extrajudicial

adjective | \ ˌek-strə-ju̇-ˈdi-shəl \ | ex·tra·ju·di·cial
  1. : not involving, occurring in, or forming part of a legal proceeding a creditor's extrajudicial repossession of property an extrajudicial investigation; especially : out-of-court an extrajudicial identification : out-of-court an extrajudicial identification

  1. : stemming from something outside of a court proceeding a judge disqualified for bias that is extrajudicial and not derived from the evidence presented

  1. : occurring or arising outside of the course of judicial duties a judge's extrajudicial conduct