Delhi High Court
Deep Kanwar Singh Walia vs The State Nct Of Delhi on 23 December, 2022
Neutral Citation Number: 2022/DHC/005792
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 23rd November, 2022
Decided on: 23rd December, 2022
+ BAIL APPLN. 3052/2022
DEEP KANWAR SINGH WALIA .... Petitioner
Through: Mr. Mohit Mathur, Senior
Advocate with Mr. Sumit
Kalra, Advocate
versus
THE STATE NCT OF DELHI ..... Respondent
Through: Mr. Raghuvinder Varma,
APP for State with SI
Shubhendu Sharma, P.S.
EOW
Mr. Sugandh Agrawal,
Advocate for complainant
with complainant in person
%
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
JUDGMENT
1. The present bail application is filed under section 439 of the
Code Of Criminal Procedure, 1973 (hereinafter referred to as "the
Code") on behalf of the Deep Kanwar Singh Walia (hereinafter
referred to as "the petitioner") for grant of bail in FIR bearing no.
268/2018 dated 27.12.2018 registered at PS Economic Offence Wing
under sections 406/420/120B IPC.
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2. The present FIR bearing no.0268/2018 was got registered on the
basis of complaint made by J.P. Kakkar s/o C.L. Kakkar (hereinafter
referred to as "the complainant") wherein it is alleged about cheating,
fraud, and misappropriation of money which is stated to have been
taken from the complainant for developing IT & IT Enabled Services
Office Space(s) /Retail Unit in Project namely "Mist Avenue/Festival
City" Business Towers, Sec 143-B, Noida, Uttar Pradesh at Plot No. 1,
Sector 143-B, Noida by M/s Mist Avenue Private Limited (hereinafter
referred to as "the Company") having its registered Office at
premises bearing no.28, Raja Garden, New Delhi-110015 and against
its Directors, namely, Mr. Dharam Narayan Gautam, Mr. Vinod
Kumar, Mr. Kanwarjit Singh and Mr. Satinder Singh Bhasin. It is
alleged in FIR that the complainant is a retired Additional General
Manager from Bharat Heavy Electricals Limited and invested
Rs.23,61,079/- (Rupees Twenty Three Lacs Sixty One Thousand and
Seventy Nine Only) in the project "Mist Avenue" in the year 2013
being developed by the Company which is one of the Company under
the umbrella of Bhasin Group.
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2.1 The Company advertised about the project "Mist Avenue" in
the year 2013 that 33 floors/storey would be constructed in 99 days
and collected/demanded money without constructing the office spaces
with the malafide intention to dupe, cheat the buyers. The Company
subsequently changed the plan and shifted the location of
tower/structure which could not be permitted without the consent of
all the allottees according to the U.P. Apartment Act, 2010. The
Directors have changed the name of Company on RERA, U.P site
without duly acting in accordance with the provisions of law and also
increased the delivery time from 2018 to 2022 which was against the
agreed terms with the complainant. It was not clear whether Mist
Avenue/Festival City Project is being developed by M/s Mist Avenue
Private Limited or M/s Mist Direct Sales Private Limited. The
building structure was developed at very slow pace by the developer
since 2012-13. The Company also changed its email domain names,
bank accounts, project name (Mist Avenue to Festival City) and
created another Company to mislead the allottees (Mist Avenue
Private Limited to Mist Direct Sales Private Limited). The Ministry of
Corporate Affairs (MCA) website reflects that these two companies
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are different. It reflected fraudulent intention of the developers with
the sole intention to grab the hard earned money of the complainant.
2.2 The M/s Mist Avenue Private Limited had invited applications
for Commercial IT Office Space/Retail unit in December 2012-13
with assurances to give the possession after 3 years after taking 100%
payment from the complainant. The project is kept in abeyance
without being constructed. M/s Anand Infoedge Private Limited has
submitted the revised map on 12.01.2015 without getting permission
from vagbirers and Sanctioned Authority (NOIDA) to increase the
FAR and revised map/plan as evident from the letter dated 21.07.2017
of Noida Authority. The Company and its directors have duped, used
criminal force, cheated, and misappropriated the funds of the innocent
complainant by showing dream project plan only on paper.
