misprision

noun | \ mis-ˈpri-zhən \ | mis·pri·sion

1. : neglectful or wrongful performance of an official duty

2. : a clerical error in a legal proceeding that can be corrected in a summary proceeding

3. : the concealment of a treason or felony and failure to report it to the prosecuting authorities by a person who has not committed it misprision of felony misprision of treason