Jharkhand High Court
Kamlesh Kumar vs State Of Jharkhand & Ors. on 19 July, 2012
EN '1' H}?. HIGE-E COURT OF .§HAE€.i(§-{AND AT RANC§';v's]
W'.P.{C1'.) N0. 95 of E1603
wzitiz
XI°v'.P.\'_%CI1*f_) Nat», 1'12 cf 23533
§.(am.1es}.sKt_:111a.r Petiti<.mer.{71n E"v'.?.{Cr.} 3%. 95/'03}
. Mu':-zesh Eiurr-.a.r
. Rajr:s1'; KU.}"i1&3F(V§,'Ei'?iS'c'¥£5t
. R33} '
. /.'-'{D'Ir1'§si1eE«: K'-M3131"
Peiit'io?z1ersE'£:1 W.'.P.{C1'.} 33:). 112;"O3}
't/"ezr*.sr,zs
. The State a:«fJhar1<i1a:2d
. Rc=?'*'ist:"azr General, 3113 rkhan-Li High (1
.1..z:w S€~)CE'f:'fEi1'_',«', Govemmem 0:' Shay = , f'.;am:'mi
. A;\'si--sta13t }')ir<3ct-gsr, Dire.cmr2;1'e of }':'.nforcer:1e.m,
(Sow, .. .. xzm of India R.esp0t1(£ems {"511 c:a\s-es)
sat
CCI=B;r"~.M: 1-EGNELE MR. C3i3'S"£3i§3E .+'%L{}K SEN{}H
Risa: the E-'~e:i§=;;lor:<'::':; : "M/s. K11, MB ,., As'i*=.u';«;'-:;i"; K3'. Adv
For E-}i.g11 (Emmi: : A:au'nha R. Ci1o'z:.<i.%f:ary, Aeivecate
F0" 's':"..m'7<'m:e1"-.1e:1t I.3is"e:cmra:e : M17. A.§.<.'. D-as, Advoca=;e
Fm the Stzatsa : M}: RR. Mishra, A«:'-.vc:ca;te
A:;:ti.ck-: 226 of the C<>ns ..
m;~:;.2002v, 'Me
-33?
_.'-tion of Endi,-3. zzssziilizxg azhe Notificaatiorn date(3
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.
L up No.1.--A;'Cm1:<t. Set=.1p--1i}3,."2Z0{)1~111E/J3 avherebgr Ccsurst Sp€e:ia': (18.1. {AH ,/'Add..'a.t§on 3.1 Judis:ia.E {'.:m3_mis::i:>.=.1er was a.11tho-dated 2:}-::> try t:'ne% {T3383 '.'§1'id:?'I" Fereirga Exciiaaage iZ\.~".{azfa age AC1" FEMA) ..
To u:1ders~:a'-.1d the cr5r:t2'»;w'ersy, few fact:; are reqizired 'U1': be if: .
:.";a:'r:3v;: mmplaiizt case. being FEZRA Case Kw).-()2 sf 2802 was 3%.. , initiaiiy in file C11'.-{lift of Chief Judis:t:ia1 .1'\.*"{a<gisU:':-.i'C;-:3, R=e.11Chi.. i1"m:*-:r;.~r of Enfc;:*r;en1em vidczs E<e=.:t<--tz7 <:5.a§ed 25"' Saizuaziv i?.C-O?' reqmsted the Staiie .C("_sCW€'£' Gcavermx" :0 auihmisaa the Spe<:iai C0":_'fi'S cf R.a:1c':1i}1ea2::if;g {I-flu:
eases ts} hear I: cases 13nd~;=.r ";7'ERA Act Stair: G0've.1'nment ougixt opinion of this Cour: vi<:'-J: Eeazter -:i;ated 2"' :v:a1'c'h ?:'.0Oi.?. to whether Specizai Cour: hearing the cases can "be FL:
Fodtier ~' pr_:were<§T to the cases L211-c1z"s.1' FER./F'x,/"i¥'E.M';'-\. C-::.=xm_, on resaivrsd that Cam": GE 5 Judge {Scam be ezngz-<>we:'e<i :0 try the {::.:=..<:.:; 1.ar:£is31':i';a:
'9<::=:.iti0.ne.3rs have imr-;»1;;ec'~. writ §urisd;i::tiT<m of this Court Lmder }.'E£i%A¢'FEiE\'?1?\. §)L1L'S'-..':8.U.1' to the ifeS031,1=;i4Z3}"1 passrad by 1311}: Ceurt, Reg':ist3fa.r Gem ;:~Ci of this Qouri: Vida k'.1'.i'€I damn?' f}~E~..85,f$.(30I;i «:i0n,veyed :'esv;ih1tion to the State Govemrrzemi wi*-Lth 16-11'-.1€S£ é:-:3 issue ::0t:ifir_:atio:: to t'hi:~; effsa-ct i:n1mLediateIiy'. ?'m'sL=.am: to the lanes' cEa.ted £I=6.{}S.2GOI2,, writtar. by thif Rssgiatxiar G6:-zxerai of this Court, z:c>:w+;=j,-'ing the de-fiisizm sgsf me Full Ciourt, Govezimrx-am: ftsas issL=.e€1 imp11gn.e.<i marine dsmesi 1...?-'i}E5.;":{'.=f.'.-*2 aufisorising the Speciai Jxaclge, 08.1. hearing {he ?'c:d(.'ir.~:r S»:2tm. cases; :9 :13; the under §~'F'..':'v'E:9~./"3*"~F:'.a':.»'--'x. '§'he3'eafte:', -';10r:1j;»iai:1a: smad {transferred fmm the C-:}113fi'_Df {'..;.!.M. to the Spe-1:131 Judge, 38.}. Lezarmczd :3peciai Judge has ta'-J.<.en cognizarzcaa vkée qarfies" dated 3. .{)5.2*f.3{)2?.. Ordez' t:-:3<:I11g>_; r..o;gni2:ance -:5-naiieraged 'a:~c~:fm"e: 'this fjourt by one s:;~£" the: ;::c:m3ec3 naxmafiy \r'1'jay £<';u.=:1:1z' Ma§i3< in 'WP. {{)r.f} Z\Y;;.~.?..€}8 01" 2003., \.«Jhich was r.'-.is.mis:;t=:d 7:»;/' this (loan: vi-:11-7.-. J'-..1dgme:"-.t -riaited 18,1C='..2{3-' {:t'e§.'.«m7ted in 2<i§éf§3{E.) JEJR 319) and §>1'€SEI1t per?-;:i<me1's have 3.150 zzhaibzzmgezi the order dated 31.()f5.2€.>€32, x«\fhe:'eb_3z the J'L1tf3f:_§{;% has <:og:t3iz.ar:;te on the x:<>:mp"§::«:iv_i', ii: C1'i1'n:'maE 'Misc. P-:e.t:it:ion NQQZQO sf 2993, {I512 §*>:.I§",{. Frasaztil 3;. ours. Vs. Union uf imiia. Lea.rned Sir this C:0m"i' has dismisat-zd the pazitian filed by the p«:titi0:ne:'s Vida Jzaiigegznent dated 6"' May £2083 { Riip()1"f{*.{i in 3{)G3 {3} .Z?CE{ 4.32}. J1!{§,'g'£T1Ei}{S, u;;\£m§_(§f:ng t.h<3 c~ag':1izance oxides' fia-':e«_"'-. 3'}..f)$.2OOIZ: wme nu: c':i3Eie:nged "$2-efu1'e *-:'E:-.<3 S'-J1§)i'E'I1',uf-E {,:€)i.".TiL a11»:l haveLz:ttai1'ze<'3 fir.=.'<'21'i=.'y'. 'I'hez'eafta£', petiti-."_»ners: Z(p:C?i'O8C:'},€C5 this Court by way of fgressnt writ petiiion a:ha11a:1g'i:1g 'C§,'1,F:. notifi i'€.i0'3"t dated TE'7.{3f:3.2{KL'-2 issued by the State G0'vr:1'r'n't3Tent 03".: 'aha gro'u:nd 'tirzmj Stat-2 G0<./er31m_<én: has ;2;'=.>so'-.1:te.':y rm j=..11"is(}.iLti'it;1': it') zau£'11ar§se. Special ten :37}; Ulldffi.' i¥'E.P¢'a Act 19'.?"'3.
41' Ezeard 'iearzxed mains-31 for 614:: parti-as 311:1 ca;'ef1;{ii3r pe.mse£i he r<~:<:ord.~:.