2.3 The complainant was forced to enter into new contract with M/s
Mist Direct Sales Private Limited which reflects the malafide intention
to grab the hard earned money of complainant. The Directors have
illegally misappropriated the funds of project "Mist Avenue" and
committed criminal breach of Trust.
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2.4 The Company had also advertised false details about the project
"Mist Avenue" in the newspaper. The Company has also agreed with
M/s Anand Infoedge Private Limited to develop the project "Mist
Avenue" at Plot no.1, Sector 143-B, Noida. The Company also
arranged Bhumi Poojan in the month of October, 2013. The Directors
of the Company also represented that the Company had acquired
rights, title and interest in the land on which project "Mist Avenue"
was proposed to be constructed with the promise that the project shall
be completed in a time bound of 3 years. The complainant also made
other allegations in FIR as detailed in FIR itself. The investigation has
already been completed and the trial is stated to be pending in the
Court of Sh. Kapil Kumar, Chief Metropolitan Magistrate, District
West, Tis Hazari Court, Delhi under the title State V. Satender Singh
Bhasin. However, the further investigation is also pending. The
petitioner is not mentioned or named in FIR.
3. It is stated in the bail application that vide order dated
14.07.2022 the Chief Metropolitan Magistrate recorded that the
Investigating Officer (I.O.) had issued notice under section 41A of the
Code against two directors, namely, Deep Kanwar Singh i.e. the
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petitioner and Dharam Narain Gautam but they have not joined the
investigation. I.O. also informed the Court that he would be taking
Non-Bailable Warrant (NBW) against the Directors i.e. the petitioner
and Dharam Narain Gautam. The concerned Court was not satisfied
with the investigation being conducted by the concerned I.O. I.O. on
25.08.2022 submitted an application before the Court of Chief
Metropolitan Magistrate alongwith affidavit wherein I.O mentioned
that he had issued notice under section 41A of the Code to the
petitioner at his residence bearing no. 475, Double Storey, New
Rajinder Nagar, New Delhi. The Court of Chief Metropolitan
Magistrate in view of the affidavit filed alongwith application
recorded that the I.O. had conducted various raids and the addresses of
the petitioner and Dharam Narain Gautam and thereafter the Chief
Metropolitan Magistrate ordered for issuance of Non-Bailable
Warrants (NBWs) against the petitioner for 27.09.2022.
3.1 The petitioner was arrested on 05.09.2022 from his residence
bearing House No.3, Sector 16 A, Chandigarh and was produced
before the Court of Chief Metropolitan Magistrate on 06.09.2022. The
petitioner was remanded to police custody for one day. A bail
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application on behalf of the petitioner was filed as there was no
communication whatsoever including the notice under section 41A of
the Code from I.O. which required to be served at the address of the
petitioner i.e. House No.3, Sector 16 A, Chandigarh. The documents
were also produced before the Court of Chief Metropolitan Magistrate
that the actual address of the petitioner is House No.3, Sector 16A,
Chandigarh but NBWs were issued by the I.O. at the earlier address
i.e. 475, Double Storey, New Rajinder Nagar, New Delhi, from where
the petitioner had left 9 years ago. The Chief Metropolitan Magistrate
recorded that the petitioner did not inform about the present address at
Chandigarh to the bank account of the Company, as such there was no
alternate for the I.O. to trace out the other addresses of the petitioner
and the ground of arrest was found to be reasonable. The petitioner
was produced before the Court on 07.09.2022. I.O. did not ask for
further police remand and filed an application for 14 days judicial
custody of the petitioner.
3.2 The Court of Chief Metropolitan Magistrate also did not agree
that the petitioner was not aware of the proceedings of the present
case. The Chief Metropolitan Magistrate completely failed to consider
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the requirement, to serve the notice under section 41A of the Code,
was on the Investigating Officer which was not complied with. The
bail application of the petitioner was adjourned for 09.09.2022 and
was remanded to judicial custody for 14 days. Thereafter on
12.09.2022, the I.O. submitted a supplementary reply to the bail
application before the Chief Metropolitan Magistrate. The Chief
Metropolitan Magistrate vide order dated 12.09.2022 has dismissed
bail application without considering the arguments advanced on behalf
of the petitioner.
