Lok Sabha Debates
Further Discussion On The Repatriation Of Prisioners Bill, 2002 Moved By Shri ... on 1 August, 2003
font> 14.05 hrs. The Lok Sabha re-assembled after Lunch at five minutes past Fourteen of the Clock.
(Mr. Deputy-Speaker in the Chair) REPATRIATION OF PRISONERS BILL Title: Further discussion on the Repatriation of Prisioners Bill, 2002 moved by Shri I.D. Swami on 30.7.2003 (Bill passed).
SHRI P.H. PANDIAN (TIRUNELVELI): Sir, I was speaking on that day and let me continue. I will take two more minutes.
MR. DEPUTY-SPEAKER: Were you on your legs?
SHRI P.H. PANDIAN : I was speaking on the Repatriation of Prisoners Bill.
MR. DEPUTY-SPEAKER: If you want to continue, you can. But it was presumed that your speech was over. Anyway, you can continue.
SHRI P.H. PANDIAN : I will continue.
MR. DEPUTY-SPEAKER: Then, you are considered to be you were on your legs last time! SHRI P.H. PANDIAN : Sir, I was referring to the International Criminal Court wherein the cases from the countries can be transferred to those courts where the offences against humanity, genocide and oppression can be dealt with according to the international law. Sir, on 17th July, 1998, after three years of discussion, a number of countries assembled there in Rome came to the conclusion for the establishment of an International Criminal Court. In that Conference, 120 countries voted in favour of a statute for creating the International Criminal Court, 21 countries, including India, abstained, and only seven countries, including the USA and China voted against it. At this juncture, I just want to know from the Home Minister on what ground India had abstained from voting in the Rome Conference for the establishment of the International Criminal Court. If there is sufficient reason, what will be the future mode of action by the Central Government to initiate any criminal prosecution against the individuals, even nations, when they offend the international criminal law? There were a number of discussions on that point only. There was a reference to the death penalty in that discussion. Whether death penalty can be imposed was also a subject matter of discussion there, in the Conference convened for the establishment of the International Criminal Court. I would say that India is a party to the UN Covenant on the Abolition of Death Penalty. So, had we abstained on this ground in that Conference or on any other ground? That is all.
SHRI ANADI SAHU (BERHAMPUR, ORISSA): Sir, I stand here in support of the Repatriation of Prisoners Bill, 2002.
Before I go into the Bill, I would like to dispel certain confusions which have cropped up day before yesterday during the debate on this Bill. Mr. Deputy-Speaker, Sir, there is a distinction between extradition and repatriation. Extradition means, a fugitive from justice of one country is to be compelled to be brought to the country where he has committed the offence for trial under the criminal procedures. For that matter, may I give the instances of Dawood Ibrahim, Iqbal Memon Mirchi, Nadeem Akhtar, Abu Salem and Quattrocchi?
These are the persons who were to be extradited for the purpose of facing trial in India.
Long back in 1962, the Extradition Act was enacted by this Parliament with a view to providing fugitive justice. For extradition, the most important thing is that the person who has taken refuge in another country should have been taken into consideration of the criminal law of that country. Section 105 and 105 (c) of the Cr.P.C. relate to extradition of the persons where the Central Government plays a very vital role. Once a person has been convicted in this country, if he is of a foreign origin and there is a request from the person concerned or his relative or anybody for that matter or the Government of origin, the question of repatriation will arise.
When a person has been convicted under section 417 of the Criminal Procedure Code, he is confined to jail and confining to jail relates to the State Government’s activity. Special jails also could be established like Shri Lalu Prasad being put in a special jail and given all facilities given to a VIP staying in a circuit house. That is beside the point but anybody being put in a jail by the State Government is to be decided by the State Government.
As for the procedures in the Criminal Procedure Code, a person convicted in India cannot be repatriated under the Criminal Procedure Code. So, there has to be a separate procedure for that. That procedure is being brought about in the Repatriation of Prisoners Bill, 2002. There is a slight difference here. I am coming to the difference between the Extradition Act and the Bill now being discussed. In the Extradition Act, the Central Government plays a vital role whereas in the Repatriation Bill that is being considered the Central Government does play a role but it is the prisoners or the place of origin that plays a vital role.
This Bill has very clearly indicated the procedure to be followed in transferring of prisoners who have been put in jail. Now, take the case of the Purulia arms dropping. There has been a persistent demand for the release of a particular person, who was the pilot. The demand is not for the release of the person to be repatriated to the State from where he had come, he being a subject of that country. Unless we have a treaty, it would not be possible to repatriate him. There are many people who have been convicted and put inside prisons in India and there are many persons of Indian origin who have been put in jail in other countries for certain offences they had committed. When the question of repatriation comes, there is no necessity of weighing evidence as it is the case in the Extradition Act. Here it is a question of transferring this man to another country’s jail where the Criminal Procedure Code is not taken into account. That is why the Repatriation Bill has been brought before this Parliament.
There is a necessity of fulfilling six conditions under this Bill. The first and most important condition is that a treaty between the country from where he is to be repatriated and the country to which he would be repatriated should be there. If a prisoner has to be repatriated from India to another country, there must be a treaty. If there is no treaty, there must be an agreement for that particular person and that agreement has to elaborately indicate the details. When a prisoner is to be taken to another country, a notification indicating the elaborate conditions has to be issued so that there is no confusion regarding the repatriation of the prisoner.
The second condition is that there should be a notification detailing the text of the treaty. As I said, ‘treaty or otherwise’. A treaty could be there formally; and ‘otherwise’ means for a particular individual, there could be an agreement between the two countries but that agreement or that treaty has to be indicated in the notification. Whenever a prisoner is to be repatriated, that notification has to be cited. Otherwise, it would be null and void.