MEX'. f~m§} KL::'11em ':F:arn.<--:d counsei for the §?-i'.§'iT_':O§1€'§' has v=e.}taems:nt}3r azig-:L1c--:.d that ciegnizamz-3 0:; the C::;3.m':1a1 Cases uaxcier 'MFQRA Ace 19,73 couid be taken by the £1<3mpeé;¢:::t Area 5u¢1ic:'_a.1 T.'»'1s3gis'«';3'ate.. He: f'urthaa:' :3r§;_:ued. th;r;: there was no necessity to *t_mr::;ii"er the £i}e:.i 3%.
uixde-" '-'*'}3.}3.P\ befs:m€-. {','..':'.1\»'£., to 'the. Species} JL:c1ge~:. IVE-.". Ami? Kumar has «& -_ fu:t"r.he1r a:"g*c.ed that ithgtre no pr<3vis.io:1 either in $315: Cr.'P.{'.';. or 1z?nT<'1e:' FE1'vIA of in the F?:";RA authciarf lg =.:h.e Eétatrr. ('i0ve1':nme1§=; :10 confezt j=uri:;r.i:ict§0.t3 €115: Spa:-cial Court to hear a.mde2: "the. 'FE'8Av»'?-'E'z'.-'EA, 't_'i'1€1f€:fQ1'€'.7§'i-E'. rz.-miification is wit_hz';-mt; jm:'i.sd'ctiu11. He has ft.art'hc:-.r argued thar. by t:'ansfez717ing [the -:.}7im'ina_1 aaurnyiaint t<;:- f>'p<ac£.ai .}u<ig=5:, 3":Lght to appefa '=.:«e.f0I:e Session €34;-mrt.3r1as beers ta1<«~;=a:: away.
011 the 01118: hand, Ms, Ch0=.:d':1a:'y a_=gpe:aa7ing f-tn" the Hi:'€"3'» e';'.<n;s:rt z-znd .z?\.':'<. appearing for the En¥o'rcer:1em. mnzctor, Mr..
Rajiv R.-s.nja.n Mishra. 2:p;::--Earing E0: the Same have '»*e.'1s3:éc.en:Ey azrgueci sin-:6 p:*c:,s.,;1t; case, undefr tha F1-ERA. has -i§I~€C{ links with the A:3;im.ai E-}'u9ba::dry EZ>e3paTrtme1'r;: {Facider Sctaitaj, =;:he1'eif-::n'e, is deezira'-::Lie that the ::..:«:s<--'.s, 'which are 'mte.z7}.ir':3<~3d s.hr3.-u}.-;'1 hczu'-d '-by use Court. They CI' fur=;:h.e;' c.s:s1'xte;:ac3cd that by 1:1'ar1.s:1'<>.1:'x:'ir1g; the cases to the .'.\';gecia'i .h:d.ge-*, he2u'i.n_g the 'E'o<js:ie:* fscam sagas, no i§.iegaii.ty VW 3 ccnnmiitssd am} pa §=;im1§-;r3 c'.a.11n<> way be said to be agg:'ievedA'§3y t1'2u1sfe.1' -3? '(if-.+:e cases.
Gm $33.. azskad by this C()'C:.'f' ':9 Whether this Court, e2:e:<:i5i:1g 'he ;}c>w'c-:2' under S€:atic>:: 487 of Cr.P.C. mad 'w.i';:E1A:ti<:3e. 22?' 311-: 2.1%-E3 0"
the Caaastitutjsm of India is mt :t<';m§;e1:en't in take: i'3.9CiSi-féli 812:: cases =.:mdc~:r i<'§£'RA_»'FE.M,43\ shaii by Spzsciai Judge, Ma'. '~'m'§i §(mn.a;', }_eames:i munse} fer the ;:seat:itim1e:':; dcses not dispu::e his iegai propositicm.