3.3 The petitioner is entitled for bail on the ground of parity as
other accused/promoter of the Company, Satinder Singh Bhasin has
already been granted bail vide order dated 27.05.2019. The petitioner
also filed a bail application on 13.09.2022 before the Court of the
District and Sessions Judge, Delhi which was dismissed vide order
dated 01.10.2022 by the court of Shri. Manish Khurana , Additional
Sessions Judge-04, West/Tis Hazari Courts, Delhi in mechanical
manner.
3.4 The petitioner sought the bail on the grounds that the petitioner
was arrested contrary to the judgment delivered by the Supreme Court
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in Satinder Kumar Antil V CBI 2022 SCC Online SC 825. No
notice has ever been served to the petitioner by the concerned I.O.
under section 41A of the Code at House No.3, Sector 16A,
Chandigarh. The Courts of Chief Metropolitan Magistrate and the
Session Judge have failed to appreciate the law laid down in Satinder
Kumar Antil V CBI. The main accused has already been granted
anticipatory bail vide order dated 27.05.2019. The petitioner was not
given the benefit of law of parity. The petitioner was a Director in the
Company for a period with effect from 12.10.2012 to 01.08.2013 and
was getting monthly salary of Rs.72,000/-. As per the Supplementary
Reply dated 26.09.2022, the beneficiary of the money of the investors
were the companies promoted by the Satender Singh Bhasin
(Promoter) in the name of The Grand Vanezia Infotech, Bhasin
Motors, Bhasin Infotech and no money was transferred for the benefit
of the petitioner. The petitioner did not have any nexus with the group
of the companies being managed by the main accused.
3.5 The concerned Court of Additional Session Judge has failed to
appreciate the facts that there are total 6 FIRs lodged by different
complainants in the present dispute between the flat buyers and the
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promoter. FIR bearing no.264/2018 has already been quashed vide
order dated 23.05.2022 passed by this Court. FIR bearing nos.
268/2018, 111/2019, 112/2019 and 114/2019 were already ordered to
be clubbed together vide order dated 02.08.2022 passed by this Court.
In FIR bearing no.254/2019, the application for compounding of
offences has already been filed by the petitioner and is pending for
consideration before the Court of Chief Metropolitan Magistrate.
3.6 The charge-sheet against the main accused has already been
filed wherein no allegation has been made against the petitioner. It is
reflected from the charge-sheet, Satender Singh Bhasin has siphoned
off the amount from the Company to its group of companies. The
petitioner is neither named in FIR nor made as accused person at the
time of filing of the charge-sheet as such the petitioner does not have
any role to play with the alleged offence. The petitioner is already on
anticipatory bail in FIR bearing nos. 425/2019, 427/2019, 841/2019
and 980/2020 registered at P.S. Gautam Budh Nagar.
3.7 The petitioner is a highly qualified person without any previous
criminal antecedents. The petitioner is the father of two minor children
and the sole bread earner of the family. The petitioner was never
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involved in any decision making of affairs of the Company and he was
merely an employee of the Company. The judicial custody of the
petitioner is not required. The petitioner is ready and willing to join
the investigation as and when directed. The petitioner is not at flight
risk and is having a deep roots in the society. It is prayed that the
petitioner be released on bail.
4. The respondent had submitted the Status Report under the
signature of Ghanshyam, Assistant Commissioner of Police,
Economic Offences Wing. It is stated in the Status Report that the
present case was got registered on the basis of the complaint made by
the complainant and others. It was revealed during the investigation
license was granted to M/s Anand Infoedge Private Limited on
26.10.2012 to develop the IT & IT Enabled Services Office
Space(s)/Retail Unit at Plot no.1, Sector 143-B, Noida, while the
bookings were invited by the Company and at that time, the Company
was not having any collaboration agreement with the M/s Anand
Infoedge Private Limited. The Company received the booking amount
in its Bank Account bearing no. 00751100068876 at Punjab & Sind
Bank, Rajouri Garden. Satinder Singh Bhasin, Mohinder Singh
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Ahluwalia and the petitioner were found to be authorized signatory as
well as Directors of the Company. The petitioner was found to be an
active Director of the Company from 13.10.2012 to 01.08.2013 as per
the information given by the Registrar of Companies. The address of
the petitioner in the bank account was recorded as 475, Double Storey,
New Rajinder Nagar, New Delhi and 1554, old Gadda Khana opposite
Arya Samaj Park Patiala. Notices under section 41A of the Code were
sent via speed post to the petitioner to join the investigation but the
petitioner never joined the investigation. The efforts were also made to
trace the petitioner. NBWs were ordered to be issued to arrest the
petitioner on 26.08.2022 and to execute NBW on 05.09.2022, a raid
was conducted at Sector-16A, Chandigarh, from where the petitioner
was arrested.
