A Delhi Court has granted bail to three people accused in a money laundering case against Chinese smartphone maker Vivo.
Additional Sessions Judge Kiran Gupta granted the relief to Bhupinder Kaur, Gagandeep Singh & Weigang Wang in an order passed on May 1.
The Judge accepted the arguments made by Senior Advocate P K Dubey, appearing for Wang, who lives in Andhra Pradesh, that the accused persons were not arrested during the investigation.
The accused persons had appeared before the Court in pursuance to the summons issued by the Judge while taking cognisance of a charge sheet by the Enforcement Directorate (ED) in the case.
Dubey told the court that the investigation was already complete & no purpose will be served by sending the accused to judicial custody.
Judge Kiran GUpta further noted that there were no allegations that the accused did not join or cooperate during the investigation.
The Judge said, "Keeping in view the overall facts & circumstances of the case coupled with the submissions made & the fact that the accused persons were not arrested during the course of investigation & there are no allegations that they did not cooperate during investigation, all the three bail applications are allowed".
The ED had opposed the bail applications, claiming that the accused were flight risk & the allegations against them were serious in nature.
It had also claimed to have busted a major money laundering racket involving Chinese nationals & multiple Indian companies.
The ED had alleged that a whopping Rs 62,476 crore was "illegally" transferred by vivo to China in order to avoid payment of taxes in India.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :
