interrogate
transitive verb | \ in-ˈter-ə-ˌgāt \ | in·ter·ro·gate
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: to question formally and systematically; especially : to gather information from (a suspect) by means that are reasonably likely to elicit incriminating responses — see also miranda rights : to gather information from (a suspect) by means that are reasonably likely to elicit incriminating responses — see also miranda rights
Note: Under Rhode Island v. Innis, 446 U.S. 291 (1980), interrogating includes not just express questioning, but also any words or actions that the police should know are reasonably likely to elicit an incriminating response. Asking questions that are normally asked in the course of arrest or booking (such as questions about name or age) is not considered interrogation.