4.1 The complaints of 170 victims were received about the same
project which were clubbed with the present FIR. The charge-sheet in
respect of the accused/Satinder Singh Bhasin has already been filed.
The bail applications of the petitioner were rejected by the Court of
Additional Session Judge vide order dated 01.10.2022 and by the
Court of Chief Metropolitan Magistrate vide order dated 12.09.2022.
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The petitioner was holding the post of the Director in the Company
and was an authorized signatory. The petitioner may temper with the
evidence or influence the witness. Accordingly, the bail application
was opposed.
5. The learned Senior Counsel for the petitioner advanced oral
arguments and written submissions were also submitted on behalf of
the petitioner.
5.1 The learned Senior Counsel argued that the provisions of
section 41A of the Code and guidelines as laid down in Arnesh
Kumar V State Of Bihar (2014) 8 SCC 273 were not complied with
qua the petitioner. The notice under section 41A of the Code was
issued by the I.O at 475 double Storey New Rajinder Nagar, New
Delhi which was the residence of the petitioner during the year 2012-
13 and thereafter the petitioner is residing at House No.3, Sector 16 A,
Chandigarh since 2017. The concerned I.O. has overlooked the
Aadhaar Card while serving the notice under section 41A of the Code.
5.2 The petitioner was neither named in FIR and nor in main
charge-sheet. There is no allegation or any role assigned to the
petitioner in FIR or the charge-sheet. The only allegations are against
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the main accused Satinder Singh Bhasin. The perusal of the charge-
sheet and supplementary charge-sheet filed against the petitioner
reflects that there is not a single allegation of siphoning off or
recovery of the money from the petitioner and as per the main charge-
sheet, the money of the investor had gone to the bank account of the
Company being owned and operated by Satinder Singh Bhasin. The
petitioner was as an employee of the Satinder Singh Bhasin with a
meagre salary of Rs.63,000/- for a period of 10 months and had
nothing to do with the business conducted by the Company. The
allegations in the supplementary charge-sheet are related to the period
when the petitioner was admittedly not working or associated with the
Company. The petitioner was not associated with the M/s Mist Direct
Sales Private Limited in any manner as the petitioner has already
resigned from the Company. The charge-sheet is filed on the premises
that the petitioner was the Director of M/s Mist Avenue Private
Limited, the name of which was changed to M/s Mist Direct Sales
Private Limited. As per the website of Ministry of Corporate Affairs,
M/s Mist Avenue Private Limited and M/s Mist Direct Sales Private
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Limited are different entities. The petitioner was never been in control
of the business of the Company.
5.3 The promoter/main accused Satinder Singh Bhasin has already
been granted bail vide order dated 27.05.2019 passed by the Court of
Additional Session Judge, which has been affirmed by this Hon'ble
Court vide order dated 24.08.2022 passed in CRL. M.C. No.
4036/2019. There is no incriminating material against the petitioner.
No vicarious liability can be fasten on the petitioner as there is no
specific allegations made against the petitioner regarding the dishonest
inducement. The incarceration of the petitioner is not justified. It is
argued that the accused be released on bail.
6. The learned counsel for the complainant submitted that
compliance under section 41A of the Code was sufficiently made. The
Chief Metropolitan Magistrate while dismissing the bail application
vide order dated 12.09.2022 observed that if the I.O. has sent notice
to the petitioner at the address available with the bank then I.O has
done his duty. The petitioner avoided the investigation despite being
aware of the same as is reflected from the whatsapp chats.
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6.1 The anticipatory bail granted to the main accused Satinder
Singh Bhasin vide order dated 1.10.2022 due to the compromise
between the main accused and one of the complainants and not on
merits of the case. The alleged scam is of more than Rs.400 crores and
also 150 victims are involved.
6.2 The petitioner was a Director of the Company i.e M/s Mist
Avenue Private Limited for a period of 8-10 months and has nexus
with the Company and money worth crores of rupees was transferred
from the bank account of the Company to the bank accounts of various
companies under the signature of the petitioner.
