ED raids premises linked to Tablighi Jamaat Chief Maulana Saad, Associates

On Wednesday, the Enforcement Directorate conducted raids at around 20 premises linked to Tablighi Jamaat chief Maulana Saad & his associates in connection with a money laundering case.

The Enforcement Directorate covered twenty premises linked to Maulana Saad & his trust, sources told the news agency.

According to sources, raids were conducted at 7 places in Delhi, & at other places including Mumbai, Hyderabad, Kerala, Surat & Ankelashwar.

The economic offences watchdog had in April 2020 registered a money laundering case against Maulana Saad & others. 

A complaint under the Prevention of Money Laundering Act (PMLA) has been registered based on a predicate offence registered by the Delhi Police.

9 people, including Maulana Saad & his son, are on the directorate's radar.

Sources said that the ED is looking at the personal finances & money received by his trust & is also investigating the charges of alleged money laundering against Maulana Saad & some other office bearers & associates of the Tablighi Jamaat.

On March 31, Delhi Police had registered a case against Maulana Saad & others of Tablighi Jamaat under Section 3 of the Epidemic Diseases Act 1897 read with several other relevant sections of the Indian Penal Code (IPC) for violation of Govt directions given to the management of Markaz of Basti Nizamuddin regarding restriction of social/political/religious gathering & for taking safety measures, including social distancing for prevention of COVID-19.

Later Delhi police had added Section 304 (culpable homicide not amounting to murder) of the IPC after several attendees of the Tablighi Jamaat event succumbed to COVID-19.

Source Link