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Judgment
10 paragraphs · 144 wordsDr. S. Muralidhar, CJ
I.A. No.1200 of 2021
Mr. S.N. Das, learned Additional Standing Counsel for the State confirms that the Petitioner's wife needs emergent medical treatment.
 2. In that view of the matter, it is directed that the PetitionerPramod Digal be released on interim bail for a period of eight weeks from the date of
his release in connection with C.T. Case No.67 of 2020 of the court of learned Sessions Judge-cumSpecial Judge, Phulbani with appropriate conditions
to be incorporated by the trial court in its order apart from fixing the amount for personal bond and sureties, and further subject to his surrendering
immediately on completion of interim bail period and placing on record before this Court the surrender certificate.
The I.A. is disposed of.
 4. An urgent certified copy of this order be issued as per rules.
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