Lok Sabha Debates
The Minister Of State In The Ministry Of External Affairs Laid A Statement ... on 4 April, 2018
Sixteenth Loksabha an> Title : The Minister of State in the Ministry of External Affairs laid a statement correcting the reply given on 14 March, 2018 to Unstarred Question No. 3198 by Sarvashri Md. Badaruddoza Khan, Kaushal Kishore, Mohd. Salim and Ramdas C. Tadas, MPs, regarding "Absconding Businessmen" and giving reasons for delay in correcting the reply.
THE MINISTER OF STATE IN THE MINISTRY OF EXTERNAL AFFAIRS (GEN. VIJAY KUMAR SINGH (RETD.)) : Madam, on behalf of Shri M.J. Akbar, I beg to lay a statement (i) correcting the reply given on 14th March, 2018 to Unstarred Question No. 3198 by Sarvashri Md. Badruddoza Khan, Kaushal Kishore, Mohd. Salim and Ramdas C. Tadas, MPs., regarding ‘Absconding Businessmen’ and (ii) giving reasons for delay in correcting the reply. … (Interruptions)
In reply given to part (b) of the Lok Sabha Unstarred Question No. 3198 answered by the Ministry of External Affairs on 14 March, 2018 regarding 'Absconding Businessmen' an inadvertent error has been spotted in Para 2 of the reply to (b) of the aforesaid question, wherein the name of Mr. Nilesh Parrekh was inadvertently included in the list of businessmen absconding abroad in CBI cases.
"The name of Mr. Nilesh Parrekh may please be taken as removed from the list of businessmen absconding abroad."
The error has been noticed and hence this correcting statement is being made. Accordingly, a copy of revised reply after incorporating necessary correction in the reply to Part (b) of Parliament Question No. 3198 is enclosed.
The delay is regretted.
Revised Reply ABSCONDING BUSINESMEN 3198. SHRI MD. BADARUDDOZA KHAN:
SHRI KAUSHAL KISHORE:
SHRI MOHD. SALIM:
SHRI RAMDAS C. TADAS Will the Minister of EXTERNAL AFFAIRS be pleased to state:
(a) whether many businessmen of our country have absconded after doing scams and settled in various other countries;
(b) if so, the list of such fraud businessmen who are absconding; and
(c) the details of action taken by the Government so far to bring them back to the country?
THE MINISTER OF STATE IN THE MINISTRY OF EXTERNAL AFFAIRS [SHRI M. J. AKBAR]
(a) and (b) Yes Madam. As per the list provided by the Directorate of Enforcement, New Delhi, the following persons involved in cases under investigation by Directorate of Enforcement are reported to have absconded from India: (i) Mr. Vijay Mallya (ii) Mr. Jatin Mehta (iii) Mr. Lalit Modi (iv) Mr. Nirav Modi (v) Mr. Mehul Choksi (vi) Mr. Ritesh Jain (vii) Mr. Sanjay Bhandari (viii) Mr. Nitin Jayantilal Sandesara (ix) Mr. Chetan Jayantilal Sandesara (x) Mr. Dharminder Singh Anand (xi) Mr. Ashish Jobanputra (xii) Ms. Priti Jobanputra.
In addition, as per the list provided by the CBI, New Delhi, the businessmen absconding abroad in CBI cases are: (i) Mr. Vijay Mallya (ii) Mr. Soumit Jena (iii) Mr. Vijaykumar Revabhai Patel (iv) Mr. Sunil Ramesh Rupani (v) Mr. Pushpesh Kumar Baid (vi) Mr. Surender Singh (vii) Mr. Angad Singh (viii) Mr. Harsahib Singh (ix) Ms. Harleen Kaur (x) Mr. Ashish Jobanputra (xi) Mr. Jatin Mehta (xii) Mr. Nirav Modi (xiii) Mr. Neeshal Modi (xiv) Mrs. Ami Nirav Modi (xv) Mr. Mehul Choksi (xvi) Mr. Chetan Jayantilal Sandesara (xvii) Ms. Dipti Chetan Sandesara (xviii) Mr. Nitin Jayantilal Sandesara (xix) Mr. Sabhya Seth (xx) Mr. Umesh Parekh (xxi) Mr. Sunny Kalra (xxii) Ms. Aarti Kalra (xxiii) Mr. Sanjay Kalra (xxiv) Mrs. Varsha Kalra (xxv) Mr. Hemant Gandhi (xxvi) Mr. Ishwarbhai Bhat (xxvii) Mr. M.G. Chandrasakhar (xxviii) Mr. Cheriya Vannarakkal Sudeer (xxix) Mr. Nausha Kadeejath and (xxx) Mr. Cheriya Veettil Sadique.
(c) The Ministry of External Affairs received extradition requests from CBI in respect of Mr. Vijay Mallya, Mr. Ashish Jobanputra, Mr. Pushpesh Kumar Baid, Mr. Sanjay Kalra, Mrs. Varsha Kalra and Mrs. Arti Kalra which have been sent to the concerned foreign countries for their consideration. The extradition request from CBI in respect of Mr. Sunny Kalra is under process by the Ministry of External Affairs. As per the information provided by Ministry of Finance, the Government has decided to introduce the ‘Fugitive Economic Offenders Bill, 2018’ in the Parliament. The Bill would help in laying down measures to deter fugitive economic offenders from evading the process of Indian law. The Bill, inter alia, provides for expeditious confiscation of proceeds of crime and properties of the fugitive economic offender with a view to make him submit to the jurisdiction of courts in India.