habeas corpus
noun | \ -ˈkȯr-pəs, -ˌpu̇s \ | habeas cor·pus
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: any of several writs originating at common law that are issued to bring a party before the court; especially : habeas corpus ad subjiciendum in this entry the privilege of the writ of habeas corpus shall not be suspended, unless when in cases of rebellion or invasion the public safety may require it —U.S. Constitution art. I : habeas corpus ad subjiciendum in this entry the privilege of the writ of habeas corpus shall not be suspended, unless when in cases of rebellion or invasion the public safety may require it —U.S. Constitution art. I
— habeas corpus ad faciendum et recipiendum
: habeas corpus cum causa in this entry— habeas corpus ad prosequendum
: a writ for removing a prisoner for trial in the jurisdiction of the issuing court where the prisoner committed a crime— habeas corpus ad subjiciendum
: an extraordinary writ issued upon a petition challenging the lawfulness of restraining a person who is imprisoned or otherwise in another's custody — called also the Great Writ Note: Habeas corpus ad subjiciendum is an extraordinary remedy, and is by far the most frequently used writ of habeas corpus. It is an independent civil action and a form of collateral attack to determine not the guilt or innocence of the person held in custody, but whether the custody is unlawful under the U.S. Constitution. Common grounds for relief under the writ include a conviction based on illegally obtained evidence, a denial of effective assistance of counsel, or a conviction by a jury that was improperly selected and impaneled. The degree of restraint on a person's liberty that is necessary to constitute custody entitling a person to habeas corpus relief is not viewed uniformly by the courts. Use of the writ is not limited to criminal matters. It is also available in civil matters, as, for example, to challenge a person's custody of a child or the institutionalization of a person declared incompetent.— habeas corpus ad testificandum
: a writ for bringing a person into a court as a witness— habeas corpus cum causa
: a writ issued from a superior court to an inferior court requiring that a defendant be produced along with the cause for which the defendant has been taken and held — called also habeas corpus ad faciendum et recipiendum