ARVIND REDDY Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State. Perused the records.

(2.) The petitioner is arraigned as accused No.4 in Crime No.197/2019 for the offence under Sections 120B and 420 read with Section 34 of IPC.

(3.) The brief factual matrix of the case are that in the year 2018 - 2019 the Karnataka Premier League (KPL) Cricket Matches were played by many teams. In respect of KPL 2019, between 15 to 30th of August, it was alleged that the 19th Game was played between Mysore Warriors and Bellary Tuskers. The petitioner alleged to be the former owner of the Bellary team. The allegation is that he instructed the captain of the Bellary Tuskers Team Mr. Gautam to play very slow so as to lose the match, but on 26.08.2019 on the day of match he told him again to play as usual. It is further alleged that in the year 2018 in the 21st KPL Match played on 02.09.2018 between Shivamogga and Bellary the petitioner has secured the bowler by name Abrar Khazi and the captain Gautam and directed them to lose the match so that he can give appropriate amount to them. Except this allegation there are no allegations found in the First Information Report. Learned HCGP also not brought to the notice of this Court any other allegations or investigation made against this petitioner during the course of investigation so as to implicate him in for other allegations.