warrantless

noun | \ ˈwȯr-ənt, ˈwär- \ | war·rant

1. : warranty 2 an implied warrant of fitness

   a : an order from one person (as an official) to another to pay public funds to a designated person

   b : an instrument issued by a corporation giving to the holder the right to purchase the capital stock of the corporation at a stated price either prior to a stipulated date or at any future time stock warrant — compare subscription

3. a : a short-term obligation of a governmental body (as a municipality) issued in anticipation of revenue

   b : an instrument issued by a corporation giving to the holder the right to purchase the capital stock of the corporation at a stated price either prior to a stipulated date or at any future time stock warrant — compare subscription

transitive verb

1. a : to give a warranty (as of title) to

   b : to serve as or give adequate reason or authorization for warranted the awarding of attorney's fees was not warranted by the facts

   c : to state as a warranty : guarantee to be as represented the seller warrants that the car is without defects expressly warranted “prior endorsements guaranteed” —J. J. White and R. S. Summers

2. a : to authorize by a warrant a warranted search

   b : to serve as or give adequate reason or authorization for warranted the awarding of attorney's fees was not warranted by the facts

3. : to give proof of the authenticity or truth of a formally warranted statement