prejudice

noun | \ ˈpre-jə-dəs \ | prej·u·dice
  1. a : substantial impairment of a defendant's ability to defend the court found no prejudice to the defendant by the lengthy delay in bringing charges

    b : an attitude or disposition (as of a judge) that prevents impartiality that the judge before whom the matter is pending has a personal bias or prejudice…against him —U.S. Code

    c : implied waiver of rights and privileges not explicitly retained District Court erred in attaching prejudice to prisoner's complaint for injunctive relief —National Law Journal

  1. : a final and binding decision (as an adjudication on the merits) that bars further prosecution of the same cause of action or motion dismisses this case with prejudice the dismissal was without prejudice

  1. a : an irrational attitude of hostility directed against an individual, a group, a race, or their supposed characteristics the Constitution does not prohibit laws based on prejudice per se —R. H. Bork

    b : an attitude or disposition (as of a judge) that prevents impartiality that the judge before whom the matter is pending has a personal bias or prejudice…against him —U.S. Code

prejudice

transitive verb
  1. : to injure or damage the rights of by some legal action or prejudice if the joinder of offenses or defendants…appears to prejudice a defendant or the government —Federal Rules of Criminal Procedure Rule 14

  1. : to injure or damage (rights) by some legal action or prejudice that the denial prejudiced his right to a fair trial this clause does not prejudice other rights