prosecuted

prosecute

verb | \ ˈprä-si-ˌkyüt \ | pros·e·cute

  1. : to institute and carry forward legal action against for redress or especially punishment of a crime

  1. : to institute and carry on a lawsuit with reference to an action must be prosecuted in the name of the real party in interest —Federal Rules of Civil Procedure Rule 17(a)

    : to institute and carry on a civil or criminal action decided not to prosecute