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                                                                   REPORTABLE                          IN THE SUPREME COURT OF INDIA

                   CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL APPEAL NO.748 OF 2009              [ARISING OUT OF SLP (CRIMINAL) NO.6797 OF 2008]

STATE OF MAHARASHTRA & ORS.                   Appellant (s)

             VERSUS

PRAKASH PRAHLAD PATIL & ORS.                       Respondent(s)

                                    ORDER

Dr. Arijit Pasayat, J.

         Leave granted.

         Challenge in this appeal is to the judgment of a Division Bench of the

Bombay High Court allowing the Writ Petition filed by present respondent No.1.

In the Writ Petition before the High Court challenge was to the appointment of the

present respondent No.3 as a Special Public Prosecutor for conducting Sessions

Case No.41 of 2006 pending before the Sessions Court at Islampur in Sangli

District. The basic grievance of respondent No.1 was that the appointment of

respondent No.3 as a Special Public Prosecutor was in violation of the scheme of

Section 24(8) of the Code of Criminal Procedure, 1973 (in short "the Code") and

Rule 22 of the Rules for the Conduct of the Legal Affairs of Government, 1984 (in

short "The Rules").       It was also the stand of respondent No.1 that the view

expressed by this Court in Mukul Dalal v. Union of India, 1988 (3) SCC 144, was

not kept in view while making the appointment. The appointment of respondent

No.3 appears to have been made on the basis of a petition filed by the brother and

the son of the victim. This was a case where two persons were killed. Several

accused persons are facing trial.      Though initially it was not disclosed by

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respondent No.1 that he is related to one of the accused, but later on that fact

surfaced during the hearing of the matter before the High Court. Then respondent

No.1 took the stand that he was a social worker and in greater public interest the

writ petition was filed.    The State opposed the petition on several grounds:

primarily indicating that the scope of judicial review of the executive,

administrative and quasi-judicial action, was extremely limited and this is not a

case where any interference was called for. It appears from the impugned order of

the High Court that the original file was called for and scanned as if the High Court

was hearing an appeal against a decision taken. The scope for judicial review has

been examined by this court in several cases. It has been consistently held that the

power of judicial review is not intended to assume a supervisory role or don the

robes of omnipresent. The power is not intended either to review governance under

the rule of law nor do the courts step into the areas exclusively reserved by the

supreme lex to other organs of the State. A mere wrong decision, without anything

more, in most of the cases will not be sufficient to attract the power of judicial

review. The supervisory jurisdiction conferred upon a court is limited to see that

the authority concerned functions within its limits of its authority and that its

decisions do not occasion miscarriage of justice.

         The courts cannot be called upon to undertake governmental duties and

functions. Courts should not ordinarily interfere with a policy decision of the State.

While exercising power of judicial review the court is more concerned with the

decision making process than the merit of the decision itself.

         In the instant case, acting on a petition filed by close relatives of a victim

decisions have been taken at various levels. The High Court was not justified to

pick up stray sentences from the records to conclude that there was non-application

of mind. In any event, the appointment of a Special Public Prosecutor to conduct a

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proceeding does not in any way cause prejudice to the accused. In that sense the

writ petition before the High Court was wholly misconceived.         The impugned

judgment of the High Court is set aside. Since the trial appears to have been held

up, we direct that the trial court shall make all possible endeavours to see that the

trial is completed expeditiously and in any event not later than by the end of

October, 2009. The appeal is, accordingly, allowed.

         Criminal Miscellaneous Petition No.4051 of 2009 also stands disposed of.

                                        ......................J.                                          (Dr. Arijit Pasayat)

                                        ......................J.                                          (Asok Kumar Ganguly) New Delhi; April 16, 2009.