VIJAY BISHNOI,J. - (1.) Heard learned counsel for the petitioners, learned Public Prosecutor as well as learned counsel for the complainant and also perused the material on record.
(2.) The petitioners apprehend their arrest in connection with FIR No.137/2017 of Police Station Kunwariya, District Rajsamand for the offences punishable under Sections 419, 420, 467, 468 and 471 I.P.C.
(3.) At the outset, learned counsel for the petitioners does not press the anticipatory bail application preferred on behalf of petitioner No.1 Surendra S/o Rajmal. Therefore, the bail application preferred on behalf of petitioner No.1 Surendra S/o Rajmal is dismissed as not pressed.;