Lok Sabha Debates
Reported Efforts In Kerala To Seek The Release Of The Prime Accused In The ... on 18 March, 2006
an> Title : Reported efforts in Kerala to seek the release of the prime accused in the Coimbatore terrorist bomb blast from jail. SHRI KHARABELA SWAIN : You may have to listen to me. You may take a decision after listening to me. MR. SPEAKER: Yes, certainly.
SHRI KHARABELA SWAIN : An effort is being made in Kerala to seek the release of the prime accused in the Coimbatore terrorist bomb blast, Abdul Nasser Madani. In February 1998, just ahead of the arrival of Shri L.K. Advani, the present Leader of the Opposition, serial explosions shook Coimbatore which resulted in the death of 59 persons and maiming of another 200. The investigation by the Tamil Nadu Special Investigation Team looking into the Coimbatore bomb blast revealed that Madani was * SHRI VARKALA RADHAKRISHNAN (CHIRAYINKIL): This is a wrong statement. … (Interruptions) MR. SPEAKER: This is very unfortunate; you cannot go on interrupting the proceedings like this. What is going on in the House? … (Interruptions)
SHRI VARKALA RADHAKRISHNAN : He is misleading the House. … (Interruptions) MR. SPEAKER: Are you bound by his statement?
… (Interruptions)
SHRI VARKALA RADHAKRISHNAN : No. I am not bound by his statement. … (Interruptions) MR. SPEAKER: Then, please sit down.
… (Interruptions)
SHRI VARKALA RADHAKRISHNAN : But he cannot mislead the House. … (Interruptions) *Expunged as ordered by the Chair MR. SPEAKER: You may sit down now. Please take your seat. … (Interruptions)
SHRI VARKALA RADHAKRISHNAN : I have a right to deny that. … (Interruptions) MR. SPEAKER: No. You have no right at the moment.
… (Interruptions)
SHRI VARKALA RADHAKRISHNAN : But he is misleading the House. … (Interruptions) SHRI KHARABELA SWAIN : But the police alleged that in the last decade, Madani aided by ISI built a network * MR. SPEAKER: I will look into this.
SHRI KHARABELA SWAIN : .* The Kerala Police arrested Madani on 31st March 1998 for making provocative speeches and he was subsequently handed over to the Tamil Nadu Police. Since then, Madani had been trying to get out on bail. But his appeals had been rejected by all the courts including the Supreme Court. MR. SPEAKER: You have to tell me how the Central Government is responsible for that. You have to come to that. SHRI KHARABELA SWAIN : I am coming to that.
...* both the Congress-led UDF and the CPI(M)-led LDF in Kerala Assembly had passed a unanimous Resolution to release Madani on humanitarian grounds. MR. SPEAKER: This has nothing to do with the Central Government. … (Interruptions)
SHRI KHARABELA SWAIN : I very strongly condemn the attitude of both Congress-led UDF and the Communist-led LDF. … (Interruptions) *Expunged as ordered by the Chair MR. SPEAKER: I have said that this has nothing to do with the Central Government. … (Interruptions)
MR. SPEAKER: Bring the proceedings to me; I will see that. … (Interruptions)
SHRI KHARABELA SWAIN : My appeal to the Central Government is that it should not go by any such Resolution and see that he is not left out on bail. … (Interruptions) He is an ISI-man; he should not be released. … (Interruptions) * Thank you very much, Sir. … (Interruptions)
MR. SPEAKER: Mr. Radhakrishnan, I will decide.
… (Interruptions)
MR. SPEAKER: Bring this matter to me; I will see this.
… (Interruptions)
SHRI VARKALA RADHAKRISHNAN : Sir, I can raise a point of order. … (Interruptions) MR. SPEAKER: No, you cannot.
SHRI VARKALA RADHAKRISHNAN : I can. I can and I have a right to raise a point of order. MR. SPEAKER: I will rule it out.
SHRI VARKALA RADHAKRISHNAN : Every Member has a right to do it. … (Interruptions) MR. SPEAKER: Please sit down.
… (Interruptions)
MR. SPEAKER: Mr. Swain, I have allowed you to do it.
… (Interruptions)
*Expunged as ordered by the Chair SHRI VARKALA RADHAKRISHNAN : When a misleading statement is made in the House, we have a right to raise a point of order. … (Interruptions) MR. SPEAKER: I am expressing my deep annoyance at the way senior Members are interrupting the proceedings of the House. … (Interruptions)
MR. SPEAKER: You are setting a very very bad example.
SHRI VARKALA RADHAKRISHNAN : But he is misleading. … (Interruptions) SHRI KHARABELA SWAIN : I am not misleading.
MR. SPEAKER: You do not have to reply to him, Mr. Swain.
SHRI VARKALA RADHAKRISHNAN : Kerala Assembly unanimously passed a Resolution for his release. MR. SPEAKER: Not one word of him will be recorded.
(Interruptions)* MR. SPEAKER: Every matter relating to the State is being raised like this. … (Interruptions)
MR. SPEAKER: I can only say that this is a very sad day.
… (Interruptions)
MR. SPEAKER: Any attempt to browbeat the Chair will not be permitted; I can assure you. … (Interruptions)