Dhirubhai Naranbhai Patel, J. - (1.) HEARD the learned counsel for the petitioner and the learned counsel for the State. It reveals from FIR that truck belonging to the petitioner was carrying animals in a cruel manner.
(2.) IT is submitted that the truck was given under control of the driver and the petitioner was not present at the time of occurrence and he never instructed the driver to carry animals on the truck. Learned counsel for the State has opposed the prayer and submitted that altogether 21 animals were loaded on the truck and some cows, which got injured, were again being loaded on the truck. Considering facts and circumstances of the case and the submissions advanced on behalf of the petitioner, the petitioner above named is directed to appear/surrender before the Court below within a period of three weeks positively from the date of this order and on his surrender, he shall be released on bail on furnishing bail bond of Rs. 10,000/ - (rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned SDJM, Seraikella, in connection with Chandil PS case No. 138 of 2012 (GR No. 851 of 2012), subject to the conditions laid down under Section 438(2), Cr.P.C. ;