RAVINDER SINGH DHULL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Mr. Satya Pal Jain, Senior Advocate/Additional Solicitor General, Government of India, has submitted that forty more Companies have been sent by the Central Government for deployment in the State of Haryana, particularly in Panchkula and its surrounding areas; besides, it is submitted that the deployment of Army has also been conveyed to the State of Haryana, which has been kept as a standby. It is accepted by Mr. B.R. Mahajan, Advocate General, Haryana, that thirty-five Companies have reached.

(2.) Mr. B.R. Mahajan, Advocate General, Haryana, submits that evacuation of the crowds from Sectors 1 to 21 of Panchkula has been carried out except in a park in Sector 5, Panchkula; besides, there is some crowd in 'Nam Charcha Ghar' in Sector 23, Panchkula.

(3.) Mr. B.R. Mahajan, Advocate General, Haryana, has assured the Court that strict action would be taken in case there is any violence or arson of any kind from any section of the society. He has assured us that police force and paramilitary forces would be given free-hand to deal with the situation and act with force wherever and whenever required against any individual or any section of the society or organization.