Bombay High Court
Gauri Pravir Parkar vs State Of Maharashtra on 25 July, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 11 ABA-1518-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1518 OF 2022
Gauri Pravir Parkar .. Applicant
Versus
The State of Maharashtra .. Respondent
...
Mr.Harshavardhan Salgaokar i/b Mr.Tejas Mane for the
Applicant.
Ms.A.A.Takalkar, A.P.P. for the State/Respondent.
PSI Rahul V. Gaud attached to Matunga Police Station, present.
...
CORAM: BHARATI DANGRE, J.
DATED : 25th JULY, 2022 P.C:-
1. As directed, the statement of the Government Approved Valuer, Mr.Amit Yeram is recorded by the Investigating Offcer.
The statement dated 30/06/2022 clearly states that the said Valuer did not personally inspect the land nor did he approach any concerned offce of Sub-Registrar, Devgad, District Sindhurdurg. He also did not obtain the current Index II, 7/12 and did not even ascertain whether the property has any M.M.Salgaonkar ::: Uploaded on - 26/07/2022 ::: Downloaded on - 26/07/2022 17:48:38 ::: 2/2 11 ABA-1518-22.doc encumbrances. He makes a categorical statement that for the purposes of valuation, he had taken recourse to two sites, being, 'Magicbricks' and '99acres' and approximated it's valuation. He also admit that he was shown a letter from the Deputy Registrar, Class I, Devgad, fxing the valuation of the property as Rs.56,66,400/-.
2. The valuation by Government Approved Valuer does not show true valuation of the property, as it can be seen that it is only rough estimation done by him. At the same time, the assessment by the Deputy Registrar, Class I, Devgad is also without any details. Let the Deputy Registrar, Class I, Devgad submit his report, depending upon the market value of the property and the Ready Reckoner, which is available as on date.
3. Re-notify to 01/08/2022.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 26/07/2022 ::: Downloaded on - 26/07/2022 17:48:38 :::