Lok Sabha Debates
Need To Purse The Then Deputy-Council General, Shrimati Deviyani Khobaragade ... on 18 December, 2014
Sixteenth Loksabha an> Ttiel: Need to purse the then Deputy-Council General, Shrimati Deviyani Khobaragade Case and ask the US authorities to exonerate her from the criminal charges.
SHRI ARVIND SAWANT (MUMBAI SOUTH): Hon. Deputy Speaker, Sir, our the then Deputy-Council General, Shrimati Deviyani Khobragade, was arrested in New York on false charges. She was indicted and humiliated by the US authorities. She was humiliated to such an extent that she had to undergo captivity search which is done for the drug peddlers. Every one of us know about highhandedness of the US authorities. We have experienced this in past when our hon. ex-President, Abdul Kalamji had gone to the US, when our George Fernandes had been to the US and recently even the present Prime Minister was also not treated properly by the US.
Shrimati Deviyani Khobragade is still under warrant in the US. The Minister of External Affairs had done a laudable job by bringing her back to India safely. But the criminal charges against her and arrest warrant still stands. Therefore, in view of present relations with the US, I would request the Government to pursue this case and ask the US authorities to exonerate her from the criminal charges.