(1.) The petitioner claims that he is a law graduate and doing legal consultancy services and also agricultural activities and his Pan Number is AFCPR6979L and he is also regularly submitting his income tax returns and his annual net income is Rs. 3,24,000/- as per his income tax statement during the financial year 2016-2017. The petitioner claims that he has presented two papers in University Grants Commission sponsored National Seminars on Gender Justice under Indian Criminal Justice System and Medical Negligence and Consumer Protection in India both organised by the Tamil Nadu Dr. Ambedkar Law University and he is an active member of the All India Anna Dravida Munnetra Kazhagam Party (AIADMK).
(2.) The petitioner claims in public interest, had also filed the following writ petitions:
(3.) This Court, during the course of hearing, has put up a question to the learned Counsel appearing for the petitioner, as to whether the petitioner has completed his legal study and on instructions, he would submit that the petitioner has completed his study in Bangalore and he has already involved in a criminal case for the alleged commission of offence under Section 468 I.P.C., and later he filed a petition for discharge and it was dismissed and thereafter, a Criminal Revision Case was filed and it was allowed and therefore, the charge sheet against him was quashed and prays for apology for disclosing the said fact in the affidavit filed in support of this petition.