A Court in Hisar, remanded YouTuber Jyoti Malhotra to judicial custody till June 9 in connection with a case registered under the provisions of the Bharatiya Nyaya Sanhita (BNS) and the Official Secrets Act.
Jyoti Malhotra was arrested by Hisar Police on May 16 in a case involving allegations of her contact with certain Pakistani Intelligence Officers (PIOs). Following her arrest, she was initially remanded to five days of police custody, which was later extended by four more days. On May 26, she was produced before a judicial magistrate.
During the course of investigation, the police seized three mobile phones, a laptop, and other electronic devices from her possession. These items have been sent for forensic analysis. Malhotra was also questioned by other investigating agencies during her police custody.
The police later issued a press statement to address rumours circulating in the media. It clarified that no evidence had yet emerged to show that Malhotra had access to any military, defence, or strategic information. The results of the forensic analysis of the seized devices are still awaited.
The statement further clarified that there is no evidence indicating Malhotra’s involvement with any terrorist organisation or any terrorist incidents. It was also disclosed that there is no evidence regarding her marriage to any PIO or her conversion to another religion.
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