेश मिश्रा :सभापति महोदय, सदन में प्रतिपक्ष के नेता श्री लाल कृष्ण आडवाणी द्वारा प्रस्तुत स्थगन प्रस्ताव का मैं विरोध करने के लिए खड़ा हुआ हूं। विरोध का कारण सिर्फ यह नहीं है कि हम इस मोशन के विरोध में बोल रहे हैं। वास्तविकता यह है कि यह मोशन आंतरिक सुरक्षा पर आया है, लेकिन उधर से जब बहस होती है, तो लगता है कि यह सिर्फ देश की आंतरिक सुरक्षा पर नहीं, अफजल गुरु पर मोशन है और उस पर चर्चा हो रही है। जैसी बातें उस तरफ से हो रही हैं, उससे लगता नहीं है कि देश की आंतरिक सुरक्षा की वास्तविक स्थिति क्या है।

हमारे देश को तीन तरफ से आंतरिक सुरक्षा का खतरा है। एक तरफ बाहरी आक्रमण है, जिन्हें हम आतंकवादी कहते हैं, उनसे खतरा है, दूसरी तरफ, जो नक्सलवादियों की गतवधियां देश के कई अंचलों में चल रही हैं, उससे आंतरिक सुरक्षा को खतरा पैदा हो रहा है और तीसरी तरफ इस देश के अंदर तमाम प्रांतों में रहने वाले जो बड़े-बड़े माफिया या डॉन हैं, उनसे भी आंतरिक सुरक्षा को खतरा आज की तारीख में कहीं न कहीं परिलक्षित हो रहा है।[R57]              मान्यवर, जब हम यह सोचते हैं कि आतंकवाद की पहली गोली कहां से चली तो हमें बरबस याद आ जाती है कि जब हिंदुस्तान आजाद हुआ और भारत के राष्ट्रपिता महात्मा गांधी जी को जिस व्यक्ति ने सबसे पहली गोली मारी, वहीं से पहली ईंट आतंकवाद की रखी गयी और जो लोग उनकी जमात में खड़े होते हैं, वे आतंकवाद के सबसे बड़े हिमायती हैं। हम इस बात की चर्चा नहीं करना चाहते कि एनडीए की सरकार में कहां-कहां आतंकवाद हुआ, यूपीए की सरकार में कहां-कहां आतंकवाद हुआ। हम माननीय आडवाणी जी का भाषण सुन रहे थे कि मुशर्रफ साहब को हमने आगरा वार्ता में बुलाया था, उन्होंने हमारी बात नहीं मानी और नाराज होकर हिंदुस्तान से चले गये। इससे हमारी सेहत पर कोई असर नहीं पड़ा। सबको याद होगा कि एक बारात जिस तरह से जाती है और दूल्हे का स्वागत जिस तरह से दरवाजे पर होता है, उसी तरह से इन्होंने आगरा में मुशर्रफ साहब का स्वागत किया था। जब मुशर्रफ साहब ने इनकी बात नहीं मानी और इनके सीने पर मूंग की दाल रगड़ते हुए पाकिस्तान चले गये, तब इनकी सरकार निर्लज्ज होकर बोल देती है कि हमारी बात उन्होंने नहीं मानी और वापिस चले गये।

        àÉÉxÉxÉÉÒªÉ +ÉÉb´ÉÉhÉÉÒ VÉÉÒ VÉ¤É SÉSÉÉÇ BÉE® ®cä lÉä, iÉ¤É BÉEc ®cä lÉä ÉÊBÉE àÉé +ɪÉÉävªÉÉ BÉEä +ÉÉÆnÉäãÉxÉ àÉå lÉÉ +ÉÉè® àÉÖZÉä <ºÉ ¤ÉÉiÉ BÉEÉ MÉ´ÉÇ cè* càÉ ãÉÉäMÉ |ÉÉÊiÉ{ÉFÉ BÉEä xÉäiÉÉ ºÉä ¤ÉcÖiÉ cÉÒ VÉÚÉÊxɪɮ cé, xɪÉä cé, ãÉäÉÊBÉExÉ càÉ BÉEcxÉÉ SÉÉciÉä cé +ÉÉè® càÉÉ®É ªÉc xÉVÉÉÊ®ªÉÉ cè ÉÊBÉE VÉ¤É BÉEÉä<Ç ®É­]źiÉ® BÉEÉ xÉäiÉÉ ÉÊBÉEºÉÉÒ VÉMÉc VÉÉA +ÉÉè® ´ÉcÉÆ nÆMÉä BÉEÉÒ +ÉɶÉÆBÉEÉ cÉä ªÉÉ nÆMÉÉ cÉä ®cÉ cÉä iÉÉä =ºÉBÉEä VÉÉxÉä BÉEä ¤ÉÉn ´Éc nÆMÉÉ ¶ÉÉÆiÉ cÉä VÉÉiÉÉ cè, iÉ£ÉÉÒ àÉÉxÉiÉä cé ÉÊBÉE ´Éc ®É­]Å BÉEÉ xÉäiÉßi´É BÉE®xÉä ´ÉÉãÉÉ BªÉÉÎBÉDiÉ cè* +ÉÉb´ÉÉhÉÉÒ VÉÉÒ VÉÉiÉä cé, iÉÉä {ÉÚ®ä ÉËcnÖºiÉÉxÉ àÉå nÆMÉÉ {ÉEèãÉiÉÉ cè*         ÉÊ{ÉUãÉä ºÉÉãÉ ¤ÉxÉÉ®ºÉ BÉEä ºÉÆBÉE]-àÉÉäSÉxÉ àÉÆÉÊn® àÉå ¤ÉàÉ-¤ãÉɺ] cÖ+ÉÉ* ®äãÉ´Éä º]ä¶ÉxÉ {É® {ÉÉèxÉä-ºÉÉiÉ ¤ÉVÉä ¤ÉàÉ-¤ãÉɺ] cÖ+ÉÉ* {ÉÉÉÌãɪÉÉàÉå] BÉEÉ ºÉjÉ 8 ¤ÉVÉä JÉiàÉ cÖ+ÉÉ +ÉÉè® ªÉÚ{ÉÉÒA BÉEÉÒ SÉäªÉ®àÉèxÉ ®ÉiÉ BÉEÉä ¤ÉxÉÉ®ºÉ VÉÉiÉÉÒ cé +ÉÉè® ºÉÖ¤Éc iÉBÉE ¤ÉxÉÉ®ºÉ àÉå ®ciÉÉÒ cé* ´ÉcÉÆ {É® ãÉÉäMÉÉå ºÉä ÉÊàÉãÉiÉÉÒ cé, ÉËcnÚ-àÉÖÉκãÉàÉ nÉäxÉÉå ºÉÆ|ÉnɪÉÉå BÉEä ãÉÉäMÉÉå ºÉä ÉÊàÉãÉiÉÉÒ cé* …(व्यवधान)  +ÉÉ{ÉBÉEÉä àÉä®ÉÒ ¤ÉÉiÉ ºÉÖxÉxÉÉÒ SÉÉÉÊcA +ÉÉè® =ºÉºÉä BÉÖEU ºÉÉÒJÉxÉÉ SÉÉÉÊcA +ÉÉè® àÉÉxÉxÉÉÒªÉ +ÉÉb´ÉÉhÉÉÒ VÉÉÒ BÉEÉä £ÉÉÒ BÉEcxÉÉ SÉÉÉÊcA ÉÊBÉE =xcå £ÉÉÒ AäºÉÉ cÉÒ BÉE®xÉÉ SÉÉÉÊcA* ®ÉiÉ BÉEä 12 ¤ÉVÉä VÉ¤É àÉÉxÉxÉÉÒªÉÉ ºÉÉäÉÊxɪÉÉ VÉÉÒ ¤ÉxÉÉ®ºÉ {ÉcÖÆSÉiÉÉÒ cé, iÉÉä àÉÖÉκãÉàÉ ºÉcàÉä cÖA lÉä +ÉÉè® ÉËcnÚ £ÉÉÒ ¶ÉÆÉÊBÉEiÉ lÉä ÉÊBÉE càÉÉ®ä àÉÆÉÊn® {É® +ÉɵÉEàÉhÉ cÖ+ÉÉ cè* ºÉÉäÉÊxɪÉÉ VÉÉÒ ºÉ¤É VÉMÉc VÉÉiÉÉÒ cé +ÉÉè® ºÉÖ¤Éc 6 ¤ÉVÉä ÉÊnããÉÉÒ ´ÉÉÉÊ{ÉºÉ +ÉÉ VÉÉiÉÉÒ cé* ¶ÉÉàÉ BÉEÉä {ÉÚ®É ¤ÉxÉÉ®ºÉ ¶ÉÉÆiÉ cÉä VÉÉiÉÉ cè* ÉËcnÖºiÉÉxÉ +ÉÉè® ¤ÉÉc® BÉEä ãÉÉäMÉ ªÉc Éʴɶ´ÉÉºÉ cÉÒ xÉcÉÓ BÉE® {ÉÉiÉä ÉÊBÉE {ÉÚ®É ¤ÉxÉÉ®ºÉ BÉEèºÉä ¶ÉÉÆiÉ cÖ+ÉÉ? nںɮä ÉÊnxÉ <xÉBÉEä xÉäiÉÉ ºÉÖ¤Éc àÉÆÉÊn® BÉEä +ÉÆn® SÉÉèBÉEÉÒ ãÉMÉÉiÉä cé +ÉÉè® BÉEciÉä cé ÉÊBÉE +ÉÉiÉÆBÉE´ÉÉnÉÒ BÉEÉä {ÉBÉE½É VÉÉA, xÉcÉÓ iÉÉä càÉ ªÉcÉÆ +ÉxɶÉxÉ BÉE®åMÉä*[r58]          àÉé ´ÉcÉÆ BÉEä +ÉÉn®hÉÉÒªÉ àÉcxiÉ VÉÉÒ BÉEÉä ¤ÉvÉÉ<Ç[r59]  देना चाहता हूं कि उन्होंने उनकी चौकी बाहर करवा दी और कहा कि यदि अनशन करना है या राजनीति करनी है तो मंदिर के बाहर जाइए, मन्दिर के अन्दर नहीं कर सकते हैं। इनके राष्ट्रीय नेता को ऐसा कहा गया। हमें यह कहते हुए फख्र है कि आज यूपीए की चेयरपर्सन का ऐसा व्यक्तित्व है कि वह जब मुम्बई बम ब्लास्ट के बाद आदरणीय रेल मंत्री के साथ जाती हैं तो दूसरे दिन मुम्बई शान्त हो जाता है और वहां सामान्य गतवधियां शुरू हो जाती हैं। आज हिन्दुस्तान की आन्तरिक सुरक्षा को बड़े-बड़े माफिया लोगों से खतरा है। मैं उदाहरण के तौर पर कहना चाहता हूं कि आज उत्तर प्रदेश के अन्दर हर जनपद में बड़े-बड़े माफिया हैं। आधे माफिया जेल में हैं, आधे जेल के बाहर हैं और आधे वहां की सरकार में मंत्री बने हैं। वहां आंतरिक सुरक्षा को खतरा पैदा हो गया है। आज वहां के लोग बाहर के आतंकवादियों से कम भयभीत हैं, नक्सलाइट से कम भयभीत हैं। उत्तर प्रदेश सरकार में जो माफिया हैं, जो जेल में हैं, वे वहां से १५ जिलोंें का संचालन करते हैं। वे जेल में बैठ कर वहां के प्रशासन को चलाते हैं। …(व्यवधान) 

ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ +ÉÉ{ÉBÉEÉÒ ¤ÉÉiÉ º´ÉÉÒBÉEÉ® BÉE® ãÉÉÒ* +ÉÉ{ÉBÉEÉÒ ¤ÉÉiÉ cÉä MÉ<Ç* ...(व्यवधान)

डॉ. राजेश मिश्रा वह मेरे बड़े भाई हैं। मेरे गृह जनपद से भाई हैं। एनडीए के जो लोग अफजल की बात करते हैं, मैं उनसे कहना चाहता हूं कि कानूनी प्रक्रिया के तहत उन्होंने राष्ट्रपति जी को माफीनामा दिया है। उन्हें बहुत घबराहट और जल्दी है क्योंकि वह अफजल है। एनडीए के समय में इस तरह के २२ केस महामहिम राष्ट्रपति जी को रैफर किए गए थे। …(व्यवधान)  इनकी सरकार के समय एक के खिलाफ भी कार्रवाई नहीं हुई। उस समय इनको चिन्ता क्यों नहीं हुई। चूंकि अफजल आतंकवादी नहीं है, वह मुसलमान है। वह मुसलमान न होता तो शायद इनको चिन्ता नहीं होती। …(व्यवधान) 

सभापति महोदय: अब आप समाप्त करिए।

डॉ. राजेश मिश्रा अगर आपको आतंकवाद से निपटना है तो अपना नजरिया बदलना होगा। हम किसी भी आतंकवादी को सम्प्रदाय या जाति के नाम पर बांट नहीं सकते। किसी भी मजहब को मानने वाला व्यक्ति अगर आतंकवादी है, तो आतंकवादी है। हर आतंकवादी के प्रति एक ही ढंग का नजरिया रखना होगा। यदि सम्प्रदाय को बांट कर आतंकवाद का निपटारा चाहते हैं, तो हम कह सकते हैं कि आप आतंकवादियों से नहीं लड़ना चाहते हैं। यह आरोप हम नहीं लगा रहे हैं, यह पूरे हिन्दुस्तान के लोग लगा रहे हैं। आप जब अफजल की बात करते हो, तो हर इन्सान यह समझता है कि आप आतंकवादी की बात नहीं कर रहे हैं। …(व्यवधान) 

ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ& आपकी बात हो गई। अब आपकी कोई बात रिकॉर्ड में नहीं आ रही है।

डॉ. राजेश मिश्रा *...

ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ& आपकी बात समाप्त हो गई है।

...(व्यवधान)

ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ& उनकी कोई बात रिकॉर्ड में नहीं जा रही है।

…(व्यवधान)  [r60]                                                              * Not recorded   श्री प्रभुनाथ सिंह (महाराजगंज, बिहार): सभापति महोदय, आज यहां आंतरिक सुरक्षा के विषय पर चर्चा चलरही है। …(व्यवधान)  ºÉ®nÉ® iÉÉä ªÉcÉÓ ¤Éè~ä cÖA cé +ÉÉè® =xÉBÉEÉÒ ®cxÉÖàÉÉ<Ç àÉå +ÉÉ{É BÉEÉàÉ BÉE®iÉä cé* ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ, +ÉMÉ® <ºÉ iÉ®c BÉEÉÒ ]ÉäBÉEÉ]ÉäBÉEÉÒ cÉäMÉÉÒ, iÉÉä àÉä®ÉÒ VÉÖ¤ÉÉxÉ £ÉÉÒ ¤ÉcBÉE VÉÉAMÉÉÒ* àÉé +ÉÉ{ɺÉä ÉÊxÉ´ÉänxÉ BÉE®iÉÉ cÚÆ, BÉDªÉÉåÉÊBÉE àÉé ÉÊBÉEºÉÉÒ BÉEä  ¤ÉÉ®ä àÉåå ¤ÉÉäãÉxÉÉ xÉcÉÓ SÉÉciÉÉ cÚÆ, +ÉMÉ® ãÉÉäMÉ ¤ÉÉäãÉåMÉä iÉÉä àÉé £ÉÉÒ =ºÉÉÒ £ÉÉ­ÉÉ àÉå =kÉ® nÚÆMÉÉ* àÉé £ÉÉ­ÉÉ àÉå BÉEàÉVÉÉä® xÉcÉÓ {ɽiÉÉ cÚÆ* सभापति महोदय : +ÉÉ{É SÉäªÉ® BÉEÉä AbÅäºÉ BÉEÉÒÉÊVÉA* श्री प्रभुनाथ सिंह : सभापति महोदय, आज आंतरिक सुरक्षा के विषय पर चर्चा चल रही है। आतंरिक सुरक्षा पर चर्चा का मात्र कारण इतना ही है, सरकार भी महसूस कर रही है और सभी ने महसूस किया है कि भारत की आंतरिक सुरक्षा को खतरा है। जब कार्य-स्थगन प्रस्ताव पर यहां चर्चा होती है, तब यह माना जाता है कि कार्य स्थगन का मतलब सरकार पर सेंसर होता है। इस चर्चा में कई लोगों ने भाग लिया है और वृहद रूप में इस विषय पर चर्चा हो चुकी है, लेकिन मैं सिर्फ एक-दो बिंदुओं पर ही कहना चाहता हूं। आतंकवाद बाहर से सुनियोजित, प्रायोजित है और इस देश में आतंकवाद फैलाया गया है और हमें आतंकवाद से खतरा है, लेकिन देश के अंदर भी कहीं माओवाद है, कहीं उग्रवाद है, कहीं नक्सलवाद है और तरह-तरह के खतरों से यह देश ग्रसित हो चुका है। जब ऐसी परिस्थितियों से देश ग्रसित हो चुका है, इससे हमारी आंतरिकसुरक्षा खतरे में है। मुझे गृह मंत्री जी की किताब मिली है, जिसे मैंने पढ़ा है। वे क्या करने जा रहे हैं, उस किताब में उसकी चर्चा विस्तार से की गई है कि वह राज्यों में भी पुलिस को कितना मजबूत कर रहे हैं, कितना प्रशिक्षण दे रहे हैं, कितना धन मुहैया कराने जा रहे हैं और अर्द्ध सैनिक बल की टुकड़ी बनाने की बात कह रहे हैं। उनके प्रतिवेदन से यह स्पष्ट है कि जो आतंकवाद यहां पहले था, वह उससे देश में घटा है। लेकिन एक अखबार में उनका बयान आया है, जिसके बारे में वह कह चुके हैं कि ऐसा बयान नहीं आया। यह भी चर्चा है कि अखबार पर कितना भरोसा किया जाए, लेकिन अब तो यह देश अखबार पर ही चलता है। रांची में एक एस.पी. का ट्रांसफर हो गया और वह अखबार में छपा तो वहां की हाई कोर्ट ने कोग्नीजेंस ले लिया और उस एस.पी. का स्थानांतरण स्थगित कर दिया गया। सदन में हम लोग चर्चा करते हैं, अखबार में समाचार निकलता है, उसी आधार पर हम यहां चर्चा करते हैं। जब अखबार के माध्यम से देश का संचालन होता है और अखबार की किसी बात को हम नहीं मानें, इसका सवाल कहां उठता है? जिस ढंग से गृह मंत्री जी का बयान अखबारों में छपा है या जो उन्होंने किताब में लिखा है कि आतंकवाद देश में घट रहा है और जिस ढंग से अखबार में दिया है कि उससे देश की वभिन्न संस्थाओं को खतरा हो सकता है, यह दोनों बातें विपरीत दिशा की हैं। इन दोनों विपरीत दिशाओं के कारण देश में भय का वातावरण कायम हुआ है। इस भय के वातावरण में हम दोस्ती की राह तलाशते हैं। दोस्ती की राह तलाशना बहुत अच्छी बात है, जरूर तलाशना चाहिए लेकिन ऐसे दोस्त से सावधान रहने की जरूरत होती है क्योंकि जब हम दोस्ती का हाथ मजबूत करने के लिए उसकी तरफ बढ़ते हैं, तब कहीं न कहीं हमला होता है, यह नीयती बन चुकी है। जैसे आडवाणी जी कह रहे थे कि जब श्री अटल बिहारी यहां प्रधानमंत्री थे, तब दिल्ली से बस में बैठकर वह लाहौर गए थे, तब हमें कारगिल युद्ध का सामना करना पड़ा था। कभी-कभी ऐसा देखने को मिलता है कि जब दोस्ती की प्रकिया शुरू होती है तब आतंकवादी हमला होता है। हमला कहां होता है? हमला धार्मिक स्थलों या भीड़भाड़ वाले इलाकों या रेलों में होता है। इन हमलों के पीछे आतंकवादियों की मात्र एक नीयत होती है, उनकी नीयत मारने या हत्या करने की नहीं होती है बल्कि भारत की एकता और अखंडता पर हमला करने की होती है। इसका कारण है कि भारत की बनावट में देखा गया है कि वभिन्न प्रांतों में वभिन्न भाषाभाषी लोग रहते हैं, वभिन्न जाति और धर्म के लोग रहते हैं जिनका रहन-सहन और जातियां अलग हैं, लेकिन देश की अखंडता और एकता का जब भी सवाल उठता है, तब चाहे वे जिस जाति या धर्म के लोग हों, एक साथ मजबूती के साथ खड़े होते हैं और देश की अखंडता और एकता को बचाने के लिए आगे बढ़ते हैं। इसी कारण वे हमला करते हैं क्योंकि अगर धार्मिक स्थलों पर हमला होगा तो वहां लोग मारे जाएंगे जिससे देश में सांप्रदायिक उन्माद फैलेगा और देश की एकता और अखंडता के लिए खतरा पैदा होगा। इसी तरह से भीड़भाड़ वाले इलाकों में हमला करके उस घटना से वे यह प्रदर्शित करना चाहते ,हैं जिससे देश में दहशत का वातावरण पैदा हो। सिर्फ इतना ही नहीं, वे देश की अर्थव्यवस्था पर भी हमला करते हैं। आई.एस.आई. के माध्यम से इस देश में जो जाली रुपया भेजा जा रहा है, वह इस देश की अर्थ-व्यवस्था पर हमला है।

18.00 hrs [MSOffice61]          <ºÉÉÒ iÉ®c nä¶É BÉEä +ÉÆn® +ÉÉÆwÉ |Énä¶É ºÉä ãÉäBÉE® xÉä{ÉÉãÉ iÉBÉE ªÉc ºÉàɺªÉÉ cè* cÉãÉÉÆÉÊBÉE +É£ÉÉÒ xÉä{ÉÉãÉ BÉEÉÒ {ÉÉÊ®ÉκlÉÉÊiÉ ¤ÉnãÉÉÒ cÖ<Ç cè* xÉä{ÉÉãÉ BÉEÉÒ ¤ÉnãÉÉÒ {ÉÉÊ®ÉκlÉÉÊiÉ ºÉä ãÉMÉiÉÉ cè ÉÊBÉE =vÉ® ºÉä £ÉÉ®iÉ BÉEÉä ºÉÖBÉÚExÉ ÉÊàÉãÉäMÉÉ* =kÉ® |Énä¶É ºÉä ãÉäBÉE® ÉʤÉcÉ® BÉEÉ ¤ÉcÖiÉ ¤É½É ÉÊcººÉÉ VÉÉä £ÉÉ®iÉ ºÉä ºÉ]É cÖ+ÉÉ cè, =vÉ® ºÉä àÉÉ+ÉÉä´ÉÉÉÊnªÉÉå BÉEÉ VÉilÉÉ £ÉÉ®iÉ BÉEä +ÉÆn® PÉÖºÉiÉÉ lÉÉ +ÉÉè® BÉEÉä<Ç xÉ BÉEÉä<Ç PÉ]xÉÉ PÉ]iÉÉÒ ®ciÉÉÒ lÉÉÒ* càÉ àÉcºÉÚºÉ BÉE®iÉä cé ÉÊBÉE =kÉ® |Énä¶É +ÉÉè® ÉʤÉcÉ® ®ÉVªÉ àÉå =OÉ´ÉÉn +ÉÉè® xÉBÉDºÉãÉ´ÉÉn BÉEÉÒ xÉä{ÉÉãÉ BÉEÉÒ iÉ®{ÉE ºÉä cÉÒ ¤ÉfÃÉäiÉ®ÉÒ cÉäiÉÉÒ lÉÉÒ* ãÉäÉÊBÉExÉ +É¤É xÉä{ÉÉãÉ BÉEä àÉÉ+ÉÉä´ÉÉnÉÒ ´ÉcÉÆ BÉEÉÒ àÉÖJªÉ vÉÉ®É àÉå ¶ÉÉÉÊàÉãÉ cÉä ®cä cé* càÉ ºÉàÉZÉiÉä cé ÉÊBÉE ªÉc £ÉÉ®iÉ BÉEä ÉÊãÉA ºÉÖBÉÚExÉ BÉEÉ ÉÊ´É­ÉªÉ cÉäMÉÉ*         MÉßc àÉÆjÉÉÒ VÉÉÒ +É£ÉÉÒ ªÉcÉÆ àÉÉèVÉÚn xÉcÉÓ cè* càÉ ºÉ®BÉEÉ® ºÉä +ÉÉOÉc BÉE®åMÉä ÉÊBÉE ´ÉcÉÆ BÉEä àÉÉ+ÉÉä´ÉÉnÉÒ +ÉÉè® xÉBÉDºÉãÉ´ÉÉnÉÒ xÉäiÉÉ+ÉÉäÆ ºÉä ¤ÉÉiÉ BÉE®xÉÉÒ SÉÉÉÊcA* ªÉÉÊn =xÉBÉEÉ ={ɪÉÉäMÉ cÉä, iÉÉä SÉÉcä +ÉÉÆwÉ |Énä¶É, =kÉ® |Énä¶É, +ÉɺÉÉàÉ, =½ÉÒºÉÉ ªÉÉ UkÉÉÒºÉMÉfà cÉä, =xÉ xÉäiÉÉ+ÉÉäÆ ºÉä ºÉà{ÉBÉEÇ BÉE®BÉEä ªÉcÉÆ BÉEä xÉBÉDºÉãÉ´ÉÉÉÊnªÉÉå BÉEÉä £ÉÉÒ àÉÖJªÉ vÉÉ®É àÉå ãÉÉxÉä BÉEÉ |ɪÉÉºÉ BÉE®xÉÉ SÉÉÉÊcA* nä¶É àÉå SÉÉcä ¤ÉÉc®ÉÒ +ÉÉiÉÆBÉE´ÉÉÉÊnªÉÉå BÉEä càÉãÉä cÉå, SÉÉcä PÉ® BÉEä +ÉÆn® xÉBÉDºÉãÉ´ÉÉÉÊnªÉÉå, àÉÉ+ÉÉä´ÉÉÉÊnªÉÉå +ÉÉè® =OÉ´ÉÉÉÊnªÉÉå BÉEä càÉãÉä cÉå, <xÉBÉEä BÉEÉ®hÉ £ÉÉ®iÉ àÉå ¤É®É¤É® +ɺÉÖ®FÉÉ BÉEÉÒ £ÉÉ´ÉxÉÉ ¤ÉxÉÉÒ ®cäMÉÉÒ* <ºÉÉÊãÉA càÉ +ÉÉ{ɺÉä +ÉÉOÉc BÉE®xÉÉ SÉÉciÉä cé ÉÊBÉE £ÉÉ®iÉ ºÉ®BÉEÉ® BÉEä MÉßc àÉÆjÉÉÒ BÉEÉä SÉÉÉÊcA ÉÊBÉE ´ÉcÉÆ xÉBÉDºÉãÉ´ÉÉnÉÒ +ÉÉè® àÉÉ+ÉÉä´ÉÉÉÊnªÉÉå BÉEä xÉäiÉÉ+ÉÉäÆ ºÉä ºÉà{ÉBÉEÇ BÉE®BÉEä £ÉÉ®iÉ BÉEÉÒ +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ àÉå +ÉMÉ® =xÉBÉEÉ ºÉcªÉÉäMÉ ÉÊàÉãÉiÉÉ cÉä, iÉÉä càÉå =xɺÉä ºÉcªÉÉäMÉ ãÉäxÉÉ SÉÉÉÊcA*         nںɮÉÒ ¤ÉÉiÉ àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE VÉÉä +ÉÉÆBÉE½ä <xÉBÉEÉÒ ÉÊBÉEiÉɤÉÉå àÉå ÉÊnªÉä MɪÉä cé, =xÉ +ÉÉÆBÉE½Éå BÉEä +ÉxÉÖºÉÉ® BÉE<Ç ´É­ÉÉç àÉå näJÉÉ MɪÉÉ cè ÉÊBÉE VÉÉä xÉÉMÉÉÊ®BÉE +ÉÉè® {ÉÖÉÊãÉºÉ BÉEä ãÉÉäMÉ àÉ®ä cé, =xÉBÉEÉÒ +ÉÉè® +ÉÉiÉÆBÉE´ÉÉÉÊnªÉÉå BÉEÉÒ ºÉÆJªÉÉ ¤É®É¤É® cÉäiÉÉÒ cè* ªÉtÉÉÊ{É ºÉÉ®ä ºÉÉvÉxÉ càÉÉ®ä {ÉÉºÉ àÉÉèVÉÚn cé* càÉÉ®ä {ÉÉºÉ ºÉäxÉÉ +ÉÉè® +ÉrǺÉèÉÊxÉBÉE ¤ÉãÉÉå BÉEä |ÉÉʶÉÉÊFÉiÉ ãÉÉäMÉ cé, ®ÉVªÉ BÉEÉÒ {ÉÖÉÊãÉºÉ BÉEÉä £ÉÉÒ +ÉÉiÉÆBÉE´ÉÉÉÊnªÉÉå ºÉä ãɽxÉä BÉEÉ |ÉÉʶÉFÉhÉ ÉÊnªÉÉ VÉÉ ®cÉ cè, ãÉäÉÊBÉExÉ <ºÉ ºÉ¤ÉBÉEä ¤ÉÉ´ÉVÉÚn £ÉÉÒ +ÉÉiÉÆBÉE´ÉÉnÉÒ +É{ÉxÉä àÉBÉEºÉn àÉå BÉEÉàɪÉÉ¤É cÉäiÉä cé* <ºÉBÉEÉ BÉEÉ®hÉ càÉ ªÉc àÉÉxÉiÉä cé ÉÊBÉE càÉÉ®ÉÒ JÉÖÉÊ{ÉEªÉÉ AVÉäxºÉÉÒ {ÉEäãÉ cÉä ®cÉÒ cè* +É£ÉÉÒ nÉä ÉÊnxÉ {ÉcãÉä +ÉJɤÉÉ® àÉå U{ÉÉ lÉÉ ÉÊBÉE ÉÊnããÉÉÒ àÉå nÉä +ÉÉiÉÆBÉE´ÉÉnÉÒ {ÉBÉE½ä MɪÉä +ÉÉè® ´Éä ABÉE ºÉÉãÉ ºÉä ÉÊnããÉÉÒ àÉå ®c ®cä lÉä* ÉÊnããÉÉÒ nä¶É BÉEÉÒ ®ÉVÉvÉÉxÉÉÒ cè* ªÉcÉÆ JÉÖÉÊ{ÉEªÉÉ AVÉäxºÉÉÒ ºÉä ãÉäBÉE® ºÉÉ®ÉÒ iÉ®c BÉEÉ JÉÖÉÊ{ÉEªÉÉ iÉÆjÉ àÉÉèVÉÚn cè* +ÉBÉDºÉ® +ÉJɤÉÉ®Éå àÉå ªÉc Jɤɮ nÉÒ VÉÉiÉÉÒ cè, BÉE<Ç ¤ÉÉ® càÉxÉä +ÉJɤÉÉ®Éå àÉå {ÉfÃÉ cè ÉÊBÉE ªÉÉÊn BÉEÉä<Ç £ÉÉÒ ¤ÉÉc® BÉEÉ BªÉÉÎBÉDiÉ ÉÊnããÉÉÒ ¶Éc® àÉå +ÉÉBÉE® ®cäMÉÉ iÉÉä {ÉcãÉä =ºÉä {ÉÖÉÊãÉºÉ lÉÉxÉä àÉå ºÉÚSÉxÉÉ näxÉÉÒ {ɽäMÉÉÒ* =ºÉä +É{ÉxÉÉ cÖÉÊãɪÉÉ £ÉÉÒ näxÉÉ cÉäMÉÉ* =ºÉBÉEä ¤ÉÉn cÉÒ ´Éc ÉÊnããÉÉÒ àÉå BÉEcÉÓ ÉÊBÉE®ÉªÉä BÉEÉ àÉBÉEÉxÉ ãÉäBÉE® ®c ºÉBÉEiÉÉ cè* सभापति महोदय : +É¤É +ÉÉ{É ºÉàÉÉ{iÉ BÉEÉÒÉÊVÉA* श्री प्रभुनाथ सिंह :इतनी जल्दी खत्म करें।