E>'e<'.?.§(>§1 48'? C1'.P.C, reads as under:
"#437. Pm-sier of .5-iigh Cmmt to fmnsflzr cases; and C;sveaI.s.- -(1) Wm-2r:_:2ve:r it is made {:0 cl';-peczr :9 {Fee Hig'.'z :'..'o§.:ri~ (oz) that a j'az'2" rmd inipczzwféai f.nq:si:jy or t2'i:1i' <tcm.='.-oi: be had 21.-*1 arty {I.'r'£;ni;¢-ii Cfourz' azjbr,-rdin<z:t:s thereto, or u { 2) £'%'m.£ mma queszférm. -:;-f law of umisuczz. {zffcuiigx L (C) that an <):.'*de~)?" :.=.v1.4e:r z:i2'.{.§ sectécm is: .re~;;:::'r'e.a ;>mv2L9i0rz of C00,:-., or wilf tend ('(5 the ger1e.rz3.i mnvean. 2. .:
the p€£.=*i'ie2: 0:' v..ri.trzess.:;<., or is exzaedéeni: for the ' ' .4 »'-.~ or tried E'9y <z.=;-"A' -fJ<>:m':
iugat cirty' 0 not -:ju( 31 2.-:nci'er sec. iF?C3i£S'5'~"E/E -f3'L'3 31 .7,' Oihiii' re.x,uec..t.=; com,p+:t'er21f ;-to €m_ui!'e £37.20 or try stxr ¢ oj_";-'kmce;
t;'m;t arg.»'p:z:7tic1z§cz:' case or ' 1 trartsferred from. :2 iL".*"imz'n-:« --1 ~ to any <.=m<<.~ suci 3:725:15 any pc2:*'iic1ziaz' C6538 Em -:2-:«mm1':i:e:<§' V,-'<22' m'r.aI to «:5 (1'o::rz' of 89 on; or
(iv) fizaz' any gva.-"mania?" case or a_;.>pea.§ £r'.:n,s_'fe::':'eci 1'0 cznd 2':ri;3a befi3:'e iirs-:+i,1Z {'2} The Hi.<2'§£ Courz' may <2..::.t aimer' ma at.' .r'rap:;-rt' .
I \. " .
xi, or on its ow '.-*7. {min or on £15.' -:21 pZ:Ic:mi.o.>°.. aqf <1 pcmgy ism:
J: T' ~ v .53 ~ I {$53 CQ:'.l¢ 1' J0:
,1' nc czppiicazwrz .sh::{"
{£53 to the '.r'c>.=:1 on-3 Ch*ir'_- (}'ou.'£ to -..
jsiorz, 1an?a9;s5 an a;2pE2.<:a!:zV3-n ,0." ;«'e:.<:}2 aothvr C.'r£:ni;r2s13 tr'{2'.*ze;_;'*<3r:*'iz1,'; 41 case:
Coamt she sczme sessic 0' C7" C1 .713 ;.
Sessions Judge and i'€.jec1:e:i by' iiim, J)' 5}:-fl.-' L-e mzxzcls-:
1!: is the .A€'.v<>c{ :'.e--
.'-.Ii2? or 0.,-'fa'rm:;1s"i<.>n.
'3) f~'ve2ry\ e1,z>;3Ei"<1n'.
by r.-*1.::-Iriotz, wL"2z'cL"1 '4 "
..
£261,518.-"LE3Qf!:33<:'5£Lti<2, be s'L.=ppc3n"ed by (45) '/Vhim such ag:pf'i.cation by cm acitrzzsess-'. perm.
(barf: mczy '. .1 ' .-.i.m ' p<23m';_e:.rn" -7?" an ' "
4 v zmaer .'1.z§:~;-::zc{ion 1' 7, 9.
. 3 »u' , ' .1 4 no.-:.d_, wzm 'y azrcuscd '1er.:«'m1 snaking such _ if _. P*'>"'§(:'C'u't()i' rtoiicte in writing" 0" ('.3242 _ 'git-":8:
wiiriv :2 copy tie gm-un.(§:; cm mzich it mcz-is; no r>r'(§:'3E' shaii Em rm:-:i'.>> on {$242 n2en't' of iihe. appizcatioi. u:.*aZ«a.ss at Ems: ax-vezziyv four hours hczx-*3 elaps:ed iaszzweezz irfze givin.-g "fsuctf. notice {Zrd {Pas-:
Pzeariryg of the <13:-piicaz'i<m.
{'6} Where L315: sxppficatimz is _,-'hr Iiizrs z"ransfi3:' of :3: case or a,r,pe:a£ 3 "my 5ubc»r<iin<z§:e {L'<>ur'r, 1'.I'zeI~;'ig.'z v A =i it is n.3.::<»ssazjj.v' so to do in. the-: am, esis jun -
periding' me -;?z's;:.-:>:sc:E of the rzppiicaiicm, the p;'oce:esczin.-<' subo.:"dfr2az'e Coz.ir.'. shaii be ;~:€aye..C.-', on saith
-Com': may tk'm'u .1 In iznposes * 2123 5L-iE>c3:'dina£e Court's p<:»=,«ai:2':" O_Ir.'"z3'.»L'.'.i:",(3: zmcier aeciiosz fsfnx U':
('.'.7_}' W)"u3re an ap*sZi<:czi:i-:m, for ma 0z"'r:.r is dzlsrzzissgiaf, i:}'1e Higia COE.iJ'i' anew. if it is: of appii-:.:atém2 was fi"iw.wE4)£e.s er ve>:cz1'i:m.~7, order ('in . ' z to any gxmson who has o_;2p.».."
