'Meaningless words, wasted court time': Delhi Court penalises AI-drafted complaint with ₹20,000 cost

Recently, in a sharp rebuke to careless legal drafting, a Delhi Court slapped a ₹20,000 cost on a complainant while throwing out her plea for FIR registration, pointing to glaring errors and suggesting overdependence on AI-generated content. The development sends a clear warning from the Bench, mechanically produced, incoherent filings will not be entertained when they consume valuable court time and undermine the integrity of legal proceedings.

The matter arose when the complainant approached the Magistrate seeking directions to the police to register an FIR. However, instead of a coherent legal pleading, the application was riddled with incomprehensible sentences, grammatical errors, and disjointed phrases. The court found itself struggling to extract any meaningful narrative, even as it examined whether the complaint was maintainable within its jurisdiction.

Additional Chief Judicial Magistrate Neha Mittal remarked that the filing reflected a disturbing lack of human application. The Court observed, “These lines certainly do not make any sense and fail to convey anything else except the fact that drafting might have been done with more technical intervention and less of human mind contribution.” Noting that such filings waste judicial time and have been consistently discouraged, the Court dismissed the complaint as non-maintainable and directed the complainant to deposit ₹20,000 with the Delhi Legal Services Authority.

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