सभापति महोदय :  मजबूरी है।

श्री प्रभुनाथ सिंह : मुझे बस एक मिनट और बोलने दीजिए। मैं कह रहा था कि इतनी मजबूत व्यवस्था के बाद भी अगर कोई आतंकवादी दिल्ली में एक-एक साल तक अपना अड्डा बनाये हुए हैं और खुफिया एजेन्सीज को इसके बारे में पता नहीं चलता है, तो यह माना जायेगा कि हमारा खुफिया तंत्र कमजोर है, हमारा खुफिया तंत्र इन आतंकवादियों को ढूंढ निकालने में सक्षम नहीं है। चूंकि आपने घंटी बजादी है, इसलिए आपको धन्यवाद देते हुए मैं अपनी बात यहीं समाप्त करता हूं।

सभापति महोदय :  सदन का समय ६ बजे तक था, यदि सदन सहमत हो तो सदन का समय एक घंटे के लिए बढ़ा दिया जाए। अभी गृह मंत्री जी को जवाब देना है। यदि आप सहमत हों तो एक घंटे में सदन की कार्रवाई समाप्त की जाए।

श्री लालू प्रसाद : आधा घंटे बढ़ा दिया जाए।

सभापति महोदय : ~ÉÒBÉE cè, ºÉnxÉ BÉEÉ ºÉàÉªÉ +ÉÉvÉÉ PÉÆ]ä ¤ÉfÃɪÉÉ VÉÉiÉÉ cè* PROF. M. RAMADASS (PONDICHERRY): Mr. Chairman, Sir, I rise to  oppose the every word of the Motion moved by the Leader of the Opposition, hon. Shri Advaniji.  I oppose this Motion because the arguments advanced by Shri L.K. Advaniji have no substance.  The arguments are fallacious, and they are not based on facts. 

            His main onus is that there is an alarming growth in the incidents of violence in the country causing  great concern in the security situation.  If someone says that there is an alarming situation, he should be able to substantiate with the facts and figures.

            I have listened to the speech of Shri Advaniji with all care and attention, and I could not find out any of the bases on which he had built his arguments.[r62]              Therefore, I tend to believe that the argument of the Leader of the Opposition cannot be accepted. He was mostly obsessed only with absurd issue and not about the security issue of the country. This morning when he made a statement he said that he was indicted because he was leading a movement. What kind of movement he was leading into? Was he leading a movement for the sake of the Scheduled Caste people of this country? Was he leading a movement for the sake of the Other Backward Classes in this country, who constitute about 60 per cent?

            When the issue of Mandal Commission came, he said: “Mandir is more important than Mandal.” What kind of movement it was? Therefore, the argument that he has given has no evidences. But to put things in the right perspective, I would like to tell this House that the security situation has to be judged in terms of three parameters. One, we have to take into account the terrorist activities in Jammu and Kashmir. The second one is that we have to look into the Naxalite problem, and the third one is that we will have to look into the communal situation. Now, in assessing these three parameters, we will have to take into account some of the temporal and inter-temporal facts and figures.

            When you look at the facts, the facts are available from the Ministry of Home Affairs of the Government of India about the various incidents that have taken place, and there are a large number of reputed research studies in this country. They have also assessed the security situation. I have gone through all those facts. They reveal that the security situation today is not worse. It has not become bad when compared to a few years ago.

            To give you some of the statistics, I should tell you that in the case of Jammu and Kashmir, the terrorist incidents in 2002 were 4038. It declined to 1442 in October, 2006, which means, three-fourths of the incidents which existed in 2002, have come down now. The number of civilians killed was 1008 in 2002. It has come down to 340. What do these facts show? What do these statistics show? They show that the incidents of violence are declining and the security situation is improving in the country.

 When you take the situation in the North-East also, the number of incidents in 2002 was 1319 and it has become 1000 in 2006. Therefore, all parameters show that the situation is improving today. Even in the North-East, especially in Manipur, the situation is improving today. Now apart from the facts about the terrorists, the Naxalite incidents also show that there is only a marginal increase but the overall situation is improving, thanks to the efforts taken by the Government. … (Interruptions) I am giving you relevant facts to this House. Kindly permit me to speak for two or three minutes more. 

MR. CHAIRMAN : The Home Minister has to reply.

PROF. M. RAMADASS : Yes, Sir. Everybody will have to speak. You have given 15 to 20 minutes to other hon. Members. They have spoken only stories and wishful thinking here. I am substantiating my points with facts and figures and statistics.

MR. CHAIRMAN: Your Party has only three minutes’ time.

PROF. M. RAMADASS : What kind of distribution it is! MR. CHAIRMAN: What can I do?

PROF. M. RAMADASS : I can give you one more evidence. It is not given by the Ministry of Home Affairs. But a reputed study done by the Centre for the Study of Developing Society also shows this. It conducted a survey. The results of the study were published on 15th August, 2006. This study was based on a survey of 14,860 respondents in India spread over 883 villages and urban areas in 19 States. Now, the important finding of the study is that three-fourths of the people feel completely safe in their own localities and only five per cent say that they feel very insecure. It means that India is now becoming more and more a secured place to live in. Only 25 per cent of the people today feel less safer than what they did a few years ago.

            When you compare the South Asian security, about which also the same Centre, the Centre for the Study of Developing Society, had made a study, it shows that among the South Asian countries, India is more secure than other countries. Now, what more evidence do you want to show that today the security situation in India is better than other countries?

            The third important suggestion is that the popular perception of the people about security is not associated with terrorism at all. They are worried more about the normal occurrences that are taking place, and in the perception of the people, terrorism is not a major thing.

            Muslims and other minorities do not link the terrorism to a particular community. Even the Hindus among the Hindus, 38 per cent of the Hindus feel that it is not connected with any of the religious group[MSOffice63] s. Therefore, a clear majority of the people feel that the security situation is safe. Now, these two evidences which I have given go to disprove what Shri L.K. Advani has said and the dismal picture that he has painted with regard to the security situation.

            I have one more point. Not only that, in the last two-and-a-half years, the Government headed by Dr. Manmohan Singh has initiated a large number of imaginative initiatives in the field of tackling the security issues. He has taken economic development as the surest antidote against terrorism. He has taken a large number of issues like tackling unemployment, distribution of land resources to the people, providing large amount of welfare measures to people etc. All these things have created a congenial situation in the country. The hon. Minister of Home Affairs is initiating a lot of discussions with the Chief Ministers, with the Ministers of the foreign countries. The Union Home Secretary is initiating a number of measures.

All those things, therefore, have now created an environment in which the security of the nation is secure. Therefore, the argument of the hon. Leader of the Opposition that there is an alarming growth in the terrorist activities or other activities causing security concern cannot be accepted. Therefore, I urge this House to reject this Adjournment Motion of Shri L.K. Advani, lock, stock and barrel.

                                                                                

SHRI SARBANANDA SONOWAL (DIBRUGARH): Sir, this is an important issue. Please allow me to speak. … (Interruptions)

श्री संतोष गंगवार (बरेली) : ºÉ£ÉÉ{ÉÉÊiÉ VÉÉÒ, càÉÉ®ÉÒ {ÉÉ]ÉÔ BÉEÉÒ iÉ®{ÉE ºÉä +ÉÉè® ãÉÉäMÉ £ÉÉÒ ¤ÉÉäãÉxÉä ´ÉÉãÉä cé* सभापति महोदय :  +ÉÉ{ÉBÉEÉÒ {ÉÉ]ÉÔ BÉEÉ ºÉàÉªÉ ºÉàÉÉ{iÉ cÉä SÉÖBÉEÉ cè* ...(व्यवधान)

SHRI ABDUL RASHID SHAHEEN (BARAMULLA): Sir, we should be allowed to speak. Please give us some time. … (Interruptions)

श्री कीरेन रिजीजू (अरुणाचल पश्चिम): सभापति जी, मुझे दो मिनट का समय दीजिये।

सभापति महोदय : +ÉÉ{ÉBÉEÉÒ {ÉÉ]ÉÔ BÉEä +ÉÉè® ºÉnºªÉÉå BÉEä xÉÉàÉ xÉcÉÓ +ÉɪÉä cé* +ÉMÉ® ºÉÖ¤Éc 4 ¤ÉVÉä iÉBÉE cÉ=ºÉ SÉãÉä iÉÉä +ÉÉ{ÉBÉEä xÉÉàÉ +ÉÉ VÉɪÉåMÉä* +ÉÉ{É ªÉÉäMÉÉÒ +ÉÉÉÊniªÉxÉÉlÉ VÉÉÒ BÉEÉä ¤ÉÉäãÉxÉä nå, =xcå BÉDªÉÉå ÉÊbº]¤ÉÇ BÉE® ®cä cé? अभीतो आप बैठिये, बाद में देखेंगे।

...(व्यवधान)

सभापति महोदय :   चौ.  ãÉÉãÉ É˺Éc VÉÉÒ, +ÉÉ{É ¤ÉèÉÊ~ªÉä* +ÉÉ{ÉBÉEÉÒ {ÉÉ]ÉÔ xÉä +ÉÉ{ÉBÉEÉ xÉÉàÉ xÉcÉÓ ÉÊnªÉÉ cè* MÉßcàÉÆjÉÉÒ VÉÉÒ =kÉ® nåMÉä, ´Éc JÉÖn ºÉFÉàÉ cé, ´Éc +ÉÉ{ÉBÉEÉÒ {ÉÉ]ÉÒ BÉEÉÒ +ÉÉä® ºÉä cÉÒ ¤ÉÉäãÉåMÉä*   योगी आदित्यनाथ (गोरखपुर) : ºÉ£ÉÉ{ÉÉÊiÉ VÉÉÒ,  àÉÉxÉxÉÉÒªÉ xÉäiÉÉ ÉÊ´É{ÉFÉ xÉä nä¶É  àÉå +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEä ºÉ¤ÉÆvÉ BÉEɪÉÇ ºlÉMÉxÉ |ɺiÉÉ´É ÉÊnªÉÉ cè, àÉé =ºÉBÉEä ºÉàÉlÉÇxÉ àÉå ¤ÉÉäãÉxÉä BÉEä ÉÊãɪÉä JÉ½É cÖ+ÉÉ cÚÆ*         ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ, àÉÉxÉxÉÉÒªÉ xÉäiÉÉ |ÉÉÊiÉ{ÉFÉ xÉä ÉÊVÉxÉ àÉci´É{ÉÚhÉÇ ÉʤÉxnÖ+ÉÉäÆ {É® ÉÊSÉxiÉÉ BªÉBÉDiÉ BÉEÉÒ cè, ´Éä ºÉSÉàÉÖSÉ àÉå MÉà£ÉÉÒ® cé +ÉÉè® ÉÊ{ÉUãÉä nÉä-fÉ<Ç ´É­ÉÉç ºÉä àÉéxÉä º´ÉÆªÉ £ÉÉÒ <ºÉ ¤ÉÉiÉ BÉEÉä àÉcºÉÚºÉ ÉÊBÉEªÉÉ cè ÉÊBÉE ºÉ®BÉEÉ® nä¶É BÉEÉÒ +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEä ºÉÉlÉ ÉÊJÉãÉ´Éɽ BÉE® ®cÉÒ cè* AäºÉä ¤ÉcÖiÉ ºÉÉ®ä ÉʤÉxnÖ cé ÉÊVÉxcå càÉ näJÉiÉä +ÉÉ ®cä cé, SÉÉcä ´Éc VÉààÉÚ BÉE¶àÉÉÒ® BÉEä +ÉÆn® cÉå ªÉÉ nä¶É BÉEä {ÉÚ´ÉÉækÉ® ®ÉVªÉÉå àÉå cÉä ªÉÉ ÉÊ{ÉE® nä¶É BÉEä  ¤ÉcÖºÉÆJªÉBÉE ºÉàÉÉVÉ BÉEä vÉÉÉÌàÉBÉE, +ÉÉvªÉÉÉÎiàÉBÉE,[s64]  बहुसंख्यक धार्मिक स्थल पर होने वाले हमले की बात हो, या फिर महत्वपूर्ण पर्व और त्यौहारों के अवसर पर बम विस्फोट करके बहुसंख्यक समाज में आतंक और भय का वातावरण पैदा करने का काम हो, हर उस मामले में सरकार की ओर से एक छोटी सी प्रतक्रिया आती है कि कुछ मनचले युवकों की करामात है। क्या सचमुच में एक छोटी सी प्रतक्रिया से हम राष्ट्रीय सुरक्षा और आंतरिक सुरक्षा को नज़रंदाज़ कर पाएंगे? लेकिन आज यही होता जा रहा है।