Thirdly, the application is to be made by the prisoner or by the representative of the prisoner whereas in the case of extradition, it is the Government, which has to take action. The criminal courts have to move and the Government of India has to take action, but here the person who has been convicted or his representative or may be the country of his origin can make a representation to the Government of India. The final factor of repatriation rests with the Government of India. The Government of India has to decide as to whether a person is to be repatriated from India to the place of his origin or not. It rests with the Central Government. But contracting State has to agree to receive the prisoner. Now, supposing, a person has asked for to be sent to United Kingdom, USA or to Russia, then the receiving State has to agree. Otherwise, there will be difficulty. We can send a prisoner to another country, but if we have to receive a prisoner in our country, vis-à-vis, there will be difficulty, in the sense where he will be kept.
Now, any prisoner in India is to be kept in the State Government’s jail. So, when a prisoner is being brought from another country to this country, that a particular State has to agree, to keep him in one of their jails. That is also a pre-condition, otherwise the Government of India or the contracting State cannot just send that man or woman to India. A jail has to be found out and jail is a State subject. So, a State has to agree on this.
Fourthly, a warrant is to be issued in India. In criminal cases, judicial officers issue warrants of confinement – whether it may be a Magistrate or a District Judge. But, here, in this provision of the Repatriation of Prisoners Bill, an Executive Officer of the level of Joint Secretary at the State Government, or a particular officer of the Central Government is to issue a warrant for repatriation of that prisoner to the State of his origin after fulfilling all the conditions. But by making mere application it does not mean that the prisoner will be sent. There are some restrictions also. This Bill has very clearly indicated it and I am very happy that the hon. Minister has projected it in a very good manner also. The limitations for repatriation have to be taken into account; that is, if the prisoner has been convicted of death penalty – the capital punishment of death—then there is no question of sending him back. Then, if anybody is accused of violating the martial law, there is no question of repatriation of that particular person.
Last but not least, the conviction is a matter prejudicial to the sovereignty, security and other interests of the State. There are many people who have come to this country. They might have committed minor offences. But by utterances, by bringing in fundamentalists to their group or by creating chaos in this country, they might have created a sense of security for this country and questioning the sovereignty of this country, they cannot be repatriated. It would be against the best interests of this country and if any other case is pending against him, he cannot be repatriated.
The last point is that a civil prisoner cannot be repatriated. That is also good. Supposing, somebody has been convicted for not paying money and all those things or for defamation of civil nature – not of criminal nature—then a civil prisoner also cannot be repatriated. These are very good provisions, which have been brought forward in this Bill itself. There are lots of agreements between 1962 and 1969. The Government of India had contracted many agreements relating to the extradition treaties. As far as my knowledge goes, Australia, USA, UK and many other countries have passed such laws and treaties have been done.
Now, so far as Monica Bedi is concerned, there is confusion for extradition because of our law and their laws are not in consonance with each other. But so far as repatriation is concerned, there is no question of weighing the evidence. It is a question of humanitarian ground. A person languishing in the jails of India could be repatriated on humanitarian grounds, but he has to undergo the imprisonment of that term which has been pronounced by the judiciary. That is most important.
So, in all respects, this is a good Bill and I support it.
SHRI RAMESH CHENNITHALA (MAVELIKARA): Mr. Deputy-Speaker, Sir, I welcome this initiative. This is a welcome step and this will be beneficial for the prisoners who are in foreign jails. This Bill was introduced in May this year in this House. I think that this has gone to the Standing Committee and the Standing Committee had made certain recommendations. After that this Bill has come before this House.
I think that India has entered into agreement with only three countries and agreements with more countries are in the pipeline. By passing this piece of legislation, it will be highly beneficial for the prisoners who are in jails in foreign countries. Such a law is necessary because as Members of Parliament we are writing so many letters and we are receiving so many representations from the people regarding those who are in the jails especially in the Gulf countries. I had written so many letters regarding the prisoners who are suffering in the jails in Saudi Arabia. Saudi Arabia is a country where they are having rigorous punishments. Our Embassies are always telling us that they do not have any facilities for providing legal assistance. The Indian Embassy is always turning down the proposals for legal assistance.
Now, more than 80 people from India are in the jails of Saudi Arabia for so many reasons. Most of them are from Kerala. They were cheated by the drug mafia from Mumbai. The innocent people from Malappuram, Calicut and other parts of the State of Kerala were misled by some drug mafia in Mumbai and they were sent to Saudi Arabia for jobs there. Actually when these people were going to Saudi Arabia, they were misused by these unscrupulous elements as carriers of drugs and when they were caught in Saudi Arabia they were sent to the prisons. So many people were given capital punishment. There are even cases where the hands of these people were removed and all these rigorous punishments were given to these people. Actually speaking, they are innocent people and they do not know the consequences of what they were doing and due to their ignorance they have been used by these kinds of unscrupulous elements.
I have a request to make here. The crime which they have done is, of course, heinous crime which we cannot approve also. But, at the same time, we have to give legal assistance to them. We approached the Ministry of External Affairs and the Embassy of Saudi Arabia. They are saying that they have no provision for any kind of legal assistance. Employing somebody there for legal assistance is a costly affair. So, it is the duty of the Government to provide legal assistance for these people so that their cases can be argued properly in Saudi Arabia.
There are so many cases in the case of Maldives also. Many people from Tamil Nadu and some parts of Kerala have gone to Maldives also, because to go to Maldives no visa is necessary and people can go there easily. Some of them are in jails. No proper legal assistance or aid is given from our Embassy side. We do not know whether there is any kind of agreement with the Maldivean Government or not. An year before the hon. Prime Minister has visited Maldives. I would like to know from the hon. Minister whether there is any such agreement with that country or not. They are saying that the International Human Rights Covenant is not governed by Maldives. We would like to know whether there is any kind of agreement with the Maldivean Government and the Indian Government or not, so that these poor people who are suffering in the jails will get some kind of legal assistance.
