sequester

transitive verb | \ si-ˈkwes-tər \ | se·ques·ter
  1. : to place (as a jury or witness) in seclusion or isolation

    Note: Juries are sequestered in order to preserve their impartiality. Witnesses are sequestered so that their testimony is not influenced by the testimony of prior witnesses.

  1. a : to seize especially by a writ of sequestration

    b : to deposit (property) in sequestration

sequester

noun
  1. : sequestration 3