Arvind Kumar Mishra, J. - (1.) Heard learned counsel for the applicants as well as learned A.G.A. for the State and perused the record.
(2.) This transfer application has been filed to transfer the Complaint Case No. 109 of 2006 (H.S. Agrawal vs. Parsadi Lal and others), under Section 135 of Electricity Act, Police Station - Sadabad, District - Hathras from District - Hathras to other district.
(3.) The contention raised before this Court is that in this case, the complainant was required to produce some papers before the court, but the papers have not been produced and because of non-production of papers, defense of the applicants shall be prejudiced and therefore, the proceedings should be transferred.;