This Bill covers those people who are convicted and sent to the prisons. This Bill does not cover those people who are undertrials. I think that the Government should form a separate cell in the Home Ministry to know as to how many people are facing trials, how many people are convicted and sent to the jails, how many are suffering who are wanting legal assistance. All this should be monitored by a cell in the Home Ministry.
After passing this legislation, I think that in all fairness such a cell is necessary so that we can calculate the number of people who are undertrials, who are convicted and who are in the jails and who are really needing the legal assistance.
All these details can be picked up and collected by the Cell and proper follow up action can be taken by the Ministry of Home Affairs. Also, mere passing of this law will not help. It should be publicised also. So, my request to the hon. Minister for Home Affairs is to give proper publicity to it through the embassies. People who are living in the other countries do not know about this Act. So, embassies should give proper publicity to this law so that people who are in the jail or who are under trial may get to know the details of this Act and can approach the Government.
In this case, I would like to know one thing very specifically. Who will bear the charges? Of course, when we frame the rules, we will go into the details of that. I think, the contracting State should bear the expenses for the repatriate. It should be made specific. Otherwise, we know what will happen. The officials always say that they do not have any provision and so, they cannot bear these expenses. In such a case, the law cannot be enforced properly. In the case of legal assistance, this is what happens. When the people, who are suffering in the jails of Saudi Arabia or UAE, approach the embassy, they will say that they do not have any provision for spending on the legal matters or legal assistance. So, this should be made very clear. Unless and until you make this very clear in the rules, this benefit will not go to the people who really need this.
It has recently come in the newspapers that the Indian people, who had gone to Malaysia for jobs, were also facing a lot of problems. They were put in jails and their trial was also going on there. Some are convicted and some are suffering in the jails. All these aspects can be looked into. I think, the Cell, which can be formed under the Ministry of Home Affairs, will look after this aspect so that it will get to know the total number of such people. Then, they can follow up and proper assistance on time can be given to the people who are Indian citizens facing this kind of a problem.
Sir, the Chair is also well aware of certain people who are in Calicut and Mallapuram and are of 60, 70 or 80 years. Once upon a time, they were in Pakistan and now, they are settled in Kerala. Legally, they are facing a lot of problems. They cannot go back and they cannot have any facility in India because of the citizenship. It has been a very long time since they came here. They themselves went to the District Magistrate and declared that they were Indian citizens. Because of the historical reasons, they were not allowed to become Indian citizens, but they are staying there. The innocent people who are facing this kind of problem also are to be looked after by the Home Ministry. Certain old Members of Parliament from Kerala had given a lot of representations in this regard. They are innocent people who are suffering for want of legal sanction. So, the Home Ministry should look into this aspect also.
Sir, I welcome this piece of legislation because this is going to help the poor people who are somehow misguided by certain unscrupulous elements and had to face lot of rigorous punishment in the foreign jails. At the same time, I would like to repeat that when we frame the rules, we must be more generous. Otherwise, this will not be made applicable and cannot be made more effective.
