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The Supreme Court bench comprising of Justice Madan B Lokur and Justice Deepak Gupta, while taking note of the October 3 violence at Jagannath Temple, Puri, said that no policeman would be allowed to enter the temple with weapons and shoes. This decision came on Wednesday after taking into account the violence that happened while a protest was taking place to oppose the introduction of a queue system for devotees. The bench was earlier informed by the Odisha government about the arrest of 47 persons in connection with the violence that took place on October 3 and that the situation was under control. The bench was also told that there was no violence inside the temple premises. However, the office of the administration of the temple, which is around 500 meters away from the main temple, met with attack during the violence, as per the State government. The counsel who appeared for an organization made opposite claims. He claimed before the bench that the policemen had actually entered the temple with weapons and boots while the violence was going on. Furthermore, a total of nine policemen were reported to have sustained injuries as a result of the October 3 violence. This happened when a 12-hour long bandh was called by a socio-cultural organization was protesting the introduction of queue system for devotees at the Jagannath Temple, Puri, as per the Police. The whole-day long bandh was reportedly called by a Sri JagannathSena, which eventually turned violent with a mob barging into the 12th-century shrine. The mob then went on to uproot barricades that were erected on BaisiPahacha and Singhadwara, ultimately ransacking the office of administration of the temple. As per a temple official, the queue system was introduced as an experiment the review of which would be done now that locals and servitor had raised objection to it.
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