        càÉå ªÉÉn cè ÉÊBÉE +É|ÉèãÉ 2004 àÉå nä¶É BÉEä àÉÉjÉ {ÉÉÆSÉ ®ÉVªÉÉå àÉå xÉBÉDºÉãÉ´ÉÉn lÉÉ* +ÉÉVÉ ºÉ®BÉEÉ®ÉÒ +ÉÉÆBÉE½Éå BÉEä +ÉxÉÖºÉÉ® 13 ®ÉVªÉÉå àÉå ªÉc {ÉEèãÉÉ cè +ÉÉè® +ÉMÉ® ÉʤÉxÉÉ +ÉÉÆBÉE½Éå BÉEä =xÉBÉEÉä näJÉÉ VÉÉA iÉÉä ãÉMÉ£ÉMÉ 20-21 ®ÉVªÉ xÉBÉDºÉãÉ´ÉÉnÉÒ ÉËcºÉÉ ºÉä ÉÊBÉEºÉÉÒ xÉ ÉÊBÉEºÉÉÒ °ô{É àÉå |ÉiªÉFÉ ªÉÉ +É|ÉiªÉFÉ °ô{É ºÉä |É£ÉÉÉÊ´ÉiÉ cé* +ÉÉÉÊJÉ® =xÉBÉEÉä |ÉgÉªÉ BÉEÉèxÉ nä ®cÉ cè? +É£ÉÉÒ ªÉcÉÆ {É® SÉSÉÉÇ cÖ<Ç lÉÉÒ +ÉÉè® àÉÉxÉxÉÉÒªÉ xÉäiÉÉ |ÉÉÊiÉ{ÉFÉ xÉä £ÉÉÒ =ºÉ +ÉÉä® vªÉÉxÉ +ÉÉBÉEÉÌ­ÉiÉ ÉÊBÉEªÉÉ lÉÉ ÉÊBÉE xÉä{ÉÉãÉ BÉEä àÉÉ+ÉÉä´ÉÉnÉÒ xÉäiÉÉ |ÉSÉÆb £ÉÉ®iÉ +ÉÉA lÉä* ÉÊVÉºÉ BªÉÉÎBÉDiÉ BÉEä cÉlÉ cVÉÉ®Éå ÉÊxÉnÉæ­É xÉÉMÉÉÊ®BÉEÉå BÉEÉÒ ciªÉÉ ºÉä ®ÆMÉä cÖA cÉå, £ÉÉ®iÉ BÉEä +ÉÆn® ªÉÉ xÉä{ÉÉãÉ BÉEä +ÉÆn® ÉÊVɺÉBÉEä ÉÊJÉãÉÉ{ÉE ®èb BÉEÉèxÉÇ® xÉÉäÉÊ]ºÉ VÉÉ®ÉÒ cÖ+ÉÉ cÉä, +ÉÉÉÊJÉ® ´Éc BªÉÉÎBÉDiÉ ÉÊBÉEºÉ |ÉBÉEÉ® ªÉcÉÆ {É® JÉÖãÉä-+ÉÉàÉ PÉÚàÉiÉÉ cè, <ºÉ |ÉBÉEÉ® BÉEÉÒ MÉÉÊiÉÉÊ´ÉÉÊvɪÉÉå BÉEÉä |ÉgÉªÉ näiÉÉ cè? àÉé àÉÉxÉxÉÉÒªÉ àÉÆjÉÉÒ VÉÉÒ BÉEÉ vªÉÉxÉ <ºÉ ¤ÉÉiÉ BÉEÉÒ +ÉÉä® +ÉÉBÉEÉÌ­ÉiÉ BÉE®xÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE xÉä{ÉÉãÉ BÉEä +ÉÆn® ÉÊVÉºÉ àÉÉ+ÉÉä´ÉÉnÉÒ ºÉàɺªÉÉ BÉEä ¶ÉÉÆÉÊiÉ{ÉÚhÉÇ ºÉàÉÉvÉÉxÉ BÉEÉÒ ¤ÉÉiÉ +ÉÉ{É näJÉ ®cä cé, ºÉSÉàÉÖSÉ àÉå ´ÉcÉÆ AäºÉÉ BÉÖEU xÉcÉÓ cÖ+ÉÉ cè* ´ÉcÉÆ ãÉÚ]{ÉÉ], +É®ÉVÉBÉEiÉÉ =ºÉÉÒ |ÉBÉEÉ® ºÉä cè* ªÉcÉÒ xÉcÉÓ, ºÉÉÒàÉÉ´ÉiÉÉÔ FÉäjÉÉå àÉå +ÉÉVÉ àÉÖÉκãÉàÉ àÉÖÉÎBÉDiÉ àÉÉäSÉÉÇ ¤ÉxÉÉBÉE® £ÉÉ®iÉ +ÉÉè® xÉä{ÉÉãÉ BÉEä ºÉÉlÉ ºÉÉlÉ VÉÉä ºÉÉÒàÉÉ´ÉiÉÉÔ FÉäjÉ cé, ´ÉcÉÆ ABÉE BÉEÉìÉÊ®bÉä® ¤ÉxÉÉxÉä BÉEÉ ­ÉbáÉÆjÉ {ÉÖxÉ& |ÉÉ®Æ£É cÉä SÉÖBÉEÉ cè VÉÉä ®É­]Å BÉEÉÒ +ÉÉÆiÉÉÊ®BÉE +ÉÉè® ¤ÉÉÿªÉ ºÉÖ®FÉÉ BÉEä ÉÊãÉA JÉiÉ®xÉÉBÉE ºÉÆBÉEäiÉ cè*         <ºÉBÉEä +ÉÉÊiÉÉÊ®BÉDiÉ ÉÊVÉxÉ àÉci´É{ÉÚhÉÇ ÉʤÉxnÖ+ÉÉäÆ BÉEÉä <ºÉ ºÉ®BÉEÉ® xÉä càÉä¶ÉÉ xÉWÉ®ÆnÉWÉ BÉE®BÉEä ®É­]ÅÉÒªÉ ºÉÖ®FÉÉ BÉEÉä JÉiÉ®ä àÉå bÉãÉxÉä BÉEÉ |ɪÉÉºÉ ÉÊBÉEªÉÉ cè, SÉÉcä ´Éc nä¶É BÉEä ãÉÉäBÉEiÉÆjÉ BÉEÉÒ ºÉ´ÉÉæSSÉ ºÉƺlÉÉ nä¶É BÉEÉÒ ºÉƺÉn {É® càÉãÉä BÉEä ­ÉbáÉÆjÉBÉEÉ®ÉÒ BÉEÉä xªÉɪÉÉãÉªÉ BÉEä uÉ®É {ÉEÉƺÉÉÒ BÉEÉÒ ºÉWÉÉ näxÉä BÉEÉÒ ¤ÉÉiÉ BÉEÉä ºÉ®BÉEÉ® uÉ®É +ÉÉVÉ £ÉÉÒ cãBÉEä fÆMÉ ºÉä ãÉäxÉä BÉEÉ |ɪÉÉºÉ ÉÊBÉEªÉÉ VÉÉ ®cÉ cè* BÉEÉÆOÉäºÉ ºÉä VÉÖ½ä cÖA ABÉE àÉÖJªÉ àÉÆjÉÉÒ BÉEä uÉ®É iÉlÉÉ ABÉE {ÉÚ´ÉÇ àÉÖJªÉ àÉÆjÉÉÒ uÉ®É ÉÊVÉºÉ |ÉBÉEÉ® BÉEä ÉÊxÉàxɺiÉ®ÉÒªÉ ¤ÉªÉÉxÉ =ºÉ nä¶ÉpÉäcÉÒ BÉEä {ÉFÉ àÉå näxÉä BÉEÉ |ɪÉÉºÉ ÉÊBÉEªÉÉ cè, ´Éc <ºÉ ¤ÉÉiÉ BÉEÉÒ +ÉÉä® ºÉÆBÉEäiÉ BÉE®iÉÉ cè ÉÊBÉE +ÉÉÉÊJÉ® +ÉÉiÉÆBÉE´ÉÉn +ÉÉè® =OÉ´ÉÉn BÉEÉä BÉEcÉÆ ºÉä |ÉäÉÊ®iÉ +ÉÉè® |ÉÉäiºÉÉÉÊciÉ ÉÊBÉEªÉÉ VÉÉ ®cÉ cè* MÉßc àÉÆjÉÉÒ <ºÉ ¤ÉÉ®ä àÉå ÉκlÉÉÊiÉ º{É­] BÉE®åMÉä* ¤ÉÉ® ¤ÉÉ® <ºÉ ¤ÉÉ®ä àÉå SÉSÉÉÇ cÉäiÉÉÒ cè ÉÊBÉE +ÉÉiÉÆBÉE´ÉÉn BÉEÉÒ BÉEÉä<Ç VÉÉiÉ xÉcÉÓ cÉäiÉÉÒ, ãÉäÉÊBÉExÉ càÉå ªÉc BÉEciÉä cÖA +É{ÉEºÉÉäºÉ cÉä ®cÉ cè ÉÊBÉE ªÉc BÉEä´ÉãÉ ºÉàÉÉVÉ BÉEÉä MÉÖàÉ®Éc BÉE®xÉä BÉEÉ |ɪÉÉºÉ ÉÊBÉEªÉÉ VÉÉ ®cÉ cè* +ÉÉiÉÆBÉE´ÉÉn BÉEä xÉÉàÉ {É® =ºÉBÉEÉä ºÉcÉÒ {ÉÉÊ®|ÉäFªÉ àÉå º´ÉÉÒBÉEÉ® BÉE®xÉä BÉEÉ |ɪÉÉºÉ xÉcÉÓ ÉÊBÉEªÉÉ VÉÉ ®cÉ cè* 18.18 hrs                                                       (Mr. Speaker in the Chair)         àÉé àÉÉxÉxÉÉÒªÉ MÉßc àÉÆjÉÉÒ VÉÉÒ ºÉä <ºÉ ¤ÉÉiÉ BÉEÉ +ÉxÉÖ®ÉävÉ BÉE°ôÆMÉÉ ÉÊBÉE ®É­]ÅÉÒªÉ ºÉÖ®FÉÉ +ÉÉè® +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEÉä ÉÊVÉºÉ |ÉBÉEÉ® ºÉä ºÉ®BÉEÉ® cãBÉEä{ÉxÉ ºÉä ãÉä ®cÉÒ cè, ÉÊVÉºÉ |ÉBÉEÉ® ºÉä ºÉSSÉ® BÉEàÉä]ÉÒ VÉèºÉÉÒ BÉEàÉä]ÉÒ ¤ÉxÉÉBÉE® <ºÉ nä¶É àÉå àÉWÉc¤É +ÉÉè® vÉàÉÇ BÉEä +ÉÉvÉÉ® {É® {ÉÖxÉ& nںɮä ÉÊ´É£ÉÉVÉxÉ BÉEÉÒ ABÉE +ÉÉè® ºÉÉÉÊVÉ¶É ®SÉxÉä BÉEÉ |ɪÉÉºÉ ÉÊBÉEªÉÉ VÉÉ ®cÉ cè, àÉWÉc¤ÉÉÒ +ÉÉ®FÉhÉ näxÉä BÉEÉ |ɪÉÉºÉ nä¶É àÉå |ÉÉ®Æ£É ÉÊBÉEªÉÉ VÉÉ ®cÉ cè +ÉÉè® +É}ÉEWÉãÉ VÉèºÉä nä¶ÉpÉäcÉÒ iÉi´ÉÉå BÉEä |ÉÉÊiÉ ºÉ®BÉEÉ® ÉÊVÉºÉ |ÉBÉEÉ® ºÉä cãBÉEÉÒ |ÉÉÊiÉÉʵÉEªÉÉ BªÉBÉDiÉ BÉE®BÉEä +ÉÉÆiÉÉÊ®BÉE ºÉÖ®FÉÉ BÉEÉä JÉiÉ®ä àÉå bÉãÉ ®cÉÒ cè, <xÉ ºÉ¤É {É® ºÉ®BÉEÉ® +É{ÉxÉÉÒ ÉκlÉÉÊiÉ º{É­] BÉE®ä* ªÉc £ÉÉÒ ¤ÉiÉÉAÆ ÉÊBÉE £ÉÉ®iÉ BÉEä +ÉÆn® +ÉÉÉÊJÉ® xÉä{ÉÉãÉ BÉEä àÉÉ+ÉÉä´ÉÉnÉÒ xÉäiÉÉ ÉÊBÉEºÉ ºÉ®BÉEÉ®ÉÒ cèÉʺɪÉiÉ ºÉä PÉÚàÉxÉä BÉEÉ |ɪÉÉºÉ BÉE® ®cä cé VɤÉÉÊBÉE xÉä{ÉÉãÉ BÉEä àÉÉ+ÉÉä´ÉÉÉÊnªÉÉå BÉEä £ÉÉ®iÉ BÉEä  xÉBÉDºÉãÉ´ÉÉÉÊnªÉÉå, £ÉÉ®iÉ BÉEä +ɺÉàÉ BÉEä =ã{ÉEÉ +ÉÉè® iÉÉÊàÉãÉxÉÉbÖ BÉEä BÉÖEJªÉÉiÉ +ÉÉiÉÆBÉE´ÉÉÉÊnªÉÉå ÉÊãÉ]Â]ä  ºÉä =xÉBÉEä ºÉƤÉÆvÉ VÉMÉ VÉÉÉÊc® cé* +ÉÉ<Ç.AºÉ.+ÉÉ<Ç. <xÉ ºÉ¤ÉBÉEÉä £ÉÉ®iÉ ÉÊ´É®ÉävÉÉÒ MÉÉÊiÉÉÊ´ÉÉÊvɪÉÉå BÉEä ÉÊãÉA |ÉäÉÊ®iÉ +ÉÉè® |ÉÉäiºÉÉÉÊciÉ BÉE®iÉÉÒ cè* <xÉ ºÉ¤ÉBÉEä ¤ÉÉ´ÉVÉÚn ´Éä iÉi´É £ÉÉ®iÉ BÉEä +ÉÆn® <iÉxÉÉÒ º´ÉSUÆniÉÉ ºÉä PÉÚàÉBÉE® £ÉÉ®iÉ ÉÊ´É®ÉävÉÉÒ MÉÉÊiÉÉÊ´ÉÉÊvɪÉÉå BÉEÉä c´ÉÉ näiÉä cé* BÉEÉèxÉ xÉcÉÓ VÉÉxÉiÉÉ ÉÊBÉE VÉ¤É xÉä{ÉÉãÉ àÉå àÉÉ+ÉÉä´ÉÉnÉÒ ÉËcºÉÉ lÉÉÒ iÉÉä VÉäAxɪÉÚ BÉEä +ÉÆn® ªÉä ºÉÉ®ä àÉÉ+ÉÉä´ÉÉnÉÒ xÉäiÉÉ PÉÚàÉiÉä lÉä* [MSOffice65]         àÉcÉänªÉ, iÉ¤É £ÉÉÒ VÉä.AxÉ.ªÉÚ. BÉEä +ÉÆn® ºÉÉ®ä BÉEä ºÉÉ®ä àÉÉ+ÉÉä´ÉÉnÉÒ +ÉÉè® xÉBÉDºÉãÉ´ÉÉnÉÒ xÉäiÉÉ PÉÚàÉiÉä lÉä +ÉÉè® +ÉÉVÉ £ÉÉÒ =xcå <xÉ ºÉƺlÉÉ+ÉÉäÆ BÉEÉÒ +ÉÉä® ºÉä c® |ÉBÉEÉ® BÉEÉ |ÉÉäiºÉÉcxÉ ÉÊàÉãÉ ®cÉ cè* MR. SPEAKER: Please cooperate, Yogi Aditya Nath.

योगी आदित्यनाथ : इसलिए मैं आपके माध्यम से अनुरोध करना चाहता हूं कि सरकार की ओर से भारत और नेपाल के सीमावर्ती क्षेत्रों में जो मुस्लिम मुक्ति मोर्चा बनाया जा रहा है, वह भारत की सुरक्षा के लिए एक खतरनाक स्थिति पैदा करने का प्रयास है।

अध्यक्ष महोदय :योगी आदित्यनाथ जी, प्लीज कोऑपरेट कीजिए। Your Party’s time is over, and your time is also over.

योगी आदित्यनाथ : मैं कहना चाहता हूं कि सरकार इसे हल्केपन से न ले।

MR. SPEAKER: I will call the hon. Minister to reply, if you do not cooperate.

योगी आदित्यनाथ: मैं कहना चाहता हूं कि सरकार भारत की आन्तरिक सुरक्षा के साथ निरन्तर खिलवाड़ कर रही है चाहे फिर वह अयोध्या में राम मंदिर पर हमले का मामला हो, चाहे काशी में संकट मोचन मंदिर पर हमला करने का मामला हो, चाहे दिल्ली में दीपावली की पूर्व संध्या पर आतंकी बम विस्फोटों का मामला हो या मुम्बई में ट्रेनों में लगातार बम विस्फोटों का मामला हो। यह सब सोची-समझी साजिश के तहत किया जा रहा है लेकिन सरकार देश की आंतरिक सुरक्षा की अनदेखी कर रही है। इससे राष्ट्रीय सुरक्षा को भी खतरा उत्पन्न हो रहा है।

MR. SPEAKER: You have exceeded your time long ago, Yogi Aditya Nath.