. tho :5(m.d f'L:'_'3€€3 :35 air rnag ,..» L "1 (E) that case . '.-kseif, i£'s?Ec1U abser"-'3
2 ' h i'.I'2a:' -fear: wo:,=:'.c.-' have
-.-fivserved if case had not 5235221 50 trc.i.=Ls,-'e.r';*ec!'..
*;3'£)Ct3d7.iT£? w/Hz}:
.i * s::r2;x order an' \ 1 being £'€1_":3,'i3-dufled m_.t'e~;1 'T327. Pcswm' of supsrinte:1:iem.°.e aver ail.' warts ,~ by the ;'~:Zigh Cs3m*t.~ {E} _:"fEve:j¢ H£'7:?2 <,<>1u"i" she}.-'. Psaa.-*9 .<.r.zg3e;'iratend§ ": ovezr off. courts czrzei fri.':L:inai':s !:?2r'oug.'*ar_:-21.:
2te:".ri:',a2'ie..s' in .-"c<L:::tz'r;n to M2 j3.'*ag(,si1zg ,)2"(;-nsiazz, this Hég.-*1 Court may call' for rmurnsfrorn 52..-u:?1 c.',=u::"t;»';0
, -. and issue gencmi mics and pre$C?"Hi!€ _"orm..s for r'eg'z.a.Te1tirzg the. pract " .::'m"i pm.-r;<3edii3gS Q?" 521:}: courts: and {-1) pa-'sc."1--:-9 {Wm m wfmf. E>c~o}'<s, ezetrm and a.c:co1.= :2 ts shafii 'fie "mp: by igixa :1:-,5-'3Cce.=x=: er" a;zm,-' sum C';-uris.
{3} ':"?1e High Court inajw misc sefriz-é tai:»"es «.".-_fj}i:e¢' to be aiiowea E3) the 5}:_:%;'ijj" (J1! C'-:24-:5 and r)_;f!':'ce:-"st of .:<z::cF;.
¢:m.:'.r.r.'5 magi :7 a1::z"<_,-rn-s:,.<, aog'-Jacares c.=_nc: pieagiqzm g;-rac{:a's"£31 00, ff} ox-n~'~~. -
... ..\..' t,Le:..
Pr«3v:Ia'.ee'. ithair elny 3'z.i3a.s' r.rza'e )'C?i'!?".s: _p:"zzc.r'1'be:' or taiaies setdea;-'. un:'Eer clause {'53} car clause irzcorzsistszrzi with me pra:>=Ji5i0;'1 of -:1m»' iczvzrfzzr ::':':e time Zcrein. .°1fOI'Ce, :?:a?.i nequire £315 _;m2'~/ious <§:.>;>mv-:1? <)_,='" t:L€ V
-I;-{)'y'.'
-4 9' 'i
-..
...» ~.../ Q "'3 ('-3'1, Netfaing' in this articfe 531:2 "
0;": cs. High C;>2,:.>'t pawers Of53,4?'-€?"ii1,i'€?IT.de3I1,C(? scam or mbamal cor2.§rii'z1t+':<2' by or r.mds22~ .y law ;"eEaz:€;{g ta {ho 23:5. Cozztmi aver suixozrdim
-.2-:3:ztr(.>l (.nre;"' ;ii:«:tr:"ci <3G?i§'f5 ' t.-'tare.-w incizfiirzg £32. ' "=:1»si:'.n,9; anaf > g.r'r2'.=.t "f leave. :9, persons ELK.
