Vinod Prasad, J. - (1.) Heard learned Counsel for the applicants and the learned A.G.A.
(2.) The applicants are aggrieved by the order of transfer dated 24.1.2006 passed by the Sessions Judge, Muzaffarnagar in Criminal Misc. Transfer Application No. 14 of 2006, Anil v. State of U.P. transferring the Session Trial No. 929 of 2002 as well as connected S.T. Nos. 928, 930 and 931 of 2002 to the Court of Additional Sessions Judge (E.C. Act), Muzaffarnagar. The grievance of the applicants is that while passing the said order of transfer, the accused were not noticed noticed and they were not heard.
(3.) As agreed by the learned Counsel of the applicants and the learned A.G.A., this application is taken up for hearing finally.;