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On Monday 18th January 2021, former Deputy General Manager, Sandeep Gururaj was granted bail by the Supreme Court. The former employee of Manipal Education and Medical Group was accused of channeling off funds from the accounts of the company which were reported to be about 62 Crores. In taking the decision, the court observed that public money was not involved in this case. The case involved the money of the corporate entities concerned. The court also looked into the fact that the accused had been in custody for more than 2 years thus granting bail on certain terms and conditions.
Gururaj was arrested on 26th December 2018 on the allegation that he channeled funds from the Manipal Group Companies along with the personal accounts of its Chairman to another accused. The Karnataka High Court had rejected his bail application twice and this was his second appeal in the Supreme Court.
The contention before the SC was that “the appellant is being made a scapegoat arising from what appeared in the public domain in pursuance to what has been called “paradise papers” where the conduct of the management was being called into question in respect of mobilization of resources through offshore entities” (Sandeep Gururaj v. State of Karnataka & Anr.).
The counsel for the complainants opposed the application for bail and said that some money should be brought by the accused. They also contended that “the affidavit filed by the appellant in pursuance to the last order about the assets in his custody is not a fair disclosure of the assets.” The decision was taken by a bench of Justices Sanjay Kisan Kaul, Dinesh Maheshwari, and Hrishikesh Roy.
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