Arvind Kumar Mishra,J. - (1.) Learned counsel for the applicants does not want to press this application in respect of applicant no.2- Devesh Dixit because he is minor aged about six years. Therefore, his anticipatory bail application may be dismissed as not pressed.
(2.) Accordingly, this Criminal Miscellaneous Anticipatory Bail Application in respect of applicant no.2- Devesh Dixit is dismissed as not pressed.
(3.) Heard Sri. Akhilesh Chandra Shukla, learned counsel for the applicant no.1- Smt. Anita Sharma, Sri Amit Daga and Sri Namman Raj Vanshi, learned counsels for the informant, learned A.G.A. for the State and perused the record.;