S.C. Mital, J. - (1.) Learned counsel for respondent No. 2, and the learned Public Prosecutor submit that this petition was submitted here for cancellation of bail on the ground that there was no posting of Presiding Officer at Ratangarh and now the officer has been posted in the Court of Addl. Sessions Judge, Ratangarh.
(2.) In view of the above submission, it is hereby directed that the petitioner may move the petition under Sec. 439 (2) CrPC in the Court of learned Addl. Sessions Judge, Ratangarh. Therefore, this petition stands disposed of accordingly.;