magistrate

noun | \ ˈma-jə-ˌstrāt, -strət \ | mag·is·trate

1. : a civil or judicial official vested with limited judicial powers a traffic magistrate

2. a : a municipal, state, or federal judicial officer commonly authorized to issue warrants, hear minor cases, and conduct preliminary or pretrial hearings — called also magistrate judge

   b : an official (as a judge) authorized to perform the role or function of a magistrate magistrate means an officer having power to issue a warrant for the arrest of a person charged with a public offense —Arizona Revised Statutes