श्री अरुण कुमार (जहानाबाद):माननीय उपाध्यक्ष महोदय, जो रीपैटि्रयेशन ऑफ प्रिज़नर्स बिल लाया गया है, इसके समर्थन में बोलने के लिए मैं खड़ा हुआ हूँ।
महोदय, एक सभ्य समाज का यह उत्तरदायित्व है कि हम ऐसे कानून बनाएं जिनसे निर्दोष व्यक्ति ऐसी प्रक्रिया में न फँसा रहे जिसमें उसके मौलिक अधिकारों का भी हनन होता है।
उपाध्यक्ष महोदय, मैं सरकार को बंदी संप्रत्यावर्तन विधेयक, २००२ लाने के लिए बधाई देना चाहता हूं। यह विधेयक मानवता से जुड़े हुए सवाल को छूता है, खासकर भारत के संदर्भ में, जहां से एक बड़ी संख्या में आबादी विश्व के वभिन्न देशों में रोजगार की तलाश या अन्य कारणों से गई है और अज्ञानतावश अपराध या अन्य कई कारणों से अनेक राष्ट्रों में फंसी हुई है। निश्चित रूप से यह विधेयक, ऐसे लोगों को जो विदेशों में फंसे हैं या शातिर अथवा अपराधी किस्म के हैं या कई प्रकार के अपराधों के कारण अपने देश की पुलिस से बचने के लिए बगल के देशों में जाकर शरण ले लेते हैं और वहां से भी हमारी राष्ट्रीय और आन्तरिक सुरक्षा के लिए समस्याएं खड़ी करते हैं, उन पर अंकुश लगाने में, इस विधेयक के पारित होने पर सहायता मिलेगा और यह इस दिशा में सरकार की सर्वाधिक पहल का द्योतक है। इसके माध्यम से हम उस प्रक्रिया को मजबूती प्रदान कर सकते हैं।
महोदय, बहुत सारे गरीब लोग जो तटवर्ती क्षेत्रों में मछली पकड़ने का काम करते हैं और ऐसा करते समय अज्ञानतावश देश की जल सीमा से बाहर दूसरे देश की जल सीमा में चले जाते हैं और वहां जाकर उन्हें लम्बे समय तक जेलों में रहना पड़ता है, जिन की सुध लेने वाला भी कोई नहीं होता कि वे जिन्दा हैं या मर गए, ऐसे लोगों को निश्चितरूप से हम इस प्रक्रिया के माध्यम से कानून बनाकर, इसे व्यापक बनाकर, लोगों की मदद करेंगे। जैसा अभी हमारे माननीय सदस्य श्री रमेश चेन्नितला जी ने कहा कि इसकी एक मानिटरिंग सैल भी डैवलप करनी चाहिए, यह सुझाव भी अच्छा है। आजादी मिलने के बाद देश के गरीब से गरीब और अंतिम सीढ़ी पर रहने वाले व्यक्ति को भी यह आभास होना चाहिए कि इस देश का नागरिक भले ही किसी भी देश में रहता हो, उसके लिए देश की सरकार बराबर चिन्तित है। हमने देखा है कि कई देश अपने नागरिकों की छोटी-छोटी समस्याओं के लिए भी बहुत चिन्तित हुआ करते हैं।
महोदय, हमारे देश के बहुत सारे लोग वभिन्न कठिन परिस्थितियों में, अज्ञानतावश कोई गलती हुई, उसके कारण कई राष्ट्रों में सजा काट रहे हैं और सही वधिक सलाह तथा वधिक प्रबन्धन नहीं होने से वे काफी कठिनाई में फंसे रहते हैं, लेकिन सरकार इस विधेयक के माध्यम से बहुत अच्छा कानून बना रही है। इससे सरकार की मानवीय संवेदनशीलता झलकती है। सरकार की यह बहुत अच्छी पहल है।
महोदय, इस बिल को लाने की प्रक्रिया में बहुत एहतियात बरती गई है। पहले इसे स्टेंडिंग कमेटी में भेजा गया, वहां इस पर व्यापक विचार-विमर्श हुआ, लेकिन इसके बावजूद मैं यह महसूस करता हूं कि यह और भी कारगर बने, इस पर सरकार को गौर करने की आवश्यकता है। अन्त में मैं इस विधेयक का समर्थन करते हुए अपना स्थान ग्रहण करता हूं।
श्री गिरधारी लाल भार्गव (जयपुर) : माननीय उपाध्यक्ष महोदय, सरकार द्वारा जो बंदी संप्रत्यावर्तन विधेयक, २००२ सदन में प्रस्तुत किया गया है, मैं इसका पुरोजर समर्थन करने के लिए खड़ा हुआ हूं। कई विदेशी बन्दी जो काफी लम्बे समय से हमारी जेलों में रह रहे हैं, जिनके रहने से भारत सरकार के सामने कई प्रकार की समस्याएं खड़ी होती हैं, उन बन्दियों को हम यहां से उनके देशों की जेलों में ट्रांसफर कर सकें, क्योंकि आखिरकार उन्हें यहां रखने पर खर्च भी होता है और अनेक तरह की कठिनाइयों का सामना करना पड़ता है। इन सारी परेशानियों से बचने के लिए भारत सरकार ने एक बहुत सुन्दर विधेयक हमारे सामने पेश किया है क्योंकि आखिरकार उन्हें हम उनके देशों में ट्रांसफर कर देंगे, तो जो कुछ भी उनकी जिन्दगी है, उसे वे आजादी से, अपने परिवार के बीच में बैठकर गुजार सकेंगे। उन्हें वहां जो सामाजिक सम्मान मिलना चाहिए, वह अपने देश में जाकर शेष सजा भोग लेगा। यह जो इंटर स्टेट ट्रांसफर, कैदियों के नाते मंत्री जी बिल लाए हैं, मैं उसका स्वागत करने के लिए खड़ा हुआ हूं। भारतीय दंड प्रक्रिया संहिता, १९७३ में इस प्रकार के किसी अन्य व्यक्ति को ट्रांसफर करने का कोई अधिकार नहीं था, इसलिए मंत्री जी यह बिल लाए हैं। मंत्री जी एक देश से दूसरे देश में बंदी को ट्रांसफर करने का जो बिल लाए हैं मैं उसका समर्थन कर रहा हूं और इसलिए कर रहा हूं क्योंकि वह व्यक्ति कौन होगा - या तो सजा पाने वाला होगा, जो सजा प्राप्त कर रहा है वह होगा और वह व्यक्ति इस प्रकार से बंदी होगा, या तो आयु के हिसाब से होगा, मान लो उसकी आयु ७०-७२ वर्ष पूरी हो गई है और अब वह भगवान को प्यारा होने वाला है तो दर्खास्त देगा कि कहीं मैं इस जेल में भगवान को प्यारा न हो जाऊं इसलिए मेरा यहां से ट्रांसफर करें या उसकी शारीरिक क्षमता ठीक प्रकार से न बची हो या कोई मानसिक तनाव हो रहा हो, इन सारी दशाओं में वह व्यक्ति, या तो जो जेल भोग रहा है, वह, या उसका प्रतनधि दर्खास्त देगा। इन तीनों परिस्थितियों में उस दर्खास्त पर भारत सरकार विचार करेगी। इसी प्रकार से एक राज्य जो भेज रहा है वह राज्य भी उसे मंजूर करेगा कि मैं इसे भेजने के लिए तत्पर हूं और जो राज्य उस बंदी को लेना चाहता है उसे भी यह कहना पड़ेगा कि मैं इस बंदी को अपनी जेल में लेने के लिए स्वीकृति दे रहा हूं, इन दोनों की रजामंदी होना भी इस बिल के नाते बहुत आवश्यक है।
