Karnataka High Court: On 6-6-2025, while hearing the petition filed by RCB Marketing Head, Nikhil Sosale, challenging his arrest in connection with Chinnaswamy Stadium stampede, the Single Judge Bench of S.R. Krishna Kumar, J., declined to provide any interim relief stating that they cannot pass any order without hearing the State. The Bench adjourned the matter and will now hear the case on 9-6-2025.
In a terrible turn of events, Indian Premier League (IPL) victory celebrations for Royal Challengers Bengaluru at M. Chinnaswamy Stadium on 4-6-2025, took a tragic turn when a stampede broke out outside the stadium, killing around 11 people and injuring many. The Karnataka High Court on 5-6-2025, took suo motu cognizance of the tragedy and issued notice to the State to present a status report and directed them develop a SOP to deal with such incidents.
Counsel for Nikhil Sosale submitted that his arrest was illegal that the arrest was made by an in-charge Investigating Officer on the basis of a Cabinet decision.
The matter has now been adjourned to be heard on 9-6-2025.
Source: Press
