seizure

noun | \ ˈsē-zhər \ | sei·zure
  1. a : the seizing of property that involves meaningful interference with a person's possessory interest in it seizure of evidence found in plain view — see also plain view 2

    b : the seizing of a person (as for arrest or investigation) — see also arrest, stop — compare search

    Note: The Fourth Amendment to the U.S. Constitution guarantees the right against unreasonable searches and seizures. It requires that a warrant may issue only upon probable cause, and that the warrant particularly describe the persons or things to be seized. Not all seizures, however, require a warrant. A seizure that constitutes an arrest requires probable cause to be reasonable, and a stop usually requires reasonable suspicion of the particular person or persons stopped, although stops like those at drunk driving checkpoints may be justified by a plan that places explicit and neutral limitations on the conduct of police officers with no requirement of individualized suspicion.