योगी आदित्यनाथ: महोदय, यू.पी.ए. की सरकार देश की आन्तरिक सुरक्षा की निरन्तर उपेक्षा कर रही है। इसलिए मैं नेता प्रतिपक्ष की ओर प्रस्तुत किए गए कार्य स्थगन प्रस्ताव का समर्थन करते हुए गृह मंत्री जी से निवेदन करना चाहता हूं कि जब वे अपना जवाब दें तो इस बारे में स्पष्ट उत्तर दें कि भारत सरकार देश की आन्तरिक सुरक्षा की लगातार क्यों उपेक्षा कर रही है।

                                                                       

SHRI SARBANANDA SONOWAL (DIBRUGARH): Hon. Speaker, Sir, the security situation in the North-East is very serious. Our hon. Home Minister very well knows about the present situation and the developments. The people of Assam are demanding practical measures to be taken by the Government of India to restore peace and tranquility in the State of Assam. In the last few days, there were a lot of killings by the security personnel. They have killed some innocent civilians; for example, Debojit Moran, a five year old boy from Village Mohong Bordumsa in Tinsukia District, was killed by the Indian Army personnel on the 8th of November, and his sister, who is seven years old, is still fighting for life at AIIMS. No inquiry has been instituted so far. As we are against all forms of violence, we demand that the hon. Home Minister and the Government of India should immediately start peace talks with the ULFA and other extremist groups so that peace can be restored in the North-East.

            For your information, Sir, about a few hours back, there was a bomb-blast in my Constituency in which some Army personnel were killed and one Captain was seriously injured. We condemn all forms of violence. Whoever commits violence, whether it is by the extremist groups or by the security forces, the Government has to take strong political initiatives, and also goodwill measures.  The Government of India and the Army failed to bring those extremist outfits to the peace talks. That is why, it is my sincere request to the Government of India that they should put all possible hard-work, dedication and commitment so that peace can be restored in the State of Assam and in the entire North-East. Thank you.

MR. SPEAKER: Dr. Sarma, if you want to associate, you can associate.

DR. ARUN KUMAR SARMA (LAKHIMPUR):  Sir, North-East is the worst affected area in the country. … (Interruptions)

MR. SPEAKER: Without my permission, you are standing up and speaking. You are a very sober Member. मैंने आपकी पार्टी को टाइम दे दिया है।

… (Interruptions)

MR. SPEAKER: Nothing is being recorded, Dr. Sarma. Why are you saying that? Do not record one word.

(Interruptions)* …                                           * Not recorded   SHRI SUBRATA BOSE (BARASAT):Mr. Speaker, Sir, I rise to oppose the Adjournment Motion moved by the hon. Leader of the Opposition on the failure of the Government in maintenance of internal security. I would have to be very brief because there is no time. So, I would not like to repeat all the comments which have already been made by various speakers on the hon. Leader of the Opposition’s speech, but I shall only mention one point which has not been mentioned by others. The Leader of the Opposition made a very concrete suggestion that the issuance of Citizens Identity Cards should be speeded up.[r66]   It is the need of the hour. Citizen’s Identity Card will not perhaps eliminate illegal immigration but at least it will make it easier for the security forces to identify illegal immigrants.

            As far as the status of internal security is concerned, which we have received from the Ministry of Home Affairs, it is certainly satisfactory to know that over the last one year terrorist activities have been contained to a certain extent and I hope this will be maintained. But I think there is no place for complacency in the matter. I think there is a threat and there is a danger and we should be very vigilant on this score.

            I would like to mention that however much we may dislike - although it is not a reflection on the people of our neighbouring countries - two of our neighbouring countries, we know, have been training and sheltering terrorists and helping them in their activities. That is one of the sources of concern, particularly from the point of view of West Bengal. West Bengal does not figure in the statistics given in the status report and luckily there has not been a major terrorist activity so far there. But because of its geographical position, and because another country, Bangladesh is there, which is also harbouring, sheltering and training militants, we have to be very vigilant on that. We have, as you know, certain activities being conducted by organization like KLO and the Maoists in the State.

            I agree with hon. Mr. Gurudas Dasgupta that perhaps the Maoist movement has emerged more for economic reasons. But they are being taken advantage of and used by terrorists who are helping them. Therefore, we should take them seriously and we should be very vigilant. The Centre also should see that terrorist activities in West Bengal, Assam, and other North-Eastern States are contained.

            With these words, I hope the Ministry of Home Affairs will remain active. All of us should perform our duty and help the Government of India to combat terrorism in our country.

                 

श्री अब्दुल रशीद शाहीन (बारामूला):जनाबेआला, मैं चैयर के फैसले से मुत्तफ़िक रहता हूं। मुझे ख्याल था कि आप मुझे बोलने के लिए नहीं कहेंगे। मैं बारामूला और कूपवाड़ा की नुमाइंदगी करता हूं और कश्मीर से हूं। हम जो कि उत्तर-पूर्व और कश्मीर के लोग हैं, वे खून के दरिया में जी रहे हैं। हमें ज्यादा बात करने की जरूरत नहीं है। हमने मोज़िज़ रहनुमाओं की तकरीरें सुनी हैं। कायदे हिज्बे इख्तिलाफ़ ने जो मोशन पेश किया है और उसके बाद जो तक़रीर सुनी है, उससे यह समझ में आया है कि जो असल प्राब्लम है, वह गायब हो गई है और आपस की नौंकझौंक चल रही है। बहरहाल यह जम्हूरियत की जान है, यह चीजें होती रहती हैं। मैं इख्तिसार के साथ यह अर्ज़ करना चाहता हूं कि हमारी लड़ाई आजादी-ए-तक़रीर के लिए शुरू हो गई थी, अब वह कश्मीर के लोगों से छीनी गई है, दोनों तरफ से छीनी गई है। हम बात नहीं कर सकते हैं, सच नहीं कह सकते हैं। कोई सुनने के लिए तैयार नहीं है। लेकिन मैं यह कहना चाहता हूं कि इस सरकार के रहनुमा प्रधानमंत्री को मैं काबिले मुबारक इसलिए समझता हूं क्योंकि उन्होंने पहली बार खुलकर अकलियतों की बात कही है और कहा है कि अकलियतों को करीब लाना चाहिए, उन्हें निशाना नहीं बनाना चाहिए, उनको दूर नहीं रखना चाहिए। मैं यह कहना चाहता हूं कि मेरे दोस्त जो इस तरफ यानी हिज्वे इख्तिलाफ में बैठे हैं, मैं इनका भी शुक्रगुज़ार हूं क्योंकि उस समय की सरकार के रहनुमा, उस वक्त के प्रधानमंत्री ने एक दरवाजा खोला पाकिस्तान के साथ जो लम्बी दूरी थी वह एक शक की फिज़ा थी, उसे तोड़ने के लिए दरवाजा खोला। हम कई बार पाकिस्तान जा सके और अब यह समझ में आने लगा है कि वहां के सियासी लोग, वहां के ब्यूरोक्रेसी के लोग, वहां की जूडिशयरी के लोग और वहां के आम इन्सान भी अमन चाहते हैं।[MSOffice67]  लेकिन इसके पीछे कौन है ( terrorism) वह भी एक कहानी है और हमारे जो होम मनिस्टर हैं और इनका जो विभाग है, उनको ये सारी बातें ठीक से मालूम हैं। हमें इस बात का एतमाद है कि हमारी सरकार और इस मुल्क का एस्टेब्लिशमेंट जो है, वह alive to the situation है, लेकिन फरिश्ते नहीं बैठे हैं, जो इस मसले को एक दिन में हल कर सकें । सिर्फ यह हो सकता है कि ये जो पेचीदा मसायल हैं, जिससे यह बात आगे बढ़ जाती है, उस पर नजर रखने की जरूरत है और जो जम्हूरी निजाम को कायम करने के लिए अपनी जानों पर खेलकर कश्मीर में जो चुनकर आये हैं, चाहे वे पंचायत के मैम्बर हैं, असेम्बली के मैम्बर हैं, पार्लियामेंट के मैम्बर हैं, उन लोगों को एतमाद में लेने से सारे मसायल हल हो सकते हैं। मैं यह दरख्वास्त करना चाहता हूं कि इस सिलसिले को तोड़ने के लिए जो सैकुलर निजाम है और सैकुलर सोच है, जो हमारी रवायत है, जिससे हमारे मुल्क की इज्जत और हमारे मुल्क का इत्तेहाद, हमारे मुल्क की जम्हूरियत आगे बढ़ती है, उसकी आबयारी करने के लिए हमारी हिज्बे इख्तिलाफ के रहनुमाओं से यही दरख्वास्त है और सरकार से भी यही दरख्वास्त है कि उसकी आबयारी हो तो कश्मीर में जो मुसीबतें खड़ी हो गई हैं, उसके जो हमलावर हैं, सैकुलर निजाम के जो हमलावर हैं, वे नाकाम हो जाएंगे और अमन आयेगा, अमन जरूर आयेगा। लेकिन हम सब लोगों को मुत्तहिद होकर इन मामलों को देखना होगा। अगर हम इख्तेलाफात में जुटे रहे तो मुखालिफीन उसका फायदा उठाएंगे।

        àÉé <xcÉÓ +Éã{ÉEÉWÉ àÉå cÉäàÉ ÉÊàÉÉÊxɺ]® ºÉÉc¤É ºÉä ªÉc n®J´ÉɺiÉ BÉE°ôÆMÉÉ ÉÊBÉE VÉÉä  bÅMºÉ BÉEÉÒ àÉÚ´ÉàÉå] cè, =ºÉ {É® JÉÉºÉ iÉÉè® {É® xÉVÉ® ®JÉÉÒ VÉɪÉä* àÉä®ä <ãÉÉBÉEä àÉå VÉÉä cnä àÉÖiÉÉ®BÉEÉ BÉEä <ºÉ iÉ®c cè, Line of Actual Control के इस तरफ है, जो पोजीशन वहां है, क्योंकि ड्रग्स का मूवमेंट भी दहशतगर्दी की बुनियाद है, उस पर सरकार खास तौर पर नजर रखे। मैं आपका शुक्रिया अदा करता हूं।

                                                                               

MR. SPEAKER: Thank you for your kind cooperation.

            Shri Athawale – just three minutes.

            Let the time be extended till the end of the debate.

SEVERAL HON. MEMBERS: Yes, Sir.

MR. SPEAKER:  All right.

     

جناب عبدالرشید شاہین  (بارہ مولا): جناب عالی، میں چیر کے فیصلے سے مطفق رہتا  ہوں۔ مجھے خیال تھا کہ آپ مجھے بولنے کے لئے نہیں کہیں گے۔ میں بارہ مولا اور کپواڑہ کی نمائندگی کرتا ہوں، اور کشمیر سے ہوں ہم جو کہ نارتھ،ایسٹ اور کشمیر کے لوگ ہیں،وہ خون کے دریا میں جی رہے ہیں۔ ہمیں زیادہ بات کرنے کی ضرورت نہیں ہے، ہم نے معزز رہنماوں کی تقریریں سنی ہیں،قائدے حزب اختلاف نے جو موشن پیش کیا ہے اور اس کے بعد جو تقریر سنی ہے، اس سے یہ سمجھ میں آیا ہے کہ جو پروبلم ہے وہ غائب ہو گئی ہےاور آپس کی نوک جھوک چل رہی ہے۔ بہرحال یہ جمہوریت کی جان ہےیہ چیزیں ہوتی رہتی ہیں میں اختصار کے ساتھ یہ عرض کرنا چاہتا ہوں کہ ہماری لڑائی آزادی۔اے۔تقریر کے لئے شروع  ہوگئی تھی، وہ کشمیری لوگوں سے چھینی گئی، دونوں طرف سے چھینی گئی ہم بات نہیں کر سکتے ہیں، سچ نہیں کہ سکتے ہیں۔ کوئی سننے کے لئے تیار نہیں ہے۔ لیکن میں یہ کہنا چاہتا ہوں کہ اس سرکار کے رہنما وزیر اعظم ہیں، ان کو میں قابل مبارک اس لئے سمجھتا ہوں کہ انہوں نے پہلی بار اقلیتوں کی کھل کر بات کہی ہے، اور کہا ہے کہ اقلیتوں کو قریب لانا چاہئے، انہیں نشانہ نہیں بنانا چاہیے، ان کو دور نہیں رکھنا چاہئے۔ میں یہ کہنا چاہتا ہوں کہ میرے دوست جو اس طرف بیٹھے ہیں میں ان کا بھی شکر گزار ہوں کیونکہ اس وقت کی سرکار کے رہنما، اس وقت کے وزیر اعظم انہوں نے ایک دروازہ کھولا۔ پاکستان کے ساتھ جو لمبی دوری تھی، ایک شک کی فذا تھی اسے توڑنے کے لئے دروازہ کھولا، ہم کئی بار پاکستان جا سکے، اور اب یہ سمجھ میں آنے لگا ہے کہ وہاں کے سیاسی لوگ، وہاں کے بیوروکریسی کے لوگ، وہاں کی جیوڈیشری کے لوگ اور وہاں کے عام انسان بھی امن چاہتے ہیں۔ لیکن اس کے پیچھے کون ہے، وہاں بھی ایک کہانی ہے اور ہمارے جو ہوم منسٹر ہے اور ان کا جو وِبھاگ ہے، ان کو یہ ساری باتیں ٹھیک سے معلوم ہے۔ ہمیں اس بات کا اعتماد ہے کہ ہماری سرکار اور اس ملک کا جو ایسٹیبلشمینٹ جو ہے وہ  ایلاو ٹو دی سچویشن ہے، لیکن فرشتے نہیں بیٹھے ہیں، جو اس پروبلم کو ایک دن میں حل کر سکتے ہیں۔  صرف یہ ہو سکتا ہے کہ ان کو جو مسائل ہیں، جس سے یہ آگے بڑھ جاتی ہیں اس پر نظر رکھنے کی ضرورت ہے، اور جو جمہوری نظام کو قائم کرنے کے لئےاپنی جانوں پر کھیل کر کشمیر میں آئے ہیں چاہے وہ پنچائت کے ممبر ہیں، اسمبلی کے ممبر ہیں، پارلیمینٹ کے ممبر ہیں، ان لوگوں کو اعتماد میں لینے سے سارے مسائل حل ہو سکتے ہیں۔ میں یہ درخواست کرنا چاہتا ہوں کہ اس سلسلے کو توڑنے کے لئے جو سیکولر نظام ہے، اور سیکولر سوچ ہے، جو ہماری روایت ہے، جس سے ہمارے ملک کی عزت، ہمارے ملک کا اتحاد اور ہمارے ملک کی جمہوریت آگے بڑھتی ہے، اس کی آبیاری کرنے کے لئے ہماری حزب اختلاف کے رہنماوں سے یہی درخواست ہے اور سرکار سے بھی یہی درخواست ہےکہ اس کی آبیاری ہوگی تو کشمیر میں جو مصیبتیں کھڑی ہو گئی ہیں، اس کے جو حملاور ہیں، سیکولر نظام کے جو حملاور ہیں وہ ناکام ہوجائینگے اور امن آئیگا، امن ضرور آئیگا۔ لیکن ہم سب لوگوں کو اتحاد سے ان معاملوں کو دیکھنا ہوگا۔ اگر ہم اختلاف   جڑے رہے تو مخالفین اس کافائدہ اٹھا ئنگے۔               میں انہیں الفاظ میں ہوم منسٹر صاحب سے یہ درخواست کروںگا کہ جو ڈرگس کی موومنٹ  ہے اس پر خاص طور پر نظر رکھی جائے۔ میرے علاقے میں جو  حد متارقہ کے اس طرف ہے،  لائن آف ایکچول کنٹرول کے اس طرف ہے، جو پو زیشن وہاں ہے، کیونکہ ڈرگس  کی موومنٹ بھی دہشت گردی کی  بنیاد ہے، اس پر سرکار خاص طور پر نظر رکھے، میں آپکا شکریہ ادا کرتا ہوں۔۔۔۔       श्री रामदास आठवले (पंढरपुर): अध्यक्ष महोदय, मैं आपका बहुत शुक्रगुजार हैं, आभारी हूं। मैं समझ रहा था कि आप मेरे ऊपर बहुत नाराज हैं, मगर आपने मुझे वक्त दे दिया है तो अन्तरिम सुरक्षा के बारे में यहां आडवाणी साहब ने जो प्रस्ताव रखा है…(व्यवधान) 

            … (Interruptions)

MR. SPEAKER: Speaker is never angry.  I am trying to articulate the views of the people of the country, in my very humbly and imperfect way.

