preventive custody

noun | cus·to·dy

1. a : supervision and control over property that usually includes liability for damage that may occur

   b : care and maintenance of a child that includes the right to direct the child's activities and make decisions regarding the child's upbringing — compare visitation

   — joint custody
   : custody of a child shared by divorced or separated parents who alternate physical custody of and share in decisions regarding the child — called also shared custody

   — physical custody
   : custody that includes sharing a residence with a child

   — shared custody
   : joint custody in this entry

   — sole custody
   : custody of a child awarded to only one person and usually to a parent

   — temporary custody
   : custody awarded until a final judgment in a matter (as a divorce) is made

   c : official restraint on freedom (as by arrest or imprisonment or by release on bail, personal recognizance, probation, or parole) — compare arrest

   — constructive custody
   : custody of a person (as a parolee) who is not under immediate physical control but whose freedom is controlled or restrained by legal authority

   — penal custody
   : custody of a person (as in a correctional institution) as a form of punishment

   — physical custody
   : custody of a person (as an arrestee) whose freedom is under the actual and immediate control of an official

   — preventive custody
   : custody of a person (as a criminal defendant awaiting trial) for the purpose of preventing further possible dangerous or criminal behavior

   — protective custody
   : physical custody of a person for his or her own safety