capias ad respondendum
noun | \ ˈkā-pē-əs-ad-ˌrē-spän-ˈden-dəm, ˈkä-pē-ˌäs-äd-ˌrā-spȯn-ˈden-du̇m \ | ca·pi·as ad re·spon·den·dum
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: a writ or process commanding an officer to place a person under civil arrest in order to answer a charge