6.3 As per the supplementary charge-sheet, there are ample
evidences which established that the petitioner was a Director during
the period when the alleged scam took place and he was also the
authorized signatory. The petitioner despite being aware of the order
dated 14.07.2022 passed by the Trial Court avoided investigation and
was absconding. It is argued that bail application of the petitioner be
dismissed.
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7. The Additional Public Prosecutor for the State argued on the
basis of facts as mentioned in the Status Report and strongly opposed
the bail application of the petitioner.
8. It is reflecting that the Company (M/s Mist Avenue Private
Limited) proposed to develop project IT & IT Enabled Services Office
Space(s)/Retail Unit in Project namely "Mist Avenue/Festival City" in
the area of Noida. The complainant had invested Rs.23,61,079/-
(Rupees Twenty Three Lacs Sixty One Thousand and Seventy Nine
Only) in the year 2013, in the above mentioned project. It was
proposed that the said project would be completed in 99 days but
subsequently the delivery time was increased from 2018 to 2022. The
Company (M/s Mist Avenue Private Limited) was also stated to be
changed to M/s Mist Direct Sales Private Limited, but as per the
Ministry of Corporate Affairs, these two companies were different.
The complainant and other investors were also asked to enter in a new
contract with M/s Mist Direct Sales Private Limited. It has became
also apparent subsequently that to develop IT Office Space(s) at Plot
no.1, Sector 143-B, Noida, a license was granted to M/s Anand
Infoedge Private Limited on 26.10.2012 but the bookings were invited
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by the Company and at that time there was not collaboration
agreement in existence between these two companies. There was a
bank account bearing no. 00751100068876 operational in the name of
the Company (M/s Mist Avenue Private Limited) in Punjab & Sind
Bank, Rajouri Garden and the petitioner was found to be an
Authorised Signatory in respect of the bank accounts beside other
directors, namely, Satinder Singh Bhasin, Mohinder Singh Ahluwalia.
The petitioner was found to be one of the Director of the Company
during the period with effect from 13.10.2012 to 01.10.2013. In the
said bank account, the address of the petitioner was given as 475
double Storey New Rajinder Nagar, New Delhi and 1554 old Gadda
Khana opposite Arya Samaj Park, Patiala. The notice under section
41A was issued by the concerned I.O. qua the petitioner at these
addresses. The petitioner never joined the investigation. During the
investigation non-bailable warrants were ordered to be issued against
the petitioner and the petitioner was arrested from the House bearing
no.3, Sector 16 A, Chandigarh on 05.09.2022. The various complaints
received against the Company were clubbed together with the
complaint of the present complainant.
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8.1 The bail application filed on behalf of the petitioner was
rejected by the Court of CMM, West vide order 12.09.2022 and by the
Court of Additional Session Judge, West vide order dated 01.10.2022.
The petitioner is in judicial custody since 05.09.2022. The charge-
sheet in respect of the accused Satinder Singh Bhasin and
supplementary charge-sheet in respect of the petitioner have already
been filed before the concerned Court.
8.2 The learned Senior Counsel for the petitioner regarding service
of notice under section 41A of the Code argued that the petitioner was
never served with the notice under section 41A of the Code for
appearance before the concerned I.O. He further argued that the
petitioner stayed at premises bearing no. 475 double Storey New
Rajinder Nagar only during the period 2012-13, thereafter the
petitioner stayed at House no.3 Sector 16A Chandigarh. Section 41A
of the Code deals with the notice of appearance before the Police
Officer. It provides that the Police Officer in a case, where the arrest
of a person is not required shall issue a notice directing the person
against whom a reasonable complaint has been made or information
has been received that he has committed a cognizable offence to
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appear before the Investigating Officer at the place specified in the
notice. Thereafter it is the duty of a person against whom such notice
has been issued to comply with the terms of the notice.
8.3 It is apparent that the addresses which were available with the
concerned bank were the addresses on which the notice under section
41A of the Code was issued qua the petitioner. The petitioner has
never informed the concerned I.O. regarding the change of address i.e.
the petitioner has shifted to House no.3, Sector 16A, Chandigarh.
There was no occasion for the concerned I.O or bank. to find out the
new address of the petitioner. The concerned I.O. was having no
option except to issue or serve the notice under section 41A of the
Code on the petitioner at the addresses which were available with the
concerned I.O. There is no force in the arguments advanced by the
learned Senior Counsel for the petitioner that the petitioner was not
served with the notice under section 41A of the Code.
8.4 The learned Senior Counsel for the petitioner also argued that
the main accused Satinder Singh Bhasin was granted anticipatory bail
vide order dated 27.05.2019 passed by the Court of Ms. Nirja Bhatia,
ASJ-03 (West), Tis Hazari Courts, Delhi in bail application bearing
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no.1250/2019. The Additional Public Prosecutor assisted by the
counsel for the complainant argued that the accused Satinder Singh
Bhasin was granted anticipatory bail vide order dated 27.05.2019 due
to the settlement between the parties and the said settlement had never
been complied with. The arguments advanced by the learned Senior
Counsel does not provide any help to the petitioner.
8.5 The perusal of order dated 27.05.2019 reflects that the co-
accused Satinder Singh Bhasin was granted bail vide order dated
27.05.2019 due to the settlement between the complainant and the co-
accused Satinder Singh Bhasin and the grant of anticipatory bail to co-
accused Satinder Singh Bhasin was not opposed by the complainant.
There is no force in the arguments advanced by the learned Senior
Counsel for the petitioner that the petitioner is entitled for the grant of
bail due to parity. There is no settlement between the petitioner and
the complainant and moreover the settlement which was stated to be
arrived between the co-accused Satinder Singh Bhasin and the
complainant was never materialized or executed.
9. The learned Senior Counsel for the petitioner also argued that
the petitioner was not named in the FIR and was also not named in the
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charge-sheet filed in respect of Satinder Singh Bhasin, and allegations
were made only against the co-accused Satinder Singh Bhasin. The
petitioner was an employee under Satinder Singh Bhasin with meagre
salary of Rs.63,000/- per month and remained under his employment
for a period of 10 months. The petitioner was not associated with the
company during the commission of alleged offence. The complainant
had executed fresh agreement with M/s Mist Direct Sales Private
Limited and the period of delivery of possession was further extended
at that time. The petitioner was not associated with M/s Mist Direct
Sales Private Limited in any manner as he has already resigned from
the Company in the year 2013. The petitioner was a Director of the
Company for a limited period of 10 months with effect from
12.10.2012 to 01.08.2013. The Company (M/s Mist Avenue Private
Limited) and the M/s Mist Direct Sales Private Limited are the two
different companies.
It is also apparent that the petitioner is not named in the FIR
and no specific allegations are made against the petitioner in the
charge-sheet filed against Satinder Singh Bhasin. However, during
further investigation it was revealed that the Company had invited the
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investors through advertisement in the year 2012-13 to invest money
in the Project M/s Mist Avenue and delivery of the possession was
offered till the year 2015 which was extended till 2022. The
complainant and other investors were forced to enter into a new
contract with another company M/s Mist Direct Sales Private Limited.
The petitioner was one of the Director of the company i.e. M/s Mist
Avenue Private Limited during the period with effect from 12.10.2012
to 01.08.2013 as well as also the Authorised Signatory of the account
operational at Punjab and Sind Bank, Rajouri Garden in which the
invested money was deposited. It was also apparent that the under the
signature of the petitioner the money of the investor was siphoned off
from the said account of the Company to other companies. The
petitioner did not join the investigation and avoided the arrest. It
cannot be said at this stage that the petitioner was not directly or
indirectly connected with the affairs of the company i.e. M/s Mist
Avenue Private Limited. If the petitioner is not named in the FIR or
chargesheet filed against Satinder Singh Bhasin, it does not mean that
the petitioner was not involved in entire transaction as reflected from
further investigation.
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Neutral Citation Number: 2022/DHC/005792
10. It is apparent that a fraud of more than Rs.400 crores was
committed and about 150 persons have been duped of their money.
The petitioner did not place any document on record which can reflect
that the petitioner was merely an employee of the Company.
Considering the gravity of the offence and other facts and
circumstances, no ground for bail is made out, hence the application is
dismissed.
11. Nothing in this order shall be taken as an opinion on the final
merits of the case.
SUDHIR KUMAR JAIN
(JUDGE)
DECEMBER 23, 2022
'j/sd'
Signature Not Verified
Digitally Signed
Signing Date:23.12.2022
16:39:01
