February 7,2019:

On 28th January, Huawei, a Chinese tech company was pressed with charges of stealing trade secrets. The US Justice Department pressed criminal charges against the company along with its subsidiaries.

Huawei was not only accused of stealing trade secrets but also misleading banks about its business and violating US sanctions.

The company is accused of taking extreme measures to steal trade secrets from American businesses. There were also accusations against the company that they tried to take a part of a robot T-Mobile’s laboratory.

These charges are brought to notice just before two-day round trade talks between the US and China, which is scheduled to take place in .

The executive charged is Huawei's Chief Financial Officer Meng Wanzhou, who is accused of committing fraud. She gave false information to banks, about the company's business dealings with Iran.

Huawei is accused of selling equipments in Iran using a Hongkong shell company Skycom. Meng is also accused of falsifying documents, which showed that these two are separate companies. But in reality, they are not separate companies.

In addition, Huawei is also accused of stealing trade secrets from American businesses, including T-Mobile. According to the claim, Huawei wanted to steal about T-Mobile's robot “Tappy”, which is used to test smartphones.

The engineers of the Chinese tech Giant also snapped photos of robot, measured it and tried to steal a piece of it. Huawei refused to comment on the matter, and this case can worsen the trade relationship between the countries US and China. Meng was arrested in Canada and is being extradited back to the US.

The US Justice Department officials are seeking cooperation from Chinese law enforcement officials. They claimed that the Chinese officials should be concerned about the accusations brought against the Chinese company Huawei.

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