मेरा निवेदन है कि भारत में उसे जो सजी मिली है, या तो वह फाइनल हो जाए कि अब उसे पांच-दस-१५ वर्ष की सजा भोगनी है। वह सजा अंतिम हो जाए और यदि उसने यहां भारतवर्ष में किसी प्रकार की अपील या रिवीज़न कर रखी है तो उसकी एप्लीकेशन को ट्रांसफर नहीं किया जाएगा और वह व्यक्ति ट्रांसफर नहीं होगा। मेरा कहने का अर्थ यह है कि इन सारी बातों को स्वीकार करने के बाद उस कैदी को हम यहां से भेज देंगे, लेकिन तीन-चार बातें ऐसी हैं जिनके आधार पर हम उस कैदी को यहां से ट्रांसफर नहीं कर सकते। पहली उसमें यह बात कही गई है कि यदि उसने देश की प्रभुता, सुरक्षा और राष्ट्रहित के विरूद्ध काम किया है, जो व्यक्ति जेल में सजा भोग रहा है तो हम उसे किसी प्रकार से ट्रांसफर नहीं करेंगे, पहली शर्त यह है। दूसरी यह कि उस व्यक्ति के विरूद्ध इंटर स्टेट में कोई अन्य मामला लम्बित न हो। हमारे राज्य में इस प्रकार का कोई अन्य मामला न हो, जिससे उस व्यक्ति को यहां रखा जाना अनिवार्य हो। अगर यह बात होगी तो हम उसे ट्रांसफर नहीं करेंगे। यदि वह किसी अन्य अपराध में अपराधी पाया गया है तो उसे यहां से ट्रांसफर नहीं करेंगे, यह तीसरी पाबंदी है। चौथी पाबंदी यह है कि इंटर स्टेट में उस बंदी को मृत्यु दंड दे दिया गया हो तो हम यहां से उसे ट्रांसफर नहीं करेंगे।
इन तीन-चार बातों के अलावा यदि कोई व्यक्ति एप्लीकेशन देता है या उसका कोई प्रतनधि देता है कि यह व्यक्ति आयु पूरी कर रहा है, शारीरिक क्षमता नहीं रखता है, इसलिए इसका ट्रांसफर करना नितांत आवश्यक है। भारत सरकार उस व्यक्ति को, जिस पर यहां खर्च एवं अपव्यय हो रहा है, जो राष्ट्र उसे लेना चाहेगा उसे हम ट्रांसफर कर सकते हैं। इसलिए मंत्री जी यहां ठीक प्रकार का बिल लाए हैं। निश्चित रूप से जो व्यक्ति यहां से बाहर व्यापार करने के लिए गया है, उससे कोई छोटी-मोटी गलती हो गई है तो उस व्यक्ति के लिए हमने यह काम किया है कि भारत सरकार के बंदी यदि किसी दूसरे स्थान पर हैं तो उन्हें भी हम यहां ट्रांसफर कर सकते हैं। यहां से कई व्यक्ति विदेश में व्यापार करने के लिए चले गए और उनसे अगर कोई छोटी सी गलती हो गई तो उन व्यक्तियों को पकड़ लिया। आप क्षमा करेंगे कि पाकिस्तान में भी आज बहुत सारे लोग हमारे भारतवर्ष के बंदी हैं, जिनके हाथ-पांव काट दिए जाते हैं। उन्हें सजा दी जाती है, अंग-भंग कर दिया जाता है। ऐसे कई मुल्क हैं, जहां हमारे बंदियों को रखा हुआ है और आज वे बंदी जब भारतवर्ष में अपने परिवार में आने चाहते हैं तो उन्हें वहां आने नहीं दिया जाता। पिछली बार अखबार में मैंने पढ़ा था कि एक बंदी पाकिस्तान से छूट गया था तो उसके परिवार के लोगों ने उसका किस प्रकार से स्वागत किया। मैं समझता हूं कि यह वास्तव में अच्छा बिल है। भारतवर्ष में जो विदेशी बंदी रह रहा है हम उसे यहां से ट्रांसफर करें और हमारे भारतवर्ष के भी बंदी देश के दूसरे प्रांतों में रह रहे हैं, वहां की जेल में सजा भोग रहे हैं।
आजीवन सजा भोग रहे हैं, उस बन्दी को भारतवर्ष में लाया जाना नितान्त आवश्यक है। इससे वे अपने परिवार में रह सकेंगे, भारत भूमि में रह सकेंगे और सामाजिक जीवन को व्यतीत कर सकेंगे।
मैं माननीय मंत्री जी का स्वागत करता हूं कि ठीक प्रकार से वे बिल लाये हैं। इस बिल के पारित होने के बाद शीघ्र ही इसे क्रियान्वित करने का प्रयास करें। आपने मुझे बोलने का समय दिया, आपको बहुत-बहुत धन्यवाद।
श्री रामदास आठवले (पंढरपुर) : उपाध्यक्ष महोदय, बन्दी संप्रत्यावर्तन विधेयक, २००२, जो यहां लाया गया है और बन्दियों को ज्यादा से ज्यादा सुविधा देने के बारे में भी जो भारत के बन्दी बाहर हों या बाहर के बन्दी भारत में हों, उनकी किस तरह से मदद की जा सकती है, आपका इसके बारे में यह विधेयक है। लेकिन हमारा कहना यह है कि मुम्बई में गेंगवार बहुत चलती है और मुम्बई में और महाराष्ट्र में क्राइम करके बहुत से लोग बाहर जाते हैं, चाहे पाकिस्तान हो, दुबई हो या मलेशिया हो। ये लोग बन्दी नहीं हैं, लेकिन वहां की कंट्री के लोग उन्हें वहां कि सिटीजन समझकर, व्यापारी समझकर उनके साथ बरताव करते हैं, जबकि इंडिया के रिकार्ड में यह होता है कि उन्होंने क्राइम किया है। इंडिया ने बहुत बार उस कंट्री के साथ बात भी की है, लेकिन दाऊद इब्राहिम हो या अबू सलेम हो, मंत्री महोदय से निवेदन इतना ही है कि आपको यू.