XI LOK SABHA DEBATES Session II, Budget 
 Tuesday, July  23, 1996  /  Sravana  1,  1918 (Saka)


Type of Debate: SPECIAL MENTION					

Title: Demand of justice for the innocent people accused under TADA.

Text:


MR. DEPUTY-SPEAKER : Let Shri  Ahamed  speak.  I  will  listen  to  you  after
listening to him.

... (Interruptions)



={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ʨÉ. +½þ¨Énù Eäò ¤ÉÉnù +É{É ¤ÉÉä±É ±ÉÒÊVÉB*

... (Interruptions)

SHRI  E.  AHAMED  :  Sirhow  long  should  I  should   stand   like   this?
...(Interruptions)  I  am  also  a  Member.  I  have been called by the Deputy
Speaker. He is overtaking others. ...(Interruptions) Sir, the B.J.P. is taking
advantage of your goodself.

MR. DEPUTY-SPEAKER : I will listen to Shri Ahamed first.

... (Interruptions)

SHRI E. AHAMED :Mr.Deputy-Speaker, Sir, I have  been  standing  here  for  the
previous  ten minutes only to make a humble submission before this House. I am
going to raise an issue which has been supported by many of the Members of the
Treasury Benches when they were sitting in the Opposition. Sir, the  TADA  Act
has  lapsed.  There  is  practically no TADA now. But the people who have been
imprisoned or have been taken into custody as accused are  languishing  behind
the  bars.  I  have absolutely no sympathy for the TADA prisoners. If they are
found guilty they should be convicted. But there are  some  innocent  elements
and  innocent  people  who happen to be the accused by chance. They have to be
given justice . When will they get justice? Sir, either their cases have to be
tried as expeditiously as possible and found out whether they  are  guilty  or
not; or if there is no evidence against them they should be let out.

A  country  which  has  been  fighting  for  the human rights and also
opposing violation of human rights has allowed innocent people to languish  in
jail  under  the  TADA.  How can this Government allow it? The Government will
have to take up the matter with the respective State Governments.

Now, even the children of 18 or 19 years, who happened  to  have  just
given a cup of tea to a person who has been accused under TADA, have also been
taken  as co-accused. Therefore, it is disgraceful for a country like India to
allow innocent people to be landed in jail under the TADA. ThereforeI  urge
upon  the  Government and the hon. Home Minister, who had also been supporting
this cause with us in the last Parliament, to take up the matter expeditiously
and treat them in accordance with lawdo  justice  to  them  and  allow  the
innocent people to be released.



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... (´ªÉ´ÉvÉÉxÉ)



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SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):

¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : ={ÉÉvªÉIÉ VÉÒ, ªÉ½þ ¤É½ÖþiÉ ¨É½þi´É{ÉÚhÉÇ ¨ÉɨɱÉÉ ½èþ *
ªÉ½þÉÆ ½þÉä¨É ʨÉÊxɺ]õ®ú ºÉɽþ¤É EòÉä ¤ÉÉä±ÉxÉÉ SÉÉʽþB 
... (´ªÉ´ÉvÉÉxÉ)


SHRI LALMUNI CHAUBEY (BUXAR):

¸ÉÒ ±ÉɱɨÉÖxÉÒ SÉÉè¤Éä (¤ÉCºÉ®ú) : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, +¦ÉÒ <x½þÉåxÉä Eò½þÉ ÊEò =kÉ®ú |Énäù¶É
¨Éå BäºÉÉ ½þÒ BEò +É{É®úÉÊvÉEò ¨ÉɨɱÉÉ ½Öþ+É lÉÉ, ´É½þ +É{É®úÉÊvÉEò ¨ÉɨɱÉÉ CªÉÉ ½èþ, ªÉ½þ ºÉnùxÉ EòÉä VÉÉxÉxÉä
EòÉ ½þEò ½èþ (´ªÉ´ÉvÉÉxÉ) xɽþÓ iÉÉä ¨ÉÆjÉÒ VÉÒ Eò½åþ ÊEò ¨ÉéxÉä MɱÉiɤɪÉÉxÉÒ EòÒ ½èþ ..(´ªÉ´ÉvÉÉxÉ)



={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ¨Éé +É{ÉEòÉä ¦ÉÒ B±ÉÉ´É Eò°ÆüMÉÉ * {ɽþ±Éä <xÉEòÒ ¤ÉÉiÉ ºÉÖxÉ ±ÉÒÊVÉB - 
Let me
have my say also. Please sit down. Mr. Fatmi, please sit down. 

ªÉ½þ EòÉä<Ç iÉ®úÒEòÉ
xɽþÓ ½èþ 
... (´ªÉ´ÉvÉÉxÉ)
 +É{ÉEòÉ xÉÉäÊ]õºÉ <ºÉ Ê´É¹ÉªÉ {É®ú xɽþÓ lÉÉ 
... (´ªÉ´ÉvÉÉxÉ)


SHRI TARIQ ANWAR (KATIHAR):

¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú (EòÊ]õ½þÉ®ú) : ={ÉÉvªÉIÉ VÉÒ, ½þÉä¨É ʨÉÊxɺ]õ®ú ºÉɽþ¤É ºÉnùxÉ ¨Éå ¤Éè`äö ½éþ,
=x½åþ ]õÉb÷É Eäò ¨ÉɨɱÉä {É®ú ºÉnùxÉ ¨Éå ¤ÉiÉÉxÉÉ SÉÉʽþªÉä 
... (´ªÉ´ÉvÉÉxÉ)


SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):

¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : ¨Éä®úÉ xÉÉäÊ]õºÉ Eò±É ¦ÉÒ lÉÉ, +ÉVÉ ¦ÉÒ ½èþ *



={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{ÉEòÉ xÉÉäÊ]õºÉ "˺ÉËEòMÉ +Éì¡ò iÉÉVɨɽþ±É' Ê´É¹ÉªÉ {É®ú ½èþ *

SHRI  MOHAMMAD  ALI  ASHRAF FATMI (DARBHANGA): I have given a notice regarding
sinking of the Taj Mahal for today. On Friday, I had given a notice about TADA


±ÉäÊEòxÉ ªÉ½þ ¨ÉɨɱÉÉ ¦ÉÒ ¤É½ÖþiÉ <¨{ÉÉè]ëõ]õ ½èþ * 
... (´ªÉ´ÉvÉÉxÉ)



={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ±ÉäÊEòxÉ EÖòUô +Éè®ú SÉÒVÉå ¦ÉÒ UôÉÆ]õxÉÒ {Éc÷iÉÒ ½éþ 
... (´ªÉ´ÉvÉÉxÉ)
 
Please
sit down.


SHRI TARIQ ANWAR (KATIHAR):

¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : ={ÉÉvªÉIÉ VÉÒ, ]õÉb÷É EòÉ ¨ÉɨɱÉÉ ¤É½ÖþiÉ <¨{ÉÉè]ëõ]õ ½èþ, ½þÉä¨É
ʨÉÊxɺ]õ®ú ºÉɽþ¤É ºÉnùxÉ ¨Éå ¤Éè`äö ½éþ, ºÉ®úEòÉ®ú <ºÉ ¨ÉɨɱÉä ¨Éå CªÉÉ Eò®úxÉä VÉÉ ®ú½þÒ ½èþ, ºÉnùxÉ <ºÉ
¤ÉÉiÉ EòÉä VÉÉxÉxÉÉ SÉɽäþMÉÉ 
... (´ªÉ´ÉvÉÉxÉ)



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