श्री रामदास आठवले : यहां देश की आन्तरिक सुरक्षा के सम्बन्ध में हम सब लोग चर्चा कर रहे हैं।हम तो आडवाणी साहब के प्रस्ताव का विरोध कर रहे हैं, मगर आन्तरिक सुरक्षा के बारे में हम सब लोगों को विचार करने की आवश्यकता है।…(व्यवधान) एक दूसरे की सुरक्षा करने की जिम्मेदारी हम सब लोगों की है। बाबा साहेब अम्बेडकर जी ने देश को जो संविधान दिया, हिन्दू, मुस्लिम, दलित, सभा जाति, धर्म के लोगों की सुरक्षा करने की जिम्मेदारी हम सब पर दे दी है और इसीलिए सुरक्षा के बारे में राजनीति नहीं खेलनी चाहिए।

        ABÉE iÉÉä càÉ ªÉc ºÉàÉZÉiÉä cé ÉÊBÉE +É{ÉxÉä nä¶É àÉå VÉÉä ¤ÉàÉ ¤ãÉɺ] cÉä ®cä cé, =ºÉBÉEÉ BÉEÉ®hÉ ªÉc cè ÉÊBÉE 6 ÉÊnºÉà¤É®, 1992 BÉEÉä VÉ¤É ¤ÉɤɮÉÒ àÉÉκVÉn BÉEÉä ÉÊMɮɪÉÉ MɪÉÉ iÉÉä =ºÉBÉEä ¤ÉÉn ªÉcÉÆ ¤ÉàÉ ¤ãÉɺ] BÉEÉÒ ºÉÆJªÉÉ ¤ÉfÃiÉÉÒ VÉÉ ®cÉÒ cè, +ÉÉiÉÆBÉE´ÉÉn ¤ÉfÃiÉÉ VÉÉ ®cÉ cè, nÉÊãÉiÉÉå {É® +ÉiªÉÉSÉÉ® cÉäiÉä VÉÉ ®cä cé* àÉcɮɭ]Å àÉå JÉè®+ÉÆVÉãÉÉÒ xÉÉàÉ BÉEÉ VÉÉä MÉÉÆ´É cè, ´Éc +ÉÉVÉ nä¶É BÉEÉÒ +ÉÉVÉÉnÉÒ BÉEÉÒ 15 +ÉMɺiÉ BÉEÉä 60 ºÉÉãÉ {ÉÚ®ä cÉä VÉÉAÆMÉä, ãÉäÉÊBÉExÉ +ÉÉVÉ £ÉÉÒ nÉÊãÉiÉÉå BÉEÉÒ ciªÉÉ BÉE®xÉä BÉEÉ |ɪÉixÉ cÉä ®cÉ cè* <ºÉ VÉÉÉÊiÉ´ÉÉn BÉEÉä JÉiàÉ BÉE®xÉä BÉEä ÉÊãÉA càÉ ºÉ¤É ãÉÉäMÉÉå BÉEÉä ABÉE ºÉÉlÉ cÉäxÉÉ SÉÉÉÊcA, ABÉE ºÉÉlÉ +ÉÉxÉÉ SÉÉÉÊcA* आडवाणी साहब का यहां मैं शुक्रगुजार हूं, मैं आपका अभिनन्दन इसलिए करता हूं कि आपने बाबरी मस्जिद गिराने का दुख व्यक्त किया है, इसलिए मैं आपसे अपील करता हूं कि जिस जगह पर बरी मस्जिद को गिराया है, उस जगह पर हम सब लोग मिलकर बाबरी मस्जिद को बनाते हैं और अपने देश में जो नेशनल इंटीग्रेशन है, उसको हम सब को एक साथ बनाने का प्रयत्न करने की आवश्यकता है। मंदिर की भी सुरक्षा होनी चाहिए, मस्जिद की भी सुरक्षा होनी चाहिए, गुरुद्वारे की, बौद्ध विहार की सुरक्षा होनी चाहिए। अगर उनकी सुरक्षा हो जायेगी तो अपनी सुरक्षा हो जायेगी।

            मैं ज्यादा वक्त ले लूंगा तो आप नाराज हो सकते हैं, इसलिए मैं ज्यादा वक्त न लेते हुए इतनी ही अपील करता हूं कि हम सब लोग मिलकर जो नक्सलाइट मूवमेंट है, दलित पर अत्याचार है, मुस्लिम पर अत्याचार होगा, हिन्दू पर भी अत्याचार होता होगा, उसका भी मुकाबला हम सब लोगों को मिलकर करने की आवश्यकता है।[R68] [R69]  हम सभी एक हैं, इस तरह का नारा गूंजना चाहिए। मुशर्रफ को मालूम होना चाहिए कि आडवाणी जी भी हमारे साथ आ गए हैं। पूरा देश एक साथ है, यह संदेश जाना चाहिए। इन्हीं शब्दों के साथ मैं आंतरिक सुरक्षा के लिए शिवराज पाटिल साहब से अपील करता हूं, आप अच्छे विद्वान हैं, अच्छे व्यक्ति हैं, हमारे महाराष्ट्र से हैं, आपके माध्यम से हमें काफी उम्मीदें हैं। आप ऐसी व्यवस्था कीजिए, जिससे सभी की रक्षा हो सके। मेरी मांग यह है कि अगर दलितों की सुरक्षा करने में पुलिस उतनी सक्षम नहीं है, तो दलितों को हथियार का पैमाना मिलना चाहिए। यही हमारी मांग है और इस बारे में विचार करने की आवश्यकता है। मैं अगर आगे बोलूंगा, तो आप नाराज हो सकते हैं, इसलिए मैं अपनी बात यहीं समाप्त करता हूं।

अध्यक्ष महोदय : आपको चेयर के साथ भी को-आपरेट करना चाहिए।

   

SHRI ADHIR CHOWDHURY (BERHAMPORE, WEST BENGAL): I rise to oppose in no uncertain terms the Adjournment Motion as has been broached by our no non-sense former Deputy Prime Minister, at present the Leader of the Opposition, Shri Advani Ji. As a fashion, he has spelt out the security situation which demonstrates his blinkered view and myopic attitude.

            We must admit that nobody can be protected by a man with a gun in his hand because security is not a military hardware though it may include it; security is not a military force, though it may involve it; security is not a military activity, though it may  encompass it. But the fact is that the Government has been trying and striving hard to generate favourable national and international strategy environment to promote, to protect and to proliferate our national values against all existing and potential threats. This Government has been pursuing this policy in a right manner. We believe in the school of thought that without development there can be no security. Therefore, this Government has been pursuing very stringently the path of development in terms of Bharat Nirman, National Rural Employment Guarantee Act and a plethora of programmes and it has adopted ; we believe that only gun cannot silence the security scenario.

            I am just surprised to know that Shri Advani Ji who laboured hard to know the ISI’s spending for anti-Indian activities in their soil, but he did not take any pain to peep through the report as has been presented by our Home Ministry in regard to internal security situation; a vivid depiction is an eloquent testimony and one can easily understand the improving security scenario of our country. However, much is yet to be desired.

            I would like to raise 2-3 points. I am coming from the Eastern Region of our country. Indo-Bangladesh border is very proximate to our area. The Home Minister must be aware that the focus of terrorist and insurgent activities have been gradually shifted to the Eastern and North-Eastern areas as the Bangladesh regime, willy-nilly has been harbouring the anti-India activities in their soil. Now, it has been found that those adverse possessions in the name of ‘enclaves’, are being exploited by the insurgents to launch terrorist activities.

            A few days earlier, one bomb explosion took place in North Bengal’s Belekoba Railway Station. Therefore, I would urge upon this Government to deal with this matter with the Bangladesh Government. Earlier, Indira Gandhi and Mujibur Rahman agreed to exchange  adverse possessions or those ‘enclaves’. [MSOffice70]              In this Report, the Government has been paying special emphasis on intelligence infrastructure.  I would like to draw the attention of the hon. Home Minister to the fact that we are paying so much for strengthening the intelligence infrastructure because intelligence cannot be supplied out of blue.  It has to be purchased and for purchasing intelligence you have to pay more for source money.  In the naxalite affected areas in my State, West Bengal, only Rs.3 lakh are being given for the source money.

MR. SPEAKER: Do not discuss these things in open.

SHRI ADHIR CHOWDHURY : If these Rs.3 lakh are distributed to 30 Police Stations – one naxalite affected district consists of 30 Police Stations - arithmetically you will find that per thana will have per day Rs.30 to Rs.40 to spend for intelligence.  Naturally, Sir, in garnering intelligence you have to pay more for source money.… (Interruptions)

MR. SPEAKER: These matters are not to be discussed in open.

SHRI ADHIR CHOWDHURY :  Sunderban Delta region in the State of West Bengal will become a breeding ground and the landing ground for the insurgents who are coming from Bangladesh.… (Interruptions)

MR. SPEAKER: You have made your point very well.

SHRI ADHIR CHOWDHURY : There is virtually no existence of administration in those sprawling islands.  So, I would request the hon. Home Minister to pay special attention to those isolated islands which are lying in a vast area in treacherous environment which could be optimally used by the insurgents.

MR. SPEAKER: Thank you very much.  You have been very articulate, as always you are.  You have made very good points.

SHRI ADHIR CHOWDHURY : Due to paucity of time, I am concluding my speech.  I must be thankful to our Government and the Home Minister as he is striving hard to improve the security situation though we know that internal security management is an enormous task.

MR. SPEAKER: You should thank the Chair also because I have given you the time to speak.

SHRI ADHIR CHOWDHURY :  Thank you, Sir.

18.42 hrs श्री तापिर गाव (अरुणाचल पूर्व) : अध्यक्ष महोदय, आडवाणी जी ने जो प्रस्ताव रखा है, मैं उसका समर्थन करने के लिए खड़ा हुआ हूं। यहां जब भी आंतरिक समस्या के बारे में डिस्कशन होती है,तब पूर्वोतर राज्यों की समस्या के बारे में भी गहराई से विचार करना चाहिए। मैंने गृह मंत्री जी के रिटन जवाब को गहराई से पढ़ा है। मैं इस सदन को बताना चाहता हूं कि पूर्वोत्तर राज्यों में ५० से ज्यादा आतंकवादी गुट हैं। पूर्वोत्तर राज्य के लोगों को शान्ति प्रदान करने की जिम्मेदारी यूपीए सरकार पर है। आप एनएससीएन (आईएन) के साथ जो पीस टॉक, सीज फायर एक्सटैंड करते जा रहे हैं, मैं गृह मंत्री जी को बताना चाहता हूं कि यह केवल पूर्वोत्तर राज्यों का ही सिर दर्द नहीं बन रहा है बल्कि देश का सिर दर्द बन रहा है। एनएससीएन (आईएन)को दस साल हो गए। उसकी नेगोसिएशन, अंडरस्टैंडिग, सीज फायर होती जा रही है। जब तक एनएससीएन (आईएन) समस्या का हल नहीं होगा, तब तक पूर्वोत्तर राज्यों में उलफा, मणिपुर, त्रिपुरा की समस्या का कभी हल नहीं होगा। इसलिए मैं यूपीए सरकार से दरख्वास्त करूंगा कि इसके लिए पोलीटिकल विल की जरूरत है, करेज की जरूरत है। एनएससीएन (आईएन) और एनएससीएन (के) के साथ डिस्कशन कर समाधान जरूर निकालना चाहिए, तब पूर्वोतर राज्यों को शान्ति मिलेगी। अभी उलफा के साथ सीज फायर ब्रेक हुआ। असम के मेरे साथियों ने आपके पास जो प्रस्ताव रखा है, मैं उसका दिल से समर्थन करता हूं और कहना चाहता हूं कि आपको उलफा के साथ भी पीस टॉक शुरू करनी चाहिए। पूर्वोत्तर राज्य लैंड-लॉक्ट प्रदेश है और माननीय स्पीकर साहब का जन्म स्थान है। उनके उस जन्म स्थान में हमें शान्ति चाहिए, वहां के लोगों को शान्ति चाहिए।

        àÉé +ÉÉ{ÉBÉEÉä nÉä-iÉÉÒxÉ ºÉÖZÉÉ´É näxÉÉ SÉÉciÉÉ cÚÆ*[MSOffice71]  आपको सिर्फ पैरामलिट्री फोर्सेज के माडर्नाइजेशन ऑफ आम्र्स एंड एम्यूनेशन तक सीमित नहीं होना चाहिए। पंजाब पुलिस काबिले तारीफ है। पंजाब पुलिस ने जैसे पंजाब की सिचुएशन हल की वैसे पूर्वोत्तर राज्यों की पुलिस--असम, नागालैंड, मणिपुर आदि हर प्रदेश की पुलिस को आपको  well equipped with all ammunitions करना होगा। इस चीज को जब तक हम नहीं करेंगे तब तक यह समस्या पूर्वोत्तर राज्यों में होगी। मैं मणिपुर का एक उदाहरण देना चाहता हूं। ...(कार्यवाही वृत्तान्त में सम्मिलित नहीं किया गया।) MR. SPEAKER: That will be deleted.

श्री तापिर गाव : ªÉc ¤ÉÉiÉ ºÉcÉÒ cè* ªÉc ¤ÉÉiÉ {Éä{É® àÉä +ÉÉ<Ç cè* <ºÉä ºÉÉ®ÉÒ nÖÉÊxɪÉÉ VÉÉxÉiÉÉÒ cè* …(व्यवधान) 

MR. SPEAKER: Please conclude now.

SHRI TAPIR GAO : Sir, I am concluding.

MR. SPEAKER: There is no time left for your Party now.

श्री तापिर गाव :मैं थोड़ेसमय में ही अपनी बात समाप्त करूंगा। …(व्यवधान)  VÉÉä ¤ÉÉìbÇ® {ÉEéÉ˺ÉMÉ <¶ªÉÚ cè* …(व्यवधान) 

MR. SPEAKER: A few minutes are out of question now.

श्री तापिर गाव : बंगलादेश के साथ जितनीहमारी बाउंड्रीज हैं, उसकी बार्डर फैंसिंग इश्यू को हमें मजबूती से उठाना चाहिए। म्यांमार से जितना आम्र्स एंड एम्यूनेशन आ रहा है, वहां से ड्रग ट्रैफिकिंग हो रही है, वह हमारे पूर्वोत्तर राज्यों के लिए बहुत बड़ी समस्या है।…(व्यवधान) 

अध्यक्ष महोदय: मैंने आपको बोलने के लिए पूरा टाइम दे दिया है।

...(व्यवधान)

MR. SPEAKER: Shri Kiren Rijiju associated himself with this matter.

श्री तापिर गाव :पूर्वोत्तर राज्यों में जैसे मणिपुर है, वहां स्पेशल आम्र्ड फोर्स पावर एक्ट बनाने के बारे में सदन में काफी चर्चा हुई। आम्र्ड फोर्स पावर एक्ट के लिएआपने एक स्टडी कमेटी का गठन किया है। मैं जानना चाहता हूं कि उस स्टडी कमेटी की रिपोर्ट कब पेश होगी और उस पर आप कब एक्शन लेंगे?+É£ÉÉÒ àÉÉÊhÉ{ÉÖ® àÉå ÉÊ{ÉE® <ãÉèBÉD¶ÉxÉ cÉäxÉä cé* On behalf of the people of North East, àÉÖZÉä ABÉE SÉÉÒVÉ BÉEÉ nÖJÉ cè ÉÊBÉE |ÉvÉÉxÉ àÉÆjÉÉÒ VÉÉÒ BÉEÉä 27 iÉÉ®ÉÒJÉ BÉEÉä àÉÉÊhÉ{ÉÖ® VÉÉxÉÉ lÉÉ ãÉäÉÊBÉExÉ ´Éc nÉè®É {ÉÉäº]{ÉÉåb cÉä MɪÉÉ* =ºÉBÉEÉ BÉEÉ®hÉ ªÉc cè ÉÊBÉE ´ÉcÉÆ ÉκlÉÉÊiÉ ~ÉÒBÉE xÉcÉÓ cè, ¶ÉÉÆÉÊiÉ xÉcÉÓ cè* àÉä®ÉÒ +ÉÉ{ɺÉä ÉÊbàÉÉÆb cè ÉÊBÉE àÉÉÊhÉ{ÉÖ® àÉå ºÉ¤ÉºÉä {ÉcãÉä |ÉèVÉÉÒbé] °ôãÉ cÉäxÉÉ SÉÉÉÊcA* …(व्यवधान) 

MR. SPEAKER: Now nothing will be recorded.  Do not exploit my affection for you.

