Section 19(2) in The Jammu and Kashmir Contempt of Courts Act, 1997
(2)Pending any appeal, the Appellate Court may order that-(a)the execution of the punishment or order appealed against be suspended ; -(b)if the appellant is in confinement, he be released on bail ; and(c)the appeal be heard notwithstanding that the appellant has not purged his contempt.
