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Judgment
10 paragraphs · 187 wordsV Srishananda, J
The petitioner is seeking transit bail in this matter in respect of a case which is registered by the Cyber Crime Police Station, Mathura in FIR No. 22/2025 Petitioner is the resident of Bangalore and she wants to obtain necessary bail before the jurisdictional Court and till such time necessary protection be given.
Petitioner is alleged of the offences punishable under Section 318 (4) of Bharatiya Nyaya Sanhita, 2023 and Section 66D of the Information Technology Act, 2000.
Admittedly, the case is registered by the Cyber Crime Police, Mathura, Uttar Pradesh.
Therefore, breathing time is to be allowed for the petitioner to approach the jurisdictional Court and obtain necessary orders.
Hence, the following:
ORDER
(i) The Criminal Petition is allowed.
(ii) The Petitioner shall not be arrested by the Cyber Crime Police Station Mathura, Uttar Pradesh for a period of 30 days from today with a condition that petitioner shall obtain necessary orders from the jurisdictional Court within such time.
(iii) If there is no such attempt made by the petitioner, this order would cease to operate after 08.06.2026.