- (1.) This application is for transfer of the case from the Court of Sh. S.S. Grewal, Add1. District Judge, Amritsar to any other Court of competent jurisdiction. The only ground which has been taken in the transfer application is that Additional District Judge has already decided a Criminal case and convicted the applicant under Section 420, 468 and 471 IPC read with Section 120-B, IPC as an Appellate Court and, therefore, he has expressed his opinion on the sale deed dated 2nd August, 1982.
(2.) This is hardly a ground for transfer. It is well settled principle of law that standard of proof in Civil and Criminal cases is different. The apprehension of the applicant is not well founded.
(3.) I have no doubt in my mind that if the facts of the Civil case warrant, Additional District Judge would not hesitate even for a moment to record a different finding from the one recorded in Criminal case upon the sale deed. Finding no merits in the transfer application, the same is dismissed with no order as to costs.;