Karnataka High Court: Taking suo motu cognizance of stampede at Bengaluru’s Chinnaswamy Stadium on 4-6-2025 during celebrations for Royal Challengers Bengaluru’s (RCB) IPL victory; the Division Bench of V. Kameswar Rao, ACJ and C.M. Joshi, J., issued notice to Karnataka Government to present a status report ascertaining the cause of the tragedy and noted that the State Government must develop SOP to prevent such incidents in future.
A large gathering had descended on the Chinnaswamy Stadium in Bengaluru on 4-6-2025, to celebrate the IPL 2025 victory of RCB and to attend the felicitation ceremony of the victorious of players. As per media reports, during the ceremony in evening, a stampede occurred outside the stadium killing around 11 people and injuring several others.
Owing to the gravity of the incident as reported in several news articles, the High Court took suo motu cognizance of the matter and directed the Registry to register the instant suo motu cognizance as suo motu writ petition to be relisted on 10-6-2025.
Source: Press