एन.ओ. के साथ बात करनी चाहिए। यूनाइटिड नेशंस को एक कानून बनाने की आवश्यकता है कि अगर कोई किसी भी कंट्री में क्राइम करके दूसरी कंट्री में चला जाता है तो उस कंट्री को अगर मालूम होता है कि यह क्रमिनल है और क्राइम करके यहां आया है तो उस कंट्री को उस आदमी को उस देश के हवाले करने की आवश्यकता है। इस बारे में भी नया कानून लाने की आवश्यकता है। हम अपना कानून तो लाएंगे मगर इसके लिए यूनाइटिड नेशंस के साथ बात होनी चाहिए और अमेरिका के साथ बातचीत होनी चाहिए। शायद अमेरिका इस बात के लिए तैयार हो सकता है, क्योंकि अमेरिका में क्राइम करके भी बहुत से लोग बाहर चले जाते हैं, इसलिए अमेरिका इसे सपोर्ट कर सकता है। इसलिए मेरा इसमें इतना ही निवेदन है कि आप इस तरह का कानून लाइये कि भारत में जो लोग क्राइम करके बाहर चले गये हैं, उनको भी यहां लाने का मौका मिले और इंडिया में क्राइम कम करने के लिए इसका अच्छा उपयोग हो सकता है। इसमें मेरा इतना ही सुझाव है।
यह जो बिल आप लाये हैं, इसे हम सपोर्ट करते हैं। अगर इस तरह के कुछ बन्दी पाकिस्तान में हैं और पाकिस्तान के कुछ बन्दी इंडिया में हैं, अगर वे छूट जाते हैं तो उन्हें भी अच्छा लगता है और इंडिया के बन्दी अगर पाकिस्तान में हैं औंर अगर वे यहां आते हैं तो हमें भी अच्छा लगता है। मगर मुझे तब अच्छा लगेगा, जब भारत और पाकिस्तान एक साथ आ जाएंगे। मैं इस बिल का समर्थन करता हूं और इसी तरह का एक और विधेयक आप लायें, इससे हमारे देश में क्राइम कम करने में मदद हो सकती है, इतना ही मेरा सुझाव है।
प्रो. रासा सिंह रावत (अजमेर):माननीय उपाध्यक्ष महोदय, मैं सरकार के द्वारा लाये गये संप्रत्यावर्तन विघेयक, २००२ का पुरजोर समर्थन करता हूं।
जैसा सभी वक्ताओं ने कहा, मैं भी कहूंगा कि भारत हमेशा मानवतावादी द्ृष्टिकोण का समर्थक रहा है और विश्व के अन्दर जहां-जहां भी मानवाधिकारों की बात आई है, भारत हमेशा बढ़-चढ़ कर अपनी बात कहता रहा है। इस बिल के अन्दर भी उसी मानवतावादी द्ृष्टिकोण का जो मानवीय पक्ष को उजागर करने का प्रयत्न किया गया है कि बन्दी अगर हमारे देश के अन्दर दूसरे देश का हो और उनका दोषसिद्ध भी हो गया हो और अगर उनकी आवश्यकता उनके देश में भेजने की होगी, ताकि वे अपने परिवार के निकट भी रह सकें, उनका सामाजिक पुनर्वसन भी हो सके तो ऐसी स्थिति में उन्हें अपने देश के अन्दर भेजा जाये और अपने यहां के लोग भी अगर दूसरे देश के अन्दर हैं और इस तरह की परेशानी का सामना उन्हें करना पड़ रहा हो तो उन्हें भी सुधरने का अवसर प्राप्त हो, सामाजिक पुनर्वसन का अवसर प्राप्त हो और वे अपने देश में आकर वापस निकटवर्ती रिश्तेदारों से सम्पर्क करते वगैरह स्थापित कर सकें और उनके जीवन के अन्दर सुधार आ सके और बाद में जेल से मुक्ति के बाद अच्छा जीवन व्यतीत कर सकें, इसका अवसर उन्हें अवश्य प्राप्त होना चाहिए, इस विधेयक के अन्दर इन सारी बातों का प्रावधान है।
पिछले दिनों ३-४ बातें देखने को मिलीं।
एक भारतीय सद्भावना शिष्ट मंडल पनामा गया था। जब हम माननीय स्पीकर साहब के नेतृत्व में वहां पहुंचे तब हमें पता लगा कि तीन-चार दिन पहले पंजाब के १२ लोगों को कोई वहां छोड़कर चला गया कि तुमको यहां नौकरी मिल जायेगी, अच्छा रोजगार प्राप्त होगा। जो ठेकेदार या एजेंट उन्हें वहां ले गया था, वह उन्हीं के हाल पर छोड़कर चला गया। वे लोग वहां पर गिरफ्तार कर लिये गये। इसी तरह गुजरात के कुछ लोगों को बिना पारपत्र के अमेरिका में ले जाने की बजाय पनामा पहुंचा दिया गया। वहा उन लोगों को भी जेल में डाल दिया गया। उन लोगों का कोई कसूर नहीं था लेकिन बेरोजगारी के कारण या और किसी विशेष परिस्थिति के कारण वे लोग गलत लोगों के चंगुल में फंस कर वहां पहुंच गये। इस कारण उनको जेल में जाना पड़ा। यदि उस देश के साथ हमारी संधि है तो उन भारतीय बंदियों को हम अपने यहां ला सकें और उनको सुधारने का अवसर प्रदान कर सकें, ऐसा हमारा उद्देश्य है।
यहां अपराध करने वाले, जैसा अभी कहा गया कि मुम्बई में बम विस्फोट के अंदर सैंकड़ों निर्दोष लोगों को मौत के घाट उतारने वाले लोग गल्फ कंट्रीज में शरण लिये हुए हैं, पाकिस्तान के अंदर शऱण लिये हुए हैं, चाहे वह दाऊद इब्राहिम हो या अबू सलेम हो, जिनका नाम अभी लिया गया है। यदि आपस में प्रत्यावर्तन संधि हो तो उन अपराधियों को हिन्दुस्तान में लाकर उनके ऊपर कुछ ट्रायल वगैरह किये जा सकते हैं या उनको सजा वगैरह दी जा सकती है। उनसे और अधिक जानकारी प्राप्त की जा सकती है। अभी मोनिका बेदी के प्रत्यावर्तन की बात चली। इसी प्रकार एक और समस्या थी कि यहां के कुछ लोग डाक्टरी सीखने के लिए रशिया गये। बाद में वे अपने साथ मेडिकल प्रोफेशन में कुछ मित्रों को भी ले गये। उनका वहां आपस में कुछ झगड़ा हो गया जिस कारण उन भारतीय मेडिकल प्रशिक्षण प्राप्त करने वाले विद्यार्थियों को और उनके मित्रों को गिरफ्तार करके जेल में बंद कर दिया गया। रूस हमारा मित्र देश है लेकिन हमारे लोग वहां की जेलों में बंद हैं।
