- (1.) HEARD learned counsel for the parties.
(2.) THE corpus Bhanwar Kanwar was produced on 2.2.2011 by Shri Kalyan Mal, Dy. Superintendent of Police, Pokaran who was accompanied by Shri Mangi Lal, S.H.O., Phalsund. Learned public prosecutor submitted that the statement of corpus had not been recorded. THErefore, this Court on 2.2.2011 directed that the statements of corpus Bhanwar Kanwar be recorded under Section 161 Cr.P.C. as well as Section 164 Cr.P.C. This Court also directed to keep the corpus in Nari Niketan, Jodhpur and she was allowed to meet with the parents looking to the allegations levelled by the petitioners. Today, the corpus Bhanwar Kanwar has been brought from Nari Niketan by Shri Mangilal, S.H.O., Phalsund. The corpus was put questions to which she answered and we are satisfied that she can well understand about her welfare. The corpus has stated that she want to go with her parents. We also perused the statements of corpus Bhanwar Kanwar be recorded under Section 161 Cr.P.C. as well as Section 164 Cr.P.C. Learned counsel for the private respondents submitted that the corpus can be sent as per her wishes. Learned counsel for the petitioners prayed that looking to the facts of the case, it is necessary that adequate police protection be provided to the corpus and her parents including petitioners. In view of the above, this petition is allowed permitting the corpus Bhanwar Kanwar to go with her parents as per her wish. We also direct Shri Mangilal, S.H.O., Phalsund to see that corpus Bhanwar Kanwar, her parents including the petitioners be given full protection as required and no harm be caused to anybody by anybody. It is also made clear that our any observation will not influence the investigation which is going on. ;