ED Seizes Rs 48 Crore Assets in Raid Linked to Gangster Inderjit Yadav
Rs 5 Crore Cash and Suitcase Full of Jewellery Found in Delhi Raid
Property Papers Worth Rs 35 Crore Add to Money Laundering Probe
By Our Legal Reporter
New Delhi: January 01, 2026
The Enforcement Directorate (ED) has carried out one of its biggest raids in recent months, recovering Rs 5.12 crore in cash, gold and diamond jewellery worth Rs 8.80 crore, and property documents valued at Rs 35 crore from premises linked to alleged gangster Inderjit Singh Yadav. The total seizure is estimated at nearly Rs 48 crore.
The raid, conducted in Delhi’s Sarvapriya Vihar, is part of a larger money laundering investigation against Yadav, who is accused of running extortion rackets and coercive loan settlements.
Details of the Raid
According to ED officials:
- The raid began on December 30, 2025, and continued into the next day.
- Bank officials were called in with currency-counting machines to tally the seized cash.
- A suitcase full of gold and diamond jewellery was found, estimated at over Rs 8 crore.
- Property documents worth Rs 35 crore were also recovered, pointing to investments in real estate.
The ED confirmed that the assets are suspected to be proceeds of crime, generated through extortion and illegal financial dealings.
Who is Inderjit Singh Yadav?
Inderjit Singh Yadav, also known as Inderjit Yadav, is a Haryana-based gangster with alleged political connections. Reports suggest:
- He is wanted in more than 15 FIRs filed by Haryana and Uttar Pradesh Police.
- He is accused of running illegal extortion rackets targeting businessmen.
- He allegedly coerced loan settlements by threatening debtors.
- He is believed to have fled to the UAE, making him an absconding criminal.
Yadav also reportedly has links to companies such as Apollo Green Energy Ltd and entertainment ventures like Gem Tunes, which are under ED’s scanner.
The Money Laundering Probe
The ED’s investigation is being conducted under the Prevention of Money Laundering Act (PMLA), 2002. Officials say:
- The raids are based on FIRs and chargesheets filed by state police.
- The agency is tracing the money trail to identify associates and shell companies.
- Several associates, including Aman Kumar, are under investigation.
This case highlights how gangsters use front companies and real estate investments to launder illegal money.
Public Reaction
The seizure has sparked public debate about the nexus between crime and politics. Many citizens expressed concern that gangsters with political backing can operate freely until agencies intervene.
Experts say the case shows the importance of financial intelligence and inter-agency cooperation in tackling organized crime.
ED’s Recent Crackdowns
The ED has been active in recent months, targeting cases of corruption, fraud, and money laundering:
- Rs 150 crore property attached near Buckingham Palace in a separate bank fraud case.
- Rs 17,000 crore loan fraud probe involving Reliance Group companies.
- Raids against real estate firms and shell companies across India.
The Yadav case adds to the growing list of high-profile actions, showing ED’s determination to chase criminals even beyond India’s borders.
Impact on Law and Order
The case raises serious questions:
- How did Yadav manage to accumulate such wealth despite multiple FIRs?
- Why was he able to flee abroad despite pending charges?
- What role did political connections play in shielding him?
Legal experts argue that stronger enforcement of Fugitive Economic Offenders Act (2018) is needed to prevent criminals from escaping justice.
Conclusion
The ED’s seizure of Rs 48 crore in cash, jewellery, and property documents linked to gangster Inderjit Singh Yadav is a landmark case in India’s fight against money laundering. It exposes the deep-rooted problem of organized crime, extortion, and political patronage.
As investigations continue, the case will likely expand to include associates, companies, and overseas assets. For India, the message is clear: financial crimes will be pursued relentlessly, and assets—whether in Delhi or Dubai—will be seized to protect the system.
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