मैं इस संबंध में सरकार से कहना चाहूंगा कि हमारे दूतावास जहां-जहां भी हैं, वहां वे जागरूक रहे कि यदि कहीं निर्दोष भारतीयों को छोटे-मोटे अपराध के कारण बंदी बनाया गया है तो वे उन्हें वधिक सहायता प्रदान करें और उन्हें अपने देश में प्रत्यावर्तित करके लाया जा सके ताकि उनको आगे जाकर छिपने का मौका प्राप्त हो या उनको जेल भी काटनी हो तो वे अपने लोगों के सम्पर्क में काटें तथा उनको वातावरण भी बदला हुआ मिल सके।
अभी समाचार-पत्र में एक बात आई थी कि १४ वर्ष का बालक भारत पाकिस्तान की सीमा पर था। वह पाकिस्तान का बालक था। जो केसरीसिंहपुर गंगा नगर के पास हिन्दुस्तान की सीमा के अंदर आ गया और पुलिस के द्वारा पकड़ लिया गया। अभी वह जेल में बंद है। उसे अभी तक छोड़ा नहीं गया है। ऐसे मानवतावादी पहलू जहां भी आ जाते हैं, वहां इस प्रकार के कानून बहुत ही सहायक होते हैं। मैं समझता हूं कि भारत ने द्विपक्षीय संधियों के आधार जिन-जिन देशों के साथ प्रत्यावर्तन की संधि कर रखी है, उऩ देशों के साथ या अन्य देशो के साथ हमारी वार्ता चल रही है, निश्चित रूप से हम उसमें सफलता प्राप्त कर सकेंगे। अपने यहां अपराध करने वाले लोग जो दूसरे देशों में हैं, उनको अपने यहां लाने और अपने भारतीय लोग, जो दूसरे देशों में बंद हैं, उनको यहां लाने या विदेशी लोग जो अपने यहां बंदी हैं, उनको वहां भेजने में समर्थ हो सकें क्योंकि हमारे यहां भारतीय दंड संहिता, १९७३ या इससे संबंधित जो भी कानून बने हुए हैं, उनमें इस प्रकार का कोई प्रोविजन नहीं था कि हम विदेशी अपराधियों को यहां से दूसरे देशों में भेज सकें।
मछुआरों की बहुत दयनीय स्थिति है। वे मछली पकड़ते हुए बहुत आगे निकलकर विदेशी सीमा क्षेत्र में चले जाते हैं। पाकिस्तान या श्रीलंका उनको अपने यहां ले जाकर बंदी बना लेते हैंे जहां वे बहुत दिनों तक पड़े रहते हैं। इस कानून के बन जाने से उन लोगों को अपने यहां और उनके लोगों को वहां बदलने में आसानी होगा या उन पर जो ट्रायल वगैरह चल रहे हैं, वे ट्रायल यहां चलाने में काफी सहायता मिलेगी।
मैं दो बातें जरूर कहना चाहूंगा - एक यह है कि जैसा सरकार ने लीगल ऐड कमेटी बनाई है, इसके अतरिक्त, ऐसे बंदियों को जिनका कोई सहारा नहीं होगा, जिनको कोई सुनने वाला नहीं है और जो जेलों में बंद हों, उनकी सहायता के लिए वधिक सहायता प्रकोष्ठ हमारे दूतावासों के अंदर कोई लीगल एडवाइजर होना चाहिए ताकि वस्तुस्थिति की जानकारी दे सके और अपने देश के लोगों को या यहां जो दूसरे देशों के लोग जेलों में बंद हों, उन्हें वधिक सहायता प्रदान करके अपने देश में भेजने की व्यवस्था करने में सहूलियत हो सके।
हमारे मित्रों ने मौनीटरिंग की बात कही है। उसका भी मैं समर्थन करना चाहूंगा कि साधारण अपराध करने वाले जो लोग जेलों में बंद हैं, उनके बारे में विशेष जानकारी होनी चाहिए, मौनीटरिंग होनी चाहिए ताकि वे जेलों में सड़ते न रहें, बीमारियों के शिकार न रहें और अपने घरवालों से वंचित न रहें।…( व्यवधान)
उपाध्यक्ष महोदय : रासा सिंह जी, अब आप समाप्त कीजिए।
प्रो. रासा सिंह रावत : पिछले दिनों अखबारों में आया था कि भारत ने तो पाकिस्तान के युद्धबंदियों को छोड़ दिया लेकिन १९७१ की लड़ाई और उसके पहले की लड़ाई के बहुत से युद्धबंदी अज्ञात थे, खो गए थे या कहीं चले गए थे, जिनके बारे में पता नहीं था कि वे वीरगति को प्राप्त हुए हैं या नहीं, ऐसे लोग भी पाकिस्तान की जेलों में बंद हैं। उनके बारे में जानकारी प्राप्त करके उनको छुड़ाने के प्रयास होने चाहिए। सरकार वस्तुस्थिति की जानकारी प्रस्तुत करे कि पाकिस्तान की जेलों में भारत के कितने युद्धबंदी हैं। उनकी तरफ विशेष ध्यान दिया जाए।
जैसा मैंने प्रारंभ में कहा, यह बिल मानवीय पक्ष को उजागर करने वाला, सामाजिक पुनर्वसन को प्रोत्साहन देने वाला, कैदियों को अपने निकटवर्ती रिश्तेदारों के सम्पर्क में लाने वाला और एक देश से दूसरे देश के बीच में मानवीय पक्ष को सुद्ृढ़ करने वाला है। मैं इस बिल का समर्थन करता हूं। आपने मुझे बोलने का अवसर दिया, उसके लिए मैं आपके प्रति हार्दिक आभार प्रकट करता हूं।
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI I.D. SWAMI): Mr. Deputy-Speaker, Sir, at the very outset, I must express my gratitude to all the hon. Members who have taken part in this debate on a very important, but a very simple, very innocuous and a very enabling and a humanitarian law which will solve many problems of the prisoners who are now languishing in foreign jails and many of those who are in the jails of India wanting to go back to the country of their origin.
As many as 11 Parliamentarians have given a lot of suggestions. Specially I am grateful to Shri Pandian who has enlightened us on many of those things which may not be within the ambit of this law, but all the same he made some very important suggestions.
Hon. Member Anadi Sahu has made my task a bit easier; he has gone through the whole law and pointed out the distinction between extradition and repatriation, as well as all those conditions which will have to be fulfilled.
Therefore, I will only confine myself to removing some of the misgivings or impressions which may be there in the minds of some of the colleague-hon. Members. Shri Sudarsana Natchiappan who started the debate had pointed out – this has been repeated by Shri Radhakrishnan and also Shri Ramesh Chennithala – that there are many prisoners who are in foreign jails. They have gone there without any knowledge of the law, or just innocently or unwittingly they landed themselves up in those countries, especially the Arabian countries. They are mostly Malayalis and this has been pointed out.
I may say on this that this law has primarily been brought forward to help all those persons who have been languishing in foreign jails so that on the basis of the treaties that were entered into with different countries, it could be done. Of course with Saudi Arabia and other countries, they pointed out something, but for the present we have not entered into any treaty with them. For the present there are only three countries with whom we have treaties. But this law will help the Government of India to enter into treaties with many other countries.
Earlier, the difficulty was that till such time an enabling law is there whereby we can act upon or implement those treaties, it was not possible. Till now, there are treaties only with U.K., Canada and Norway. Those treaties are also not being implemented because there was no enabling law.
If this law is passed by this august House and also by the Upper House and afterwards it is also assented to by the President of India, this would enable us to enter into treaties with other countries.
Another impression being carried by some of the Members, especially from Bihar, is that if other countries want to repatriate a number of criminals who have committed heinous crime, they may be let off as their laws may allow them to go away. It is not like this. This law applies only to the convicts, all those persons who have been convicted for some heinous crime, and not the under-trials. It is applicable to even those persons who have been convicted for certain offences which are anti-national, prejudicial to the national security and sovereignty. All these are primary conditions before the contracting or the Central Government agrees to the request of the convict, the Government or any authorised person on behalf of that convict. So, the primary thing we will have to see is, whether it is in the interest of the country, in the interest of the security of this country that we agree to repatriate a particular prisoner. Repatriation can be done only on the satisfaction of the Government of India and the provisions of this Bill can be taken recourse to.
The other thing that was mentioned by the hon. Members from the other side was regarding some of the prisoners who have absconded as fugitives. This law does not deal with the fugitives. If there is a treaty with that country and this repatriation law comes on the statute book, then we can certainly take help. Even now the Government of India has never lowered its guard, slowed down its activity or its effort to bring back those fugitives who have run away from this country and whom we want to give justice. It is not within the ambit of this law to include all those fugitives who have run away. It is primarily meant only for those convicts who either on their willingness want to go back or anybody on their behalf can move an application for the same. Such conditions are already there and the rules will take care of some of the things which Shri Chennithala has pointed out.
So far as expenses are concerned, when the rules are framed, it can be seen whether an individual should bear the expenses or the receiving country or the State which has accepted the application should bear the expenses. All these things would be taken care of at the time rules are framed.
Another misconception was brought before the House by one or two Members, I think Shri Pandiyan also has pointed out that conviction or the sentence can be purchased by money. In some of the countries there are certain things. Why can we not do the same? It is the discretion of our country, if the rules of other countries are adaptable, if they are really on the same line then only the Government of India gives its consent to repatriate a prisoner. So far as remission, commutation, clemency or mercy petition are concerned, the power of the President, Governor in the State and the power of the review of court is already safeguarded. Wherever any clemency is to be shown, all these powers would remain with the judicial authority of this country, the President of the country and the Governor of the States. No other country where the prisoner has been transferred can show that clemency, can let him off and purchase the sentence. This is not possible because the provisions have already been made in the law.
15.00 hrs. Sir, I am grateful to the hon. Members as they all have agreed, notwithstanding the political differences, that this is a law which was needed very badly. This would help all those Indian nationals who are languishing in foreign jails or the foreign nationals who are languishing in our jails. All those people must go back as that helps them in not only to be nearer to their people and families but in their rehabilitation also.
With these words, I would make an appeal that this Bill may kindly be passed.
MR. DEPUTY-SPEAKER: The question is:
"That the Bill to provide for the transfer of certain prisoners from India to country or place outside India and reception in India of certain prisoners from country or place outside India, be taken into consideration."
The motion was adopted.
MR. DEPUTY-SPEAKER: The House will now take up clause-by-clause consideration of the Bill.
"That clauses 2 to 16 stand part of the Bill."
The motion was adopted.
Clauses 2 to 16 were added to the Bill.
Clause 1 Short title and commencementAmendment made:
Page 1, line 3,--for "2002"
substitute "2003" (2) (Shri I.D. Swami) MR. DEPUTY-SPEAKER: The question is:
"That clause 1, as amended, stand part of the Bill."
The motion was adopted.
Clause 1, as amended, was added to the Bill.
Enacting Formula Amendment made:
Page 1, line 1,--
for "Fifty-third"
substitute "Fifty-fourth" (1) (Shri I.D. Swami) MR. DEPUTY-SPEAKER: The question is: "That the Enacting Formula, as amended, stand part of the Bill."
The motion was adopted.
The Enacting Formula, as amended, was added to the Bill.
The Title was added to the Bill.
SHRI I.D. SWAMI: I beg to move:
"That the Bill, as amended, be passed."
MR. DEPUTY-SPEAKER: The question is:
"That the Bill, as amended, be passed."
The motion was adopted.
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