bail

: the temporary release of a prisoner in exchange for security given for the prisoner's appearance at a later hearing while free on bail

: the security given for a prisoner's release; also : the amount or terms of the security excessive bail shall not be required —U.S. Constitution amend. VIII posted cash bail motion to reduce bail : the amount or terms of the security excessive bail shall not be required —U.S. Constitution amend. VIII posted cash bail motion to reduce bail

: one who provides bail and is liable for the released prisoner's appearance bail may arrest or authorize arrest of principal —Code of Alabama

: to release on bail

: to obtain the release of by giving bail —often used with out

: to place (personal property) under a bailment identity of the article claimed to have been bailed —Peet v. Roth Hotel Co., 253 N.W. 546 (1934)

Note: Property is usually bailed by putting it temporarily in the custody of another for a specific purpose, as safekeeping or delivery to a third party.