0. serviazz <5' :1 .S'mIe {md ?'zoloii.r2g arzy post 1'.nfe~:;":'(;-3' to past of div .,<:'r juidaje sh-1:? be va~:;»'z:ec}. in the H23}: <.'.T«.'3ur:, Frau" -r in t.»"1z'.s {f?*,i'f.C342 siiafl be c-;»ns£':"ued as iis1E'«Ci?"¢'F \. 6 »iE'y':?C£}'j";""'(,}??'Z any su:C:'1 5:-ersen any rigfti' of cipgzeai wt': 1'-:3}? he may fr'2r.zve £:i.a'2d<2.'" .-the .i'<zw 21'-:gz.u'.a:fing' L'.-'2a~: <t<>.r2c€2:z'z-.:m._< Q? his service or as azitfzorisiszg the f~z*;i§3's'z Cc:-uiri' to deaf wfflz Mm -9IY?z,em/v'i;<.e than 27;: (£1:-:fCr.¥'a'3_(7.I?.C:°. waif': irhe ccrmiitiorzs of his s.;.=*1-'ice _;)::*a-zscriiveci umie:-' sue}; faw. "
i~iav_i31g perused Serztizm 407 Cr.P.C. and A':"~:§cie and 235, I no hesitatioss to 110161 that izhis {Z-m;1:*i: either the ad::1i:1i::=;ra't§Aon side er in the juaiiciai side 'mas abs<>'iL=.te--: juri. cities: :0 ma ;:=.fe1' any c::i1*ni:1a1 cases pending before the one ca:-m.petc:.n.t court to be heard ciea-side by anoihesr mu-r=; v~2i:h1'21 the j=.=.:isc3.2« Emit of this Court. '$735.5 Court in his ad1t::ini.9t.rativ-at power issue c}..i:iec>:1'o;: that cases of p2:m:ic:u.1:ar z1a:';m'e siiaii heard by 't;.ic.'-.2131 -7.0'-art haw'ng_§urisci§cti0:L 1 ---.~ \.~--.
i')e<;i:;i:m -af Fuii C<)r:rt 'i2£i'.€d ..'2;'$.€¥AT:«.;zL§{.=.4 em,p0we}fz ng the Spfidéii ..3A1.1-ifijfi hea1'§.ng 1¥'<3{'zde1' Scam~Aniziea} ii"-.:sb:_m-:i2f§,7 Dep.:.:_rtTm-<.=nt Scam 4:35:35 to U.'_§7' 1: ye arm?' '§~'E'1'[R:"_v'§'*"§:".}'\/£_z-'z n-;;~=; 2;': er ezhailenge, As 0'bsewe:i h+:=.1'eine.bov§2 that Ck:-L11': ' £i§3&3C}§13i?3 j11ris<_iicn'm: in a:imi'nist.ratio1:
side vwaii as in judiciai side 83 =;ra:1sfa:' z:1'1y§:3e1i:ding s:r?Imin_ai case frona one c~r3mpeien.i' co=..u";: :0 another t:mm,pet.€:.n*; mart, L'}1¢rvefo:'e3, Im~::'eEy' b<3c.>;zus:2 izizzpugxxefi. I1-;:=;i£'icz=.:io'n s;'-med '3?.05.2¢3G2 got to be istmed pur:~_:uan_f to the c3e.'_iisi.0_n. of P31? C-.')'a.UT!", <.iaiie:.i 125.0%-.2{3{':2 shaii have rm mivezfse e.3"fe.:_=t on the ju3.'isCE.i«:t:io::. -31" Sqzseciai Etlxél-gs? hearing thsr. F0<§<'}~er Scam Cases to try *i;?::=: presern: f:ifin'd,I},?:} c<)m;'§,'-gin: um'3e§:' the '§~'Ei"'A. '.§'%::_erefraz'e§, no im£srferez11c+:< is 1'€C§'J1§1"€d in ihe pzesaixr case.
Let éxnpugned noitificaiion bi'. i;gn:;~;ir:d emu? procteeciings criminai _ n ctompiaim'i 'gemiing §_:+::=.o:n3 Speajai be procaexieci wisiix in a<tc<::=:::_'ea1'u:e with 12m: Let S4_pe<;ia1jJ"ud_ge, hearing (E16: cam'-Jiaim }1.2-mi, rwery fgossibie step to ziancixaée triai wit£1a::~w; any '-.i'§1ij.1'-.\E'. Cieiay.
Inta?:ri:n Ofde'-I dated 1'? shafl stzmd. V21-T?.!TEd f«:~1.'t'é1wi«*h¢ -Copy sf this aide}: he tr;.msmitted 'go '{e=.-zrzzecl {'.'£}1ii'1i'§-:3'? cum ;~iia:1ce.
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