- (1.) Heard learned Counsel for the applicant and Sri Shahid Ali Siddiqui, Ms Nazia Ilyas and Sri B.A. Khan, learned Counsel for the opposite party No. 2 and also learned A.G.A. for the State Respondent.
(2.) The present 482, Code of Criminal Procedure application has been filed for quashing the order dated 7.4.2011 passed by Additional Sessions Judge IV, Jhansi in criminal revision No. 194 of 2010 as well as the order dated 30.4.2010 passed by Judicial Magistrate X, Jhansi summoning the applicant under Section 109, 115, 116, 121, 298, 502, 511 IPC.
(3.) It is contended by the learned Counsel for the applicant that the applicant is the President of Islamic Research Foundation, Mumbai, which clarifies Islamic viewpoints and clears misconceptions about Islam using Quran, authentic Hadith (saying of Prophet); that the applicant has been delivering public talks even in foreign countries for the last 15 years and has been invited as a State Guest in many countries; that the applicant's name also finds place in the Indian Express list of the 100 Most Powerful Indians in 2009, in the special list of the top 10 Spiritual Gurus of India, wherein the applicant was ranked No. 3, after survey; that the applicant holds Annual International Peace Conference, which is attended by millions of people and promotes harmony and peace amongst the citizen of India. He regularly appears on many International Television channels in more than 200 countries of the world; that the applicant is the peace loving and law abiding citizen.;