- (1.) On 16 th August, 2012 Mr. Bikash Bhattacharya, Senior Advocate relying on two news items published in two English dailies namely "The Times of India" and "The Hindu" on 15 th August, 2012 prayed for suo motu initiation of contempt proceeding under Article 215 of the Constitution of India and under Section 15 of the Contempt of Courts Act, 1971 against Smt. Mamata Banerjee, the Chief Minister of State of West Bengal.
(2.) From the aforesaid newspaper publications it appears during a speech delivered by the Chief Minister of the State in a Seminar organized to celebrate the 75 th anniversary of the West Bengal Legislative Assembly it was reported that the Chief Minister had stated "keno aajke takar binimoye court e bichar hobe ?" (why should judgement be delivered in exchange for money ?). She further stated that corruption has made inroads into the judiciary and democracy as a whole. This is unfortunate. We may have won freedom but not economic freedom."
(3.) Mr. Bhattacharya had also produced two CDs in respect of the said speech.;