(Interruptions)* …               *Not recorded   SHRI SHIVRAJ V. PATIL: Sir, we welcome the discussion on security situation in India.  I would like to congratulate the hon. Members from all sides of this House who have made very pertinent points and definitely we will keep them in our mind while taking the decisions on providing security to the country and to the individuals.

In fact, national security, internal security and law and order are three aspects of security to be provided.  The national security is provided by the Defence forces with the cooperation of the para-military forces and in some cases the police and the people in the country.[R72]              Internal security is expected to be provided by the Government of India. But we shall have to understand the meaning of internal security in clear terms and if we do not understand the meaning clearly, then we will be mixing up the issues and unnecessarily creating confusion. It is not possible for the Government of India, in all cases, to send the Para-military Forces, or make the Defence Forces available to the State Governments to control the situation over there. Whenever a request is made, whenever a demand is made, these Forces are made available to them and then it is left to the State Governments to deal with the situation in their territories. If the Government of India comes to the conclusion that it is beyond their capacity, or the situation has worsened so much that it is necessary, in which case, extraordinary steps, as provided by the Constitution, are also taken.

            Now, this fact, in clear terms, has to be understood by us while discussing internal security. It does not mean that the Government of India does not have the responsibility. It does not mean that it is the responsibility of the State Government alone to provide security. It means that there has to be understanding and co-operation between the Union Government and the State Governments to provide national security, internal security as well as, in some cases, maintain law and order in the States. This, in clear terms, has to be understood by all of us who are sitting here to consider the policies and who are in a position to guide the Government and the country as to how we should deal with this problem in our country.  The only request which I can make on the floor of the House is that while discussing an issue of this nature we should consider what kind of importance is attached to security by our Constitution. If we study the Seventh Schedule of our Constitution, the Union List, the State List and the Concurrent List we would find that the security is the first topic which is mentioned in all the three Lists. National Security is mentioned in the Union List; law and order is mentioned in the State List and criminal laws and procedures and other things are mentioned in the Concurrent List.        Security comes first and then development and other issues are dealt with by the Constitution. Why I am emphasizing on this point is because these days, very rightly, we attach a lot of importance, a great importance to economic development. But if we fail to understand the importance of security that has to be provided, then it will be very difficult for us to carry on with economic development as well. So, these two issues – economic development and security – should go hand in hand.

            As far as the Constitution is concerned, top priority is given to security and second priority is given to other things. It is very correct that without economic development, security cannot be provided and without security, economic development also cannot be carried on with the same spirit with which it has to be done. We may discuss this issue in any form or the other in every Session -- I will not quarrel with the form, which is adopted, whatever form is acceptable by the House and to the Presiding Officers and to all of us, but if we discuss it in the right form that gives us the advantage and if we just accommodate ourselves, probably, it also creates difficulties in considering this issue in a proper manner. [R73]  The [MSOffice74] only request that I have to make on the floor of the House is this. When discussing this important issue, I would say that the first responsibility which we have to fulfill is that we should consider the policies.  Policies are more important than anything else.  Then we can consider the laws if it is necessary.  Then we can consider the plans but if we use our time in discussing  individuals and incidents, then probably it becomes very difficult to give clarifications on how one individual has conducted himself and how an incident has taken place.  It is because there are thousands of pages which can be quoted against individuals and incidents and these are matters generally looked into not by the  Parliament but by the courts.  If this policy is followed, the debate on security is definitely going to be very useful.   Fortunately for us,  we have very experienced, well meaning hon. Members.  Once or twice, a statement here and there may be made which may not be palatable to all of us.  But at the same time, they are in a position to guide the Government and the country and there is no other forum which is more important than the Parliament for discussing this issue.  I am looking to the discussion on this issue from this angle.

            The second point which I want to make is this. It is said that the security scenario in our country has deteriorated and that is why, we should discuss it.  I have great respect for Shri Advani.   If he had really felt like that, he would have quoted figures, facts and the logic to establish these facts.  He has neither said that it is good nor he has said that it is bad.  But he has touched upon certain points.  If I am not wrong, I take this thing as something which is spoken in a very responsible manner and not in an irresponsible manner.  He has not said that the situation in Jammu and Kashmir and North-Eastern States is bad and the States affected by naxalites are in a bad situation.  He has not done that and we respect that kind of an attitude in this argument.  But my only submission is that there are other hon. Members who have said that the situation has worsened.  They have said that the situation in Jammu and Kashmir and the North-Eastern States has worsened and the situation in the naxalite affected States is worsening.  It is not necessary for me to go into all these details to defend or to rebut the statements which they have made.  The office has collected information and has given it to you.  If you read this book, you will find that it gives you the correct picture.  We have not said that everything is rosy  and that there is no difficulty or that everything in every area is good.  That is not what we have said in this book.  Those who have read this book have appreciated it.  There are positive and negative points mentioned there.  If you take both the negative and the positive points and the sum total of it, we can come to the conclusion that the situation in Jammu and Kashmir has improved like anything.  What we have actually done is that we have given a graph here.   At a glance you can see whether the graph is dipping or escalating.   Even without reading a line, one can come to the correct conclusion.  If these facts are not correct, we would correct them.  But I shall give these facts.  I have authenticated them and I have put them on the Table of the House.  These things are done in a responsible manner.   I do not want to say anything  more than this as far as the situation in Jammu and Kashmir is concerned.  As far as the North-Eastern States are concerned, the situation has improved.  Just look at the graph.  The graph will show that it has not improved as it has improved in Jammu and Kashmir but it has improved to some extent.  If we have to consider the situation in North-Eastern States, there are different States showing different things.   Mizoram is quite peaceful and Arunachal Pradesh is quite peaceful.  Tripura  has shown a great improvement in the situation.  [MSOffice75]  19.00 hrs   Tripura has shown forty per cent improvement.  In Meghalaya, the situation was good, but it has deteriorated a little.  In Assam, the situation is fluctuating.  Sometimes it is good and sometimes it is bad.  It has remained nearly on the same plain.  In Manipur also, which is one of the States which has caused a lot of concern to us, the situation has improved a great deal.  In Nagaland, the situation was very good.  But, unfortunately because of the conflicts between the tribes and between the parties over there, the situation in Nagaland has worsened a little.

If we take the sum total of the scenario in the North-Eastern States, we will be able to come to the conclusion that certainly there is a slight improvement in the situation.  Definitely the situation has not worsened.  I have given separate comments on the situation in different States.  But if we take the sum total of it, then this is the situation. 

We come to the naxal-affected States.  Some naxal-affected States also have shown a lot of improvement in the situation.  Andhra Pradesh was one of the worst affected States.  But Andhra Pradesh has shown wonderful progress in maintaining the law and order situation over there.  Here, we have given just the graphs and a glance at the graphs will show what kind of improvement has taken place in Andhra Pradesh.  The State Government of Andhra Pradesh was wanting to talk to the leaders of the movement.  But when they were requested to abjure violence and lay down arms and when it did not become possible, talks were terminated and some kind of action was taken and that really proved to be very effective.  In Bihar also the situation has improved.  In Jharkhand also, the situation has improved a little.  In Orissa, the situation was very good, but it has deteriorated a little.  One of the States which is worst affected is Chhatisgarh. The State of Chhatisgarh is so much affected that nearly forty per cent of the killings and seventy per cent of the incidents in all the States taken together have gone up because of the situation in Chhatisgarh.  I am not blaming the State Government.  Let us not think that because they belong to a different party, we are blaming them.  I am not blaming them.  Since action has been taken in some other States, probably the naxals might have migrated to that State and the situation has worsened there.  We are going to help them and they have also said that they would be able to do their best.

It is not necessary for me to say anything more than this.  The only request I will make to you is: “Please read this.  Please have a glance at the graphs which we have given to you.”  If you think that it is not correct and it is not in line with the actual situation prevailing in the States from where you come, you tell us.  If it is necessary, we will rectify them.  But my opinion is that these facts and figures were compiled on the basis of the information received from the States.  These are not facts and figures which we have ourselves collected from the ground.  But these facts and figures are given by them.  While giving these facts and figures, they have been very careful and correct. 

We have to consider one point and that is the communal violence in the country.  Fortunately for us, the communal situation in our country has also not worsened a great deal.  There is a slight upward trend, but it has not worsened.  I am saying this because otherwise, it will be quoted that Home Minister has said that the communal situation has worsened.  I am not saying that. [MSOffice76]   A slight upward trend is there.   But one of the most important things which has happened with respect to the communal violence in the country is this.  Ayodhya was attacked. In Banaras the temple was attacked.  In Delhi the Masjid was attacked. In Malegaon the Masjid was attacked, and in Mumbai, the train was attacked.  How did the people behave when these religious and other places were attacked?  I feel very proud to put before this House that Shrimati Sonia Gandhi visited all these places within hours.  When some of us said that we could go, she said, `No, if you people can go why can’t I’.  Now, people have started the visit to these places and looking at it from a different angle.  They say what has come out of it.   Let me humbly submit to this House that what has come out of the visits to these places is the confidence which is given to the people that you are not alone and you will be supported.  That is why, exactly, when we went to Banaras, we met people there and came back.

I am very happy to bring it to the notice of this august House that when the Jama Masjid was attacked, we were a little worried.  But the Imam of the Jama Masjid came out and said that if people in Banaras could understand why it was done, can we the people in Delhi not understand why it is done?   Those who are doing it do not belong to any religion.  They are the enemies of humanity.    Now, when we went to Malegaon, Shrimati Sonia Gandhi was there and we all were there.  Shri Lalu Prasad was there in Mumbai.  When we went to Malegaon, what they said was if people in Mumbai could behave responsibly, then why can we not behave in the same manner?   I will tell you that they had the vehicles on the road with microphones fitted, appealing to the people to be sensible and not do anything which will create problem.  This is the result of the visits.  This is the result of the sympathy and this is the result of the confidence that we have.  We have tried to give that confidence and fortunately it has actually happened.  It goes to the understanding of the people.  That is the most important thing which has happened. 

            I am indeed very happy that the communal situation, fortunately, in our country is controlled by the people, more than by the forces. We should salute their sanity and we should salute their understading.  This is what I have to say on communal harmony.

            As against that, please do not misunderstand me, if you take up Afzal’s issue in the manner in which it is being taken up, the impact of taking the Afzal’s issue is going to be quite contrary of the impact which has been created in these places.  People are going to feel that  for some ulterior motive or some other intention, it is being done.  If it is avoided, we would be very grateful to all the leaders here.  As far as Afzal’s issue is concerned, it is not necessary to project it in the  manner it is done. 

While replying to the debate on the abolition of the death sentence moved by one of the hon. Members who presented the case in a wonderful manner in this House, I had given the facts and figures that during the last five years’ time, only one person was hanged.[a77]   Only one person was hanged from West Bengal. We have the cases pending since 1997. We, some of us, feel very unhappy and feel in our hearts that Rajiv Gandhi’s case was also kept pending for nearly five years with the Government and it was not sent to the President.[R78]   In the background of this, why is it necessary for all of us to come out and say  “do this thing and do not do that thing.” The law will take its own course. Constitutionally, we would like to deal with it.… (Interruptions)

We would like to  behave.

            One more thing which has happened in-between is that one  Supreme Court judgement has been given on this. That judgement is very pertinent. The judgement says that if the clemency is granted, whether it is granted on good grounds or not,  can be looked into by the court.  If it is not granted, then also it can be looked into. Granting the clemency is the responsibility of the Executive but whether it is properly granted or not, it can be looked into by the court. That is what they have said. In view of all these facts, we shall have to be very careful. Why should we, in a matter like this, show extra anxiety for somebody to be hanged? Whatever has to be done, whether we like it or not, as per the Constitution and as per the rules,  can be done. But why should we say that we are going to do this thing, do that thing and develop extra constitutional pressure on those who have to give their opinion and things like that. If we develop extra constitutional pressure, we all, who are human beings, are likely to commit mistakes. That is exactly why even in the Parliament, when the matter is pending in the court, we are not allowed to discuss and we call it  a sub judice matter.  Why should we not, when somebody has to be hanged or given the death punishment, wait for some time and do it in a correct manner?  My only request would be this. Please have faith and confidence in the judgement of all your colleagues here and then do not create a situation in which it would be treated in a manner which would not be useful for the unity of the country and harmony between the communities. That is the only request that I have to make before this House.

            A few questions were very rightly raised by some of the hon. Members. One of the most important questions is: “What is it that you are going to do?” In fact, this is the most important part of our discussion. While criticising also, the hon. Members have given certain suggestions. According to their views, they have given certain suggestions. We may accept them. We may not accept them. We may modify them. But all the hon. Members from all sides have given their suggestions. It is a very important thing. It is but natural for the hon. Members to try to find out as to what the Government would be doing in order to provide better security.

            I am saying that the situation is under control. It has not deteriorated. It has improved. But definitely, we cannot rest on our oars. We cannot say that everything is all right and nothing more is required. That is not the case. The question is: What can be done? Very simply, very succinctly, I would like to say that we would like to strengthen the police – the Union police and the State police. We have been requesting that we should spend more money on strengthening the police, increasing the number so that the police population ratio very soon becomes satisfactory. We are also requesting the State Governments to increase the number of members over there.

            The other thing is that they should be modernized. They should be well trained and their morale should be increased. That is exactly what we are trying to do.

           The next thing is this. It is very rightly stated by some of the hon. Members that the crux is Intelligence. When we are dealing with the terrorists and the naxalites or terrorists of any kind, what is most important is the Intelligence. Nothing is as powerful, as useful, as efficacious as the Intelligence can be. We have decided to strengthen the Intelligence machinery at the national level and at the State level also. [R79]              We are asking that the Special Branches of Intelligence Agencies of State Governments should be strengthened in every respect, by adding more staff, by giving them technologically sophisticated equipment, by giving them better training and by giving them more and more facilities. That is what we are doing.

            Then, we have also seen that the borders in our country do not create any hurdles for the terrorists to go from one part of the country to the other parts of the country. That is why, we are asking the State Governments that they should prepare their own plans, they should discuss these plans with each other, consult the Union Government also and we said that we would readily help them. We are saying that the benefit of modern technology should be given to them.

            Sir, the Chief Minister of Chattisgarh and others, when they visited us, asked for very sophisticated equipment to deal with the situation in their State. We readily gave them the sophisticated equipment and other things. I would like to bring to the notice of hon. Members here that they wanted helicopter service for shifting the injured persons and we provide that. They said that when the police personnel go to fight against the naxalites and others, they get killed and so they should be provided with armoured vehicles and we provided them that also. Then, they wanted some equipment for collecting intelligence and we gave them. We wished them good luck in their effort. Then, I would like to submit that 36 battalions of Central forces are given to the States which are affected by naxalite problems. It is nearly 36,000 men and officers which is equal to the army of a small country. This is what we have done. Not only that, but we have also said that if they are using the para-military forces they will not be charged for three years. Previously they were being charged. They were asked to give money, but now we have taken a decision not to charge for three years.

            Sir, another thing we are trying to do is to increase the police-people ratio. I was told that there were some private agencies which could help in this. We have passed the law and if the private agencies can help and provide security to private installations and individuals, then those many people will be available for discharging governmental duties.

            We are going to have good plans for providing security in mega cities, metropolitan cities like Delhi, Mumbai, Kolkata, Bangalore etc. Let the Members not think that simply because I am mentioning these cities it is only these cities which are going to have these facilities. We will be providing these facilities to other cities also.

            Then, we are also strengthening our policing in the desert areas. Somebody asked a question about fencing our border with Bangladesh. I have been told that this job would be completed by the end of December. If it is not completed by the end of December, it may take one or two months more, but they are on the job and they will do it.

            Sir, we are talking to our neighbouring countries like Pakistan, Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka and others and we have entered into many agreements with them for legal assistance as well as extraditions. We have also requested them to not allow free flow of funds from their territories to terrorists. Some Members have said that fighting terrorism is like a mini war or a proxy war or something of that kind. If somebody uses this word, somebody else takes objection to it. If somebody says that the situation is good, then also some people take objection. But this kind of situation is developing. That is why, in international conferences we are asking these countries not to sell small sophisticated weapons and explosives to those people who do not have the permit or the permission or the licence from the Government to use them because these can be used by terrorists. [R80]  Then, we were told that the development of economy is very important.  Some hon. Members very rightly emphasized on this point.  That is exactly why we have given a package to Jammu & Kashmir, which is equal to Rs.24,000 crore.  When we give this big number, they ask where is this money, where has this disappeared, why is it not visible to us?  This money is going to be used for constructing the power stations, the roads, irrigation dams, schools, hospitals and things like that.  Then, we are also trying to provide employment to the people through the plan, through the Employment Guarantee Scheme and through other schemes also. 

One of the hon. Members from the North-Eastern States got up and said, keep talking to ULFA.  I would like to say that the Government has not said that we would not talk to ULFA.  What the Government is saying is that when we are talking please do not do anything which will hurt the innocent people.  We are saying that if extortion is going on, it should be stopped and something of this kind.  We have not stopped the discussion with ULFA.  We have always said and somebody told me and quoted President Kennedy: “We will not fear to talk or we will not talk out of fear”.  We would talk with anybody who is willing to abjure violence, lay down the arms.  But that is not the only thing on which we will be depending. 

There are a few more points which I will cursorily refer and conclude my speech.  The deterrent laws should be there.  This was the point Shri L.K. Advani made and he has been making this point.  Probably he believes in it.  We do not have to quarrel with this kind of proposal if it is coming from the hon. Leader of the Opposition. We will carefully look into it.  Even if we have repealed POTA, some of the salutary provisions in POTA have been transferred into the Unlawful Activities Act and there are other laws also which can be used.

I remember a story and I have been repeating this story because it makes this very clear.   There were two friends and they were hunters.  One said, ‘I go to hunting, I carry my gun but I do not carry the bullets.  When the tiger comes, I show the gun and he dies and my job is done’.  The other friend said, ‘oh that is nothing, when I go hunting, I neither carry the gun nor the bullets. I carry the licence in my pocket.  When the tiger comes, I show him the licence’.  It is something like this.  The law is required, and the law is necessary to punish, but whether the law will stop the terrorist activities is really the question.  If the law is too stringent, too deterrent, it can be used and misused.  Even the balanced laws have been misused and that is the only thing which we are keeping in mind.  At the same time, we are trying to use these laws in a manner.   What is lost by repealing the POTA was the change of onus of proof from the prosecution to the accused.  That was done there, we have not said that. 

Sir, the Conference was discussed a great deal.  I sincerely feel that it would have been better if the Conference would not have been discussed because Conference is something which was not a public meeting, which was not meant for the media and we were following the tradition which was laid down and which is not bad also.  Whatever we discussed in the Conference is not always totally secret.  But if it is correctly presented, it can create good impression.  But if some mistake is committed, it can create a lot of problems and it has created some problems.

I have been saying that this kind of statement I have not made.  They say how does it appear?  How can I explain how does it appear? You shall have to ask those who are responsible for giving that thing in the media.  I can only say that I have not made it.  If I have committed a mistake or giving wrong information, you can proceed against me.  But how can I explain why they did it, how they did it and all those things?[r81]              In this debate, there is one thing to which I have no reply. Somebody has said something, you explain.  They are not asking me that you made this statement and you explain.  If they do that, then I will explain.  But somebody has said something in some meeting, you explain.  Something in the name Prime Minister is also said somewhere in a foreign country, he made the statement, you explain.  This kind of debate does not help.  You can make a political point or you can win some applause from the people who want to make the debate and the speeches spicy but it does not take us anywhere, and it is not necessary to do so.  I would very humbly say that the situation has not deteriorated, the situation has improved.  I am sure that you want and I want that the situation should further improve, and we will definitely go by your advice, certainly go by the advice of persons like       Shri Advani ji and others also.  I do not promise that everything suggested to us we will accept.  But  then we would attach great importance to any suggestion coming from any  senior Members over here, and it will be very useful to us.

            One of the most important things which I have been repeating everywhere is that the people in India, 99 per cent people in India are peace loving and their support is the most important.  The second thing I am saying is that your forces, the country’s forces, whether it is the Defence forces or the paramilitary forces or the State Police or the other forces which are available are so strong that we do not have to be afraid of these things.  We do not want to die many times before our death.  We would like to deal with this problem with confidence and we have confidence.  We have confidence because we know that you have confidence and the people have confidence. 

            The situation may not be very comfortable but the situation is under control, and with your help and cooperation we will definitely discharge our duties, if not to the hundred per cent satisfaction of you, but certainly to the satisfaction of those who know it clearly what can be done and what cannot be done. 

            Sir, I do not have to say anything more than this.

                                                                                                                       

19.28 hrs SHRI L.K. ADVANI : Mr. Speaker, Sir, I have carefully listened to the Union Home Minister.  He has, at several points in his speech, expressed that he holds me in esteem, and he would like to have my cooperation, guidance, etc.  I can say that it is a mutual feeling.

            This Conference was held perhaps on the 22nd or 21st, I do not know, but it is almost one week back, and the entire Press in the country gave it headlines.  It was not the discussion with the DGPs or the IGPs and it was the inaugural address formally given to the Press. … (Interruptions)

SHRI SHIVRAJ V. PATIL: The next day I contradicted it. … (Interruptions)

SHRI L.K. ADVANI : Have you contradicted it?  No.  I saw that contradiction which simply said that the reference made to the Indo-US agreement in the context of the nuclear deal is wrong.  I have seen that contradiction also.  Therefore, for me, the rest of the speech was the speech, and the rest of the speech in itself made me think in terms of an Adjournment Motion.  I would frankly concede at this point of time the manner in which the Adjournment Motion has been moved by me does not amount to an Adjournment Motion.  I would have agreed to a discussion under Rule 193 if I had been known that the entire Press report is baseless. … (Interruptions)

SHRI SHIVRAJ V. PATIL:  I have said that.  I have brought it to the notice. … (Interruptions)

SHRI L.K. ADVANI : You have brought it to the notice of the Speaker and not to the country.

            The country at large read that our installations on the coast are under threat from terrorists.[R82]   The LeT operatives are trying to occupy uninhabited islands and launch an attack on the country’s coast. That in itself was evident. I did not have, at that time, the advantage of this document that you have given. Today, I did not want to start with statistics to prove that the situation had worsened, though I can say that, leave aside the two terrorist-affected areas, Jammu and Kashmir and North-East, the rest of the country in all these years has not suffered so many terrorist incidents. Perhaps, someone told me that the number of deaths also in the rest of the country is the highest ever in these 58 years. I may be wrong. I do not know. But I did not want to raise the issue of just statistics and on that basis come to any conclusion.

            Therefore, I had wanted that this Adjournment Motion to be phrased on the basis of the speech of the Home Minister published in the Press. The moment he said that I have not said it, I dropped it. But at the same time, I think that it was a lapse on the part of the Home Ministry itself not to have contradicted what has been published in the Press apart from that little portion.

            Having said that, I would like to just make one or two more points and then conclude. Firstly, I strongly hold that it is democracy and secularism which give India its present strength. If these two attributes were not there, we would not be as strong as we are.. … (Interruptions) I have said it earlier also. Mr. Sibal is there. Many times I have said it. I do not want to quote what I quoted at that time about Muslims in India. Why I have said? In Jammu and Kashmir also, where there are terrorists who operate, there are jihadis who operate, we have people coming from across the border; we have people coming from Afghanistan and even from Sudan; but we do not have people coming from here. Why? It is principally because Muslim community may be dissatisfied for very many reasons as many other communities are, but they have not come. 

             ‘The world is flat’,. Thomas Friedman says that Pakistan gave us 500 Al- Qeda people to be lodged in the Guantanamo jail. There was not even one from India. Why? He replies and says that the answer is ‘context’ and, in particular, “the secular democratic context of India heavily influenced by traditions of non-violence and Hindu tolerance.” This is absolutely right. Therefore, when it is again and again said that the people of the country are not to blame, I agree. But at the same time when I blame the Government, I am thinking not in terms of statistics but I am thinking in terms of the message sent by many of our statesments many of utterances, many of our decisions, and in which I include even the scrapping of POTA. It is a message that goes that these people are not concerned.

            Do you think that POTA or TADA make us a police State? If that is so, almost all democracies of the world would have become police States.

SHRI GURUDAS DASGUPTA : No. SHRI L.K. ADVANI : No, it is not true. I do not agree to that. There are situations where such extraordinary powers assumed by the State are justified. If this is not justified, what else is this?

SHRI GURUDAS DASGUPTA : I did not say that. I said that you talked about police being given more teeth; you talked about deterrent law; you talked about TADA; and you talked about POTA.  Never in your speech, you mentioned democracy and people. Therefore, I concluded that you wanted a police State.

श्री लाल कृष्ण आडवाणी : बहुत अच्छा।

MR. SPEAKER: Now, I request the hon. Leader of the Opposition not to yield anymore.

SHRI L.K. ADVANI: But not to the Leader of the House who is here. I have with me a statement of October 18, which says that there is no apparent change in Pakistan’s support to cross border terrorism not only in Jammu and Kashmir but also in other parts of the country[MSOffice83] .

            He added : “Occasional restrictions placed on terrorist groups by Pakistan remained cosmetic and reversible. Terrorist training and communication infrastructure in Pakistan-occupied-Kashmir are in tact”.

            Now, this is the reason why I would like to emphasise and appeal to the hon. Minister of Home Affairs that you have to think in terms of this joint mechanism. Firstly, I am extremely skeptical about the wisdom of this approach – a joint Indo-Pak mechanism to deal with terrorism. It evokes as much cynicism as the hon. Prime Minister’s statement that Pakistan itself is a victim of terrorism. It does not carry conviction with the world as to what are they doing if they are really sincere about it. We were telling the other powers, Western Powers, the EU, Britain and America that force them to dismantle the infrastructure in Pakistan, the infrastructure that they have created. Instead we say – we are going to jointly deal with terrorism.

Before you undertake this operation, I have two requests to make. Firstly, talk about this infrastructure to Pakistan itself, directly, before formalizing this arrangement. Secondly, those terrorists who have been declared absconders by Interpol, those 20 that we claim, I do not know how many of them are alive, where are they, I do not know today; but it should be our demand that they should be handed over to India.

These are steps which convey a message. We want friendship with Pakistan, but we do not want friendship in which he assumes that ‘somehow Kashmir is going to come along with us. They have given me a non-paper which meets some of my objectives.’ Let us see that the focus is still on terrorism so far as Indo-Pak relationship is concerned. Let us not shift from there. We must have a composite dialogue on everything including Kashmir. But do not let terrorism go away from the focus.

Sir, there was a reference made even to me, and to Agra and to Gen. Musharraf’s book. I would again like to point out one thing. Shri Atal Bihari Vajpayee ordinarily does not issue statements of this kind. He refers to Agra after the book was published and says : “At Agra, during our talks, Gen. Musharraf took a stand that the violence that was taking place in Jammu and Kashmir could not be described as terrorism. He continued to claim that the bloodshed in the State was nothing but the people’s battle for freedom. It was this stand of Gen. Musharraf that India just could not accept and this was responsible for the failure of the Agra Summit”.

Having said this, I feel happy that when you said that the Constitution, in all the three Lists gives priority to security over economic development. I, therefore, wonder this UPA Government’s hallmark is the Common Minimum Programme and that Common Minimum Programme does not mention anything about security except that POTA will be scrapped. … (Interruptions)

SHRI SHIVRAJ V. PATIL: I would have read the Common Minimum Programme to you if you had raised this issue. I would have read every word of it. … (Interruptions)

SHRI L.K. ADVANI : I have read it. I know what else is written.

Therefore, it is that I am sorry to say that even though yours was the only speech in the whole debate, all others mentioned about the clemency case sent to the President, on the assumption that it is for him to decide and it is not for the Government to say anything. The fact is that you were the only person to say that it is the Executive that decides and so leave it to us, that we will decide it at the proper time and in the proper manner. In this matter also I can say that Article 72 is the Article which gives the President the power to grant pardons etc. and to suspend, remit or commute sentences in certain cases. Commentators on this, one of them is Shri P.M. Bakshi says that it seems a reasonable view to take that this power like other powers of the President is expected to be exercised on the advice of the Cabinet. [MSOffice84]  Further, if there is any doubt about it, then the Supreme Court removed it completely when it laid down very clearly, and said in the Kehar Singh case that :

“The power of pardon has to be exercised by the President on the aid and advice of his Council of Ministers.”   Therefore, if you were to decide it early, then it would stop the present campaign on both sides. Actually, you are really penalizing the country, and dividing the country by allowing it to go on. Further, you are accusing us of polarizing the country, which is not correct. … (Interruptions)

SHRI SHIVRAJ V. PATIL : What is the explanation for keeping the Rajiv Gandhi file for five years? … (Interruptions)

SHRI L.K. ADVANI : I would certainly find out the position with regard to this issue. Five years would mean that … (Interruptions) I have never seen it, but when you say five years … (Interruptions)

THE MINISTER OF STATE IN THE MINISTRY OF FINANCE                 (SHRI PAWAN KUMAR BANSAL): How can it be that the then Home Minister did not see that file? … (Interruptions)

MR. SPEAKER: Please do not indulge in giving running commentary in the House.

… (Interruptions)

SHRI L.K. ADVANI : Shri Rajiv Gandhi passed away in 1991, which would mean that … (Interruptions) I will certainly find out as to what has happened in that regard. But at the same time, in this particular case, -- when there is a division in the country, and a campaign is going on -- do not forget that 13 December is fast approaching. We all will again go there to pay homage to those martyrs. Had it not been for them, I hold that 13 December would have been far worse than 11 September in America. The kind of massacre that could have taken place would have destroyed democracy in the country. We owe our responsibility to the families of the martyrs also. Therefore, we should take an early decision on this issue, and not let it linger on.

This idea should be removed from the minds of everyone that it is not the President who, in his discretion, decides about it, but the President has to be guided by the aid and advice of the Council of Ministers. Have an early meeting on this, and decide about it. … (Interruptions)

SHRI PAWAN KUMAR BANSAL : There is a procedure to be followed in this regard. … (Interruptions)

SHRI L.K. ADVANI : There is no commitment on this ground too. I feel that I cannot participate in the voting that takes place now. Therefore, I would like to leave the House.

 

19.41 hrs (At this stage, Shri L. K. Advani and some other hon. Members left the House.) MR. SPEAKER: The question is:

“That the House do now adjourn.”   The motion was negatived.