The Enforcement Directorate (ED) conducted raids on Wednesday as part of a fresh money laundering case against Naresh Goyal, the former promoter of Jet Airways. The searches were carried out in multiple cities, including Delhi and Mumbai, as part of the investigation under the Prevention of Money Laundering Act (PMLA). This development follows the ongoing probe by the Central Bureau of Investigation (CBI) into allegations against Goyal.
In February, the Bombay High Court had quashed a money laundering case filed by the ED against Goyal and his wife Anita based on a Maharashtra Police FIR. The police had lodged the FIR to investigate charges of cheating and forgery filed by Akbar Travels. The high court, in its order, declared the ED's Enforcement Case Information Report (ECIR) and all proceedings against the Goyals as illegal and contrary to the law. The police had filed a closure report, stating that the dispute appeared to be civil in nature and lacked substance.
In May, the CBI conducted searches at seven locations associated with Goyal in Mumbai, in connection with an alleged fraud case involving ₹538 crore in Canara Bank. The bank alleged that a forensic audit of Jet Airways revealed the diversion and siphoning of funds, with expenses being paid to related companies instead of being borne by the General Selling Agents (GSA) as per the agreement. The CBI's FIR named Jet Airways, its promoters, and other individuals as accused, accusing them of causing monetary losses to Canara Bank.
The ED's raids and the CBI's investigation highlight the intensifying legal scrutiny faced by Naresh Goyal and the allegations surrounding the financial affairs of Jet Airways. The authorities continue to delve into the allegations of money laundering and bank fraud, aiming to uncover any wrongdoing and hold the responsible parties accountable.
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