While coming in support of victims of racial prejudice, NHRC has recommended a compensation of Rs.25 thousand each to twelve African national women, victims of racial prejudice and unlawful acts by Shri Somnath Bharti, the then Law Minister of the Government of NCT of Delhi, with his supporters at Khirki Extension in Delhi in the intervening night of the 15th – 16th January, 2014. It was found by the Commission during investigation that the then Law Minister with his supporters humiliated the African women and wrongfully confined them in a vehicle on the ground that they were indulging in sex racket and drug trafficking but when they were illegally searched by a lady doctor at AIIMS, no drug could be recovered. They were also abused racially. While observing that the human rights of the African women were violated in the incident, the Commission recommended the monetary relief to the victims. The Commission also held that the then Law Minister, prima facie, violated the provisions of law while holding the Constitutional post.
– National Human Rights Commission
Ex Law Minister violated provisions of Law……compensations could have been much much more.