PRAKASH PRALHAD PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Tulpule with Mr. Mankapure the learned Counsel for the petitioner.

(2.) Rule. Respondents waive service. The petition has been finally heard.

(3.) The petitioner has challenged the order dated 12/10/2007 issued by the Government of Maharashtra through the Department of Law and Judiciary in exercise of its powers under Section 24(8) of the Code of Criminal Procedure, 1973 and by the said order the respondent No. 7 has been appointed as "Special Public Prosecutor" for conducting Sessions Case No. 41 of 2006 pending before the Sessions Court at Islampur in Sangli District. By a subsequent order dated 18/12/2007 issued through the Department of Home, the State Government has fixed the professional fees and directed to be paid from the Government funds as under: